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Bengal Presidency - Section

Section 49 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793

49. And of badshahi grants.

- Nor to extend to jagir, altamgha, mudad-mash, aima or other grants of land termed badshahi or royal, and held, or Stated to be held, under a royal farman.The rules applicable to such grants are contained in [Regulation XXXVII, 1793.] [The Bengal Revenue-free Lands (Badshahi Grants) Regulation, 1793.]