The Bengal Land Revenue Settlement Regulation, 1828
(Bengal Regulation 4 of 1828)
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[Dated 7th August, 1828]
[A Regulation to declare and extend the powers to be exercised by Collectors when making or revising settlements under the provisions of Regulation 7, 1822.]
1. [Repealed by Act 1 of 1903].
2. [Repealed by Regulation 9 of 1913].
Period during which Collectors are to be considered to be engaged in making and revising settlements. - Fourth. - To prevent doubts as to the period for which Collector and other officers vested with the powers of a Collector are to possess the powers vested in them by Regulation 7, 1822, in regard to any mahals of which the settlement may have been, or may be about to be made or revised, it is hereby declared and enacted that they shall be held and considered to be engaged in making and revising such settlement from the date on which they have issued or may issue orders for adjusting the boundaries, for measuring any of the lands or for making a census of the inhabitants of any village or portion of a village belonging to such mahal of which intimation shall be given to the Magistrate or Joint Magistrate within whose division the village shall be situated, up-to the day on which they may be informed that the settlement, as made and revised by them, has been finally confirmed by the [State] Government.
During the aforesaid period Magistrates and Joint Magistrates shall be guided in respect to such mahals by the provisions of Clause Second, Section 34, Regulation 7, 1822, by which they were required to refer to the Revenue-authorities regarding lands, premises, crops, water-courses and the like.
And all police-officers are required to give immediate and efficient support to Collectors and other revenue officers in the execution of their duties.
