Section 3 in The Bengal Land-Revenue Sales Regulation, 1812
3. Proprietors competent to grant leases and receive engagements in any convenient form.
- [* * *] [Repealing clauses in Sections 2 and 3, which were repealed by Act 16 of 1874, are omitted.] The proprietors of land shall henceforward be considered competent to grant leases to their dependent talukdars, under-farmers and raiyats, and to receive correspondent engagements for the payment of rent from each of those classes, or any other classes of tenants, according to such form as the contracting parties may deem most convenient and most conducive to their respective interests;Prohibition of arbitrary cesses. - Provided, however, that nothing herein contained shall be construed to sanction or legalize the imposition of arbitrary or indefinite cesses, whether under the denomination of abwab, mathta or any other denomination.All stipulations or reservations of that nature shall be adjudged by the Court of Judicature to be null and void: but the Courts shall notwithstanding maintain and give effect to the definite clause of the engagements contracted between the parties, or, in other words, enforce payment of such sums as may have been specifically agreed upon between them.
