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Bengal Presidency - Section

Section 52 in Village Chaukidari Act, 1870

52. Assessment to be permanent charge on lands. - The amount of the assessment mentioned in such order shall be a permanent yearly charge on such land, and shall be payable to the collecting member of the panchayat yearly in advance on the first day of the year current in the village by the person for the time being entitled to recover the rents of such'land from the occupier thereof.