SONTHAL PARGANS ACT, 1855

Preamble 1 - THE SONTHAL PARGANS ACT, 1855

 

THESONTHAL PARGANS ACT, 1855

[Act,No. 37 of 1855]

[22ndDecember, 1855]

PREAMBLE

An Act to remove from the operation of the general Laws and Regulations certain district inhabited by Sonthals and others, and to place the same under the superintendence of an officer to be specially appointed for that purpose.

Whereas the general Regulations and Acts of Government now in force in the Presidency of Bengal are not adapted to the uncivilized race of people called Sonthals, and it is therefore expedient to remove from the operation of such laws the district called the Damin-i-Koh, and other district which are inhabited principle by the tribe; It is enacted as follows,--

Section 1 - Districts from operation of general Regulations

[1] Clause1.-- The districts described in the Schedule to this Act are hereby removed from the operation of the general Regulations of the Bengal Code and the laws passed by the Governor-General of India in Council, except so far as is hereinafter provided; and [2] [no Central Act passed before the commencement of PartIII of the Government of India Act, 1935,] shall be deemed to extend to any part of the said districts, unless the same shall be specially named therein:

Proviso.

Provided that nothing herein contained shall [3] [***] removed any part of the said districts from the operation of [4] Regulation 10 of 1804 of the Bengal Code; nor permanently settled land revenue due under the same, nor any law relating to the sale of lands for arrears of revenue, or relating to patnitaluks or to the sale thereof for arrears of rent, nor any law relating to mutations or batwara or to any other matter to which the [5] [State Government] shall at any time notify in the [6] [Official Gazette] that the general Laws and Regulation shall extend.

Clause2-- The said districts shall be placed under the superintendence and jurisdiction of an officer or officers to be appointed in that behalf by the State Government and officer or officers shall be subject to the directions and control of the State Government.

Section 2 - Administration Of Justice And Collection Of Revenue

The administration of civil and criminal justice and the collection of the revenue, not being permanently settled land revenue within the said districts, are hereby vested in the officer or officers to be so appointed:

Suits exceeding value of one thousand rupees.

[7]Provided that all civil suits in which the matter in dispute shall exceed the value of one thousand rupees shall be tried and determined according to the general laws and regulations in the same manner as if this Act had not been passed:

Collection of permanently settled land revenue.

Provided also that all permanently settled land revenue shall be collected and paid at the same places and in the same manner as if this Act had not been passed.

Section 3 - Administration Of Civil And Criminal Justice

In the administration of civil and criminal justice the officer or officers under this Act[8][***] may hold his or their Courts either within the said district or at any place or places that may be appointed for that purpose by the[9][State Government]; and any person liable to be imprisoned in any civil or criminal jail may be imprisoned in any civil or criminal jail, as the case may be, which the[10] [State Government] may order, whether the same be in or out of the said district.

Section 4 - Decisions Final; Confirmation Of Death Sentence; Appeal; Procedure On References To Sadar Court

[Repealed by the Sonthal Parganas Justice Regulation, 1893 (5 of 1893).]

Section 5 - Saving Of Laws Relating To European British Subjects

[Repealed, ibid.]

Section 6 - Commencement Of Act

[Repealed by the Repealing Act, 1870 (14 of 1870).]

Schedule 1 - SCHEDULE

 

[11]THE SCHEDULE

The Damin-i-Koh.

So much of Pargana Bhaglapur and Pargana Satiyari as lies east of the Gerua Nadi and south of a line drawn eastward from Hamza Chak to the village of Dighi.

Pargana	Tiliyagarhi.	Except such parts of them as are now or may hereafter be situate on the left bank of the main stream of the Ganges so that any change in the course of the the main stream shall be the boundary.
"	Jamuni.
"	Chituliya.
"	Kankjaul.
"	Bahadarpur.
"	Akbarnagar.
"	Inayatnagar.
"	Makrain.
"	Sultanganuj.
"	Ambar.
"	Sultanabad.	Except such detached villages as lie within the general boundaries of parganas not mentioned in this schedule.
"	Godda.
"	Amolmotiya.
"	Pasai.
"	Handwa.
Tappa	Manihari.
"	Belpatta.
Pargana	Pabbiya.
Tappa	Sarath Deogarh.
"	Kandit Karaiya.
"	Muhammadabad.
Such part of pargana Darin Mauleshwar as lies
North of the Chilla or Chandan Ghat Nalla.

ZILA BIRBHUM ZILA BHAGALPUR

Such detached portions of other parganas and tappas as lie within the general boundaries of any of the above mentioned parganas and tappas.

Such portions of parganas belonging to Malda and Purnet below the village of Khidurpur in Pargana Tiliyagarhi, as are now or may hereafter be situate on the right bank of the main stream of the Ganges.