Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 21 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793 21. to 22. Payment of revenue where to be made; register of lands held exempt from revenue prior to 1st December, 1790. - Repealed by the Land Registration Act, 1876 (Bengal Act VII of 1876).
