Section 18 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
18. Examination of documents.
- The [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg.7 of 1822, Section 35.] shall carefully examine all documents that may be produced by the party, and shall likewise give the party access to inspect all documents on which he may rely in proof of the liability of the land to assessment.
