LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 48 — Suit for the cancelment of the registry of a tenure or farm.

The Bengal Land Revenue Sales Act, 1859
Subject to the general law of limitation, any person thinking himself wronged by the registry of a tenure or farm, may file a suit for the cancelment of the same.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›