Section 7 in The Exemptions from Land-Revenue (No. 1) Act, 1863
7. When holders demand trial and adjudication, security to be furnished.
- When the holders of land, held wholly or partially exempt from the payment of land-revenue demand a trial and adjudication of their title under the provisions of section 6 [* *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886) Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] they shall be required to furnish satisfactory security for the payment of the assessment of the land, in case of their failure to prove the title to exemption asserted by them; and in default of their furnishing such satisfactory security, the full assessment of the land which is to be the subject of inquiry shall be levied pending the adjudication.Refund of assessment with interest, if holder prove title.If the inquiry result in the establishment of the asserted title, the holder, or, in the event of his decease, his heir who succeeds to possession of the said lands shall be entitled to a refund of any assessment levied under the provisions of this section, pending such inquiry as aforesaid and to interest thereon at the rate of five per cent per annum.Full amount of land revenue to be paid, if holder fail to prove title.If the result of the inquiry be that the holder fail to prove his title, the full amount of land-revenue assessable on the lands from the date of the holder's demand for trial shall be levied from the said holder and his security, or either any sums levied pending adjudication as aforesaid being taken in account of the same.
