Acts › The Bengal Land Revenue Sales Act, 1859The Bengal Land Revenue Sales Act, 1859 62 sections.
Open in Lexace · Ask the AI Section 1 — Laws repealed. Section 2 — What is an arrear of revenue. Section 3 — Latest day of payment. Section 4 — In Sylhet, personal property of defaulters may in the first instance be distrained and sold. Section 5 — Proviso in the case of certain descriptions of arrears. Section 6 — Notifications of sale to be issued, and no tender after latest day of payment to stop the sale. Section 7 — Notice to ryots, &. Section 8 — Claims against Government held by a defaulter not to invalidate a sale. Section 9 — Deposits receivable from persons not proprietors. Section 10 — Separation of shares held in common, by the opening of a separate account. Section 11 — Separation of shares consisting of specific portions of land, by the opening of a separate account. Section 12 — If objection be made, parties to be referred to the Civil Court. Section 13 — Sale of separate shares. Section 14 — Entire estate may be sold under certain conditions. Section 15 — Deposit for the protection of an estate from sale. Section 16 — Withdrawal of the deposit. Section 17 — Estates under Court of Wards or attachment. Section 18 — Estates may be specially exempted from sale. Section 19 — Sales where to be made. Section 20 — Adjournment of sales. Section 21 — Order of selling. Section 22 — Deposit on account of purchase money. Section 23 — Full payment of purchase money. Section 24 — Re-sale. Section 25 — Appeals. Section 26 — Annulment of sale in special cases. Section 27 — Sales when final. Section 28 — Certificate of sales. Section 29 — Delivery of possession. Section 30 — Liability of purchaser. Section 31 — Application of purchase money. Section 32 — Notification of annulment of sale. Section 33 — Jurisdiction of Civil Courts in suits to annul sales. Section 34 — Effects of annulment by decree of Court of sales under this Act. Section 35 — If sale annulled purchase money to be refunded. Section 36 — Suit brought to oust a purchaser on the ground that the purchase was made for another person, to be dismissen. Section 37 — Rights of a purchaser of a permanently settled estate sold for its own arrears. Section 38 — Registration of talookdaree tenurs created after settlement and held for terms of years. Section 39 — Common and special registry. Section 40 — Application for registry. Section 41 — Procedure on application for common registry. Section 42 — Procedure on application for special registry. Section 43 — Registration of leases of certain lands. Section 44 — Registration of old tenures. Section 45 — Time for application for registry of tenures and farms. Section 46 — Expenses of measurement, survey, or local enquiry. Section 47 — Civil Court not competent to order entry in the special register. Section 48 — Suit for the cancelment of the registry of a tenure or farm. Section 49 — Proceedings of Revenue Authorities in the registration of tenures, &c. Section 50 — Effect of entry in the special register. Section 51 — Protection of talookdaree tenures pending enquity, in case of sale of parent estate for arrears of revenue. Section 52 — Rights of a purchaser of an estate not permanently settled sold for its own arrears. Section 53 — Rights of a purchaser being a sharer in any estate. Section 54 — Rights of purchasers of shares of estate. Section 55 — Recovery of arrears due to defaulters. Section 56 — Punishment for contempt. Section 57 — Default in making deposit to be considered a contempt. Section 58 — Government may purchase at a sale. Section 59 — Fees and charges demandable by Collector. Section 60 — Regulations VII. 1822 and IX. 1825 to be in force in certain estates. Section 61 — Interpretation. Section 62 — Application and commencement of this Act. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.