Section 7 in The Bengal Eastern Frontiers, Regulation 1873
7.
It shall not be lawful for any [ - -] [ The words 'British subject or other' omitted by Adaptation of Laws Order, 1950.] person, not being a native of the districts comprised in the preamble of this Regualtion, to acquire any interest in land or the product of land beyond the said "Inner Line" without the sanction of the [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Orders 1950.] Government or such officer as the [State] Government shall appoint in this behalf. Any interest so acquired may be dealt with as the [State] Government or its said officer shall direct. The [State[ [Subsituted for the word 'Provincial' by the Adaptation of Laws Orders, 1950.] Government may also by notification in the [Official Gazette] [Substituted for the words 'Calcutta Gazette' by the Adaptation of Laws Order, 1950.] extend the prohibition contained in this section to any class of persons, natives of the said districts, and may from time to time in the like manner cancel or vary such extension.[8 to 10. Killing or capturing elephants. - Omited]. [Omitted by Regulation 1 of 1880.]
