Section 6 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
6. Assessment of lands included in resumed grants.
- When any badshahi grant shall be resumed or expire, or escheat [to the Government] [Words 'to the Crown' first substituted for the words 'to the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'Government' substituted for the word 'Crown' by Adaptation of Laws Order, 1950.], the revenue to be paid [to the Government] [Words 'to the Crown' first Substituted for the words 'to the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'Government' Substituted for the word 'Crown' by Adaptation of Laws Order, 1950.] from the lands included in it shall be assessed, and the settlement made in perpetuity, agreeably to the rules for the decennial settlement contained in [Regulation VIII, 1793,] [The Bengal Decennial Settlement Regulation, 1793.] with the person possessing the zamindari or proprietary right in the lands, whoever he may be.If the proprietor shall refuse to pay the jama demanded of him, the land shall be held khas or let in farm, as directed in that Regulation.
