Section 17 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
17. Grants forged or altered in any respect or ante-dated, declared void.
- If it shall appear to any Court of Judicature during the course of a trial that a grant for land to be held exempt from the payment of revenue, dated prior to the 1st December, 1790, 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 of the tenure in the original grant has been erased or altered, or that the date of the grant has been changed or that the grant has been ante-dated, the grant shall be adjudged null and void as far as regards the exemption of the land from the payment of revenue, and the land shall be subjected to the payment of revenue accordingly.
