Kolaba Act, 1853 [Repealed]

[Act 8 of 1853]???????

[15th April, 1853]

Repealed by Act 12 of 1891

Passed by the Governor General of India in Council, on the 15th April, 1853.

An Act for bringing the lapsed State of Colaba under the Laws of the Presidency of Bombay.

WHEREAS it is no longer necessary that the lapsed State of Colaba, should be exempted from the general rules of the British Administration; It is hereby enacted as follows:

Section 1.

From and after such day as shall be appointed in that behalf by Governor of Bombay in Council, by Proclamation to be made and shed in the Bombay Gazette, Act XVII. 1844, shall be repealed, the lapsed State of Colaba mentioned in that Act shall be subject to Regulations and Acts which are, or shall be, in force within the ??? subject to the Presidency of Bombay.

Section 2.

Suits on the following subjects shall not be cognizable by the within the said lapsed State of Colaba:

1st. All claims for damages against persons in authority under the ??? for abuse of power during that period.

2nd. All claims against Government on account of Enams.

3rd. All claims against Government on account of jagheers, Wurshasuns, Pensions, Nemnooks and other advantages not hereditary.

4th. All disputes regarding Public Rent or Revenue payable to Government, and all complaints of exaction by Mamlutdars, or District or Village Officers.

5th. All claims on account of village debts, all village boundary disputes, and village disputes regarding the use of wells and water-courses.

Section 3.

The Governor of Bombay in Council is empowered to exempt from the Jurisdiction of the Civil Courts, in all matters partaking of the nature of a Civil suit, Yeshudabaee Saheb Angria, a relative of the late Angria Sirkeil, and to declare this lady amenable to the authority of an Agent whom he may appoint for this purpose.