Assam act 008 of 1973 : The Bengal Regulation 8 of 1973

\

1793: Ben, Reg.8.j •J • -I

Bf"\;CAL REG{ 'f .A'l 10'\ 8 OF li93 CO:\ fl.:'\ IS

1-3. [Htptaled.j

4. Sc:ttlt•mt•nt with whom to lw Cond uclrd 0

13. P:wrnt'n t o/ rf'\'t"lllw IJ\ t.dukd;u~ orclt"rt"d t

140 St>paratt"d talukuan whl're to pa\ n•v,.nue.

15. Tah,ildars. I 6- I 8 0 I RtjltOltdol

19. J~timr.inlur' to he tonn~rOf"rrd .a~ patta talukdar~.

200 Exreptiou~ to gener<.~l ordt·r f.n ron< fusion of dt'1 l'nnia l ~tot tlrmt nt '' ir h actual p!<•pr il"t" '' of ~oil.

220 Exrl"ption a~ to propr it tor~ or land in bal.ln('e Ill ( .ovrrn~ norrJt and till tble 111 p.n ,u r t· '"

23-25 . I Nrpralu/.1

26. Dett-rmrnation of agtl"l'lllt:nl IP jarn:1 of' undi1 itlrd esr •tr~.

27. St:ttlt:mt"nt ol rnd ~ t.tntltm rn jn111t n :11nes IJI ~"\C r<.tl propr it"tors, or ol our 1;,r mall\: ,

28-29. [l.'rpttrlrt! 1

300 Settlt rnent ol tlisputt'd ,.qaftoqo

31. If 110 claimnnt has 1Jt't"ll pr·,., iou~h in po~~ession. 32 0 Srttlt·rnent iu rast:~ ,,f di~Jllrtl"~ rs to hound.t~·i,.,o

33. [Repruled.]

1

i4

. ......

D P«f·\:>.1\1 ~I·J II,F.\If SI [I 'i9:t: Hen. Reg.8

:H. Allowanc~s of k:\zis and kannngos,a ncl public pensions to Lc- added to the jarna.

:\S. Assessmc-nt to be f1xrd cxclu~i' t· of ";,ir ,,;i th excep- tion~.

3li. Also e-xclusive or litkhiraj lands.

:11. 11ut not ru 'ilik{lll.l land~ in Bd1.n, or ot lwr l.tnd~ in Bengal and ~Vlicinap11r.

38. [ Om1l/nl. J

39. '\ankar, khamar, n ij jot .111 J oth~r private lands of proprietors in lkn~al a.HJ Ori~'!a tn lw annexc>d to the malgu?.ari land~.

<\0. Con~olidation of m{tl!o{nz.i• i and ptt\'at•· la nds abo 111 certain taluL.

41. Ch ikat an arutexe-tl to m.ilgu/ari l.lllcls.

4.2. f Rtjlealtd.j t J Pr',rc·durc• in casr- nf' landh .. lder ~ dc~rlinitl'! to engage lc> r i tfll;t propo~t'd to tl1t:rn.

55. Proprietors anu J:u·mrrs or Ia !lei p rnhibi ···cl i mpo:~i ng IH'W abw;tb ot mnth.tt <•ll r:1iyats .

56-65 . [ !ltp!alnl.]

fi6. Landhold~ts, • I<., not to intnf<'re in rnattl"r~ coming within cugnil <'t' of ( 'onrts or· .\ l.t g i~u ;ur~.

67. First to F'lllrlh.-IUtpealed.] F ifth.-Colkctm to att~ncl tn spi r it o t ReJ?ul::ttion, when-:

not applicahlt: to p;u lintla t di~trict~.

S1xth .-f Repealtrl.l

6U-lll I. [Uepealrd.j

~-- - ----~---

2

f I' w

re 17~3: D~n. R cg.ll .j 25 UL:\'(,.\L H.EGUL.\ 11U~ u U l 17 ~J ( 1'111!. ·llLN{.AL Du ENSJ,\1 b£1 J LE~!El\ 1 RLGUL.\ 1 ros, 1793) 1 l i.ll .\lay 17VJ .]

. \ Regulation !(Jr rc-cn.tcling, with modifica- ti on-; and amendments, the rules for the D (CClllliat Scutemcul ul· the; publ ic Reve- nue payable from tlw lauds of the

::_am illrl1111. i LH lepcndettl Ia lukdan and !lt her actua l proprietor~ or land, iu Bengal Bih,,r and Jrissa, pa~scd for those Pro- ,·inccs respecti\ dy 011 the 18th Septem- bct·, 17UC) ; the 2.:;th \Tovcutbcr, 1789 ; aud the lOtl1 h:br11ary, 1790, and sub- sequen t elates.

1-3. I Ht-t!lllclmm/ '!' cor/1 1!/ u:lt'\ /}(IJJuf 011 23rd ~\ cn<'mbn I IIJ l : tmn '!i .11fllt11u ,If: 111 bt• fmjJetuaL with ajJjJmbation 11; CIJ!trl o/ f)j, "cfon.l'.l Nr/J. hy the RtjJealing .lc I. 181,1 It, n/ 1117 I ).

·1- · Titc ~t:ltlcll:clll 111 uc.t 't :t.tiu ll!>.t JClJUIJS t wit t 1e actua pro- to be con. p1ict•ns u the ~oil, f)f wh.Jtn•: drnt, 1iu tliuu. whether :::ami11dats, eluded. taiukdan or c!wuJ!l.L

:i-12. LIVhaJ t.d uhl.~r I ~ fl.tiual jnuj•rit:lorJ ; }1ayment 9] rent

through at tual jnop1 ielUI r ; to be !ease-holders ; jangal-

buri lalukdm s ; p,-opruto, J •:f 1:1 .• '.1:11 ri ainltl lcmds ; rulCJ for guidance l!f Col/. ~loJJ', 1 · ~. ~t I! I disJilli;/Lt d 1 allies !o JUe in Court of Diwani Ada/at]. Rep. ~J the RejJea/in~ .·let, 1874 (lo of l874). U. 1,1lukdr1•.r ordcttd tl) be ~::parat<.:t.! are not to be per- Pf.lymcnt

. . o revenue mttted to Jhty tilt; n:vcnue assc:;cd upon tht:Jr lauds through the by caluk- :ammd"n or o thc1 actn.d proprietors of estates as heretofore. dars or. dered to be

------- ----·-- --- - --·-- -----------separated,

'SHOR 1 I 11 LE.- 1 1tb ~:tot~ tttlc \\a> E;i•e.•t b, th•. AmwJiug .\ ct, 1897 \ V of 18:17), si1 c..: npc:1hl.

LOCAL EXT!.\ r.-lhis I ..,u!a.tPU lt.!~ '·VI du l.!tt•d b) llt>lihc.llion under thL ::ichetlu!~ lli>tiicts \ct, IIJH )..1\ .. r 1!17-l}, s. 3, tv be in Ioree in the Vistrit·ts pf GoalpJra (ex dud in•! th,- hastcru Duars) ;\lld ::iylhet-scc NotificatiOn Nos. 1 132-J .. dated 3rd -.;. ptember 1 87') and l2~!!~J., dat.:d 1st April 1897 in th•· :\lanual of Local Rule, ;tnd Oru -rs, \'ol. l , togl'thcr with l\otilico£tivu So,;IJ-L.1 .;!_,.-J C.tt ~'tl. '--pt~::.t'.J..::· 1::37

3

,

26 lJFLL~:\fAL ~ ~ I t r.:;:\IE!'. l' Jl7'J3: Bt:n. Rcg.a Separated 14. Talu.',dar, wlw, in cunSt:que 1> ol' the nt ,.~ in sections talukdars 5 and

the number ol ula"·; p; n .! •·r cau;c, thi, rn,)Jc •vould hr;

attended with cr •i tsider:t' .!._ Jth cHI\ ct1 · t nee, 1" which ca>c

tahsildars, or -~' * ' l.ullecl<>r~, a1·1· to he

receive the tCVC1l llC or the taln k • in S11Ch dj ll ict~.

T ahsildat s, 13. Z

not be appoint•·d tal!sild .:u s to 1 n·,.jv · the: l''"'v< ~lilt:

be given to surne oth er per ''"ll •>I cb.u·acLel and respua>tlll ltty,

and th e whole expense of it is to h•· dc-fraycd hy Gu,· :->rnment.

16- :11. 'J:uld-;nj,ecting JJ!i< ¹,urr r, i /c,,,, ~ tiil' Tl/ltl; ,, ,,a,idan].

RcjJ. by the Rrpw!i11g .lr t , 1816 (I of ur;r, .

'Scctio:as;;and ·.v•!r.:r p~.!·· lr• t.•; 1Z ·pcali11, .\d, 1371 I:AVL of J87ol), bu• this tcrciCltCC is S'1\'!:d l1y •C J'r Iihat -~C I · J he O' t!l.liO'l> an;:

as fo llows :-

"j. Fin . ~-I.IH! j ,:/uA,/,;( ~ :IJ ih.~ ~~ •il :d e c.J llJC ,I(: lu .d p~·opl :, ·to ~-, or t!tc )antis COlllposing the t a)uk< :de ( \H· ro l lowi,a•~ : -

Snot~d.-T./ul..fan \\hO • 't'' '•as J tr"1r I qd·, j,v Jn •J <' :r .1t p•Jbli~ sale. or obtnincd thrm J.ye ift f•(lla r!, ''"·ni 1..::u· or olucr a•·tu.J! p• O[HH tor ,,f laud to wboHt they no"" P"'Y ilw r &v uu,.. :'nc ~,..d li 1){Jn tileu t duk:- , o r fr· u11 his ancestor,, subjert to t' t' p.tym· tt • I !ltc <

1" pl ¹'P"'•l"~Oi )' ,;~!.ts lh ~ t"ein.

"lltod ·- 'l afr,,\r,¹o~.r, v ... Jl'J:'' t l:,:l;,, \\'f'• ' · iotG be 1;1 e th1_ z,uoi::d8r '1'" ,,tbr.•r acln~l propri .. tor d' l,md ttl w!t0r,1 they uow ("•)' th ir 1'<. •enu:, , ,: l1i> ;•ncc>-

tors, >ucceedcc to ll!t~ :.:amtr• lni.

f i'outlh.-Ta[l.· ndtrltld u: 1 lt 't: r,tJu·, we re nc,-rr the

proptrty vt' tlu. z.,.;;il,d:""..I · .. ol! t ~~~ ~"' J·l' ~pc, Ill of til .. :.~,i1 to \vhom they now pay their r :VC•IliC, nr hi, .•nc '!let',

Fijt fz.-Ta lttkd.ms whu haw succeeded to taluk~ r,r th!> nature c,[ tl11 •S<' dcscribrti in the prcc<>din!{ chu,~s. by ti;,ht vi p utt' ita~< , gil t or inlwritancc from the former prq>~ict r,,. •J s 1ch 1 a!uk,. ' ·

"9. Theruksin ~· 'i>n 5. re•pe<'lin fa!u^1,, lt.t\o: ,l,, h ··n extended to aima lar~ds litble to lhr paym•nl wa in that sccti c '1 !Jrd·r d. th,t stu,,, •nalguz,ui a itna tcm;rc :1' are held under grants o f the :-.1ul.:1111ma !.m G->vPrn•ra.:n' prc\· i>Ju> tr, •!.. Company's accession to the J),waioi, c.w wJ.'r h h l"" h<'en inr, gr;u:•cd [,·.· p roprietors of estates for a cumuient,.,., rrcc·•1·ed b ;•th 1 1 an!<> l•c sr·pantcd !i·o m the proprietors to whom thei r revenue is n Jw ·aid, ;,<<,,min..( wit '1in the spiri t of therulrs lor th<:srp~riltiou nf talukd.'ln ... In c.tl! pnlJUiems of the lands composing thdr t·tlub. But n;al~uz u·; aint. t tcnmcs which may appear to hav~ be~n bonafide gran_teJ f~r tlu: p~qwse nf br ing-1ng '~ rstc-lar.ds into culuvatwn shall contmuc JUduJd tn tlr • I"Slal':s to wlnclr tlwy arc now annexed, as comit~:; within tit~ 1u,~, i n •"~otwo H, Hspecttn~ ja.•gol-bur taluks. "

"In Assam, the lJrput y '-·' •1 ,, ~s; ,e . ,\ lo • ":rc. i.;•. oi fu- 1cLions .,r Deputy Commis~ioncrs, J

Jf he ·~ 'rd l' a•1' ~· cm:tkd i.J;· .' •• 0 .. l>'i •.

4

'-' 1 • .'.1 I' l!J. IJ:m. /IT 'Inc. I.) ,\'1'\ l \ I 0 IJ.t\ • t! Jt p(JS!>CS)iOil o f Istimrir-- their land~ t > the ex• lus i <~n, "r wi h'1 11 the co nsent of the dMs_ to be I · I . f I · . cons•dcred actua p1·n p rw tt•1 s, * * u , L 1"'10 c. a.· p: .,,;n ·,ors on •

1

, palla ta· patta or lc•,gc·, .t~·r• () I · I I . • sp ic~ "r p · t.< nl uk- Jukd:m. dars, anl the• s,•ttlet.H:Ill I' ,. r't titem as her('after spectfic•l.

:!0 . '1 11" 1·x• ep1iru1• '" Ill

of the d• G tn•i.d ·ttl ·:q n•

contai ned;,, :;• cio,J I, 'n !t c'

pe~ons ; kn1,tlc ~ 't":'

ment]m.ty jurh · ( • q: ·

C~tates , llliliO! , j f'o ,

manap,i ng r!,('ir !:tnd h.- 11 tllr.

Clil'l" J\ ,lllliC':' I ll

whole or ll ll·•t: d ocriprin .. ' til

ZamilHhri~. indrpt'J d nt 1 1 ^{1 1}

with othc•r, rd .1 diO!·rn:t rlt 1

or g-uardi.~u~ .'1'" ·dlro\\ d

settll'nlt'r11 of t ¹wi1 I'"!

the rc,tric II• 1 ;,c•r · I e •r '1

'' " r\: IJ'lwr , r p1' o1 I

lnlant•' to (,o IIIIIH' I, 11 l

thrm · in w · • h Ill•

the d("f,u rltin'

o1· hell "I~~. I

Collcc1on o

') ., ., --·J·- J.

~m the ,),,,,, v Cor Ill Deputy ( '0Jil((ol l lOll I Sf~ r (1 nf l a so \' ( 'h .• p. \ I I . I. lo

"clu liH' iiH' C·Hlclusion T:xceptions lo ; l p '' II j lfJI'S of the SOi], I Ct gi'Dt'TllJ ' I · · f ord~r· Lr

ll'' ( (\C l I Jll lOI\S 0 concluSJOll

1 I~ ~ r I II . C overn- of d~cennial 11 o lilt" ol !llCJr own settlement

5

l 23^DccuN:-.IIAJ. SnTT I ntr.:-:T Determi· 26. The d e terminatio n of the majority o f the proprictms nation of present under the restriction~ specified in ~ertion 23', i~ abo agreement I b' cl' h · 1 · · cl ' · to Jama of to )C m mg on t e rcma tn.c ~ r, 111 an.:rcetn? or ts:u~reemg of undividedtO the.Jama propo~cd for undtvtd ed r't.llt:S. 1 he sharers , how- ~lates. ever, if cl i ssat i~fied, mnv obtain a c!i\'i•inn of thei r lands and a proportionat~ allot men 1 f >f th,. 1 c\·enttr :1~s,. :~er! t hereon, but

a t thri r own cxpcml .

Set!lem~nt 27, \\'hen a pot (ion or i:Jnd ~ (, tlld~ j II l h' joi l 1t 11:'ltlleS of of . la~d severa l proprirton o r of onr lor tuanv, hlll r;1ch p roprir tor, standmg m . ' c1 joint n 1mes has Ius separate share in his own posscs~ion <•r. rnana!{r·ment of several or in that of' an a ge nt lor hi111, the ~c llkmcnt is to he m ade f •r proprietors, each sha re with th ~: prTson in pos'' s ion, and his land IS to he ~~r :::n~ne held excl usivrly r rsponsiblc for t ht• rcH·nur asse~~~·cl upon i t. Scttleml"nt

nt dispmrd

esta te!.

If no

claimant

has been

previously

in pnsst's-

sion.

Settlement

in case of

disputes a~

to bounda·

ria.

28-29. [Settlemrnr nj li/orf·rn.!!.r·d {n.,rir (, lt l o•,ml : .. ·lren propnr- l 11n art 7/o!.forthcominf!. 1 H'fl . f(l' ,itt ,1?,•/Je,,fin" lr', l fl':'fi ( l :? nf J87oJ.

30. Wl ,l'l(' tlw propert y 111 laud, j, cli~pnted . the sct tlc• m e nt is to l1c mall·· , .. ith tlw proprirLOr in pns~1·s<;ion , unJer an express declaration that hr is ncwnlwle~s liable to t he claims upon the estate, which is t•l be transferrable tu a ny uther person to whom tlw proprrt . may lw ~u bsequfntly adjudged .

31. If a case should •~<~cnr in wl ich notw ,lf the claimants shall have prcvio u~ly in po,scssion, they arc to be allowed t > appoint a manager unti l their claim~ 'haJJ h,\\'C bren deter- mined in ri le Diwitni t\d ~tlat or the ziiJ.I ; hu if they should not agree to a manager, the l .. ds ate to he hekl khns, a nd the surplus produ c after disrh: rgir :l! the rtv~'nuc, is to he ke pt in deposit, un t il thr ri Q;ht ol'prnprtt \ sha ll h r adjudged. :!2. Whr re disputes <'x i-;t cone<'llting the l>coundat ic~ of la nd,

they a rc to br left to IJC' a d justed in Diwani :\dalat and tlw ~ettlcment 1s to be made m thC' ·mr:~ntimc fl)t th ·la nds in pos- session of the di~pu t ing pn 1ti c~ rr~pccti\eh

33. [Rule.rfor fix ing am.wnenl.j l:tf1. h_v tl,f . !mendine. .let , 1903 ( I qf 190.3).

1 Sl'ctim :!3 ~>a< rt"fW:!hl hv fie•t. Rl:'g. \.\! f of !80S . It ran a~ follows:

"23. \Vhere m ,,·e ptCJpnt:to tl an on" po.ses, an undivided estates, ancl the whole of them he not withi•t the dc~rt ipliton Lf d•SCJ•!alofiet! landholders specified in scclion. 20, tf.•· S<'lllemrnt is 1 ~ be mndc "ith thr.m joint ly , :md they ,.re to bl" reqUired to l'lrct a sm.•arnU: lT or nnn~grr, ")>o •hall lnve the exdu~ivr man~qement "f their l:lucls du;,ng: the continuance ,,f his :tl)pnim- ment. I he dcterminauecn I>! ahr maimity of tlw prcprictors or of the majority of th r..se pre>ent in :he ('\':nt d thr .thSl'llCe vi any is to be binding on the rcmaindr:"t in the cl:oic~ of a tnana~~;a ; ar.d, when the V< tes of the proprietors are rqua l, ·he clecti~ m of th<' managet is to bC' determined by the greater interem ofthr )lfJ·JHittor~ in t he propertv. If 111 :my cn~c thl' interest also hr equal, the man:~~er 11 to b~ appointee! by the Board nf Revrnue.''

6

n ns ~0 lg ~- a

ut of II", nt

r

>e

t· rif ·-

n

IS

•r ·. d

e

It

I,

e

' . c

f

e

e

e

r

1 793: Ben. Reg.8.1 DECE~NIAT '>ETTLE\iENT 29

31. The allowances of the kazis a1.cl kanungos heretofore Allowances paid by the landholders, aq weJl as nny public pensions hitherto of kazis and pi!id through the landholders, are to be added to amount orka~u 1 bt~' rhe jama, and in future paid by the Collectors [¹] of the revenue ;;nsion u :~ of the several zilas, on the part of the Govanmcnt, under the be add~d ro rules and restrictions bid down for thc>ir guidance, with regard tl.e jama. to such payments, in the Resolutions passed by the Gow·rnor General in Council on the 10th .JunP, 1791, :\llcl re·rn:~cted with modific~llions, by Rrgula1inn ~·1, 1793 [ ~ J

35. The assessm !ntis to be fixed exclusive and independent. ,\~seBsment of all dutie~, taxes and other colle-ctions, known under the general to he fixed, denomination of sail' ; the LOIIectiom m:Jdr in the ganjes, haths e.x.clusive. of and bazars situated within the limit~ of the town of Calcutta ex- saJr, .wtth cepted, and excepting also the collections confirmed to the t'xc~pttOns. propriNors and holders of ganje~, bazars. and haths hy the Rrso- _, lutions passed hy the GoH·rnor (;eneral in Coun~il on the 1 I 1h of June, 1790.

* * ~ * *J

36. 1he assessment is also to he hxccl exclusive and inck- A lso exclu pendent of all existing lnkhimj lands, whether exempted ftOIII the five of lak- k!tiraj (or public ren~nuc) with or '~ithout due authority. hiraj lands.

37. The above exemption, howe\•er, is uu m<'ant to include B f [the malikona lands 111 11i'rar, or] the nonlr.~r, hluunllr, nij jot and ma~~k;,~~⁰ other private lar.ds of the zaminders and independent talukdars lanr.s ar.d or other actual proprktms of la11d in Bengal and 1\lidnapur I<'· fiihar or garding which the JollowinQ' rules havf" bt-cn prescribed. ~ther land~

. · w &npl

. ~tnd ~l io- .3.'1. (.\falil.ann lnndl !II Bllwr Ia l•t t~·amwetl Omitted as bewg n:tpur. inapplittzble to Assam ]

3~. The natzkar, l.hanwr, nij jul and oll1er private lands ap-t~ a⁰k a~·. p10priatcd hy thl' zamindars, indC'pendent talllkcl.,r~ and other jo¹t~nnd'oth·~J actual proprietors orla nd in lkngai land 01issa] to the ' ubsiqrnce ·p•ivate l:n.c~ of thcmsrln s and families shall he nls() annexed to tilt! mal~;u.<,ari ?f pro1 rietLrs land~, <1nd the ten yC'ars' jmn,tlixc:d upon tht> whole undN the 1(>11- ¹¹¹

d

0

B.engal · d'fi 1 1 · 1 1. an n~sa10 ow111g mo t ICatJOn ; t 1at suc 1 proprtetcrs as n·ay c ec me to eng- be ann ·x d age f01 their lands be all )\l'eJ the option 01" Jetctining possession to the malg~ - ol thci1· private lands above ~pttified, upon the terms on zari lands.

which they l1ave hitherto possessed them, pro\ ided they ~ha ll

prove, to the sa tisfactit)n or the Board of Rt·venur I I hat they hdd

them under a similar tenure previous to the 12th Augmt, ] ':'6.i

the date of the gt ant of the Diwani to t!.e Co mp;tny, and hnve •

hitherto been permitted to krep pos-c·ssion of thfm whenever their

zamindaris or estates ha\e been held khas or let in f:-~rm, but not

otherwise.

------------

l ln Assam, the Deputy Comm:s,io·t~•·· \s to e~c:• ci••· of funcfior ~of

Dtpul~ C'c.mmi.-Joners. srr the ,\,nm L·tr~d :mJ H.ev nue l{f~ulatiun, l 88h (I ot'IR81\), Chap. \'!1. J•nst.

•Hen. R~g. XXIV of li9.1 wasrt•peakd by tl.el'emions.\ct,lR71 (XXIII of 187t.J

3 '[he ~econrl sentt•nce o. s. 35, which was upe:1lcd by the Repealing Act,

111 71 (X\'I ofl67 ·L), is omitr~d ~ h \s~am, t e Chief C<'mmis:~wuer (:\0\~ th~ Stnte G.\ ernm~nt)- sre 1he Oengal,llihar and Orissa and Ao.;~m Laws, Act, 191!! (\'IT or 1912),' .1. and Sth. D, Pt. Tlf, f•nst, :u adaptt'cl by A.O. 19:;0.

7

:;o I n the event o f ~uch pr!Jof, and of tl.dr av;ti ing then1selvcs of the Option a hove gi\'c:n tr) rdai n j)Oo.Sf'>sion ur tl eir p t ivate lands, a deduction, adequate to the n<-tt pt.lducf' of su ch lands is to he madG from the amount pf the ;-~llr ,.·ann· fxcd for exclude p rop rif'tors by sec tion 4•! . ¹

40. The above consolidation of thr mal~uzari am! private

. _Consiln- land s is also to b e madr in the t

la nds also in or er to mak<' the \1 hole CJ[ the hnd; cotnpostng thctr taluk<>

certain ta- answerable for thei r prop .t!in:l c.•f tlw publir; :;~,.·~smcnt allotted luks. thereon.

Chaka . 4 l. The chakaran l .tnd~ or hn Js h ·hi h\' public ofllrcrs and tan . . ]' . l . l d annexed to p n vate servants Ill te'l

lands. lands in each [S,.tHcj'" a rf' to bt:! ann•·:· ·:1 to th.- rnal~u za1i lands

a nd declared ~~pon~iiJlt! ft)r the p•tbli<' r t"vrnue :lS~css~d on t he:

zamindaris, indcpcndc·pt taluks or odtcr t'st:u.·s iu which they arc•

in d ud r d, in connfrti o u with a ll otlwr nn l~u/.M i hnd~ therein.

4:!. [ En:J,·Igem,·nl , /1r ! ¹1~ j ;m·l tJ he f r ':'i ·" ruj;ftr. J RtjJ. b_r

the Rrfualing Art, I :li-1 {!6 l!( HJi 1) .

. Proc('durc 4:l, In •he r.vrnt nl any proprieTor cl.·c'inin~ to < n~age for tn ca5e of t l I f' l . I l I . - d l . I landholdl'rs tC sctt emrnt o 11~ a rv s <1 ~ t w J·' rn ·t I' oposc to 11m, t 1e declin ing 10 Collector .1 i s to C\J111 ll i lll1ica l c tlw object ions cfTcnd, with h is ~ngage for opinion rcspening thrm, to tlw Bo;-~1d of' l{rvcnuc· .. ,

Jama propos-

ed to thelli. That Boatd 1 is to t!.-tenmne the pror·~r assessment after

maki11g such further inquiries as till;y may t!tink nccccssary , and

the objecting proprietor is to lw tC'quin·d to cn~a(!e for such

asses~ment without furthf'r dcl;l\'; and in th r 1'\'Cnt of his t cfus;tl

which is to b e givrn in wtitin{{, h is lanci~ arT to be le t in farm

o r held khas, as the Board nr Rt:>Cllllt' [_"I may in Ci!Ch instance

t h ink most expedient .

44 .. J.7. [PIIJ/l'ltlw uju.rilu~ to , n~ag,• }1r ihP jmna to reaive

/'lalik.ana ru/P, ' 'rfNC mg pa 1mmt ot mttli/,nnr. ond ri!forceu!eu l of /)(11- mmtfiom farm n . [~tfJ. h)' the Rtjlf'iliu " Jlc!. 1117·1 ( Ht q/ l/1/J) .

8

179:i: Ben. Reg.H. I 31 ·l H. l ~rll/emcal r: .p :(/ .. " tlh ln ¹u~dan uwlr 1 tlum. ] 1\ej•. hytluHrjJtnhn[! . lrt, l8 6 · l:: t!f Hr;u~ .

1-Y . 1l is to be ut •l rstood, ho .vc,ct, that istimrardars (muk- Ccrta iu i~- arra ridar;) of th~: tt

With 1 c.~Jrd to ~uch i,tiJttlillad.tr ~ .t1~1 .ts have not held their l;mds at a fixed 1'('111 to1 ~o Jo11_g

:ill. T his Ja,t 1-.:sl tH.tio·, iru,;o ··d vii the t

[ l7!13 : llcn . R cg.i .ilJ. l /-oun1 of jJaltas. I Ht:/1. fry the Be•,gal ! .nut! Hel'emce Sal e. He.!;ulation' 181:! (5 qf 1/J l ..! J, '· :;.