Section 21 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
21. Grants not registered within prescribed time liable to resumption.
- If any person in possession of any such grant that may be now in force shall omit to register it by the time prescribed in the publication, together with as accurate a detail of the particulars thereby required as he may be able to furnish, the grant shall by such omission, become subject to resumption, and the lands shall become liable to the payment of revenue to Government.The [State Government] [Words 'Provincial Government' Substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the word 'State' subsequently Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], however reserves to [itself] [Word Substituted for the word 'himself' by the Government of India (Adaptation of Indian Laws) Order, 1937.] the power of admitting any grant upon the register after the expiration of the prescribed time, in the event of the possessor showing good and sufficient cause, to [its] [Word Substituted for the word 'his' by the Government of India (Adaptation of Indian Laws) Order, 1937.] satisfaction, for not having registered it within the limited period, and the Board of Revenue are to report to the [State Government] [Words 'Provincial Government' Substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the word 'State' subsequently Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] every case in which persons who may have omitted to register their grants as required, may appear to them entitled to have their grants admitted upon the register.
