Section 40 in The Bengal Land-Revenue Sales Act, 1859
40. [] [For limitation of time for making applications for registry of tenures under Sections 40,43 or 44, see the Bengal Act 3 of 1867 vide section 2.] Application for registry.
- The holder of any talukdari or other similar tenure, such as is described in Section 38 of this Act, desirous of registering it, shall apply by petition to the Collector of the district to which the estate belongs.The application shall state which description of registry is desired, and shall contain the following particulars so far as the same are ascertainable:-(1)the pargana or parganas in which the tenure is situated;(2)the nature of the tenure;(3)the name or names of the village or villages whereof the land is composed or wherein it is situate;(4)the area of the land comprised in the tenure, with its boundaries in complete detail;(5)the amount of rent payable annually for the tenure and whether the rent is fixed for a term of years or in perpetuity, and the duties, if any, required to be performed on account of it;(6)the date of the deed constituting the tenure, or the date when the tenure was created;(7)the name of the proprietor who created the tenure;(8)the name of the original holder of the tenure;(9)the name of the present possessor, and, if he be not the original holder, the mode in which he succeed to the tenure, whether by inheritance, gift, purchase or otherwise, and whether he holds jointly or solely.Holders of such farms as are described in the said Section may apply in like manner for registry of the same.The application shall contain such of the foregoing particulars as are applicable to farms.
