Section 2 in The Bengal Land-Revenue Sales Regulation, 1812
2. [ Proprietors competent to grant leases for any term. [Section 2 is explained in Reg. 18 of 1812, Section 2.]
- [* * *] Proprietors of lands are declared competent to grant leases for any period which they may deem most convenient to themselves and tenants and most conductive to the improvement of their estates.]
