3[* * *]

If the whole or a portion of a kisi or instalment of any month of the era according to which the settlement and kist-bandi of any mahal have been regulated be unpaid on the first of the following month of such era, the sum so remaining unpaid shall be considered an arrear of revenue.

Upon the promulgation of this Act the Board of Revenue at Calcutta shall determine upon what dates all arrears of revenue and all demands which, by the Regulations and Acts in force, are directed to be realised in the same manner as arrears of revenue, shall be paid up in each district under their jurisdiction, in default or which payment the estates in arrear in those districts, except as hereinafter provided, shall be sold at public auction to the highest bidder.

And the said Board shall give notice of the dates so fixed in the Official Gazette, and shall direct corresponding publication to be made, as far as regards each district in the language of that district, in the office of the Collector or other officer duly authorized to hold sales under this Act, in the Courts of the Judge, Magistrate (or Joint Magistrate, as the case may be,) and Munsifs, and at every thana-station of that district;

and the dates so fixed shall not be changed except by the said Board by advertisement and notification in the manner above described, to be issued at least three months before the close of the official year preceding that in which the new date is, or dales are, to take effect.

[In Sylhet, personal property of defaulters may in the first instance be distrained and sold]. 4[* * *]

Provided always that no estate, and no share or interest in any estate, shall be sold for the recovery of arrears or demands of the descriptions mentioned below, otherwise than after a notification, in the language of the district, specifying the nature and amount of the arrear or demand, and the latest date on which payment thereof shall be received, shall have been affixed, for a period of not less than fifteen clear days preceding the date fixed for payment according to section 3 of this Act,

in the office of the Collector, or other officer duly authorized to hold sales under this Act,

in the Court of the Judge within whose jurisdiction the land advertised lies, and

in the Munsif's Court and police-thana of the division in which the estate or share of an estate to which the notification relates is situated, or, if the estate or share of an estate be situated within the jurisdiction of more than one Munsif's Court or police-thana, in some one or more of such Courts or rhanas, and

also at the cutcherry of the malguzar or owner of the estate or share of an estate, or at some conspicuous place upon the estate or share of an estate, the same to be certified by the peon or other person employed for the purpose.

First. Arrears other than those of the current year, or of the year immediately preceding.

Secondly. Arrears due on account of estates other than that to be sold.

Thirdly. Arrears of estates under attachment by order of any judicial authority, or managed by the Collector in accordance with such order.

Fourthly. Arrears due on account of takavi, pulbandi, or other demands not being land-revenue, but recoverable by the same process as arrears of land-revenue.

The Collector or other officer duly authorized to hold sales under this Act shall, as soon as possible after the latest day of payment fixed in the manner prescribed in section 3 of this Act, issue notifications, in the language of the district, to be affixed in his own office and in the Court of the Judge of the district, specifying the estates or shares of estates which will be sold as aforesaid, and the day on which the sale of the same will commence, which day shall not be less than 5[thirty] 6[* * *] clear days from the date of affixing the notification in the office of the Collector or other officer as aforesaid.

And, if the Government revenue of any estate or share of an estate to be sold exceed the sum of five hundred rupees, a notification of the sale of such estate or share of an estate shall be published in the Official Gazette.

7[The Collector or other officer duly authorised to hold sates, shall also issue notice of sale by registered post in the name of the recorded proprietors of the estate, and in case their number be more than five, in the name of at least five of the biggest recorded shareholders informing them of the particulars of sale. Such notice shall be issued simultaneously with, or as soon as may be after, the issue of the notification referred to above. If the sale does not take place the cost of such registered notices shall be payable by the defaulters within fifteen days of the date on which the sale was to take place and if it is not paid within that period, it shall be realised from the defaulters by any process authorised for realising an arrear of public revenue.

No sale shall take place until the officer conducting the sale has satisfied himself that the notification of sale has been duly published and the notices of sale have been sent to proprietors by registered post but the omission to serve such notice on any proprietor or any defect in the service of any such notice shall not by itself be a ground for the annulment of a sale under this Act.]

Except as hereinafter provided, all estates or shares of estates so specified shall, on the day notified for sale, or on the day or days following, be put up to public auction by and in the presence of the Collector or outer officer as aforesaid and shall be sold to the highest bidder.

Tender after latest day or payment not to stop sale. And no payment or tender of payment, made after sunset of the said latest day of payment, shall bar or interfere with the sale, either at the time of sale or after its conclusion.

7. Notice to raiyats etc. Whenever an estate or share of an estate is notified for sale as provided by section 6 of this Act, the Collector or other officer as aforesaid shall affix a proclamation, in the language of the district,

in his own office, and as soon thereafter as may be in the Munsif's Courts and police-thanas within which the estate or share of an estate, or any part of it, is situated, and also at the cutcherry of the malguzar or the owner of the estate or share of an estate, or at some conspicuous place upon the estate or share of an estate,

forbidding the raiyats and under-tenants to pay to the defaulting proprietor any rent which has fallen due after the day fixed for the last day of payment, on pain of not being entitled to credit in there accounts with the purchaser for any sums so paid.

No claim to abatement or remission of revenue, unless the same shall have been allowed by the authority of 8[the State Government], and no private demand or cause of action whatever, held or supposed to be held by any defaulter against 9[the Government], shall bar or render void or voidable a sale under this Act; nor shall the plea that money belonging to the defaulter, and sufficient to pay the arrear of revenue due, was in the Collector's hand bar or render void or voidable a sale under this Act, unless such money stand in the defaulter's name alone and without dispute, and unless, after application in due time made by the defaulter, or after the written agreement provided for in section 15 of this Act, the Collector shall have neglected, or refused on insufficient grounds to transfer it in payment of the arrear of revenue due.

The Collector or other officer as aforesaid shall, at any time before sunset of the latest day of payment determined according to section 3 of this Act, receive as a deposit from any person not being a proprietor of the estate or sharer of an estate in arrear, the amount of the arrear of revenue due to be credited in payment or the arrear at sunset as aforesaid, unless before that time the arrear shall have been paid by a defaulting proprietor of the estate.

And in case the person so depositing, whose money shall have been credited in the manner aforesaid, shall be a party in a suit pending before a Court of Justice for the possession of the estate or share from which the arrear is due or any part thereof, it shall be competent to the said Court to order the said party to be put into temporary possession of the said estate or share, or part thereof, subject to the rules in force for taking security in the cases of parties in civil suits.

And if the person so depositing, whose money shall have been credited as aforesaid, shall prove before a competent Civil Court that the deposit was made in order to protect an interest of the said person, which would have been endangered or damaged by the sale, or which he believed in good faith would have been endangered or damaged by the sale, he shall be entitled to recover the amount of the deposit, with or without interest as the Court may determine, from the defaulting proprietor.

And if the party so depositing, whose money shall have been credited as aforesaid, shall prove before such a Court that the deposit was necessary in order to protect any lien he had on the estate or share or part thereof, the amount so credited shall be added to the amount of the original lien.

When a recorded sharer of joint estate, held in common tenancy, desires to pay his share of the Government revenue separately, he may submit to the Collector a written application to dial effect.

The application must contain a specification of the share held in the estate by the applicant.

The Collector shall then cause to be published in his own office, in the Court of the Judge, Magistrate (or Joint-Magistrate as the case may be), and Munsif's. And in the police-thanas in whose jurisdiction the estate or any part thereof is situated, as well as on some conspicuous part of the estate itself, a copy of the application made to him.

If, within six weeks from the date of the publication of these notices, no abjection is made by any other recorded sharer, the Collector shall open a separate account with the applicant, and shall credit separately to his share all payments made by him on account of it. The date on which the Collector records his sanction to the opening of a separate account shall be held to be that from which the separate liabilities of the share of the applicant commence.

When a recorded sharer or a joint-estate, whose share consists of a specific portion of the land of the estate, desires to pay his share of the Government revenue separately, he may submit to the Collector a written application to that effect. The application must contain a specification of the land comprised in his share, and of the boundaries and extent thereof, together with a statement of the amount of sadar jama heretofore paid on account of it.

On the receipt of this application the Collector Shall cause it to be published in the manner prescribed for publication of notice in the last preceding section.

In the event of no objection being urged by any recorded co-sharer within six weeks from the time of publication, the Collector shall open a separate account with the applicant and credit separately to his share all payments made by him on account of it.

The date on which the Collector records his sanction to the opening of a separate account shall be held to be that from which the separate liabilities of the share of the applicant commence.

If any recorded proprietor of the estate, whether the same be held in common tenancy or otherwise, object that the applicant has no right to the share claimed by him, or that his interest in the estate is less or other than that claimed by him, or if the application be in respect of a specific portion of the land of an estate, that the amount of sadar jama stated by the applicant to have been heretofore paid on account of such portion of land is not the amount which has been recognized by the other sharers as the jama thereof, the Collector shall refer the parties to the Civil Court and shall suspend proceedings until the question at issue is judicially determined.

Whenever the Collector shall have ordered a separate account or accounts to be kept for one or more shares, if the estate shall become liable to sale for arrears of revenue, the Collector or other officer as aforesaid in the first place shall put up to sale only that share or those shares of the estate from which according to the separate accounts, an arrear of revenue may be due.

In all such cases notice of the intention of excluding the share or shares from which no arrear is due shall be given in the advertisement of sale prescribed in section 6 of this Act. The share or shares sold, together with the share or shares excluded from the sale, shall continue to constitute one integral estate, the share or shares sold being charged with the separate portion, or the aggregate or the several separate portions, of jama assigned thereto.

If in any case of a sale held according to the provisions of the last preceding section the highest offer for the share exposed to sale shall not equal the amount of arrear due thereupon to the date of sale, the Collector or other officer as aforesaid shall slop the sale, and shall declare that the entire estate will be put up to sale for arrears of revenue at a future date, unless the other recorded sharer or sharers, or one or more of them, shall within ten days purchase the share in arrear by paying to 10[the State Government] the whole arrear due from such share.

If such purchase be completed, the Collector or other officer as aforesaid shall give such certificate and delivery of possession as are provided for in sections 28 and 29 of this Act to the purchaser or purchasers, who shall have the same rights as if the share had been purchased by him or them at the sale.

If no such purchase be made within ten days as aforesaid, the entire estate shall be sold, after notification for such period and publication in such manner as is prescribed in section 6 of this Act.

If any recorded proprietor or co-partner of an estate shall deposit with the Collector money, or Government securities endorsed and made payable to the order of the Collector and shall sign an agreement pledging the same 11[to the State Government] by way of security for the jama of the entire estate, and authorizing the Collector to apply to the payment of any arrear of revenue that may become due from that estate the whale or any portion of the said money or securities that may be necessary for that purpose, then in the case of any arrear of revenue due from the said estate not being paid before sunset of the latest day of payment fixed under section 3 of this Act the Collector shall apply to the payment of such arrear the said money or securities, or such part thereof or of any interest due on the said securities, as may be necessary; and for this purpose the Collector shall first apply any money that may be in his hands and any interest that may be due upon such securities, and may then sell and transfer the securities for any balance that may remain.

And so long as any money or securities as aforesaid, sufficient to cover any arrear that may fall due, shall remain and be available as aforesaid, the estate for the protection of which the said deposit was made shall be exempted from sale for arrears of revenue.

All moneys and securities so deposited shall be exempt from attachment otherwise than in execution of a decree of a Civil Court.

It shall be competent to the person making a deposit under the provision of the last preceding section, or his representative or assignee, at any time, to withdraw the deposit and to revoke the pledge of the same.

12[* * *] no estate held under attachment by the Revenue-authorities otherwise than by order of a judicial authority shall be liable to sale for arrears securing whilst it was so held under attachment.

And no estate held under attachment or managed by a Revenue-officer, in pursuance of an order of a judicial authority, shall be liable to sale for the recovery of arrears of revenue accruing during the period of such attachment or management, until after the end of the year in which such arrears accrued.

It shall be competent to the Collector or other officer as aforesaid, at any time before the sale of an estate or share of an estate shall have commenced, to exempt such estate or share from sale; and in like manner it shall be competent to the Commissioner of Revenue, at any time before the sale of an estate or share of an estate shall have commenced, to exempt such estate or share from sale, by a special order to the Collector or other officer as aforesaid to that effect in each case; and no such sale shall be legal if held after the receipt of such order of exemption:

Proviso. Provided, however, 13that the Collector or other officer as aforesaid, or the Commissioner, shall duly record in a proceeding the reason for granting such exemption; and provided also that an order for exemption so issued by the Commissioner shall not affect the legality of a sale which may have taken place before the receipt by the Collector or other officer as aforesaid of the order of exemption.

Sales shall ordinarily be made by the Collector or other officer as aforesaid in the Land-revenue office at the sadar station of the district:

Provided, however, that it shall be competent to the 14[Commissioner] to prescribe a place for holding sales other than such office whenever 15[he] shall consider it beneficial to the parties concerned.

In case the Collector or other officer as aforesaid shall be unable, from sickness, from the occurrence of a holiday or from any other cause, to commence the sale on the day of sale fixed as aforesaid, or if, having commenced it, he be unable, from any cause, to complete it, he shall be competent to adjourn it to the next day following, not being Sunday or other close holiday, recording his reasons for such adjournment, forwarding a copy of such record to the Commissioner of Revenue and announcing the adjournment by written proclamation stuck up in his cutcherry; and so on, from day to day, until he shall be able to commence upon or to complete the sale; but with the exception of adjournments so made, recorded and reported, each sale shall invariably be made on the day of sale fixed in the manner aforesaid.

On the day of sale fixed according to section 6 of this Act, sales shall proceed in regular order; the estate to be sold bearing the lowest number on the tauji or register in use in the Collector's office of the district being put up first, and so on, in regular sequence; and it shall not he lawful for the Collector or other officer as aforesaid to put up any estate out of its regular order by number, except where it may be necessary to do so in default of deposit, as provided in section 22 of this Act.

The party who shall be declared the purchaser of an estate or share of an estate at any such public sale as aforesaid shall be required to deposit immediately, or as soon after the conclusion of the sale of the estate or share as the Collector or other officer as aforesaid may think necessary, either in cash, 16[Reserve Bank of India]17[* * *] post-bills, 18[currency notes], or Government securities, to be valued at the market-rale of the day, duly endorsed, twenty-five per cent, on the amount of his bid; and in default of such deposit the estate or share shall forthwith be put up again and sold.

The full amount of purchase-money shall be made good by purchaser before sunset of the thirtieth day from that on which the sale of the estate or share of an estate bought by him look place, reckoning that day as one of the thirty; or if the thirtieth day be a Sunday or other close holiday, then on the first office day after the thirtieth; and, in default of payment Within the prescribed period as aforesaid, the deposit shall be forfeited to Government, the estate or share shall be re-sold, and the defaulting purchaser shall forfeit all claim to the estate or share, or to any part of the sum for which it may subsequently be sold.

And, in the event of the proceeds of the sale which may be eventually consummated being less than the price bid by the defaulting bidder aforesaid, the difference shall be leviable from him by any process authorized for realizing an arrear of public revenue, and such difference shall be taken and considered to he a part of the purchase-money, and shall be dealt with in the manner hereinafter prescribed for the disposal thereof.

When default is made in the payment of purchase-money, a notification of the intended re-sale shall be published for the period and in the manner prescribed in section 6 of this Act, but such notification shall not be published until the expiration of three clear days after the day on which the default shall have occurred; and if the payment or lender of payment of the arrear on account of which the estate or share was first sold, and of any arrear which may have subsequently become due, shall be made by or on behalf of the proprietor of the estate or share before sunset of the third day, the issue of the notification of re-sale shall be stayed. The rules contained in the last preceding section shall be applicable to every such re-sale:

Provided that, if default of payment of purchase-money shall occur more than once, the amount to be recover from the defaulting bidders shall be the difference between the highest bid and the proceeds of the sale eventually consummated, which amount may be levied in manner aforesaid from any of the defaulting bidders to the extent of the amount by which his bid exceeds the amount realized.

19[* * *]

It shall be competent to the Commissioner of Revenue, on the ground of hardship or injustice, to suspend the passing of final orders in any case of appeal from a sale, and to represent the case to the Board of Revenue, who, 20[* * *] may annul the sale and cause the estate or share of an estate to he restored to the proprietor on such conditions as may appear equitable and proper.

All sales of which the purchase-money has been paid up as prescribed in section 23 of this Act, and against which no appeal shall have been preferred 21[or in respect of which no application under section 37A has been made or in respect of which no appeal under sub-section (3) of section 37B has been preferred], shall be final and conclusive at noon of the 22[sixtieth] day from the day of sale, reckoning the said day of sale as the first or the said 22[sixty] days.

And sale against which an appeal may have been preferred and dismissed by the Commissioner 23[or in respect of which an application under section 37A may have been made or an appeal under sub-section (3) of section 37B may have been preferred and such application or appeal has been dismissed] shall be final and conclusive from the date of such dismissal, if more than 22[sixty] days from the day of sale, or if less, then at noon of the 22[sixtieth] day as above provided.

Immediately upon a sale becoming final and conclusive the Collector or other officer as aforesaid shall give to the purchaser a certificate of title in the form prescribed in Schedule A annexed to this Act.

And the said certificate shall be deemed in any Court of Justice sufficient evidence of the title to the estate or share of an estate sold being vested in the person or persons named from the date specified.

And the Collector shall also notify such transfer by written proclamation in his own office, and in the Courts of the Munsifs and police-thanas within whose jurisdictions any part of the estate or share sold shall be situated.

The Collector or other officer as aforesaid shall order delivery of possession of the estate or share purchased to be made by removing any person who may refuse to vacate the same, and by proclamation to the occupants of the property by beat of drum or in such other mode as may be customary, at some convenient place or places; and by affixing a copy of the certificate at the mal cutcherry or in some conspicuous place of the estate or share of an estate purchased.

The party certified as the proprietor of an estate or share of an estate by purchase under this Act shall be answerable for all instalments of the revenue of Government which may fall due after the latest day of payment aforesaid.

The Collector shall apply the purchase-money, first, to the liquidation of all arrears due upon the latest day of payment from the estate or share of an estate sold; and, secondly, to the liquidation of all outstanding demands 24[including the cost of notices referred to in section 6] debited to the estate or share of an estate in the public accounts of the district: holding the residue, if any, in deposit on account of the late recorded proprietor or proprietors of the estate or share of an estate sold, or their heirs or representatives, to he paid to his or their receipt on demand in manner following: to wit, in shares proportioned to their recorded interest in the estate or share of an estate sold, if such distinction of shares were recorded, or if not, then as an aggregate sum to the whole body of proprietors upon their joint receipt.

And, if before payment to the late proprietor or proprietors of any surplus that may remain of the purchase-money, the same be claimed by any creditor in satisfaction of a debt, such surplus shall not be payable to such claimant, nor shall it be withheld from the proprietor, except under precept of a Civil Court.

The annulment by a Commissioner or by 25[Board of Revenue] or a sale made under this Act shall be publicly notified by the Collector or other officer as aforesaid, in the same manner as the becoming final and conclusive of sales is required to be notified by section 28 of this Act; and the amount of deposit and balance of purchase-money shall be forthwith returned to the purchaser with interest thereon at the highest rules of the current public securities: which shall be paid by 26[the State Government], unless the proprietor shall have become liable for the same under the provisions of 27[section 2 of the Bengal Land-revenue Sales Act, 1868, (Ben. Act VII of 1868)] or section 26 of this Act.

No sale for arrears of revenue or other demands realizable in the same manner as arrears of revenue are realizable, made after the passing of this Act, shall be annulled by a Court of Justice, except upon the ground of its having been made contrary to the provisions of this Act, and then only on proof that the plaintiff has sustained substantial injury by reason of the irregularity complained of: and no such sale shall be annulled upon such ground, unless such ground shall have been declared and specified in an appeal made to the Commissioner under 28[Section 2 of the Bengal Land-revenue Sales Act, 1868]; and no suit to annul a sale made under this Act shall be received by any court of Justice, unless it shall be instituted within one year from the date of the sale becoming final and conclusive as provided in section 27 of this Act: and no person shall be entitled to contest the legality of a sale after having received any portion of the purchase-money:

Proviso. Provided, however, that nothing in this Act contained shall be construed to debar any person considering himself wronged by any act or omission connected with a sale under this Act from his remedy in a personal action for damages against the person by whose act or omission he considers himself to have been wronged.

If a sale made under this Act be annulled by a final decree of a Civil Court, application for the execution of such decree shall be made within six months after the date thereof; otherwise the party in whose favour such decree was passed shall lose all benefit therefrom.

And no order for restoring such decree-holder to possession shall be passed until any amount of surplus purchase-money that may have been paid away by order of a Civil Court be repaid by him, with interest at the highest rule of the current Government securities.

And, if such party shall neglect to pay any amount so recoverable within six months from the date of such final decree, he shall lose all benefit therefrom.

In the event of a sale being annulled by a final decree of a Court of Justice, and the former proprietor being restored to possession, the purchase-money shall be refunded to the purchaser by 29[the State Government], together with interest at the highest rule of the current public securities.

Any suit brought to oust the certified purchaser as aforesaid on the ground that the purchase was made on behalf of another person not the certified purchaser, or on behalf partly of himself and partly of another person, though by agreement the name of the certified purchaser was used, shall be dismissed with costs.

3037. Rights of a purchaser or a permanently settled estate sold for its own arrears. (1) The purchaser of an enure estate in the permanently settled districts of West Bengal sold under this Act for the recovery of arrears due on account of the same, shall acquire the estate free from all encumbrances which may have been imposed after the Lime of settlement and shall be entitled to avoid and annul all tenures, holdings and leases with the following exceptions;

(a) tenures and holdings which have been held from the time of the permanent settlement either free of rent or at a fixed rent or fixed rate of rent, and

(b) (i) tenures and holdings not included in exception (a) above made, and (ii) other leases of land whether or not for purposes connected with agriculture or horticulture,

existing at the date of issue of the notification for sale of the estate under this Act:

Provided that notwithstanding anything contained in any law for the time being in force or in any lease or contract no person shall be entitled to hold under such a purchaser as is aforesaid any tenure, holding of lease coming within exception (b) above made, free of rent or at a low rent or at a rent or rate of rent fixed in perpetuity or for any specified period unless the right so to hold has been expressly recognised under any law for the time being in force by any competent civil or revenue court; and the purchaser shall be entitled to proceed in the manner prescribed by any law for the time being in force for the determination of a fair and equitable rent of such tenure, holding or lease,

(2) For the purposes of this section

(a) (i) tenure includes a tenure as defined in the Bengal Tenancy Act, 1885 (VII of 1885), and

(ii) holding includes a holding as defined in the Bengal Tenancy Act, 1885;

(b) any rent which is lower than what has been entered in any record of rights prepared and finally published under Chapter X of the Bengal Tenancy Act, 1885, before the commencement of the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (west Ben. Act VII of 1950), shall be presumed to be a low rent;

(c) Section 75A of the Bengal Tenancy Act, 1885, shall not have any application.

3137-A. Application selling aside sate. Where any estate or share of an estate has been sold under this Act, the defaulting holder of the estate or of a share thereof or any person who holds an interest therein by virtue of a title acquired before such sale or any person whose interests are affected by the sale may, at any time within thirty days from the date of the sale, apply to the Collector to have the sale set aside on his depositing with the Collector

(a) for payment to the purchaser, a sum equal to three per cent of the purchase-money but not less than one rupee; and

(b) for payment to the 32[State] Government, a sum equal to the amount specified in the notification of sale as that for the recovery of which the sale was ordered together with such costs, if any, as the 32[State] Government may have incurred subsequent to the issue of such notification of sale.

3337-B. Sale when to be set aside. (1) Not with standing anything contained elsewhere in this Act where the deposit required by section 37A is made within thirty days from the date or the sale, the Collector shall make an order setting aside the sale, provided that no order shall be made unless the notice of the application has been given to the purchaser.

(2) No suit to set aside an order made under this section shall be brought by any person against whom such order is made.

(3) An appeal shall lie to the Commissioner against an order made under sub-section (1) refusing to set aside a sale if such appeal is preferred within thirty days from the date of the order.

3437-C. Return of pure hose-money in certain coses. Where a sale is set aside under section 37B, the purchser shall be entitled to an order for repayment of his purchase-money with or without interest as the Collector may direct.

3537-D. Amount paid to prevent sale to be in certain cases a mortgage-debt on the estate nr share thereof. (1) Where the sale has been set aside at the instance of, and on the deposit by, a person other than the defaulting proprietor or proprietors, the amount paid for such selling aside of the sale, shall be deemed to be a debt bearing interest at six per cent per annum and secured by a mortgage of the estate or a share thereof sold in favour of the said person.

(2) His mortgage shall take priority over every other charge on the said estate or share other than a charge for arrears of revenue.

(3) He shall be entitled to the possession of the said estate or share as mortgage of the defaulting proprietor or proprietors and to retain possession of it as such until the said debt with interest thereon has been discharged.

(4) Nothing in this section shall affect any other remedy to which any such person would be entitled.

38. Registration of certain tenures and farms. 36[* * *]

39. Common and special registry. 37[* * *]

40. Application for registry. 38[* * *]

41. Procedure on application for common registry. 39[* * *]

42. Procedure on application for special registry. 40[* * *]

43. Registration of leases of certain lands. 41[* * *]

44. Registration of old tenures Proviso. 42[* * *]

45. Repealed. 43[* * *]

46. Expenses of measurement, survey or local inquiry. 44[* * *]

47. Civil Court not competent to order entry in special register. 45[* * *]

48. Suit for cancelment of registry of tenure or farm. 46[* * *]

49. Proceedings of Revenue-authorities in registration of tenures, etc. 47[* * *]

50. Effect of entry in special register. 48[* * *]

51. Protection of talukduri tenures pending inquiry, in case of sale of parent estate for arrears of revenue. 49[* * *]

5052. Rights of purchaser of an estate not permanently settled, sold for its own arrears. The provisions of section 37 of this Act shall mutatis mutandis apply in the case of a purchaser of an estate in a district of West Bengal not permanently settled, sold under this Act for the recovery of arrears due on account of the same.

53. Rights of purchaser being sharer in estate and of purchaser, of estate not soli for its own arrears. Excepting 51[* * *] sharers with whom the Collector, under sections 10 and 11 of this Act, has opened separate accounts, purchase the estate of which he is proprietor or co-partner, or who by repurchase or otherwise may recover possession of the said estate, after it has been sold for arrears under this Act, and likewise any purchaser of an estate sold for arrears or demands other than those accruing upon itself, shall by such purchase acquire the estate subject to all its encumbrances existing at the time of sale, end shall not acquire any rights, in respect to under-tenants or raiyats which were not possessed by the previous proprietor at the time of the sale of the said estate.

54. Rights of purchasers of shares of estate. When a share or shares of an estate may be sold under the provisions of section 13 or section 14, the purchaser shall acquired the share or shares subject to all encumbrances, and shall not acquire any rights which were not possessed by the previous owner or owners.

55. Recovery of arrears due to defaulters. Arrears of rent which on the latest day of payment may be due to the defaulter from his Under-tenants or raiyats shall, in the event of a sale, be recoverable by him after the said latest day, by any process except distraint which might have been used by him for that purpose on or before the latest day.

56. Punishment for contempt. Any Collector or other officer as aforesaid conducting a sale under this Act shall be competent to punish any contempt committed in his presence in open cutcherry or office for the time being, by fine, to an extent not exceeding two hundred rupees, commutable, if not paid, to imprisonment in the civil jail for a period not exceeding one month; and the Magistrate to whom such an offender may be sent by a Collector or other officer as aforesaid, shall carry his sentence into effect;

Provided that an appeal from any order passed under this section shall lie to the Revenue Commissioner, whose decision shall be final.

57. Default as to deposit a contempt. A default to make good a bid by making the deposit required by section 22 of this Act shall be held to be a contempt.

58. Government may purchase at sale. When an estate is put up for sale under this Act for the recovery of arrears of revenue due thereon, if there be no bid, the Collector or other officer as aforesaid may purchase the estate on account of the 52[State Government] for one rupee, or if the highest bid be insufficient to cover the said arrears and those subsequently accruing up to the date of sale, the Collector or other officer as aforesaid may take or purchase the estate on account of the 52[State Government] at the highest amount of bid; in both which cases the 52[State Government] shall acquire the property subject to the provisions of this Act.

59. Fees and charges demandable by Collector. 53[* * *]

60. Regulations VII, 1822, and IX, 1825 in force in certain estates. The provisions of Regulation VII, 182254, and Regulation IX, 182555, shall be in force in every estate in any part of which a measurement, survey, or local inquiry may be made under this Act, and in every estate purchased or taken on account of 55[the State Government] under this Act.

61. Interpretation. In the construction of this Act the word Collector shall include a Deputy Collector or other officer exercising, by the authority of 56[the State Government], the powers of a Collector or Deputy Collector.

62. Application of Act. The operation of this Act shall be confined to such parts of the Lower Provinces in the Presidency of Fort William in Bengal as are or shall be subject to the general Regulation of that Presidency.

(Schedules.)

57SCHEDULE A.

I certify that A.B. has purchased, under Act No. 11 of 1859, the mahal (or share of a mahal) specified below, standing in the tauzi of the district of and that his purchase look effect on the day of (being the day after that fixed for last day of payment).

(Signed.)

D.E.,

Collector.

Specification.

(If of an entire mahal.)

Tauzi number

Name of mahal

Name of the former proprietor

(If of a share of a mahal)

Name of the entire mahal

Description of the share sold

Subordinate tauzi number or the share sold

Name of the former proprietor of the share sold

Sadar Jama for which the share sold is separately liable.

Fees.

Rep. by the Amending Act, 1903 (I of 1903).

1 Short title. This short title was given by the Amending Act, 1903 (I of 1903). Local Extent. This Act was passed for the whole of the former Province of Bengal see the title and the concluding paragraph of s. I. but was declared by s. 62, 10 extend only to such pans of that Province as are subject to the general Regulations. It has been declared, by the Laws Local Extern Act, 1874 (XV or 1874), s. 6, to be in force throughout the former Province of Bengal, except as regards the Scheduled Districts. It has been declared, by notification under the Scheduled Districts Act, 1874 (XIV of 1874), s. 3, to be in force in West Jalpaiguri, in the Jalpaiguri district. It has been extended, by notification under the Scheduled Districts Act, 1874 (XIV of 1874), s. 5, to the following Scheduled Districts, namely: the Western Duars, in the Jalpaiguri district and the Darjeeling district.

2 The Preamble beginning with and whereas it is expedient to provide for the voluntary registration of dependent tatukr and ending with held at rents sufficient for the security of the revenue: were omitted by s. 3 of the Bengal Land-revenue Sides (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950).

3 Rep by the Repealing Act, 1870 (XIV of 1870).

4 Rep. by the Amending Act, 1891 (XII of 1891).

5 This word was substituted for the word fifteen by s. 3 of the Bengal Land-revenue Sales Act, 1868 (Ben. Act VII of 1868).

6 The words or more than thirty were repealed, ibid.

7 Inserted by s. 2 of the Bengal Land-revenue Sales (Amendment) Act, 1943 (Ben Act II of 1943).

8 The words the Provincial Government were substituted for the word Government by para. 3 and the 1st Sch., of the Government of India (Adaptation of Indian Laws) Order, 1937, and the word State was substituted for the word Provincial by paragraph 4(1) of the Adaptation of Laws Order, 1950.

9 The words the Crown were substituted for the word the Government by part. 3 and the 1st Sch. Of the Government of India (Adaptation of Indian Laws) Order, 1937, and the word Government was substituted for the word Crown by paragraph 4(1) of the Adaptation of Laws Order, 1950.

10 See foot-note 1 on page 325, ante.

11 The words to the Provincial Government were substituted for the words to Government by para. 3 and the 1st Sch. of the Government of India (Adaptation of Indian Laws) Order, 1937, and the word State was subsequently substituted for the word Provincial by paragraph 4(1) of the Adaptation of Laws Order, 1950.

12 The original words and figures which were repealed by the Bengal Court of Wards (Amendment) Act, 1881 (Ben. Act III of 1881), are omitted.

13 Formal words which were repealed by the Amending Act, 1903 (I of 1903), are omitted.

14 This word was substituted far the words Board of Revenue by the Decentralization Act, 1914 (IV or 1914).

15 This word was substituted for the word they , ibid.

16 These words were substituted for the words Bank of Bengal by the Bengal Repealing and Amending Act, 1938 (Ben. Act 1 of 1939).

17 The words notes or, which were repealed by the Amending Act, 1903 (I of 1903), are omitted.

18 These words were inserted by the Amending Act, 1903 (I of 1903).

19 Rep. by the Bengal Land-revenue Sates Act, 1868 (Ben. Act VII of 1868).

20 The words If they see cause, may recommend to the Local Government to annul the sale: and the Local Government in any such case were omitted by the Decentralization Act, 1914 (IV of 1914).

21 Inserted by s. 2 of the Bengal Land-revenue Sales (Amendment) Act, 1942 (Ben. Act VII of 1942)

22 The words sixtieth and sixty where substituted for the words thirtieth and thirty respectively, by s. 4 of the Bengal Land-revenue Sales Act, 1868 (Ben. Act VII of 1868).

23 Inserted by s. 2 of the Bengal Land-revenue Sales (Amendment) Act, 1942 (Ben. Act VII or 1942).

24 Inserted by s. 3 of the Bengal Land-revenue Sales (Amendment) Act, 1943 (Ben. Act 11 of 1943).

25 These words were substituted for the word Government by the Deceniralization Act, 1914 (IV of 1914).

26 The words the Provincial Government were substituted for the words the Government by para, 3 and the 1st Sch. of the Government of India (Adaptation or Indian Laws) Order, 1937, and the ward State was subsequently substituted for the word Provincial by paragraph 4(1) or the Adaptation of Laws Order, 1950.

27 These words and figures were substituted for the word and figure section 25 by the Amending Act, 1903 (I of 1903).

28 These words and figures were substituted for the word and figure section 25 by the Amending Act, 1903 (I of 1903).

29 See foot-note 2 on page 332, ante.

30 Substituted by s. 4 of the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950), for the original s. 37.

31 Inserted by s. 3 of the Bengal Land-revenue Sales (Amendment) Act, 1942 (Ben. Act VII of 1942).

32 Substituted for the word Provincial by paragraph 4(1) of the Adaptation of Laws Order, 1950.

33 Inserted by s. 3 or the Bengal Land-revenue Sales (Amendment) Act, 1942 (Ben. Act VII or 1942).

34 Inserted by s. 3 or the Bengal Land-revenue Sales (Amendment) Act, 1942 (Ben. Act VII or 1942).

35 Inserted by s. 3 or the Bengal Land-revenue Sales (Amendment) Act, 1942 (Ben. Act VII or 1942).

36 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

37 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

38 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

39 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

40 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

41 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

42 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

43 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

44 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

45 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

46 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

47 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

48 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

49 Repealed by the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950)

50 Substituted by s. 6 of the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950 (West Ben. Act VII of 1950), for the original section 52.

51 The words and figures shares in estates under berwara who may have saved their sharers from sale under sections 33 and 34, Regulation XIX, 1814, and which were repealed by the Amending Act, 1591 (XII of 1891), are omitted.

52 The words Provincial Government were substituted for the word Government by para. 3 and 1st Sch. of the Government of India (Adaptation of Indian Laws) Order, 1937, and the word State was subsequently substituted for the word Provincial by paragraph 4(1) or the Adaptation of Laws Order, 1950.

53 Rep by the Bengal Land-revenue Sales (Amendment) Act, 1862 (Ben. Act III of 1862.)

54 The Bengal Land-revenue Settlement Regulation, 1822.

55 The Bengal Land-revenue Settlement Regulation, 1825.

56 The words the Provincial Government were substituted for the word Government by para. 3 and the 1st Sch. Of the Government of India (Adaptation of Indian Laws) Order, 1937, and the word State was subsequently substituted for the word Provincial by paragraph 4(1) of the Adaptation of Laws Order, 1950.

57 This Schedule is referred to in section 28.