Section 2 in The Bengal Land-Revenue Settlement Regulation, 1822
2.
[* * * * * *] [Repealed by Act 16 of 1874.]General rule relative to zamindars holding on after expiration of their leases. - Sixth [* * *] [Formal words repealed by Act 16 of 1874 are omitted.] if any zamindar or other malguzar [acknowledged as the proprietor or possessor of a permanent interest in the mahal for which he has engaged] [Substituted by Schedule II of Act 1 of 1903 for as 'aforesaid'.] who may now or hereafter be under engagement for the payment of the revenue demandable by Government on account of any mahal, shall be allowed by the Revenue authorities to continue in the management of such mahal after the expiration of such engagement, and shall do or direct any act relative to the cultivation or management of such mahal, or the settlement assessment or collection of the rents of such mahal, in or on account of any year subsequent to the term of such engagement, such zamindar or other malguzar aforesaid shall be held to be responsible on account of such year for the same revenue as may have been demandable form him for the year preceding, unless otherwise specially agreed upon:Provided further that it shall be competent for Collectors or other officers exercising the power of Collector with the sanction of the [Board] [For the present constitutions and powers of the Board of Revenue, see B. & O. Act of 1913.] or Commissioner to whom they may be subordinate, at any time, not being more than six months previous to the expiration of a settlement, to call upon the zamindars or other malguzars as aforesaid to declare whether or not they are willing to continue their engagements for the ensuing year, and, if such zamindars or other malguzars shall not forthwith notify their refusal to do so, they shall be held to have agreed to such an extension of their leases at the existing assessment, and so on, from year to year, as aforesaid.Zamindars or other malguzars who may be allowed to hold on from year to year shall not be chargeable with any additional revenue on account of any year, unless the Collector or other officer exercising the powers of [Collector] [For the excise of the functions of Collectors by other officers, see Section 35.] shall notify his intention to revise the assessment on or before the commencement of such year, unless where otherwise specially provided.
