Section 3 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
3. Sale by whom conducted.
- The sale for the recovery of arrears of rent of patni taluks and other saleable under-tenures of the nature defined in clause 1 of section 8 of [Regulation VII of 1819] [Bengal Patni Taluks Regulations, 1819.] shall be conducted by the Collector of land-revenue: in whose jurisdiction as defined by Act VI of 1853, [the lands lie] [Rent Recovery Act, 1853.] [or by such other officer not below the rank of a Deputy Collector as may be duly authorized in this behalf by the [State] [Words within square brackets inserted by West Bengal Act 12 of 1947.] Government]; and all acts preparatory to, or connected with, the sale of such under-tenures as aforesaid which, by [Regulations VIII of 1819] [Bengal Patni Taluks Regulation, 1819.] and [1 of 1820] [Bengal Patni Taluks Regulation, 1820.] the Judge is required to perform, shall be performed by the said Collector [or other officer as aforesaid] [Words within square brackets added by W.B. Act 12 of 1947.].
