Section 9 in The Bengal Revenue Commissioners Regulation, 1829
9. First. - [Powers of Commissioners of Arakan and Assam.]
- Repealed by the Amending Act, 1903 (I of 1903).Second. - Conferment of powers on the Commissioner for the districts of the Northern Doab, etc. - Repealed (except in certain Schedule areas) by the North-Western Land-revenue Act, 1873 (XIX of 1873). (Conferment of powers on the Resident at Delhi.) - Repealed in part by Regulation VI of 1831; residue repealed by Bengal Regulation X of 1831.
