Section 32 in The Bengal Land-Revenue Settlement Regulation, 1822
32. Periodical reports by Collectors to Board.
- The Collectors shall transmit to the [Board] such periodical reports of the cases decided by, or depending before, them as the [Board] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] may direct, and the [Board] [The words 'or Provincial Court of the Division' Repealed by by Act 16 of 1874.] will also furnish [to the [State] [Substituted by Act 1 of 1913, Schedule II, 'for Boards'.] Government] such abstracts of those report and such reports in the cases received and determined by them in appeal, as the [State] [Substituted by ALO for 'to Government'.] Government shall from time to time require.
