AIR 1951 ASSAM 41

Assam High Court

Hon'ble Judge(s): Thadani , C.J.

Assam Land and Revenue Regulations (1886) , — Periodic patta - Cancellation on ground of fraud - Proper procedure. A periodic patta once granted to a person cannot be cancelled except on default in payment of land revenue. Revenue authorities have no power to cancel a periodic patta on the ground of fraud; they must refer the aggrieved parties to Civil Court for settlement of their respective rights.(Para 3 5)