THE BENGAL GOVERNMENT INDEMNITY REGULATION, 182
PREAMBLE
A Regulation [X X X][2] for declaring
Government not to be liable for any errors or irregularities in the proceedings
of the Courts of Justice, and for making further provision for the conduct of
the Revenue-officers in certain cases
Regulation - 1. (Preamble).--
Rep. by the Bengal Land-Revenue
Sales Act, 1841 (2 of 1841):-
Regulation - 2. (Repeals).--
Rep. by the Amending Act, 1803 (1
of 1803).
Regulation - 3, to 35. (Public sale of lands for arrears of revenue).--
Repealed by the Bengal
Land-Revenue Sales Act, 1941 (12 of 1941).
Regulation - 36. Rules for hans management applied to purchases by Government.--
If a Collector, shall at any
time, being of instructed by either the Government or the Bord,[3] purchase
on account of Government an estate exposed to sale for the recovery of arrears
of revenue, the rules applicable to the management of ordinary malguzari mahals
held khas or farmed shall be considered applicable to such estate also to all
other estates the property of Government, according as they may be held khas or
let in farm.
Regulation - 37. (Collector's power to punish for contempt.)--
Repealed by the Bengal
Land-Revenue Sales Act, 1841 (12 of 1841).
Regulation - 38. Government not liable for errors of Courts.--
1.
It is hereby declared and enacted that the Government is not and
shall not be held liable for any error or irregularity which may have occurred,
or shall occur, in any order, proceeding or decree of any Court of Judicature,
whether a revenue or other officer of the Government may or may not have been,
or shall or shall not be, employed in giving effect to the order, proceeding or
decree deemed to be erroneous or irregular.
2.
Nor shall any officer of the Government be held liable for
anything done or suffered in conformity with an order, proceeding or decree of
Court as aforesaid, or any officer of the Government and if any person or
persons shall sue the Government for anything done or suffered under an order,
proceeding or decree of Court as aforesaid, such person or persons shall be
non-suited, with costs.
3.
The same principle is and shall be held applicable to all orders,
proceedings or decrees made, held or passed by any public officer, in virtue of
powers vested in him for the judicial cognizance of any pleas, suits,
complaints or information's whatsoever, unless otherwise specially provided.
Regulation - 39. (Saving of Bon, Rep. 1 of 1821).--
Rep. by the Bengal Land-Revenue
Sales Act, 1841 (12 of 1841.)
[1] ?Short title given by the Amending Act, 1903 (1
of 1903), Sch. 1.
[2] The
words "for modifying and explaining the existing Regulations relative to
the sale of land for the recovery of arrears of revenue where repealed by the
Amending Act, 1891 (12 of 1891).
[3] For
the present constitution and powers of the Board of revenue, see the Bihar and
Orissa Board of Revenue Act, 1913 (B & O Act, 8 of 1913).