Section 4 in The Bengal Patni Taluks Regulation, 1819
4. Inferior tenures under similar title-deeds confer similar interest to that provided for patni taluks in section 3.
- If the holder of a patni taluk shall have underlet in such manner as to have conveyed a similar interest to that enjoyed by himself, as explained in the preamble to this Regulation, the holder of such a tenure shall be deemed to have acquired all the rights and immunities declared in the preceding section to attach to patni taluks, in so far as concerns the grantor of such under-tenure.The same construction shall also hold in the case of patni taluks of the third or fourth degree.
