BENGAL GHATWALI LANDS ACT, 1859 THE BENGAL GHATWALI
LANDS ACT, 1859 [Act No. 5 of 1859] [4th March, 1859] An Act to empower the
holders of ghatwali lands in the district of Birbhum to grant leases extending
beyond the period of their own possession. WHEREAS
it has been held that the ghatwals of the district of Birbhum who pay the
revenue of their lands directly to Government under the provisions of Regulation
29, 1814, of the Bengal Code, have not the power of alienating their lands; AND
WHEREAS, for the development of the mineral resources of the country in which
the said ghatwali lands are situate, and for the improvement of the said lands,
it is expedient that the power of granting leases for periods not limited by
the term of their own possession should in certain cases be extended to the
possessors of such lands:? It
is enacted as follows:? Ghatwals
holding lands in the district of Birbhum under the provisions of the aforesaid
Regulation shall have the same power of granting leases for any period which
they may deem most conducive to the improvement of their tenures as is allowed
by law to the proprietors of other lands: Provided
that no lease of ghatwali lands for any period extending beyond the lifetime or
incumbency of the grantor of the lease shall be valid and binding on the
successors of the grantor, unless the same shall be granted for the working of
mines or for the clearing of jungle, or for the erection of dwelling houses or
manufactories, or for tanks, canals and similar works, and shall be approved by
the Commissioner of the Division, such approval being certified by an
endorsement on the lease under the signature of the Commissioner. If
any of the said ghatwali lands by at any time under the superintendence of the
Court of Wards, or otherwise subject to the direct control of the officers of [1][the
Government], it shall be lawful for the Court of Wards or the Commissioner to
grant leases for any such purpose as aforesaid; and every lease so granted
shall be valid and binding on all future possessors of the said lands, anything
in the existing law to the contrary notwithstanding.
Preamble - THE BENGAL GHATWALI LANDS
ACT, 1859PREAMBLE
[1] Word "Crown" first substituted for the
word "Government" by the Government of India (Adaptation of Indian
Laws) Order, 1937, and then the word "Government" subsequently
substituted for the word "Crown" by the Adaptation of Laws Order,
1950.