Every estate shall, for the purposes of this Act and of the said Act XI of 185928, be deemed to be within the Collectorate of the Collector upon whose general register the revenue thereof may be borne, although the whole or any portion of the lands comprised in such estate may be without the local limits of his jurisdiction; but all land and tenures shall be deemed to be within the local limits of which they may be situate, although the estate of which they form a part may, under the provisions of this section, be deemed to be within the collectorate of any other Collector.
2911. Power to sell tenures. Whenever any revenue payable to Government in respect of any tenure not being an estate shall be in arrear after the latest day of payment fixed in the manner prescribed in section 3 of Act XI of 185930, the Collector the whom such revenue is payable may cause the tenure to be sold in the manner and subject to the provisions in and by the said Act XI of 185930 provided for the sale of estates for the recovery of arrears of revenue;
and the Collector shall apply the purchase-money arising from such sale according to the provisions of section 31 of the said Act XI of 185931, except that the residue, if any, shall be held in deposit on account of the holder of the tenure and not on account of the holder of the estate;
and every such Collector shall, upon every such sale of any tenure being final and conclusive, give to the purchaser thereof such certificate of title thereof as is provided in section 28 of the said Act XI of 185931 with respect to estates:
Provided that no tenure shall be sold for the recovery of arrears of revenue other than those of the current year or of the year immediately preceding, nor for the recovery of arrears of revenue due by tenures under attachment by order of any judicial authority, unless and until after a notification in the language of the district, specifying the nature and amount of the arrear and the latest date on which payment thereof shall be received, shall have been fixed, for a period of not less than fifteen clear days preceding the date fixed for payment according to section 3 of Act XI of 185931,
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 tenure to which the notification relates is situated, or, if the tenure be situated within the jurisdiction of more than one Munsif's Court or Police-thana, in some one or more of such Courts of thanas, and also at the cutcherry of the malguzar or owner of the tenure, or at some conspicuous place upon the tenure, the same to be certified by the peon or other person employed for the purpose.
12. Effect of sale of tenure. The purchaser of any tenure sold under the provisions of section 11 of this Act shall acquire it free from all incumbrances which may have been imposed upon it after its creation, or after the time of settlement, whichever may have last occurred, and shall be entitled to avoid and annul all under-tenures and for forwith to eject all under-tenants, with the following exceptions:
First Istimrari or mukarrari tenures which have been held at fixed rent from the time of the permanent settlement;
Secondly. Tenures existing at the time of Permanent Settlement, which have not been held at a fixed rent:
Provided always that the rent of such tenures shall be liable to enhancement under any law for the time being in force for the enhancement of the rent of such tenures;
Thirdly. Tenures created or recognised by the settlement-proceedings of any current temporary settlement, as tenures bearing a rent which is fixed for the period of such settlement;
Faurthly. Tenures of lands whereon dwelling-houses, manufactories or other permanent buildings have been erected, or whereon permanent gardens, plantations, tanks, canals, places of worship or burning or burying grounds have been made.
13. Power of enhancement. Every purchaser of a tenure under section 11 of this Act shall be entitled to proceed in the manner prescribed by any law for the time being in force for the enhancement of the rent of any land coming within the fourth class of exceptions above made, if he can prove the same to have been held at what was originally an unfair rent, unless the same shall have been held for a term exceeding twelve years at a fixed rent equal to the rent of good arable land.
14. Saving of right of raiyat. Provided always that nothing hereinbefore contained shall be construed to entitle any such purchaser, under section 11 of this Act, to eject any raiyat having a right of occupancy at a fixed rent, or at a rent assessable according to fixed rules under the laws in force, or to enhance the rent of any such raiyat otherwise than in the manner prescribed by such laws or otherwise than as the former proprietor irrespectively of all engagements made since the time of settlement, may have been entitled to do.
3215. Repealed. [Certificates of unliquidated arrears executable as decree of Civil Court; notice of certificate; objections to certificate; enforcement of certificate; register of certificates; inspection of register; entry of satisfaction; transmission of sums received.]
16. Repealed. 33[* * *]
17. Repealed. 34[* * *]
18. Repealed. 35[* * *]
19. Repealed. 36[* * *]
20. Repealed. 37[* * *]
21. Repealed. 38[* * *]
22. Repealed. 39[* * *]
23. Repealed. 40[* * *]
24. Repealed. 41[* * *]
25. Repealed. 42[* * *]
26. Repealed. 43[* * *]
27. Repealed. 44[* * *]
28. Repealed. 45[* * *]
29. Repeal by enactments. 46[* * *]
4730. Construction of this Act and Act XI of 1859. This Act shall be read with, and taken as part of, the Bengal Land-revenue Sales Act, 1859, as modified for the time being, and all references in this Act to the Bengal Land-revenue Sales Act, 1859, or any provision thereof shall be deemed to be references to the said Act or provision, as the case may be, for the time being in force.
SCHEDULE-A48[* * *]
SCHEDULE-B49[* * *]
SCHEDULE-C50[* * *]
SCHEDULE-D51[* * *]
SCHEDULE-E52[* * *]