The BENGAL ATTACHED ESTATES MANAGEMENT REGULATION, 1827

1827: Ben. lteg.5.] ATTACHED EsT.\TES MA~AOEMI!.NT 
BENGAL REGULA TIO~ 5 or 1827 
(THE BF.:>rOAL ATTACHED ESTATES MANAGEMENT RP.CUL.\TK>X, 
1827 1 .) 
[27th December 1827 .] 
85 
A Regulation for modifying the rules at present 
in force for the manageme.nt of estates under 
attachment by orders of the Court of Justice 
in certain cases. 
1. Whereas it is expedient in all cases of tht> attachment of Preamble. 
landed property under orders of the Courts of Justice that the 
management of the estate attached should be placed under the 
superintendence of the Collectors of land revenue ; the following 
rules have been enacted by the Governor General in Council, to 
be in force, from the date of their promulgation, throughout the 
territories 1mmediately subject to the Presidency of Fort William. 
2. The rules contain ed in sections 5 and 6, Regulation 5, :'.fodilication 
1799 • • *1 regarding the administration and management of Regula· ' . . , h b uona regard -of estates under orders ol the Zlia * • 4 Courts, are ere y ing mana~e· 
declared subject to the following modifications. meet of 
catatcs 
under 
attachm ent . 
3. When~:ver the Zila • *4 Courts may deem it just and Iuue or 
proper, under th<· prodsions of the [Regulationp above men- prec~pt for 
tioned, to provide for the administration or management of holdmg 
landed property, the Comt shall issue a precept to the Collector 6 ~s~d~c;:' 
of land revenue of the district wherein the estate may be situated. attachment 
and for 
appointinK 
managers. 
I SHORT TITLL.-This short ti<lc was given by the Amending Act 
1897 (V of 1897), since repealed. 
LOCAL EXTENT.- This Regulation has been declared, by notification 
under the Scheduled Districts Act, 1117 ~ t \.IV or 1874), s. 3, to be in force 
in the following Districts, namely :-
the Districts of Car.h.u (l'xclul)in& the 1\orth Cac bar Ililb, Dar rang 
Coalpara , l.aatern Duan ), Kamt·up Lnkhimpur, .:\owgong, Sib,a~tar, 
Sylhet, (i ., ., Karimganj Subdivtsion of Cachar district) tid• Notinca· 
tion No. 713-L., dated the 27th Septembet 1937. 
:The Bengal\\ ills and InteHac~ Rrgulltion, 1799. It is printed ante. 
3 The worda and figure• "and clause' 5 aud 6, ,ection 16, Regulation 
III, l8i13" and "and sections !!6 and 27, Regulation V, 1812, and clause 
Third, section 5, Rel(ulation \'J. 18U", which were repealtd by the Am,.nding 
Act, 1903 (I of 1903) and the Repealing Act, 1874 (XVI of 1874), respec· 
Lively are omitted. 
4 The words "and City," which were repealed by the Repealing Act, 
1874 (XVI of 1874 , are omitted. 
5 The word "Regulation" ins. 3 wa~ substituted for the words ''several 
Regulations" py the Amending Act, 1903 (I of 1903), since tepea led. 
6 In Assam, the Deputy Commissioner. As to ellercise of functions of 
Deputy Commissioners, stl the Assam Land Revenue Regulation, 1886 (I 
of 1886), Chapter VII, post. 
' 
I Ut:!i Ben. Reg . 
86 
directing him to hold the estatr in attachment, and to appo int 
a per son for the due care- and manag ement of thr c~ta te, under 
good and adrqua te sec urity for tlw faithful discharge of the 
trusl, in a sum proport ionate to the c"tcnt thereof : 
Provided. howeve-r, tha t if any person holding an inter est in 
the estate shall be dissatisfied witi1 the ~election made by the 
Collector 1 of' the individual to perform the du ty in question , or 
with the co nd uct ol' the mana~~;cr at any tin1e arte r hi~ appo int· 
ment , it shall he competent to ~uch person to r.-prcsent his 
objec tions to the Board of R c\t't\lte~ and the Board ~ will either 
confit m the managct dw~en, ot ordc·r the Collector~ to appoi nt 
anothe r person, .IS on <:Oil'ic\ct ation of thr rirrumstanccs of the 
ca'e mny appeat rca~o uahk and propc·r. 
Prec<'l'1 1<> 1 . The prrcr>pt of the /il:\ * * 
1 
Court above-mentio ned 
:~ 1 f11 ~r~&~\hall state spec.:ilically the prc.pcl ty to be included in the attac h· 
In at~a ch · ment, and the att achmen t shall not be withdrawn without a 
men u . funhe1 precept ft om the- Comt to th .n effect. 
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1 lu A>aam, the Dt-put' Commi5sionel. .\· to the rxr1 ci,e or functions 
or DeputY Commis., iOIII't S .<tt the ,\5,cllll !.and awl Revenue R<'i!,Ulatinn, 1886 
1 of 111116), C hap:•·r \ ' II , f• •. l. :l I n A-sam the Ch1ef (.!ommis,ionc r. Now the Stale Gn\'f'fi\!Tlent ) 
(•tt the Bengal, B1har and Ori~sa and \"am Laws Act, 1912 (\'II of 19121 
5J, and Sched uleD, Part Ill, J•·Jst ,\S adapted by the \. 0. 19~U. '\ Th(' words' or City" whid1 wer<' n·peoth•d by th,. Repea lirHI. .\cl, 1874 
tX\' 1 of 1871), arc omitted. 
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