Section 5 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
5. Effect of continuing proprietary right to grantee in possession.
- By continuing the proprietary right in the land to the grantee or possessor, in the cases specified in the preceding section, instead of dispossessing him of the land altogether, agreeably to former usage, and assessing the land in the mode prescribed in the two following sections, a liberal provision will be left to him.Where the grant may have been made before the [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] year 1178 or the [Fasli or] Wilayati year 1179, the proprietor will hold his land as an estate paying a fixed revenue of only half the amount assessed on other malguzari lands in the country;and, where the grant may have been made subsequent to the abovementioned periods, he will hold the land as subject to the payment of the same revenue as other lands assessed with revenue, under the rules for the decennial settlement, as hereafter directed.
