Section 26 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
26. [ Appeal from Zila to Sadar Court. [Section 26 is modified by Bengal Reg. 14 of 1825, Section 6 and is saved by Bengal Reg. 3 of 1828.]
- First. - In cases instituted in the Zila Court [* * * *] an appeal shall be received by the Court of Sadar Diwani [* * *] [Repealed by Act 16 of 1874.] an appeal shall be received by the Court of Sadar Diwani Adalat [* * *] [Repealed by Act 16 of 1874.]Procedure on such appeals. - Second. - [* * *] [Repealed by Act 16 of 1874.] The Sadar Diwani Adalat [* * *] [Repealed by Act 16 of 1874.] in all cases of [* * *] [Repealed by Act 16 of 1874.] appeal being preferred in conformity with the provisions of this Regulation, shall, together with the decree against which such appeal may be lodged, likewise peruse the final ruba/car/filed in the case by the Board of Revenue or other authority exercising the powers of that [Board] [For the present constitution and powers of the Board of Revenue, see now B. and O. Act 1 of 1913.] and, if on a consideration of those documents, the decision of the Court should appear unjust or erroneous or doubtful, or its proceedings in the case manifestly irregular or imperfect, or if, from the nature of the cause, as stated in the decree or otherwise, it shall appear to them of sufficient importance to merit a further investigation in appeal, they shall admit [an appeal] [The original words were 'a special appeal'. The word 'special' was repealed by Act 16 of 1874, and the words 'an appeal' were substituted by Act 12 of 1891, Schedule II.].
