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<J !J,. ~rj.Ja­
riuedo 
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 tlrm t 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 
30 0 Settlt rnent ol tlisputt'd ,.qaft oqo 
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.] 
i4 
. ...... 
D P«f·\:>.1\1 ~I·J II ,F.\I f SI [I 'i9:t: Hen. Reg.8 
:H. Allowanc~s of k:\zis and kannngos,a ncl publi c pensions to 
Lc- added to the jarna. 
:\S. Assessmc-nt to be f1xrd cxclu~i' t· of ";,ir ,,;ith excep­
tion~. 
3li. Also e-xclusive or litkhiraj land s. 
: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 ~a l 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 
tJ Pr',rc·durc• in casr- nf' landh .. lder ~ dc~rlinitl'! to engag e lc> r 
i tfll;t propo~t'd to tl1t:rn. 
55. Pro prietors anu J:u·mrrs or Ia !lei prnhibi ···cl i mp o:~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<lll<'t' of ( 'onrts or· .\ l.t g i~u ;ur~. 
67. First to F'lllrlh.-IU tpealed.] 
F ifth.-Colkctm to att~ncl tn spi rit ot ReJ?ul::ttion, when-: 
not applicahlt: to p;u lintla t di~ tri ct~. 
S1xth.-f Repealtrl.l 
6U-lll I. [Uepealrd.j 
~- - - ----~---
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 .\l ay 17VJ .] 
.\ Regulation !(Jr rc-c n.tcling, with modifica­
tion-; 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 lepc nde ttl Ia lukdan and 
!lt her act ua l propri et or~ or land, iu Bengal 
Bih,,r and Jrissa, pa ~sc d for those Pro­
,·inccs resp ecti\ dy 011 the 18th Septem ­
bct·, 17UC) ; the 2.:;th \Tovcutbcr, 1789 ; 
aud the lOtl1 h:br11ary, 1790, and sub­
seque n 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 <ltH.l exceptions ~ttlemcnt I . . J I I' I I d d . h I I wtth whom lcrec.ltcr ~)Jt:CJh..: , ~ ta t )C couc u t wit t 1e actua pro- to be con. 
p1ict•ns u the ~oil, f)f wh.Jt n•: 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 ; <c/;,Jt t.dn:·.l.Ln· 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 ordc ttd 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 heretofor e. dars or. 
dered to be ------ - ----·-- --- ----·-- -----------se parated, 
'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 Vistri t·ts pf GoalpJra (ex dud in•! th,- hastcru Dua rs) ;\lld ::iylhet-scc 
NotificatiOn Nos. 1 132-J .. dat ed 3rd -.;. ptember 1 87') and l2~!!~J., dat.:d 1st 
April 1897 in th•· :\lanual of Local Rule, ;tnd Oru -rs, \'o l. l , togl'thc r with 
l\otilico£tivu So,;IJ-L. 1 .;!_,.-J C.tt ~'tl. '--pt~::.t'.J..::· 1::37 
,, 
26 lJFLL~:\fAL ~ ~ I t r.:;:\IE!'. l' Jl7'J 3: Bt:n. Rcg.a 
Separat ed 14. Talu .',dar, wlw, in cunSt:que 1> ol' the nt ,.~ in sect ion s 
talukdars 5 and <J , .tm ,t\' he ~t·p.tr:ltl:d fmm the: z.utJin rlars or oLltcr actua l 
where Lo propri etors of · ~.,t;tll'' r h~·,.uoh whom t~1::v hcrct olure paid 
pay reve- . ' '' · · 1· · d' 1 nue. thctr l ..:vr.n ue~, .HI.' to pot y t l. '11' n.vcni.lt' rn nl \li'C unmc r-:tc y 
into Lhr Oollcclo:' s ~lr ·a:;Hry, (''CI' pt in dis ttira where , from 
the number ol ula"·; p; n.! •·r cau;c, thi, rn,)Jc •vould hr; 
attended with cr •i tside r:t' .!._ Jth cHI\ ct1 · t nee, 1 " which ca>c 
tahsildar s, or -~' * ' l.ull ecl<> r~, a1·1· to he <tppvi ntcd Lo 
rec eive the tCVC 1l llC or the tal n k • in S11Ch dj ll ict~. 
T ahsilda t s, 13. Z <llniucl a ts or o tlv·r ~Cllh j p1 uprid•J IS ,J!· land, from 
whose zamindar;c 3 or est ate~. :al uk:; may he ~ e p;H;Hcd, sh;:lll 
not be appoint•·d tal!sild .:u s to 1 n·,.jv · the: l''"'v< ~lilt: <Jl' th_c taluk ~ 
so separ at ed, but the oflic.' of L !.:-:iLi:trs shal', m evt I} 11 ~t;~ t~c c , 
be given to surne oth er pe r''"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, . 
'Scc tio :as;;and ·.v•!r.:r p~.!·· lr• t.•; 1Z ·pcali 11, .\d, 1371 I:AVL of 
J87ol), bu• this tcrciCltCC is S'1\'!:d l1y •C J'r<lVl' • I<! ihat -~ 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 :, ·t o ~-, or t!tc 
)anti s COlllposing the ta)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•J bli~ sale. 
or obt nincd thrm J.ye ift f•(lla r!, ''"·n i 1..::u· or oluc r 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 :- , or fr· u11 his 
ancestor,, subjert to t' t' p.tym· tt • I !ltc < <ta'•l i,l wJ tlU<·; (.l <J,\~l.r nrne'''• 
and ,vho rroc ct\.'~?U d.!cd(j vi ... ale, or gill nl ~qc .1 la11d~ fr'P o the: z~unJt tdar, or 
sa nari~ rroat Lhc Khab'!, r:,\k n• ')\' r t) hen \ t\ 1" pl 1 'P"'•l"~Oi )' ,;~!.ts lh ~ t"ein. 
"llt od ·- '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> ­
tor s, >uccee dcc to ll!t~ :.:amtr• lni. 
f i'outlh.-Ta[l.· ndtrltld u: 1 lt 't: r,tJu·, were nc,-rr the 
proptrt y vt' tlu. z.,.;;il,d:""..I · .. ol! t ~~~ ~"' J·l' ~pc, Ill of til .. :.~,i1 to \vhom th ey 
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<' 
dcscribr ti in the prcc <>din!{ chu,~s. by ti;,ht vi p utt' ita~< , gil t or inlwr itan cc 
from the form er prq>~ict r,,. •J s 1ch 1 a!uk,. ' · 
"9 . Theru ksin ~· 'i>n 5. re•pe<'lin fa!u 1, , lt.t\o: ,l,, h ··n extende d 
to aima lar ~ ds litble to lhr paym•nl <JI ;• hxed •,ui t n:vr-• ,,~,d enom inated 
mal guz nri :dm.1s; .'11 d, :l"'rtc.lb !c '" l•e dis1 i11ctu ., la id dt>wa in that 
sccti<Jil, it IHs l>c '1 !Jrd·r d. th,t stu,,, •nalguz, ui a itna tcm;rc :1' are held 
under grants of the :-.1ul.:1111ma !.m G->vPrn•ra.:n' prc\· i>Ju> tr, •!.. Comp any' s 
accession to the J),waioi, c.w wJ.'r h h l"" h<'en inr, gr;u:•c d [,·.· p ro prietors 
of estates for a cumuient,.,., rrcc·•1·ed b ;•th 1 1 an!<> l•c sr·pan tcd !i·o m the 
proprietor s to whom thei r revenue is n Jw ·aid, ;,<<,,m in..( wit '1in the spiri t of 
therulr s 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 wh ich may appea r to 
hav~ be~n bonafide gran_teJ f~r tlu: p~qwse nf br ing-1ng '~ rstc-lar .ds into 
culuvatwn sh all contmuc JUduJd tn tlr • I"Slal' :s to wlnclr tlwy arc now 
annexed, as comit~ :; within tit ~ 1u, ~, i n •"~otw o H, Hspec ttn~ ja.•go l-bu r 
taluks. " 
"In Assam, the lJrput y '-·' •1 ,, ~s; ,e . ,\ lo • ":rc. i.;•. oi fu- 1cLions .,r 
Deputy Commis~ioncrs, J<r t hr :\,;s:1111 L.tn..J awl lt,.Yenuc: Regul. ttion, 1886 
(I of 1886), Chaptc VI f, f n•'· 
Jf he ·~ 'rd l' a•1' ~ · cm: tkd i.J;· .' •• 0 .. l>'i •. 
'-' 1 • .'.1 I' 
l!J. IJ:m. /IT 'Inc. I.) ,\'1'\ l \ I 0 IJ.t\ • t! Jt p(JS!>CS)iO il 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. '111" 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 , lllili O! , 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 
Zam ilHhri~. 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 
lnlan t•' to (, o IIIIIH' I, 11 l 
thrm · in w · • h Ill• 
the d("f,urltin' 
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·Hlclusio n T:xceptions 
lo ; l p '' II j lfJI'S of the SO i], I Ct gi' Dt'TllJ 
' I · · f ord~r· Lr ll'' ( (\C l I Jll lOI\ S 0 con cluSJOll 
1 I~ ~ r I II . C ove rn- of d~cennial 
11 o lilt" ol !llCJr own sett lemen t 
1 11 lc din .1pab le of with _act u~t l 
tJr inf.n.lltil'~ or wh at- pfop~rtu r s 
\' I, \ I I ( ,iJ d (() the v ~C) I • 
II' !If J!,lllit'IS il tiJe 
•J!, 1' 1'~lrltcs 111'1·1 h1 tlwm, 
,J id 1 c·,,~c Utermt· lvc~ 
•r I , 
. ,. 
f • 
I t1 , t 
I" I ll '·l'~t' f, II tJw 
lll:llla •c·r un.!Pr 
, 1 n•: will.in the \ [anM;c-· 
I It • hr•npfit of the mcnt < f 
[ . (' , , • lands . of \' t I l l\ em d;squahfied 
pr• prie•ors. 
pt on1 ic·tors in Exc!'ption 
, • ·.11, ciut fi mn as to pm· priet ors of 
. r!udr·ri with IJnd m ba-
b lt>l in f~• rrn, lance to 
,r·ti 111 CJ[ tne Government and unable 
to pay 
J.. r I /q· , ··n al :u r.·a rs. 
lJtfll , olll 0/ /II 0/ 'l i t /01 S 
I ,,.ant fl til' CJi/-ct<Jr.] 
111 ert ion 18 
Ar1r 1aJin1r \ ct , 
' r anent J \\':t'( 
1 1J~7, tl.c- \,onl 
\. ( ). t•J:;tl . 
x-rc· c: t ' 
wi 1-<r-• ~nut> R4!' 
. ('tions of 
uon 18~(, 
l 
23 D ccuN:-.IIAJ. SnTT I ntr.:-:T 
Determi· 26. The d e term inati o n of the majority o f the proprictms 
nation of prese nt under the restri ction ~ speci fied in ~ertio n 23', i~ abo 
agreement I b' cl' h · 1 · · cl' · to Jama of to )C m mg on t e rcm a tn.c ~ r, 111 an.:rcetn? or ts:u~r e emg 
of undividedtO the.Jam a propo~cd for undt vtd ed r't.llt:S . 1 he sha rers, how­
~ lates . ever, if cl i ssat i ~fied, mnv ob tain a c!i\'i•in n of thei r land s and a 
pro portionat~ allot men 1 f >f th,. 1 c\·enttr :1 ~s ,. :~er! t hereon , but 
a t thri r own cxpcml . 
Se t! lem~nt 27, \\' hen a pot (ion or i:Jnd ~ (, tlld~ j II l h' joi l 1t 11:'ltlleS of 
of . l a~d seve ra l proprirton o r of onr lor tuanv, hlll r;1ch p roprir tor, standmg m . ' c1 joint n 1mes has Ius sepa rate share in his own posscs~ion <•r. rnana!{ r·ment 
of several or in that of' an a ge nt lor hi111, the ~c llkm cnt is to he m ade f •r 
propri etors, each sha re with th ~: prTson in pos'' s ion, and his lan d IS to he 
~~r :::n~ne held excl usivrly rrspons iblc for t ht• rcH·nur asse~~~· cl upon it. 
Scttleml"nt 
nt dispmrd 
estate!. 
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 (, ltl 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<;io n , unJer an 
expres s declaration that hr is ncwnlwle~s liable to t he clai ms 
upon th e estate , which is t•l be transferrable tu a ny uther 
per son to whom tlw proprr t. may lw ~ u bsequfntly adjudged . 
31. If a case shou ld •~<~cnr in wl ich notw ,lf the cla imant s 
shall have p r cvio u ~ly in po,s cssion, they arc to be allow ed t > 
appoint a manager unti l th eir claim~ 'haJJ h,\\'C bre n deter­
min ed in ri le Diw itni 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 
surplu s produ c after disrh: rgir :l! the rtv~'nuc, is to he ke pt 
in depo sit, un t il thr ri Q;ht ol'prnpr tt \ sha ll hr adjudged. 
:!2. Wh r re disputes <'xi-;t cone<'llting the l>coundat ic~ of la nd, 
they a rc to br left to IJC' a d justed in Diwa ni :\dalat and tlw 
~ ettlcment 1s to be mad e m thC' ·mr:~ntimc fl)t th ·la nds in pos­
session of the di ~p u t in g pn 1ti c~ r r~pccti\eh 
33. [Rule.rf or 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 
exd u~ivr man ~qement "f their l:lucls du;,ng: the continua nce ,,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' determ ined 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 
Revrnu e.'' 
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 
1793: 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 hith erto 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 Collecto rs [ 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·rno r 
General in Council on the 10t h .JunP, 1791, :\llcl re·rn :~c ted 
with modific~llions, by Rrgula 1inn ~ · 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 sit uated 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 exclus ive and inck- A lso exclu 
pendent of all existing lnkhimj lands, whether exempt ed ftOIII the five of lak­
k!tiraj (or public ren~nuc) with or '~ithout due author ity. 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 ind ependent 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 i o-.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~ a 0 k a~·. 
p10priatcd hy thl' zamindars, indC'pendent talllkcl.,r~ and other jo
1
t~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 land s be all )\l'eJ the option 01" Jetctining possession to the malg~ ­
ol thci1· private lands above ~pttified, upon the terms on za ri lands. 
which they l1ave hith erto 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 tenur e 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,lR7 1 
(XXIII of 187t.J 
3 '[he ~econrl sentt•nce o. s. 35, which was upe:1lcd by the Repealing Act, 
11171 (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. 
:;o 
I n the event of ~uc h pr!Jof, and of tl.dr av;ti ing then 1selvcs of 
the Option a hove gi\'c:n tr) rdai n j)Oo.Sf'>sion ur tl eir p t iva te lands, 
a dedu ction, adequa te to the n<-tt pt.ld ucf' of su ch lands is to 
he madG from the amount pf the ;-~llr ,.·ann · fxc d for exclude 
p rop rif'tors by sec tion 4•! . 1 
40 . The above con so lid ation of thr mal~uzari am! private 
. _Consiln - lan d s is also to b e madr in the t<tluks ro ntintt ·d u nd er the· pro ­
o aiton _of p rietors on whom thr y havl' hitherto bt·c·u d tpe nri•·n t : not, how­
madlguzant ever with a view of in r.tT;JSing tlw n·r,ts ol t it· r,dukclar~, hut in a n pnva e d · . . . la nds also in or er to mak<' th e \1 hole CJ[ the hnd; cotnpostng thctr taluk<> 
certai n ta- answerable for th ei r prop .t!in: l c.•f tlw publir; :;~,.·~s mcnt allotted 
luks . thereon. 
Chaka . 4 l. The chakaran l . tnd~ or hn Js h ·hi h\' pub lic ofllrcrs and tan . . ]' . l . l d annexe d to p n vate servants Ill te'l <ll w.U.(t'S, .trt •I ·o " ' ''· m· ;'!Il l t0 )e tnr u -
malguz a,. i ed in the exception co nt <~iucd in st. ti"'' :!ti. ' I he whole of these 
lands. lands in each [S,.tHcj'" a rf' to bt:! ann•· :· ·:1 to th.- rnal ~ u z a1i land s 
a nd declar ed ~~p o n ~iiJlt! ft)r the p•tbli<' rt"vrnue :lS~ css~d on t he: 
zami ndari s, ind cpcndc·pt taluks or od tcr t'st:u.·s iu whi ch they arc• 
in d ud r d, in connfrti o u with a ll otlwr n n l ~u/.M i hn d ~ 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 •h e 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 landho ldl'rs tC sctt emrnt o 11~ a rv s <1 ~ t w J·' rn ·t I' oposc to 11m, t 1e 
decli n ing 10 Collector .1 i s to C\J111ll illl1ic a l c tlw object ions cfTcnd, with his 
~ngage for opinion rcspeni ng thrm, to tlw Bo;-~1d of' l{rvcnuc· .. , 
Jama propos ­
ed to thelli. That Boatd 1 is to t!.-tenmne the pror·~r assessme nt after 
maki11g such further inquiries as till;y may t!tink nccccssary , and 
the objectin g propri eto r is to lw tC'qui n· d to cn~a(!e for such 
asses~ment with out 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 la nci ~ arT to be le t in farm 
or held kha s, as the Board nr Rt:>Cllllt' [_"I may in Ci!Ch instance 
t hink most expedient . 
44 .. J.7. [PIIJ/l'ltlw uju.rilu~ to , n~ag,• }1r ihP jmna to reaive 
/'lalik.ana ru/P, ''rfNC mg pa1mmt ot mttli/,nnr. ond ri!forceu!eul of /)(11-
mm tfiom farm n . [~tfJ. h)' the Rtjlf'ili u" Jlc!. 1117·1 ( Ht q/ l/1/J ). 
1 " ection II •.va• nv·alt·cl !w t!tt: R~JI' tlinl! \('t. l :Ji t (X\'[ of 11171'. 
but thi s referen cr ;, s.tHd by tit•: provi 'J w tl111 .\c t. l'he s• c• ion ran a ~ 
follow~ :-
'' 11 . Propritto r ~ who 111n) finnlly d~cltnt· 111 '•• inc; lor the j.1 • :1 proposed 
10 them . and who;!' hnrl may cons~qucntl y he let 1n 1'.11 m or h eld I. has, arc 
to rec · ive malikan1 \·•n allowance i n c-omidc!':\tinu "' !heir propri•tory ri ghta t 
at the rate of 10 pe r cen t. o.l rh~ .,aid j.c:1u of their lw,); ;:· ll'l in farm, 01 a t 
the ~arne rate"" th·· tv·: t c-<J·lr.ct;on; frrm tlt ~' r l:t·t·l, , if held k 1as, ti~ .• on 
1he n~tl amoun• re tlistd 1>/ < ;,vernm•nt, ;tftrt· rl · fr~vinc: rite n talika na as 
well as all oth t. r cha•~t· s . Hut of th ;, allowan<· r , how v r, a prons'o n is to 
be mad • fo ~ur:h per-'> 'h•b11 :it~ t<l the fam I , rf t! prop.i wrs a• may 
be entitt-d thn et<>.' 
~ ';ub51 itut ed J(Jr 1h ~ '' 1 d · P··o,i •cc · l.v .\ 0, 11J5tl 
3 {n A,sam, till' f)··put 1· Cr> !IIlli' ,, > • r. ,\ ~ t•J ~x .: r i.;e nl funrtion~ of 
Deputy C om mi'>sioner, ~re tltr: .\"am L 1 d and R<:vc11ue Regulatioll, IRRh 
(I of I R86), Chap. V II , ymsl. 
• In Ac.sam, the Chi~f Cou:mi"ioner (Now, tlo•' Sta t" Gove r nmanl ) 
- sre th e Bengal, llihr\randOr:,~ ani A <:1m l.aw < -\ ·t_ l'll~(V II of191 2), 
~ . . 1and S<"h. D , P .. Ill ,,.,,/,~~ ada p t~d by\. CJ.IQ>IJ . 
179:i: Ben . Reg.H. I 31 
·l H. l ~rll/emcal r: .p :(/ .. " tlh ln 1u~ dan uwlr1 tlum. ] 1\ej•. 
hytluHrjJtnhn[! . lrt, l8 6 ·l:: t!f Hr;u ~ . 
1-Y. 1l is to be ut •l rstood, ho .vc,c t, that istimrardars (mu k- Ccrta iu i~ ­
arrarid ar; ) of th~: tt<lttfl'• of' th0 .; de,r:J tiH!d in scci i0ns 18, L who ti1nrar dars 
have held their land at., ftxcd rent f(Jr nto n: tha n tweivc years , not liabe to 
incre.tse of are not liuble to ];,~ a~;,.c~sul \\ itlt a'" tncre dse, either by the rent. 
officers ol tJove1 rJJut:n: or by Lilt! zaw indar or ntltet actual pro 
pri etor of lam!, slw uld I tt: ett" • •c· f,,r hi;< wn Jamb. 
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 <I P<'ri oJ, il' the ;:amindar or other 
actual propriet or niland ha'i b•ntntl him~clf hy the deed which he 
may have CM~utrd not 10 lav .t'•Y I1JC1t'ase upon them, he shall 
not be allow ed to in !iinw· the . onditions of the deed for his own 
benefit , but llh 1 ( on iu c l1is clem.111ds to titc• JCJll he may h a ve 
vol unt aril) ' ;H.!n·c-1 tn t c·n· i\ c· 
:ill. T his Ja,t 1-.:sltH.tio·, iru,;o ··d vii the t<ltllittd,u or utltcr Exception ;11 
actu.tl ptopticwr ol land, in .cction 19 , is 110L to b ..: cousidcred to abw c. 
preclude the off: Clt' (J{ C ovt: rtllll ~' ll t or r It IJ ICJ', i 11 I he eve nt of the 
zaminrlari 1-ein;; he d !.1: > o J,t in i-11111, f'tum as~ cssi~og suc h 
istim ararcJ.tr o; UC1'111din• • ((J llll' ''l'll r,tJ J,ll(' Of' the d ist tiCt. 
:H. I N•t
1
d to /Je;m,t wl.i•tt' a.ll!•ll)./11111 hlu/.clcrJ.j l~rjl. b..!' !hi! 
C:oa!para l~lta i .. J Act. 19':'1 ( ls)aw .Jd I c!f l9:!lJ a•td the 5)'!/ut 
'Fmai/{J' .Itt , 19.Hi Aw1"1 .J,t \'/of 193Ci). 
52- 'i /. Pc . 1 , IICI'Lal /JIIjlfl~/ 11 t' 1-: ltlll·llil/11 lmcdJ as thrv 
think j;ropu ; Lwtdr s:; 11'1 1.o1 h tako·u rhar f!t '!f without ami/nama · ; 
Procerr to f ur•m 11/,/}•Joiti '' v•t lti)"l' l'ltr/e r dowmination of abwab, 
mathat, tic·' Rt'. '•Jilt (••alj'a'a Twtii•C) .ld, 1929 (IIIS IImAct I 
Q/ 1929) lll.d //11• .~,/'., t · ''" n .tr/ . JIJ .~fi . !r<tu • • lr/ XI t!f 1Y36) . 
[ J I .;::; "\'), • 1 J( pr '[Ht. L<li ot ltnd u• dt'penclen t t,tlukdar or p 
0 
r· t 
I. · 1 · · 1 • • • ll . 1 (I te ors ,trmer ol .r ncJ , 1>1 \i'.J .tevt•t •U 1 1pt:c u , ~ 11 .1 trn;)o se a ny uew aud Ja rm ers 
..tbwab or IIHt!t at upoa 111..: 1 1• ·ats ttnd•-r •'"Y prl'tcncc whatc v,·r. o~.luntl ~r o· 
L\ "~" cx.~,_. ,,, u: t.,;., t,,,,ua: ~hrd: w puJu ) ,(':rl Lv d penalty htb·ted tm-
J · 1 · • 1 ·1· 1· p O>tng uew cqua Itt li. l c• :11n•·., t l" ... nr ... l,[ ll'.pd 1. ; all(, 1 , <~l a11y utUle ab\\a b or 
)JCJiou, I~ dr.,cm··ted th,u 111 ,,. '"J'" • " ~" ltJ,tthat ltave been mathat 
0 11 
imposed, tile [J< rsn11 inq >v• i11 • the satJH: ~ha l! b e li<~ble to this raiyars. 
pcna' t) o.•!t ,,,tepr j,f 11 1t'r1 
Ju-" . 1 i c:1,' l•11•s I /itlt.,z , •. , til;:, 1' .otnt~l oj jnoduce; aluzt 
11)a/las deli !ltd [I} 10a:1 .hc.ll emJain. J Re/1. ''.1' the l~epealing Act, 
J 87 6 I } 2 j } /J7 h) , 
------- ---
1 ;:,, Ill wa~ rq• ~lrd i ~ th l<•l':·a "'' \ct, ll:il• ::, ll of llli6 ), but I IIi ~ 
reference i s~'rd h · 1 ,. pi""i>" 10 IIHH .\,!. 'J lw' clt<ln t at• as 1 •ll(lws :-
' 'Ill . .\l uk:Jt,, 1 o.!~.s ' "'' t•• ·~ I "'d' "' "hi• h t!wy ;uc tH1t the actual JlTO· 
!'rietor ~ n ,,( who,· !\I u. •rr •1 "a:tt' h." · I. t'll ot,tail!c<J >lllt.C 1he Contpa · 
ny 's a<t•· i•Jn I·• tIt I>; ·~ni ,.,d n• 1e• ll' Ccil'e•l th.: s.tiiC t on ot' the Supreme" 
Uo\'e rnm cJ:I, ,, 1,. to l>c- l 'JIO.•>"•'"d, ,·t,d tht· "J!tt•IIJ<:Il t i~ to he lll:trle with the 
actu a lpr• ~ flt·t ns ••I 11 • s• il und 1 r t ltt. R"guta•ivu . 
ln c,ue •, h,h"\t·r \\h e •• • Sll· !1 "uk•n,uid.u> !t:l\e b cu in pm~ession 
oi their rn tl-Mr 11 i, l"r" In '" ~'tct·J i n;; wc l1·c )~ar$, thn• a rc to receive dur­
ing their l iv~s ."t'• n II• tit~ plc.btlrt " tl1to I I •rrourahlc C u Itt of Dire c tors) the 
differenc e L~tht~• lt h j 1111.1 .11 1\uoclt lh~' ltrld the lamh and lhat which ma y 
be now •'ft't' <'J 1.1 Ly th e artnrtl Jlii •J •TJ, I""• ad led to the net produ ce of the 
authori ~erl ~air, rc,utt.td a: abult'h' J 
~ I' or .t rc: II ictiou <•ll th · cnch '" ;~rtlll•l (If 1 c .. ~ i t ltc dt It cL:. ul Go.tl pa· 
ra (~xcel)li ~ tloc p ·t'"'"'l: nd1· sct tkd .-stat a ud ::,>·lhct, src tho: Landlo 1d and 
Tenan t Pr<~c~un re ,\(;1 J!)l,•l B' • ,\1 t \ ' II J of JHh•>), >, (1,, printed fu•.rt. 
I 3 ] Tim •c · ,., > 1>- I J,y th··::, I l• t T cn.m .) .\ct, !\IJC. (i\5Sam 
Act XI ul l!J~f.r, ~o 1,.1 "' tlt~ lltst IC 1 ol' ;::., lhet is C•J ll~.llle:!. ! l)c ~cCtl.!l v !II 
~ .e "P'I [ca ~ ion t:~ Goafpara -:nt .. 
[ 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, '· :;. 
59-60.[ !? i~ hl of mzj'Ol• In dtltl'lll·l pottr,; f.\"IJllllf! /!a;,e,· to tmwil 
i 11 joiCe, ltr.lll f'euod 3_/ t<j,iu;t;vn : rc1t1 irtinn 011 nua/ling pall as OJ 
kft ,td.'-.rst rain/r.J U•{l. hy t it~ l:fjJcaling .let, U:76 ( 1:! of 1876 ) . 
61. l"l1mc a/loiledfor dcli..,n) r!ffmlias lo r. i)ats.J Rep. IIJ Llu 
NPf!salillp, .le t, U17 ~ i /f1 4 I B7 J ·. 
62 [Rules 't.:tafl.'mg jJlJlua 1cs .1 H.•p. I~J' 1/,.- fungal Pul<ca1ie1 
Rt,t.!Uiation, Ill!;- ( I~ q( 1111 1), as t'\ lt: nJ cd by thr llengal A tlltullgos 
and l'atwm ie, l<egullltic.u, llt l 'J l oj 1819), s.l \:!1• 
6J. lJ't opru ton to gii'e re,u ,M\ (or rwl or re! "11!/r 1ecei. ed, and not 
Ia de•nand rent oj absconded rruyat; j/"n:.1 rho(c r• /:1) rcmain.J Ucp. hy 
th• Repeal in ~ .kt, 1/17 I (I (J 1!/ ){J7! 1. 
61-6.'1. (. l ,fjzollllml nf 1'111/assal !.ot -b.uuhs, /Jar to wgii,!;OTlt:IJl 
rontrmy to He_~u lai iUtl.) Uef). ':> t/u Goa/paw "i ma1uy .I tt , 1929 (I qj 
1929 a11d lh~ Scllu t Tmmll)" .ld, J!J:J6 ( XI 1 l'J ;\I)J . 
1 I 1 66. Zamin<lars, i n dcp ·;t ~ri -: Ht talukdars ami other .H.:tu .tl pro-
,,. 11 101< er' · f l k·' · f' I l I ld' etc .. nut u; pnc to t:~ o l~l_tc, dr·pu~dcnl talu u :.< r~, tnrmct:~ o .'Ill . 10 tng 
ia te1fe rc in fa tms llllllledt " lc lv ofGo-.·ctnJucnt, a nd al l p ,~n , )lls la rnung Lm d~ 
mat ~ers . of' t he above-llH'lllt rmed dCSCI ipllOih of Jan d holdct·s and farme rs of 
.lomtn:;_ wtth· land , and thci t re:>p•·ctivc ofhccrs . <t;.\1:!11 ts, ~ct \an ts, dcpeucle ut5 
m cognt7ar•l" I · I ·1 · . 1 · ' k"" · (' · l c., rts r a nc 1 atyats, ;• re pr•• 11 Jlleu from La ·m~ cugm~.t ncc o , or m ter-
~ua:;i s~rat r~. fet ing in, n •.• ttcr~ or c.mses <.:n:niu~ wi thi n the JUrisr.liction ot' t he 
Coun,. ol Civil Judi c.tlll r •' * ': 1 ·' or the \ [agist ra tes, 
u nder pain of bcin !{ liaui ·· to the P·•) mcn t or ~u dt fine to Covc n t­
mcnt, and dama~es to the !Mfl} injured, ,ts th e Co urt uf' .Jud ica­
tu re in which they llla) Le pto~c..:t.utcd ft•r the ac t may d tt tn it 
proper to intposc and a•v.trd. 
67. !irc~t to luwlh. [Nuludivll) it• the J,'olmi(lu!~ I•• b, i11ju1tt 
jll"ojnirlo;s enlilil"ll i:J 1•/i tJr n,o;l::;agc lft,i r t JIIIlc.r/ J'/11 oatt ~ ( Jell{onmt 
rult, "garding rfw. ,;,r '!/ tJJ"t,JIS ,/T\1111 raiyat~· ; withdrau·~..( of j Jo/icc 
jllnsdict iu·tji·rl/lt }h•'.'·rieft u .[ !.'r j1. I_} the lt.jJerl! hg ._•ct, Ul ;-6 (12 of 
lll7tt. 
(;ullect •, r Fifth.- ln the utigir .. t! rult>l> abo·. -tll''lltiuncd it wa~ also 
to ,,ttc nd t<l c.lirec tLd tha t, il in .1nv insta nt:c the Rer,uiatio ns should appea r 
spirttof Re- inap plicable tcJ dt• UJ...1orn t.tll<•":> of ltl~ p.11•i·ubr U!Slli<.:t, th r 
gl1tlatJon Cull<:ctot ~ slllllli d atteltLI tu til~ spirit <Jf tl!t.Jn, at.d can y the m 
w 1,.rc not . · · I d · · 1 ]I app icable 10 mto cxcut ton 111 sue 1 mo e .ts cu·eurn stau ccs tr•tg 1t a .ow, rt:por t-
paH icu l.u· iug cl liY altc..:tcllions or moc.liftcations wh ich he might deem 
dutricts. neu:~sarv. 
Thi~ ruk ts t•J be LUth iJl reJ still in force in formi ng any 
settlement s which Icmain l•> b•· C(Jllchukd , l1ut it is u ot t o be 
constru ctl to cm ~ow <:r the c ,,JJ,;ctor.: to exercise any j ud icia l 
authority. 
Si.rth . -[~'tt:lmod lt!lclcr IC£1dt.'liuns lfl r~/(S f!ivr to the OJiginal 
tul:·sfo r l'1e demuual ~,-tl[tme nl]. Rej1. ~~~ tf,e Repealing Act, 18;"6 (12 
oj 18;'6. ) 
78-101. [.Sj1e~1cd OllitJs ;;,r Bengal. 1J1hur, .Hi dt1ajmr a1u[ Salt 
DislnciJ .j Rep. b.r ;he Repealin.~ .let, 18~/. (1'' OJ l 8';1.) 
---- ----
1 '1 he \\Cr,!s '·or the l'<>UllS , <II ., wlti<.:h \\:l"C rep aled U~ the ,\lllllldlllg 
,\..:t, l 1Jil3 (J of 11/tt:l), ;ue omtw d. 
" In Assa••, the Deputy Cnnuuis,llml' r .. \~ Ill e: ctche ot' lunc tiom of 
De put y Comn•i>siunt:rs, su the .\~•.1111 I and ~·n rl Rn·•·nu•: H~gnlar i on , l llli6 
(l of ]38t!)1 Chapt er V!!, j;?c'. 

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