Section 21 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
21. Procedure of Board on receipt of Collector's proceedings.
- First - The [Board of Revenue or other authority] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913, Section 35.] aforesaid after calling for any further evidence which, on a consideration of the [Collector's] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822.] proceedings, they may deem wanting, shall, on a day to be fixed by a public notice affixed in the office, not being less than six weeks from the date on which the [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822.] may have furnished the party with a copy of his final rubakari, and after hearing anything which the party, if in attendance, may wish to urge in his own behalf, proceed to pass judgement in the case, and shall record their opinion in a [* * *] [The word 'Persian' repealed by Act of 1874.] rubakari delivering a copy thereof the party on his requisition to that effect.Final rubakaris. - Second. - The final rubakaris which the [Collectors] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822.] and the [Board] [Substituted for 'Boards' by Act 1 of 1903, Schedule II.] are by the provisions of this Section directed to record shall contain a distinct statement of the subject-matter of the case, the grounds on which the decision may be given, the names of the witnesses whose depositions may have been taken and the title of every exhibit read.In what cases decision of Board Final. - Third. - If the [Board of revenue or other authority] [For the present constitutions and powers of the Board of Revenue see B. and O. Act 1 of 1913.] aforesaid pronounce against the assessment, the proceedings shall be considered final, except on proof in a Court of Judicature of fraud or collusion in the previous inquiry.If land declared liable to assessment Collector to fix assessment. - Fourth. - In the event of the [Board's] [Substituted for 'Boards' by Act 1 of 1903, Schedule II.] declaring the lands liable to assessment the [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822.] shall inform the party or his vakil of the decision of the [Board] [Substituted for 'Boards' by Act 1 of 1903, Schedule II.] and shall proceed to ascertain the limits of the land, and shall fix an assessment on the principles of the general regulations on such information as may be procurable.
