The Bengal Regulation 1 of 1973

I, 
0 
>t 
C• 
>n 
m 
or 
I 
r 
I 
1793: Ben. Reg .l. j 
llENUAL REGULAT I ON L OF 1793 ll J 
l i st May 1793J 
A R egulation lor enacting inlo a R egulatio n cer­
tain Articl es of a Proclamation bearing date the 
22nd March, L793. 
1. The follow ing articl es of the p1 ucla matiQ n relativ e to the: puamble. 
limitation of the public dem•.m<l upon tile land~, add ressed by 
the Governor-Gen eral in Council to lllf' zami udatS, i ndep endent 
talukdars a nd other actual prop1 iclOrs ol land paying r evenue to 
Governm ent, in the Provinces of Beng al, Bihar and Orissa, are 
here by enacted int o a R l'gulation, which is to have force and 
effect from the 2:!nd ~ ran·h , 1793, tht d<liC of tlu .. proc lamation. 
2. Art. I.- I n the original Rt·gulatious l!Jl the decennia l Decennial 
settlement of the pubhc re v emw~ on llcng,tl I lJihnr and Orissa] settlement 
Passed for th o~c l'rovim .c:. rCSJ)Ct.' i\ th of the lUth September d e~ I~ red con-, ·' ' d tt nally 1789, the 25th NoV<'mhcr , 17U9 and the lflth F<•bn1ar , 1790, ~ ~oen t 
it was notified to the proprietor s of •I an l , with or on behalf of b/original 
whom a settlem en t m1~ht be conc ludt>d, that t he jama a s-.e.~s ed Regulations. 
upon their lands under tho,c H.cgul,aions w<nlld be continued 
after the expiration of the ten yt·ars .. wd ll:lll<'tin unalter able for-
ever, J)rovided such contiuuance slwnld mcr·l with the app roba-
tion ol the H onourable Court of Dirccl•>rs I<Jl" the aJiairs of the 
East I ndia Comp any, tnd n11L odr n~i,,·. 
3. Art. II.-The Marqu i, Curn .'alii-., K~tight o( the ~ l ost Power to 
Noble Order of the Gatttr, Guvnuur-Gcnet Jl in Cuum:i l, now declare jama 
notifies to all :.:aminuar s, rndepcndcut t.tluku.us and ot her actua l assessed upon 
proprietors of land pa yiug ICI.CllliC to Goverumt•nt, i l1 the Pro- ~aodsR un~er 
vinces of Bengal [JJwar nnl (h twrl that he h.t~ been e mpowere d t t ?~s egfi:c:d 
by the Hon ourable Court ol Dire ctors for the affairs of the forev'er. 
East India Company to dccl.llr :lw j.tm.l, which has been or may 
be assessed upon their ),m Is undct tlw Rr·i'UI.ttions above men-
tioned, fixed for ever. 
(l J The Regulati<'n ~hall 5t.uul unnrodi.i.-,1. H n, .ts re..pec.t anything 
done or tl) be done .. rt~r ria.: r.ommcllccm ·nt of Constil uti•m, references to the 
Governor-General in Council shall ~ con~trucu ~, n·fcrcnce. to the State 
Government, except that, a' IC'Spet.ts th •t p~• iod, rcfetences to the making or 
adaption of Regulations uy the• Govcrnor-Gener.d in C<>uncil or the Bntish 
Administrcltions shall be comtru •:d .u rcfermLes to th.: pass a ng of Acts or the 
State Legislature.-!"ide direction in thr. Adaptation Ord••r, .950. 
l'] SHORT 'l I'fLl ·:.- fhis sLort title was given by the Amending Act, 
J A97 (V of 1897) (since rc:pealed) 
LOCAL .E.XTENT.~1 his Regulation has been dcclaud, by notifica1ion 
under the Scheduled Distucts .\ ct, 187·~ (XlV of 187 ~), s.·ction 3, to be in 
force in the di3tricts of Uo dpara (exrludinC( th ~ E:utcrn Duar3J and Sylhet­
ue notifications Nos. t!!-i2 J., dar«-d 1st \pnl 111'17 and I 15!!-J., dated 3rd Octo­
ber 1819 in the ~lanual of Local Ruks ahd Ord··r<, Vol. I, IO~telher with Noti­
fication No. 713-L ., dated :!7th Sr-ptcltlbet 1937. 
RULES AND ORDERS RELATi l':G TO L:\ 'liJ RE\'l.:.NU~, APPLI­
CABLE IN ASSAM.-Stl footnote (1) to th-: A,~aw Lan<J. aQd Revenue R c ~u· 
la.tion, 1886 (1 ef U86', f1•'. · 
• 
l l 793: Ben. Reg. l 
Jarra assessed 1. A1 t. ll L -TIH: Gove1 nor-General in Council acco rdingl y 
upon .l and~ of declares to the zaminda rs, indepcndellt tatukclar s and othrr 
pr.othpr1ehtors act ual!1rop:ietors of lauu with or on lx:half of whom a settl emen t 
WI W 0111 • . 
,ettlcmrnt has IJCCH cuHtlu<.lcd undc1 the Regulatamb above men tioned, tha t 
concluded at the exp iratio n of the tern1 or the settlement no alteration will 
fixed fore, cr. he made in tlu.: as~es~ment which the y ha\'e tespectivdy engageu 
to pay, lmt that the) , and their heir s a nd lawful s u ccc~sors , will 
be all owed to ltOid thcit estates at such assessment forever. 
Jam a }J (reat~ 5. A at. L \'. -- 1 he lands ot SOllie zam indat s, independent 
\cr agreed to talukdar s and other act ual proprictO IS of land, ha ving !Jr.en held 
by proprietors khas, or let in !'arm, in eon scquclll :e of their refusing to pay the 
whose land5 assessment 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'Il Cf <l Ill •OUllCl now !lOLl ICS tO t IC 
fixed forcvu.' zami nd ars, indcpenclcatL talukdars and other actual prop rietor 
of land \\ho se lands an, held khas that thcv shall be resto red 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 assessmen t, 
but that they, and their heirs and lawful successors, shall Le 
permitted to hold their respective esta tes at such assessmen t for 
ever: 
awl he Jecl.t ies to the za miwi Jrs, tnd epcmic nt 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 th e expirat ion ol the per iod for which they have been fi·am­
ed (unless the Ianners sha ll volunt arily 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 tramlc al, but that at the 
r:-.piration of that peril d, upon their agreeing to thl prtymen t of 
1 he assessment \\ hich may be requ ired of tltt 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 hol d the1r re!>pecuve l'Statl~ .tt suc h assess­
m"nt l01·eva. 
Jama ot land~ 6 An.\'. - h titc c:·.cnt of th.: :•top ricta ry 1i•;ht in land th at 
bclong1n17 to arc, or may become, the property of Governm ent being trans ­
~overn~cnt, fC ned to indi vid uals, such indiv idu als and their heirs and law­
r~ ~~ai~Jsd~~i- ful successors, shall be permitt t"Ai to hold the lands at the 
duals, fixed asse~sment at which they may be t ransf~rr ed 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 act ua prop n ctot s o .lnl1 , • s we ::>s to 
liable to the inhabllants of Bengal, Bih ar and Ori~sa, in fSCiw:·a], that from 
v.ariat~on at the earliest umcs until the present period th~'> pub l:c assessment 
dCJscrcuon of upon the lar.d has never !J:-en fixed, hu t that, according to est a-
ovcrnmcnt. bl' h d d 1 1 I' 1 · 1 fi 1s c usage an custom, t 1e ru ers o t tcsc p rovmc cs tave rom 
time to time demanded an mereas:-: of assessment frcm the pro­
prietors olland ; a nd that, for the purpo se of ob tainin g this in­
crease, not only frequent investigat ions have been made to asce r­
tain the actual produce or the r estate s, 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 par t or 
Covernment to collect the :mcs sment immediately from the 
raiyat~ . 
\ 
\ 
1793: Ben. Reg. l.j 5 
The Hononraule Court of DirectOr>, consitiering these usag es ;\lotives ?f 
and measures tv be detrimental to the prosperity of the count ry, 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 la nd, fixing 
with or ou behalf of whom <1 settlement has uecn or may be assetsrnent. 
concluded, are 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 admi nisti·;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 indus tr>, 
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 
improv ement of their resp ective 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 prop nc tors o depende , 
land, aud a str ict oh<('n,mcc ol those duties is now more th an eve r t alukd a~ 
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<Jmwr themselves 
tow.uds their depcnd~nt t lukdars <•Ud Jaiy.Jt;, but also enjo!n the 
strict e"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/o r 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 remission s, 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 settle ment 
has been or may he concluded, or his or her heirs or successo rs, 
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 
defaulte r, 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, ind epend ent 
talukdars and other acrual propncturs of land. . 
First.-It being the duty ol th · mling power to protect all ~c gu )a hon s 
classes of people and more particularly tho!e who I rom their tf~. 1 f'!"Ot e~f 
situatton are most helpless, the Governor-General in Counc il will, rai)"'ts, etc. 
whene ver he may deem it propel, enact such Re~ulations as he 
h l'rRII \r>;t.:'il !'tJ, J I U~ll.~· l [1 79a: Ben . R eg. 1 
may thi uk tH.ce.,~.~~~ l0r tl 1e prote~;tion a1u.l welfare of the depen ­
dr;H talu kda t ~, rdi),llS ana olhl'r culti\'atms of the :.oil; and no 
;.a mindar, ind epe nden t tal~t kdM or olltet d e tual prop rietor of land 
shall be entitlcu ort 1 his arcou n r to m.tke any object io n to the 
dischar ge of the ft ,ccl asst -sm cttl which they have respe ctively 
agteed to pa v. 
Right otl; 0 • Saund.- ll1c C o\ cm vr-G cnt·r.tl in CourH il having, on the 
,ernm cnt 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 tl1e 
dunes. lOSS of rC\('IIl iC' ~11 lalllC'U b) the111 in U Ji lSI\ [UCilCC of th is aboli tion; 
and he unw decJ. rc· th 11, il he ~hou ld bn~;:ftrr th iuk it prope r to 
re- rs!ablish ttw s.1ir co~ll <.tio s or any otllt;r in tctllal dutie s , an 1 
to at• point olliret > 011 t lw p.u·L ol (,<) \ ernmcnt to collec t t!Jem , no 
pwpt icror ol !ami "ill IJ, aclt11ittcd t<J any pat tinpation the reo f. 
or be cntitlctl to m.tkt: ;u } c ,tuus fr11' n m•s:.ion~ of a ss~ssmc nt on 
th.u acco unt. 
ant! 1" Jam..t Tlmd.-' I he l . r,·. ct not-l;cu•. r«l in Cuuucil will irnp o~e J.uch 
on dlienatrd •lSl>t:ssment as lw lll.l\o th-em cqut tabk <HI all l.tn ds a t pres ent 
Iantis. alienated anti P·•}illl{ no publie revenue \\hic h ha\'t: been or may 
be proved to be held unu er tllt:ga.l or in\'a lid title~. 
1 he assessment ~o irupo~cd will belong to Government, and 
110 proprietor of J,llld will be• cutitlea to any part of' it. 
Resumpuon bourtft.- - ! he jatll,l of those z.amind .t_rs, i':'dcpcnde nt talukd"::'s 
(,f polic, and other ac tu.tl pwpttetul ~ c,l I.wd, ,., h1<.h IS dcdare J fixed m 
.allowa n~s the fore going artide~. JS h> b.· constdcn: ct en tirely uncon ncctc J 
Ill propne• with. <lOU cxcfu:. ivc ol', all\' ;dh\\<ti\ CCS wh ich have been made tO 
ton. them in tlw ;~dju.-tnwnt ui· their jallla, lor keeping up tlranas or 
police t'~t.tbirshu.ruts, .u.d also nl the pmtluce of . .lily lands which 
they lllil}' lr,t\·c bt~r· n fl' rmitted tu appr opriate i:)l rhc sa m(' p ur­
pose, a11tl the (,c)\ l'l thH-Gc nera l in C•)•lll r il res ~.:rvr: s to hi mself the 
option of rc·:.u1ning the "hoi" or part or such allov .. a uccs, or pro­
du~; e ol sud1 lamb, accor rl in.., ... s he m..t }- 1 It ink 1 •rope r in cons e­
quen ce ul 1,., lta\:ing ... :-..viii l.ttco ti.e p1 optr eto• ~ (JJ l.llld from the 
~;barge of k~;cping tht. pc .. cc, aml ,tpp utr.tcd o lhCl rs on the part of 
Government to superi ntend the police or th e COUil l l'/· 
I lw GoYCinor- (;~·ucr I 1 Colli ·til , 110Wcvcr, dcclar es that t!tc 
allo\\'anccs or prouutc •Jf l.md~ whi' h may u•! tc.,umed will be 
appropriated to no oth er purpose but that of defrayin g the 
expense of the poltcc ; and that instru<:.tions will ;)C sen t to the 
Collect01s not to add such alluwances or the produce or such 
land s, to the jama 01 the p roprie tors of land, but to colle ct the 
amount f1 om them sepa rately . 
Estate of Fijill.-~othing c·ontain cd m this prodamat io, shall be con-
disqualified stru ed to tend.:r the lands of the ~c,eral descr iptions of d isqua li­
prop~ietors fied proprietors, spr c't ed in the {u st Ar tic l<' of tl. e Regul ations rc­
:lt h.ab lef~~ garding tlisqualiti.-d I.mdhoi Jt>rs, passed on the 15th jul y, 1 i91, 
arr:an. liable to sale for any arrears l • J '" hich have ae~;ru ed or ma y acc rue 
on the fixed jama that has bt'cn or may be assessed upon their 
lands und er the aho,·c-mentioncd Regu lations for the d ece nn ia l 
settlement: provided that ~ uch a rrears have accru ed or may accrue 
- --- ----
[I) Jlut sa th f' Courl \lf\\ 'ards A, t. lrti 1J (U.·nf.:. Act I\. nl l 879) s. 23 A (in 
Vd. II of this Code), ,,.]li, h autJ,.Jri~es t'1c ~1k \Jf r~tates, <'tc., for arrears of 
tevenut "hiC'h have ::.c~ruc tl whJie th<; csta•e, -vere undn t te ¥harge uf the 
Coun • f Wad•. 
--
I 
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, how l!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 land s, in conseq uence 
of the grou nd of their disqualification no longer existing, or of the 
Governor-General in Council dispcnsi11g with, altering or aboli~h­
ing those Regulati ons, 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 mana gement may 
devolve upon them, in the same manner as the lands of all actual 
propri etors of land who are declared qualified for the manage­
ment of their estate s, and also of all actual proprietors who are 
unqu alified for such managem ent, by natural or other disabil ities, 
but do not come within the descriptions of d1squalified landhold ers 
specified in the first Article of the Regulatio ns of the 15th Jul y, 
1791, are and willl::e held ans"' rrabl e, for any arrears that are or 
may become due from them, on the fixed jama whic h they, or any 
persons on their behalf, have engaged or may en~age to pay, 
under the above-mentioned Regu lations, for the dece nnial 
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 estate E without the previous S'lnction of Gove rn-l ands wit~ ­
ment, the Governor-General in Council notifies to the zami ndars , out 0anctlon 
independent talukdars and other actual proprietors of land that ~eotovern-
they are privileged to tran sfer to whomsoever they may think ' 
proper, by sale, gift or otherwise, their proprie tar}' rights in the 
whole or any portion of thei r re5pective estates, with out ap,Mying 
to Government for its sanction to the transfc t·, and that all such 
transfers will be held valid : 
Provided tha t 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 transac tion rna>· render the validity of it determi n-
able by the former or the latter Code), and that they be not 
repu gnant to anv Rrgulations now in force, whic h have been 
passed by the Bnt1sh administratiom, or to any Regulations that 
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 propert r, for the assessment on whiclt a distinct engage - .Ja~ions 
0
~} 
ment has been or may be ente red into, between Government and ~ates of 
the proprietor, or that may be separately assessed, although event c.f 
included in one engagement with othe r 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. 
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~:-ss eu upon i l (whic h agrce;~blc to the 
foregoin g dc·claratious, is to 1 f'main unalterable forever, to whom. 
soever the property mnv br. transfe rred), witlr tlw whole u f its pro ­
due<-, allowing fot tlrr charge-e ofmanagt>nH'nt. 
Hu t it is also C;,~1:llti:1l that a nmificati,rn sho11ld br• m.,cle of 
the princ iplC's u non whi ·h the fi"ed assessment 1 l•argcJ upon any 
Sll C':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<li-rrc·cl by public Or private' 
~a l e, or oth<"rwisr·, in two nr mon· I ''.Ill of ;1 portion of it be in g 
tran sferred in OllC', n· in lw • or 111 •r · l n t~, c,r of its bf'ing joint 
propert y, and a rlivi•inp or it Jr.~i n ~ rnad.· anvm~~t the propr ie· 
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·ra l 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~ acco rdm ~ly pres· 
crilwcl t!r· f>1lo"'IH ' 1 ,1,. he tppnrt' )'lin t't,.. !!·,,·d a~~e::.<tne n ts in 
the Sl'vc ... d f' t;t:; .ih ,,;e-rn •nt:onr.d; bnt :~•. Go ·et.t.ncn: might sus ­
t.tin a nm~id r.t 11l ·I ~~ n'' r··,·cn'l" lh dispr'>'1'Jrtiou:lil' allot ments 
of the<~> ,e;~ nr.nt, wr rc tl. · ar > .r;io!;i·t { ;l ·,~,i n a ny of the cases 
above sperifir.d, to l• · l fr l' > th • l! '>··ietor ·, h·· -.·qnircs that all 
such tt.msf ·r~ or divisi 111, • ~ Ill, l>.: 111 t I· by 1 11 :)riv al•~ nrr of 
the pat til:~ du!lllSt Jvr~ lJ•' ll<"lt' j,.cl 1 > £11" l: >1!1'Ct<J' f 1 l or the fCVC · 
nue of the zila iu which th,.. lands may I.e situ.u. d, or s•Jch othe r 
officer oiS Co\'t'rrlrn e 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 ~ppo r t i o ned 
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~n d 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 ieto rs, who will tllC'ncc for · 
war d 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 i l~ 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;:-mentione d, 
the whole of ~uch !'State will he held rc<•)Qnsiblc 10 Gover nment 
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• takc H pbce. 
The Gov•·rnot Cc:n"t.tl in Cou ncil thinks it nerrs~a rv furthe r 
t,> notify, in cluriclation of tht• dcd:nnt.Pn ~ c•n tailietl in h is 
Arti cle (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 Ianti s as a drrc11dt:nt taluk, the jam .. which may IJC' stipulated 
to be paid h)- t he dept>nclent tJiukdar \\'til not be eule rcd upo n 
the records of Go\ rr nmc n t, nor will the It amfrr exemp t su ch land s 
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.,r rci,e of functions 
or Deptll\' rommi• ,101\l'r~. St th" ... ,,,.,, lan a :llu! Rt"> f' IIU• R '\ u(.\ tion, 188 6 
( [ • f Jil ~c.) , Chapt er V Ir. /•••H. 
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 zam indar, 
independent talukdar or other actua l proprietor of land, with or 
on behalf of whom a settlement has been or may be concl uded, 
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 assessmen t upon 
each lot shall be fixed at an amount which shall bear the same 
proportion to its <lctual produce as the fixed assessment upon the 
whole of the lands sold may bear to the whole of their actual 
produce. 
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 zam indar, ince­
pendent talukdar or other a ·t uc1l proprietor of land, with or on 
behalf of whom a settlement has been or may be concl uded under 
the Regulations before-mentioned shall be exposed to public sale 
by order of the Governor-G ~ncral in Council, for the liquidatio n 
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 propro tion 
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 amoun t 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 conseque ntly 
be payable by the former proprietor of the whole esta te, on 
account of the portion of it that may be left in his or her pos• 
sessiou, will coutiuue unalterable forever, 
.... . •-' 
10 l 'EIO IA!'-11 ;>,T •'li::J"l J.l \IU\ I I I 7')3 : .Ucu. Reg. I. 
Third.- \\'hen a ~:aminuar, mnepcuden t taluk tlar or other 
actual proprietor of laud with or ou IJc'half of w b01 n a settlement 
has been or may be concluded, sha, ll<m~l· r tht: whok of his or 
her estate m two or more d isti~; nl porti•Hts to two c)l wore persun s 
or a portion thereof to onr perw11, or to two or more persons in 
joint proper ty, by pnvatc s:tle, l!ift ot othe r wiv· , the .•~scs smcnt 
upon each dtstinc~ jJmtion ot Sitch e~t,1t1: s.J tra 11sfen ed ~hall be 
lixed at an amount vltich ~IPtl be tr the: !>am· ptopmtio u to its 
actual produ ce as the a sse ~smenl upo n the: whole ot thr· c·statc or 
the transf ernug propt i< lor r f wlt i ,~h tlt" whole or a P"rt ion may 
be so transferred, may beat· t•t the wlv>lc of its ac tu al prod uc e. 
This prodJc e ~hall be asc:crtat11d in tlw mode th<tt is or m ay 
be pres cribed in the existing Rc2ulatiou:;, or such otlH.:r Regula­
tions as Govermnent may lu~n·ait r r adopt , atl'l the perso n or 
person s to whom sudt larl(L rna\ be; transfen ed <llld his or her 
or thetr heir s and Jawlul succe~so ;, <h.tll IH>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 remai nder of the: 
publi~ jama which wrtl ronsc'l'H'Iltly h,. p.1yab l ~ hy the Jormer 
propnetor ol the whole <'Slate [I I Oil aCC'() UI1t or the lands that 
may remain iu his 01 her pos.;essio n sh.tll be ccJlttinu d u naltera­
ble forev er. 
Fourth.- \\ hencver a di\ision s!J,.IIl>c made of land s, tit<~ 
settlem ent otwhich lt<ts been or may he C<ll elude d wiilt or on IJc­
halfof the p10pn ctor or ptOptit:tor, ani that nc or llta \' become 
the joint propeny ol t\\ o or 111011! p.-r~ons, tltc a~sessrnent upon 
each share shall be fixer! at an autOllltt whidt sltall bt·ar the same 
proportion to its actual produ ···· <1\ tltc lt:--1 d j.ltoa a>sc~st'd up<?n 
the whole oitllc esl<He drvidc·cl m.1v hc,u to the v:ltolc of rts 
actual produce. · 
This produ ce sha ll !J, ascerta ined iu tire mou e th<1L i~ or may 
be pre:,crrbed l>v the e-.;i-tlllg K(;gtJlutions or suc h •·tha R eg ula­
tion s as the Governor-v enera! itt Council rna~ hnealh:r adop t , 
and the l>harers. and then iu:ir ~ .tttd l,n, lui ~ u c1.e~sors, ~ltall hold 
their respectiv e shatcs at tl1e jattta which may he s ) as§esscd 
upon th em, 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 independen t taluk dars and otlt :r actual prop n etors of land whose 
let m farm. lands are or rna; be hclJ khas or let in farm , in the even t of 
the ir 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 za mindar, 
independ e nt 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 
land s 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<lc•Jil ol o. ll is ,·,tcndecl IJ; th• L;~tt!)al l uhn itan ce 
lt .. gulati nn, 179'J (XI t•f 17!1, . • •1 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) . 
Reg. I. 
r uthet 
ttlemcnt 
>f h1s o r 
· pers,,ns 
~rsons in 
;essme nt 
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
adop t , 
,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 
11 .. 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<Jh (pursua nt to the 
decree of a f.r llrt of.Jthticc , SUI h land,, jf khas, sha ll he disposed 
of at whate\t 1 .1 cssn• l t c I :m«·auvr l, nerJI in Counc il may 
deem l"(jllit.t Llt-., nrl tl1t' pu11 hnsc:-~. or purc:h.t t•rs of, such lands 
a nd his or Jwr 01 thc it lteir~ ;111d la,l'rul ~Hrl·c~ ;ors, sha ll 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 sa le , 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\!ht s, •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 purchase rs after the 
c x pu.ttiuu u! 11 ll ~~, ~ , ,! I •p•<il•etl at the ti!ll«' of the sale , 
and such purrh •St·r '1 pwcha·• :s, .tnd hi-, • r !tea or their· hei rs 
a11d law lui ~tH r··~sors, sh.dl Lt· allow• d lo hold tl 1e lands a l the 
U5S<: meut .u \', hil t. \ m.t~ he.· 0 Tl II !'h lSI' I, r;,r C\'fl 
Srcou/- lt" /,uuitt lu ind• pt 11•'11 t.tlukd.tr or oahcr actua l 
proprietor 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 •~<AIH' f~tltt (, >\''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 likana to 
wluch the f<H'I1H 1 1 1 llll'IOJ \\,1 t 11itlr cl 1•11 .11 l'•lUul uf tht• land 
~o 1 r.t nsfi·tted 
l'l"l <Ill' 1 1 \\Ito 11 uch 

‹ Prev All Assam acts Next ›