Section 10 in The Bengal Land-Revenue Sales Act, 1868
10. Collectorate to include all estates borne on its roll.
- Every estate shall, for the purposes of this Act and of the said Act 11 of 1859 be deemed to be within the collectorate of the Collector upon whose general register the revenue thereof may be borne, although the whole or any portion of the lands comprised in such estate may be without the local limits of his jurisdiction; but all lands and tenures shall be deemed to be within the jurisdiction within local limits of which they may be situate, although the estate of which they form part may, under the provisions of this Section, be deemed to be within the collectorate of any other Collector.
