Section 13 in The Bengal Land-Revenue Settlement Regulation, 1822
13. Collectors not to disturb possession unless specially authorized.
- Collectors and other officers exercising the powers of Collectors shall not, unless where specially authorized in the manner prescribed in this or some other [law] [Substituted by Schedule II of Act 1 of 1903, for 'Regulation'.], do any act tending to disturb possession, but shall leave the Adalat to investigate in a regular suit all claims of persons not in possession but deeming themselves entitled to be so.
