Assam act 001 of 1973 : The Bengal Regulation 1 of 1973

• l l 793: Ben. Reg. l

Jarra assessed 1. A1 t. ll L -TIH: Gove1 nor-General in Council accordingly upon .land~ of declares to the zamindars, indepcndellt tatukclars and othrr pr.othpr1ehtors actual!1rop:ietors of lauu with or on lx:half of whom a settlemen t WI W 0111 • .

,ettlcmrnt has IJCCH cuHtlu<.lcd undc1 the Regulatamb above mentioned, tha t concluded at the expiration of the tern1 or the settlement no alteration will fixed fore, cr. he made in t lu.: as~es~ment which they ha\'e tespectivdy engageu to pay, lmt that the) , and their heirs a nd lawful succc~sors, will be allowed to ltOid thcit estates at such assessment forever. Jam a }J(reat~ 5. A at. L \'. -- 1 he lands ot SOllie zamindat s, independent \cr agreed to talukdars and other actual proprictOIS of land, having !Jr.en held by proprietors khas, or let in !'arm, in eonscquclll:e of their r efusing to pay the whose land⁵assessment rC(jUia ed ol them uHdcr tltc Rcgulatiuns a bove-men- are held khas · d I G , , 1 · (' ·1 · f" 1 or let in farm llOIIe , tIC O\'el'nOt •vC'IlCf

of land \\hose lands an, held khas that thcv shall be restored 10

the managemcat of their lands, upon thci t' agreeing tv the pay -

ment of the asse~smcnt which has been or way be required of

them, in confonnity to the Rcgulallolls ubuvc- mcn tioned, and

tha t no alteration shall afterwards I.e made in that assessment,

but that they, and their heirs and lawful successors, shall Le

permitted to hold their respective estates at such assessment for

ever:

awl he Jecl.t ies to the za miwiJrs, tndepcmicnt taluk<.lars

ami othct actual proprinors ol Janus wbosc land~ ha\'e been let

in farlll, that they sh.tll no t re~ain possession of tilt ir lanJs be-

fore the expirat ion ol the period for which they have been fi·am-

ed (unless the Ianners sha ll voluntarily t·oa1se11t to make over to

them the remaining term uf thti:· lease, a nd the Govemor-Gene ·

ta l in < :ouncil ~hall approve of the tramlcal, but that at the

r:-.piration of that peril d, upon their agreeing to thl prtyment of

1 he assessment \\ hich may be required of t ltt lll , t:te~ shall be

'ciustatccl, and t lut no alteration sh.1ll aftet v·a ··t Is bl' mad t· : n

a hat as:;c; ~ment, ln,t that theY, aud their heir~. a,1d ittwl'ul ut.cc:..-

~OJ~, shall be allowed to hold the1r re!>pecuve l'Statl~ .tt such assess-

m"nt l01·eva.

Jama ot land~ 6 An.\'.- h titc c:·.cnt of th.: :•toprictary 1i•;ht in land that

bclong1n17 to arc, or may become, the property of Government being trans -

~overn~cnt, fC ned to individ uals, such individuals and their heirs and law-

r~ ~~ai~Jsd~~i- ful successors, shall be permittt"Ai to hold the lands at the

duals, fixed asse~sment at which they may be transf~rred forever.

forever •

, . 7. At t. \ I. - It ;s well known to the zamind:u ~ . independent

Jusel5ment 1n I k·l d h 1 · f 1 · 11 former times ta u uars an ot cr actua propn ctot s o .lnl1 , • s we ::>s to liable to the inhabllants of Bengal, Bihar and Ori~sa, in fSCiw:·a] , that from

v.ariat~on at the earliest umcs until the present period th~'> publ:c assessment

dCJscrcuon of upon the lar.d has never !J:-en fixed, hu t that, according to esta-

ovcrnmcnt. bl' h d d 1 1 I' 1 · 1 fi 1s c usage an custom, t 1e ru ers o t tcsc p rovmccs tave rom time to time demanded an mereas:-: of assessment frcm the pro-

prietors olland ; a nd that, for the purpose of obtaining this in-

crease, not only frequent investigations have been made to ascer -

tain the actual produce or the r estates, but t.Jat it has been the

pract1cc to deprive them of the management oft tcir land s, and

eithc::r to let them in farm , or to appoinl officers on the part or

Covernment to collect the :mcssment immediately from the

raiyat~ .

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1793: Ben. Reg. l.j 5 The Hononraule Court of DirectOr>, consitiering these usages ;\lotives ?f and measures tv be detrimental to the prosperity of the country, Court of 1 ; t•

I

. I h f d h . r· h rc::tors .or 1ave, Wit 1 a vtcw to promote t ~ utur..: case an appmc;s o t c abl•lishing pcopk, autl10ri/.ed 1l1G foregoing declarations ; and the za:ni n· us:lgc and dars, independent talukdars and other actual proprietors of land, fixing with or ou behalf of whom <1 settlement has uecn or may be assetsrnent. concluded, a re to consider these orders fixing the amount of the assessment as irrcvocaule, and not liable to alteration uy any persons whom the c.)lJI to!" Di r~ctor~ may hercalier appoint to the administi·;uion or their ;,frairs in this country. The Govc1nor-Gcncral in Council tru.>ts that the proprietors Proprietors of land, semible or the benefits confencJ upon them by the public ~xpeeted to assessment being fixed forever , will el\Crt thcru~elvcs in the culti· Improve

. 1. I . I d d I . i I "11 . estate!. vatton o t tetr an s, un cr t 1e cct tatnty t m• t tcy w1 enJOY exclusively the fruits of the1r own good managemt"llt and industr>,

and that no demand will ever be made upon. them, or their heirs

or successors, by the pr~sent or any futu1e Government, for an

augmentation of the pub;ic ri>~<·ssmcnt in consequence of the

improvement of their respective estates .

To discharge the revenues at the stip1\latcd periods without \)onduet to delay or evasion and to com! uc: l them>ch-es \\ ith good faith a nd be observ~d moderation towards tht"ir dependent talukcliirs ami raiyats , a re by propnde· d

· 11 · · d" 1 1 · d f' h · f tors towar 1 ut1es at a tunes 111 tspensa > y rcqutre rom t e propnctors o depende , land, aud a str ict oh<('n,mcc ol those duties is now more than ever t alukda~

incumbent upon them, in telurn fot the benefits which they wtll and raiyata.

themselves derive from the orders now i.sucd.

'I he Governor-Gcnctal i~. l..:>nncil tlwrctOI c expects that the

proprietor~ of land will not nnly act in this tn

tow.uds their depcnd~nt t lukdars <•Ud Jaiy.Jt;, but also enjo!n the

stricte"t cldl.ercnce tu t te ~.am<.: principle~ i11 the pu !lOllS whom

they may appoint to t:oilcct the r cuts from them.

I{e turth<"r expects that, wtthout deviating from this line of No c:la_ima

conduct, they will regularly discharge the revenue in all seasons/or rem,sstona d } d

. l 1· 1 1 · f I · or suspen· an tc accor mg y nott ICS to t 1elll, 1 tat, trl uturc, no c atms or sions application for suspensions or remissions, on account of drought, ·

mundation or other calamity o{ sca~ons will be attended to, but

that in the event of any zamindar, independent talukdar or other

actual proprietor of lanJ, with or on bchall of whom a settlement

has been or may he concluded, or his or her heirs or successors,

failing in the punctual discharge of the public revenue which has

been or may tJe as~c~scd upon Llteir Iantis under the above·

mentioned Rcgu ations, a sale of the whole of the lands, of the Sale of land defaulter, or sucn 1 ortion of thun as may l>e sutficient to m ake for arrears. gvod the arrear, will posittvcly and invariably take place.

8. ,\n. Vll.-To prevent any misconstruction of the fore- going arucles the Gove. nor-General in Council thinkc; it necessary to makt. the lollowtng declarations to the zamindars, independent talukdars and other acrual propncturs of land. . First.-It being the duty ol th · mling power to protect all ~cgu)ahon s classes of people and more particularly tho!e who I rom their tf~. 1 f'!"Ote~f situatton are most helpless, the Governor-General in Council will, rai)" 'ts, etc. whenever he may deem it propel, enact such Re~ulations as he

3

h l'rRII \r>;t.:'il !'tJ, J I U~ll.~·l [1 79a: Ben . R eg. 1 may thiuk tH.ce.,~.~~~ l0r tl 1e prote~;tion a1u.l welfare of the depen- dr;H talukdat ~, rdi),llS ana olhl'r culti\'atms of the :.oi l; and no ;.amindar, ind ependent tal~t kdM or olltet d e tual proprie tor of land shall be entitlcu ort 1 his arcoun r to m.tke any objectio n to the discharge of the ft ,ccl asst -sm cttl which they have respec tively agteed to pa v.

Right otl;0^• Saund.- ll1c C o\ cm vr-Gcnt·r.tl in CourH il having, on the ,ernmcnt to 2Cth Jul y, ~790, di r<·crcd th r s •. ir c•JJICltion to be abolished, a all _int ern~tl full compem:Hion w.ts to r aHtrd to the p t opt ietors of land for t l1e dunes. lOSS of rC\('IIliC' ~11 lalllC'U b) the111 in U Ji lSI\ [UCilCC of th is aboli tion; and he unw decJ. rc· th 11, il he ~hould bn~;:ftrr th iuk it proper to re-rs!ablish ttw s.1ir co~ll <.tio s or any otllt;r in tct llal duties , an 1 to at• point olliret > 011 t lw p.u·L ol (,<)\ ernmcnt to collect t!Jem , no pwpt icror ol !ami "ill IJ, aclt11ittcd t

ant! 1" Jam..t Tlmd.-' I he l . r,·. ct not-l;cu•. r«l in Cuuucil will irnpo~e J.uch on dlienatrd •lSl>t:ssment as lw lll.l\o th-em cqut tabk

1 he assessment ~o irupo~cd will belong to Government, and

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1973 : Ben. R.-g. 1.] 7 during the time that they have been or may be dispossessed of the management of their lands under the said Regulatiom of the 15th July, 1791.

It is to be understood, howl!ver, that whenever all or any of the descriptiom of disqualified landholders, specified in the first Article of the last-mentioned Regulations, shall be permitted to auume or retain the management of their lands, in consequence of the ground of their disqualification no longer existing, or of the Governor-General in Council dispcnsi11g with, altering or aboli~h- ing those Regulations, the lands of such proprietors will be held responsible lor the payment of the fixed jama that has been or may be assessed thereon, from the time that the management may devolve upon them, in the same manner as the lands of all actual proprietors of land who are declared qualified for the manage- ment of their estates, and also of all actual proprietors who are unqualified for such management, by natural or other disabil ities, but do not come within the descriptions of d1squalified landholders specified in the first Article of the Regulations of the 15th July, 1791, are and willl::e held ans"' rrable, for any arrears that are or may become due from them, on the fixed jama which they, or any persons on their behalf, have engaged or may en~age to pay, under the above-mentioned Regulations, for the decennial settlement.

9. Art . VIII.-·That no doubt may be entertained whether Pco rictors proprietors of lnnd are entitled, under the exi~ting R~gulations, may iransfcr to diapose of their estateE without the previous S'lnction of Govern-lands wit~- ment, the Governor-General in Council notifies to the zami ndars, out 0 anctlon independent talukdars and other actual proprietors of land that ~eotovern- they are privileged to transfer to whomsoever they may think '

proper, by sale, gift or otherwise, their proprietar}' rights in the

whole or any portion of thei r re5pective estates, without ap,Myi ng

to Government for its sanction to the transfct·, and that all such

transfers will be held valid :

Provided that they be conformable to the Muhammadan or Proviso.

the Hindu I aw.s (according as the religious per~uasions of the

pat ties to earh transaction rna>· render the validity of it determin-

able by the former or the latter Code), and that they be not

repugnant to anv Rrgulations now in force, which have been

passed by the Bnt1sh administratiom, or to any Regulations tha t

they may he-reafter ent\ct.

[11 ] 10. An. IX. -l'rom the limitation ol' the pulic d emand Rules for

upon the lands, the net income, and consequently the value (inde- apportiC'n·

pendent of increase of rent obtainable by improvements), of any !ng fued

landed propertr, for the assessment on whiclt a distinct engage- .Ja~ions⁰~}

ment has been or may be entered into, between Government and ~ates of

the proprietor, or that may be separately assessed, although event c.f

included in one engagement with other estates belonging to the sale ~⁰d

same proprietor, and which may l•e offer<:d for puhlic or private trans e;h~~~

sale entire, will always be asce1 tainable by a comparison of the ~f estatts,

[1) The application of th is section ia extended by the Dcngal Inheritance

Regulation, 1793 XI of 1793 , a. 4 Post.

So much of the section as relates to the adjustm«"nt of the Government jam a

on land~ expo~ed to publir 1:1le in sati. factinn of decr,.e~ was repealec-lj by Act

IV of 18,6, s.l.

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J' I ll I \--; l I <; r 'I I I [ II 'I f 17¹1:: n(·JI . Reg. 1. amount uf the hxn J jalll.t as~:-sseu upon i l (which agrce;~blc to the foregoing dc·claratious, is to 1 f'main unalterable forever, to whom. soever the property mnv br. transferred), witlr tlw whole u f its pro - due<-, allowing fot tlrr charge-e ofmanagt>nH'nt.

Hut it is also C;,~1:llti:1l that a nmificati,rn sho11ld br• m.,cle o f the principlC's u non whi ·h the fi"ed assessment 1 l•argcJ upon any SllC': h I'StatC wiJl ht :1pportionecl 011 t II' ~C'\'t'ral divi~i0m ()(' it, ill the C\Cllt or the whc.l· ol' it heinQ; t:·an c,r of its bf'ing joint property, and a rlivi•inp or it Jr.~i n~ rnad.· anvm~~t the proprie· tors ; othcrwi~e, from the, ... lilt or·' ckc:ltrt'd lll ic for c;;timating lhl' pmpurlion of tlu· fi·~··d j.lJlr.r with whiclt r:w SC\t·ral sha res \\otdd he C':h:lr::!f':tl>lt• in I!Ch C:l~•·<, till' l't'.lf \":litiC' of C.tch share would be \lll(f'rt:J.in, awl <"•"':lS{'rpr••nt ly the· hclllclt~ !''{per ted to r!'sult li·mn f:xing the p•th}j,- a• •;onwnr t'(l'lll tht~ lmd. w uld b~ hut pa ti.1lly oil'a inPd.

The (; 1\Crll ) t' r.,- 1er:1l in r. ):tnc:l ha~ accordm~ly pres· crilwcl t!r· f>¹lo"'IH ' 1 ,1,. he tppnrt' )'lin t't,.. !!·,,·d a~~e::. 11l ·I ~~ n'' r··,·cn'l" lh dispr'>'1'Jrtiou:lil' allotments of the<~> ,e;~ nr.nt, wr rc tl. · ar > .r;io!;i·t { ;l ·,~,in a ny of the cases above sperifir.d, to l• · l fr l' > th • l! '>··ietor · , h·· -.·qn ircs that all such tt.msf ·r~ or divisi 111, • ~ Ill, l>.: 111 t I· by 1 11 :)rival•~ nrr of the pat til:~ du!lllSt Jvr~ lJ•' ll<"lt' j,.cl ¹> £ 11" l: >1!1'Ct 1l or the fCVC · nue of the zila iu which th,.. lands may I.e situ.u. d, or s•Jch other officer oiS Co\'t'rrlrne nt 111:\) in fl!(ltr(' J'!T~\'1 ., c . i·t order that the fixed j.nna, a'~~"~~ed upon thl' whnlc· r stat.', ruav 1Jc ~ppor tioned on thr Sf'.veral •hnlt"S in the t1lanncr hcteaftrr dit cted, and that the llillllt'S or t)IC' "ltOprictl)r' • f' c tdt sh ,,rr ar,d tLt· y:wn l.lr :-trged tllef~on may be entn~d upon tltc !Hl' •lic tegiH<'rs, o~nd that sepa· t ate e-ngagement> r .. r the pol.)'llllltt ,,, tlte j \Ilia as~l'sscd upon caclr share 111ay bee~ cCiltccl bv th•·! ropt ietors, who will tllC'ncc for· ward lw conside•ed as actual pmJH ic tor~ of land .

. \nd the GO\·rrnor bcnct.d in Cuunc:il rlec:lnr .. s t;.ar, if the part il~ l'> ~uch tr. 11'!~t, 111 divisi.-11 s sh.oll cHnit to notify them to thl' Collel.tor [ 1 1 or the 1'1'\'CIIlll' of tiH ~~~ I or ~llrh utiH·r nfficer a s may bt• herealtt>r prescril>rd, l()r t~c p•Jrpust's l>efor;:-mentioned, the whole of ~uch !'State will he held rc<•)Qnsiblc 10 Government for the discharge c.t rhe h'l:("d j .rna a~~<'·~~ d upon it, in the snml"

mannrr as ilno sue rransfer "' di\ isi on hncl ew• takcH pbce. The Gov•·rnot Cc:n"t.tl in Cou ncil thinks it nerrs~a rv further t,> notify, in cluriclation of tht• dcd:nnt.Pn~ c•ntailietl in h is Article (which are cnrdi.rmable w lhl' prin rplcs of the existing Regulatiom), that if ar \ 7..\lllindar, in i< prm!cnt t tlukd.tr or otht>r actual proprict~. r of I ancl ~hall dtsp•1St> of a port i >ll cf his or her Iantis as a drrc11dt:nt taluk, the jam .. which may IJC' stipulated to be paid h)- t he dept>nclent tJiukdar \\'til not be eulercd upon the records of Go\ rr nmcn t, nor will the It amfrr exempt such lands from h~in~ auswt>rahlr, in cotnrnon wirh the 1t-111ainder of rhe . -------- . ··-··- ------ - --------

[ t 1 Tn .'.nam, tl·r llc:'p 11y Commi-.iourr. ;\• t() tl e e.,rrci,e of functions or Deptll\' rommi• ,101\l'r~. St th" ... , ,,.,, lana :llu! Rt">f' IIU• R '\ u(.\ tion, 1886 ( [ • f Jil~c.) , Chapter V Ir. /•••H.

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l s e

15

6

1793: Ben Reg. l.j PERM.\r-£NT '5.t!.tTLE111ENT 9

estate, for the paymcut of the public revenue assessed upon the whole of it, iu the event of the proprietor, or his or her heirs or success01s, falling in arrear fi·om any cause whatever, nor will it be allowed, in anv case, to effect the rights or claims of Govern- ment, any more than if it had never taken place. Fint.-1n the cveut of the whole of the lauds of a zamindar, independent talukdar or other actual proprietor of land, with or on behalf of whom a settlement has been or may be concluded, under the Regulations above-mentioned being exposed to public sale by the order of the Governor-General in Council, for the disch~.rge of arrears of assessment, or in consequence of the deci- sion of a Court of Justice in two or more Jots the assessment upon each lot shall be fixed at an amount which shall bear the same proportion to its

lhis produce shall be ascertained in the mode chat is or may be prescribed by the existing Regulations, or such other Regula- tiQm as the Governor-General in Council rna y hereafter adopt, ,\nd the purchaser or purchasers of such lands, and his or her or their hen·s and lawful successors, shall hold them at the jama at which they may Le so purchased, forever.

Seco11d.-When a portion of the l.mds of a zamindar, ince- pendent talukdar or other a · t uc1l proprietor of land, with or on behalf of whom a settlement has been or may be concluded under the Regulations before-mentioned shall be exposed to public sale by order of the Governor-G ~ncral in Council, for the liquidation of arrears of assessment, or pursuant to the decision of a Court of J usti::e, the as~ssment upon such lauds if disposed of in one lot, shall be fixed at an amount which shall bear the same proprotion to their actual produr:e as the Jixed asse~sment upon the whole of the lands of such proprietor, inc!tJdiug those disposed of, may bear to the whole of their act~..tl produLc.

If the lands sold shall be disposed of in two or more lots, the assessment upon each Jot shall be fixed at an amount which shall bear the same proportion to its actual produce as the fixed assess- ment upon the whole of the lands of such proprietor, including those sold, may bear to the whole of their actual produce. The actual produce of the whole of the lands of such proprie- tor, whether the J..Ortion of them which may be sold be dis- poseu of in one or in two or more lots, shall be ascertained in the mode that is or may be pn:scribed by the existing Regulations, or mch other Regulations a3 the Governor-General in Council may hereafter enact, and the purchaser or purchasers of such lands, and his or her or their heirs or successors, will be allowed to hold them at the jama at which they may be so purchased, forever:

and the remainder of the public jama, which will consequently be payable by the former proprietor of the whole estate, on account of the portion of it that may be left in his or her pos• sessiou, will coutiuue unalterable forever,

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.... . •-' 10 l 'EIOIA!'-11 ;>,T •'li::J"l J.l \IU\ I I I 7')3 : .Ucu. Reg. I. Third.- \\'hen a ~:aminuar, mnepcuden t taluktlar or o ther actual proprietor of laud with or ou IJc'half of w b01 n a settlement has been or may be concluded, sha, ll am· ptopmtiou to its actual produce as the asse~smenl upon the: whole ot thr· c·statc or the transfernug propt i< lor r f wlt i ,~h tlt" whole or a P"rtion may be so transferred, may beat· t•t the wlv>lc of its ac tual produce. This prodJce ~hall be asc:crtat11d in tlw mode th Id th m a t the .ia ma at which they may l>e ~o lratt-k• rtd, turcvt r: ,tnd \1 here only a portiou of ~uc.:h estate sha.t I 'e t r.ttt-kncd, the remainder of the:

publi~ jama which wrtl ronsc'l'H'Iltly h,. p.1yabl ~ hy the Jormer propnetor ol the whole <'Slate [I I Oil aCC'()UI1t or the lands that may remain iu his 01 her pos.;ession sh.tll be ccJ lttinu d u naltera- ble forever.

Fourth.- \\ hencver a di\ision s!J,.IIl>c made of lands, tit<~ settlement otwhich lt sc~st'd up

This produce sha ll !J, ascertained iu tire moue th<1L i~ or may be pre:,crrbed l>v the e-.;i-tlllg K(;gtJlutions or such •·tha R egula- tions as the Governor-venera! itt Council rna~ hnealh:r adopt , and the l>harers. and then iu:ir~ .tttd l,n, lui ~u c1.e~sors, ~ltall hold their respective shatcs at tl1e jattta which may he s ) as§esscd upon them, for ever.

Adjusttn" l ~J 11. Art. X. ·'I hr. I l.O\ iug rt:lcs an· J>IC!•·ri>cd rc~pec..l- jama oflan.ds illg the adjustmc..nt ol the a~swslltt'nt r)ll the l.lnds of ;;amindars, held khas or independent talukdars and ot lt :r actual propn etors of land whose let m farm. lands are or rna; be hclJ khas or let in farm , in the even t of their being disposed of by public s;.~lc, or tramfern:d, by any ptivale act ol the proprietor, ot ol th ·n being .JGint property aud a d1vision ol ,hera takir.g place among~t the propt ~etor s. First.-H the whole, (Jf a portion of tiH; lands of a zamindar, independent talukdar or other a~Lual proprietor of land who may not have agreed to the paynwnt ot the asses. me nl proposed to him or her under the Regulatio:1s aho· e-mc..ntiOJ,ed, and whose lands arc or may be held kh<~ s or let in farlll, sh~.tlr be exposed l ] .\,r iu ( laz I

( J I he allJh(i l'o11.

~o muclr 01 t I , •• - '.dl'~ t" tl• · adJH·tm r.t o[ rh• G J\•;tn•nrnLJallla on Luuib e.p-..scJ to pu:.,hc.. ._:c; ':r 6 '\l•l•l tiJz. .I l;~• :s " l' reJ • .l)dj.,} \ t l Y of 18,51 r 1, ( tne• r•pea •d) .

8

Reg. I. r uthet ttlemcnt >f h1s o r · pers,,ns ~rsons in ;essment hall he n tu 1ts ~stall. or ion may due c.

1 or llla} Re~ula-

•rson or s or het 1·· 1 una c onh .t of tlu:

lor met nds that n ~~~ tcr a- tds, tl11· I 011 lJt·- IJCl.UlllC ;t upon

he ~.unc

d lliJOll c of it~

(ll' IJI,tV Regula-

adopt ,

,dl hold

a s esscd rcspeLl-

tind.lrs, J \\ hO't! event of

by auy

!tty all(i miml.u,

\'ho may

osed to l whose exposed • 1itanc.;c lj .tllla en

1 1 .. l 1 \ ' ',. r~ f.\ c c N 0. 1 L't I i 1793: llt-n . Rt>g, 1.) l1 to puhlic q\e, 111 one r a ITl t\\'o 111 Ill OJ c I f.r llrt of.Jthticc , SUI h land,, jf khas, shall he disposed of at whate\t 1 .1 cssn• l t c I :m«·auvr l, nerJI in Council may deem l"(jllit.tLlt-., nrl tl1t' pu11 hnsc:-~. or purc:h.t t•r s of, such lands a nd his or Jwr 01 thcit lteir~ ;111d la,l'rul ~Hrl·c~ ;ors, shall hold the land~ .1! tllr· .t ~>c.:s~mt•nt a• "l.i« h t ht>v 111a\ be ~o purchased lot· <'VCJ. H tlw Llatd<. at tlw tim· of tl•r·ir lwin!.{ exposed t o sale , shall be llt'ld 111 !.1rm, and :~.dl I' pill up l!t u11•: or in t\\O or m ore lot~, thq li.dl l1!.: disp.lst J ol llll(},,· tlw lollowing condi tions r- ' I he purchast·r 111 1

nntl1,1•1·r~ shall aecci\'t', dau ing the u n- c>xpircd Jntll•>f the tell II ,,f t!u lea ,, o. tlw far a ncr, wJiatever suc h prop11etor sh.dl ha\t· hen r•tttidt", to tet.c:vc: in vittuc, of his or her propr irt~H) t i\!hts, •m .tecount of the l.m I so puachased, a ud such pun:lrnsn· or purci~ot ct s st.,tll C'llf:! , • 10 p , , . ar the expira- tion o l the lr: 1 ·of •< :1 11 1 1 It a~, s-mcn t •m ~ccount of the 'Ja11d~ US (oil\( llllll\'lltllla)i dt CIJI ( l)llit.tbJt·. fhc SUlll t•l It· 1 ccct\'l'd b tl,.. purdaa~f'r or purchasers durin!{ tht.: um·xputd 1 .ot "I tlw r rm o! tl.t" lnse ol the far mer, and the j.un.t t•1 he p.tid l>v sud• purclt •sea 111 purchasers after the c x pu.ttiuu u! 11 ll ~~, ~ , ,! I •p• Srcou/-lt" /,uuitt lu ind• pt 11•'11 t.tlukd.tr or oahcr actual propr ietor Pl' l.twl, '' iw>c I 11ah .u•· vr at•a: h\ lrclrl klaas o r le t in farm, sl ..1Jl tr~n lcr b} 1 ai te '• I , gilt u. oth11 '' i~e. tltt: whole or a poa ti 'HI ol I. s ••r Itt·: I •ll I i 1 nth' n• iu l\\ o 0 1 more lots, the per~on (•I JH'I~dlh to wl 1 1 l·lt. l .. n I lilt, Lc '" trnnsfi ·an:d shall be caautlnlt 1 •~ \''frllltL'Ill ,ll t'te lands :u<' held khas) , or from tlu l.~rm 1 il th I n ], .ll<' '"' !II f.nrn), rlw ma li kana to wluch the f t 11itlr cl 1•11 .11 l'•lUul uf tht• land ~o 1 r.t nsfi·tted l'l"l

9