Section 21 in The Bengal Land Records Maintenance Act, 1895
21. Notice by non-occupancy or under-raiyats.
- Any non-occupancy raiyat or under-raiyat, if he thinks fit, may give any notice which a tenure-holder, raiyat at fixed rates and occupancy raiyat is bound to give under Section 6, and if he gives such notice, the provisions of this Act, as far as they are applicable, shall thereupon apply.
