Section 10 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
10. [ And may require attendance of person claiming land, with his accounts. [Sections 8 and 10 modified by Bengal Reg. 9 of 1825, and Section 11 extended by Bengal Reg. 7 of 1822, Section 19(2).]
- It shall be further competent to the Collector in such cases, with the sanction of the Board of Revenue or other authority exercising the powers of that [Board,] to require the person claiming to be proprietor or farmer of the lands proposed to be assessed, or of the estates to which they are alleged to belong, to attend either in person or by representative, and to produce all the accounts relating to such lands or estate within a reasonable period, not being less than one week.]
