Section 4 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
4. Questions regarding proprietary right to be determined in Diwani Adalat.
- It is to be understood that this Regulation respects only the Government proportion of the revenue arising from lands held or claimed to be held under badshahi grants, and whether Government is entitled to resume or retain such revenue or otherwise.Every dispute or claim regarding the zamindari or proprietary right in lands included in any grant is to be considered as a matter of a private nature between the contending parties, and is to be determined in the Diwani Adalat.
