Section 10 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
10. Grants made since 1st December, 1790, declared void.
- All grants for holding land exempt from the payment of revenue whether exceeding or under one hundred bighas, that have been made since the 1st December, 1790, or that may be hereafter made, by any other authority than that [of the State Government or, before the commencement of Part III of the Government of [India Act, 1935] [Words 'of the Provincial Government or before the commencement of Part III of the Government of India Act, 1935, of the Central Government' Substituted for the words 'of the Governor General in Council or the Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and subsequently the word 'State' Substituted for he word 'Provincial' by the Adaptation of Laws Order, 1950.] Any reference to the repealed Act should be construed as a reference to the Constitution - see the Adaptation of Laws Order, 1950, of the Central Government,] are declared null and void, and no length of possession shall be hereafter considered to give validity to any such grant, either with regard to the property in the soil or the rents of it.[And every person who now possesses, or may succeed to, the proprietary right in any estate or dependent taluk, or who now holds or may hereafter hold any estates or dependent taluk in farm of Government, or of the proprietor, or any other person, and every officer of Government appointed to make the collections from any estate or taluk held khas, ifs authorized and required to collect the rents from such lands at the rates of the pargana, and to dispossess the grantee of the proprietary right in the land, and to re-annex it to the estate or taluk in which it may be situated, without making previous application to a Court of judicature, or sending previous or subsequent notice of the dispossession or annexation to any officer of Government;] [So much Section 10 as authorised and requires proprietors and farmers of estates and dependent taluks (in cases in which grants for holding for land exempt from the payment of revenue have been made subsequent tot he 1st December, 1790) 'of their own authority to collect the rules of such land and to dispossess the grantees of the proprietary right in the land and to re-annex it to the estate or taluk in which it may be situate', repealed by Act X of 1859.]nor shall any such proprietor, farmer or dependent talukdar be liable to an increase of assessment on account of such grants which he may resume and annul, during the term of the engagements that he may be under for the payment of the revenue of such estate or taluk when the grant may be so resumed and annulled.The managers of the estates of disqualified proprietors, and of joint undivided estates, are authorized and required to exercise, on behalf of the proprietors, the powers vested in proprietors by this section.
