Section 12 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
12. Grants forged or altered in any respect or antedated declared void.
- If it shall appear to any Court of Judicature, during the course of a trial that a grant has been forged, or that the name of the original grantee has been erased and any other name substituted, or that any name not in the original grant has been inserted, or that the denomination or the terms of the tenure in the original grant have been erased or altered, or that date of the grant has been changed or that the grant has been ante-dated, the grant shall be adjudged null and void.
