Section 13 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
13. Accounts to be furnished according to directions of Board.
- The several accounts required for deposit in the pargana and Zila revenue-offices, as above stated, instead of being delivered at the expiration of every six months, as prescribed by the rules at present in force, shall be furnished in such mode and at such periods as the Board may direct.They shall be open to the inspection of every person concerned desirous of examining them.
