Section 21 in The Bengal Land-Revenue Settlement Regulation, 1822
21. Rules for guidance of Collector; their power.
- In summary suit for rent and the like, wherein special rules have been prescribed for regulating the process of the Courts, the Collectors shall be guided by the same rules, and shall exercise the same powers and authority as are or may be lawfully exercised by the Zila and City Judges.In other cases falling under their cognizance according to the provisions of this Regulation, the ordinary process for securing the attendance of the defendant or party otherwise impleaded shall be to issue a notice reciting the matter, and requiring the defendant or other party to attend in person, or by representative, at such time and place as may be made choice of by the Collector for conducting the investigation;should any party fail to attend after being served with a notice of the above description, or should the return of the nazir or person employed to serve the notice be, that after diligent search the partly or parties cannot be found, proclamation shall be made in writing, to be stuck up at or near the ordinary residence of the party, stating that, after 15 days from the date of publishing the same, the case will be liable to be brought up for trial and Judgement; and any party implicated who, having been served with the notice above described, shall fail to attend or who shall continue to absent himself, will be as much bound by the judgement that may be passed as if he or they had been in attendance to plead.
