Section 25 in The Bengal Land-Revenue Sales Regulation, 1812
25. Nor on ground of proceeds having materially exceeded arrears due.
- No means existing by which any certain or accurate computation can be formed a priori of the real value of any estate, or portion of estate, which may be exposed to sale for the recovery of arrears of public assessment or of the adequacy of the price which may be offered for such estate or portion of estate; it is hereby declared that sales made at public auction for that purpose are not liable to be annulled by the Courts of Judicature on the ground that the proceeds of the sales have materially exceeded the amount of the arrears due from the proprietor of the [lands] [Substituted by A.O. for the words 'to Government'.] to the [Government] [Substituted by ALO.].The Board of [Revenue] [As to the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] [* * *] [The Words 'and board of Commissioners, respectively,' Repealed by Act 12 of 1876.] will be guided in cases of that nature by their own discretion; subject, of courses, to any instructions with which they may at any time be furnished by the [State] [Substituted by ALO.] Government.
