Section 60 in The Bengal Land-Revenue Sales Act, 1859
60. Regulations 7, 1822, and 9, 1825 in force in certain estates.
- The provisions of Regulation 7, 1822, and Regulation 9, 1825, shall be in force in every estate in any part of which a measurement, survey, or local inquiry may be made under this Act, and in every estate purchased or taken on account of [the State Government] [Words 'the Provincial Government' substituted for the word 'Government' 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.] under this Act.
