THE
OUDH LAWS ACT, 1876
[Act, No.18 of 1876]
[AS ON 1956]
[10th October, 1876]
PREAMBLE
An Act to declare and amend the laws to be
administered in Oudh.
WHEREAS
it is expedient to declare and amend the laws to be administered in Oudh; It is
hereby enacted as follows:-
Section 1 - Short title
This
Act may be called the Oudh Laws Act, 1876.
Local
extent.- It extends only to {The words "the territories for the time being
administered by the Chief Commissioner of" rep.by the A.O.1937.} Oudh;
Commencement.-
and it shall come into force on the passing thereof.
Section 2 - Repeal of enactments [Repealed]
Rep.by
the Repealing Act, 1938 (1 of 1938), section 2 and Schedule.
Section 3 -
The
law to be administered by the Courts of Oudh shall be as follows:-
(a)
the laws for the time being in force
regulating the assessment and collection of land-revenue:
(b)
in questions regarding succession,
special property of females, betrothal, marriage, divorce, dower, adoption,
guardianship, minority, bastardy, family relations, wills, legacies, gifts,
partitions, or any religious usage or institution, the rule of decision shall
be-
(1)
any custom applicable to the parties
concerned which is not contrary to justice, equity or good conscience, and has
not been, by this or any other enactment, altered or abolished, and has not
been declared to be void by any competent authority;
(2)
the Muhammadan law in cases where the
parties are Muhammadans, and the Hindu law in cases where the parties are
Hindus, except in so far as such law has been, by this or any other enactment,
altered or abolished, or has been modified by any such custom as is above
referred to:
(c)
the rules contained in this Act:
(d)
the rules published in the Official
Gazette as provided by section 40, or made under any other Act for the time
being in force in Oudh:
(e)
the Regulations and Acts specified in
the second schedule hereto annexed, subject to the provisions of section 4, and
to the modifications mentioned in the third column of the same schedule:
(f)
subject to the modifications
hereinafter mentioned, all enactments for the time being in force and
expressly, or by necessary implication, applying to [the
territories which, immediately before the 1st November, 1956 were comprised in
Part A States and Part C States] or Oudh, or some part of Oudh:
(g)
in cases not provided for by the
former part of this section, or by any other law for the time being in force,
the Courts shall act according to justice, equity and good conscience.
Section 4 - Validity of local customs and mercantile usage
All local customs and mercantile usage's shall be regarded
as valid, unless they are contrary to justice, equity or good conscience, or
have, before the passing of this Act, been declared to be void by and competent
authority.
Section 5 - Muhammadan dower contracts how to be enforced
Where the amount of dower stipulated for in any contract of
dower by a Muhammadan is excessive with reference to the means of the husband,
the entire sum provided in the contract shall not be awarded in any suit by
decree in favour of the plaintiff, or by allowing it by way of set-off, lien or
otherwise to the defendant; but the amount of the dower to be allowed by the
Court shall be reasonable with reference to the means of the husband and the
status of the wife.
(Part III. Chapter 1.—Dower among Muhammadans. Chapter
II.-Pre-emption.)
Rule applicable after husbands death.- This rule shall be
applicable whether the suit to enforce the contract be brought in the husband's
life time or after his death.
Section 6 - Right of pre-emption
The right of pre-emption is a right of the persons
hereinafter in mentioned or referred to, to acquire, in the cases hereinafter
specified, immovable property in preference to all other persons.
Section 7 - Presumption as to its existence
Unless the existence of any custom or contract to the
contrary is proved, such right shall, whether recorded in the settlement-record
or not, be presumed-
(a)
to exist in all village-communities,
however constituted, and whether proprietary or under-proprietary, and in the
cases referred to in section 40 of the Oudh Land-revenue Act, (17 of 1876) and
(b)
to extend to the village-site, to the
houses built upon it, to all lands and shares of lands within the
village-boundary, and to all transferable rights affecting such lands.
Section 8 - Its existence in towns to be proved
The right of pre-emption shall not be presumed to exist in
any town or city, or any sub-division thereof, but may be whom to exist therein
and to be exercisable therein by such persons and under such circumstances as
the local custom prescribes.
Section 9 - Devolution of right when property to property to be sold or for closed is a proprietary or under proprietary tenure
If the property to be sold or foreclosed is a proprietary
or under-proprietary tenure, or a share of such a tenure, the right to buy or
redeem such property belongs, in the absence of a custom to the contrary,-
1st, to co-sharers of the sub-division (if any) of the
tenure in which the property is comprised, in order of their relationship to
the vendor or mortgagor;
2ndly, to co-sharers of the whole mahal in the same order;
thirdly, to any member of the village-community; and
fourthly, if the property be an under proprietary tenure,
to the proprietor.
Where two or more persons are equally entitled to such
right' the person to exercise the same shall be determined by lot.
Section 9A - When a suit for pre-emption lies
No suit shall lie for enforcing a right of pre-emption
under this Act in respect of a portion only of the property sold or foreclosed:
Provided that, where the plaintiff has a right of
pre-emption in respect of only a portion of the property sold or foreclosed,
then notwithstanding anything to the contrary contained in any enactment a suit
for the pre-emption of that portion only shall lie and the plaintiff shall have
to pay the proportionate price or the proportionate amount due in respect of
such mortgage for such portion of the property as the case may be.]
Section 10 - Notice to pre-emptors
When any person proposes to sell any property, or when he
forecloses a mortgage upon any property, in respect of which any persons have a
right of pre-emption, he shall give notice to the persons concerned of the
price at which he is willing to sell such property, or of the amount due in
respect of such mortgage, as the case may be:
[Provided that, where a person has a right of pre-emption in
respect of a portion only of the property proposed to be sold or foreclosed,
the notice to such person shall specify the proportionate amount of the price
or the proportionate amount due in respect of such mortgage at which the person
proposing to sell or foreclose is willing to sell or redeem such portion of the
property, as the case may be.]
Such notice shall be given through the Court within the
local limits of whose jurisdiction the property or any part thereof is situate,
and shall be deemed sufficiently given if it be stuck up on the chaupal or
other public place of the village or city in which the property is situate.
Section 11 - Loss of right of pre-emption
Any person having a right of pre-emption in respect of any
property proposed to be sold shall lose such right, unless within three months
from the date of such notice he or his agent pays or tenders the price {Subs.by
section.4, ibid., for "aforesaid".} [specified in the notice given
under the preceding section] to the person so proposing to sell.
Section 12 - Right of preemptor on foreclosure
When the right of pre-emption arises in respect of the
foreclosure of a mortgage [or a portion of the mortgage], any
person entitled to such right may, at any time within three months after the
giving of the notice required by section 10, pay or tender to the mortgagee or
his successor in title the amount specified in such notice, and shall thereupon
acquire a right to purchase the property, [or a portion thereof, as the case may
belt On completion of the purchase the person exercising the right of
re-emption shall be bound to pay to the mortgagee or his successor in title the
amount specified in such notice, together with interest on the principal sum
secured by the mortgage [or the proportionate amount of such
principal sum in respect of the portion of the property in which he possesses
the right of pre-emption, as the case may be], at the rate specified by the
instrument of mortgage, for any time which has elapsed since the date of the
notice, and any additional costs which may have been properly incurred by the
mortgagee or his successor in title.
Section 13 - Suit to enforce right of pre-emption
Any person entitled to a right of pre-emption may bring a
suit to enforce such right on any of the following grounds (namely) :-
(a)
that no due notice was given as
required by section 10;
(b)
that tender was made under section 11
or section 12 and refused;
(c)
in the case of a sale, that the price
stated in the notice was not fixed in good faith;
(d)
in the case of a mortgage, that the
amount claimed by the mortgagee was not really due on the footing of the
mortgage and was not claimed in good faith, and that it exceeds the fair
market-value of the property mortgaged, [or the portion of the property
mortgaged in respect of which he possesses the right of pre-emption, as the
case may be].
If, in the case of a sale, the Court finds that the price
was not fixed in good faith, the «ours shall fix such price as appears to it to
be the fair market-value of the property sold, {Ins.by s.6, ibid.} [or the
portion of the property sold in respect of which he possesses the right of
pre-emption, as the case may be].
If, in the case of a mortgage the Court finds that the
amount claimed by the mortgagee was not really due on the footing of the
mortgage, and that it was not claimed in good faith and that it exceeds the
fair market-value of the property mortgaged [or the portion of the property
mortgaged in respect of which he possesses the right of Part III. Chapter
II.—Pre-emption. Chapter III.—Procedure of the Courts.
pre-emption, as the case may be], the amount to be paid to
the mortgagee shall not exceed what the Court finds to be such market value.
Section 14 - Decree to fix time for payment
If the Court find for the plaintiff, the decree shall
specify a day on or before which the purchase-money or the amount to be paid to
the mortgagee shall be paid.
Section 15 - Effect of non-payment of purchase money
If such purchase-money or amount is not paid into Court
before it rises on that day, the decree shall become void, and the plaintiff
shall' so far only as relates to such sale or mortgage, lose his right of
pre-emption over the property to which the decree relates.
Section 16 - Rule of limitation
The Judicial Commissioner's Circular No.104 of July, 1860,
shall be held to have been a notification within the meaning of section 24 of
Act 14 of 1859,. [and such Act shall be deemed to have
been in force in Oudh from the fourth day of July, 1862; and all orders and
decrees passed under the rules contained in the said Circular or under the said
Act, shall be deemed to have been passed under a law m force for the time
being.
Nothing in this section affects the provisions of sections
109, 104 105, 106, 107 and 108 of the Oudh Rent Act (XIX of 1868) with regard
to the limitation of suits under that Act.
Section 17 - Act 32 of 1871, s.28, to cease in any district from date of notification that it is no longer under settlement. [Repealed]
Rep.by the Repealing and Amending Act, 7891 (12 of 1891).
Section 18 - Recognized agents [Repealed]
Rep. by the Repealing and Amending Act, 7891 (12 of 1891).
Section 19 - Rules of taking evidence
Section 172 of Act No.8of 1859 is hereby repealed, so far
as the province of Oudh is concerned, and the following section is substituted
therefore:-
"On the day appointed for the hearing of the
suit, or on some other day to which the hearing may be adjourned, the evidence
of the witnesses in attendance shall be taken orally in open Court in the
presence and hearing and under the personal direction and superintendence of
the Judge.
"A note of the essential points of the evidence of
each witness is to be taken at the time, and in the course of oral examination,
by the officer who tries the case, in his own language, or in English if-heis
sufficiently acquainted with that language, and such note shall be filed, and
shall form part of the record of the case.
" If the evidence be taken down in a different
language from that in which it has been given, and the witness does not
understand the language in which it is taken down, the witness may require his
deposition as taken down to be interpreted to him in the language in which it
was given.
" It shall be in the discretion of the Court to take
down, or cause to be taken down, any particular question and answer, if there
appear any special reason for so doing, or any party or his pleader requires
it.
" If any question put to a witness be objected to by
either of the parties or their pleaders, and the Court allow the same to be
put, the question and the answer shall be taken down, and the objection and the
name of the party making it shall be noticed in taking down the depositions,
together with the decision of the Court upon the objection.
" The Court shall record such remarks as it may think
material respecting the demeanour of the witness while under examination.
["The note as above required may be written and signed
by the Judge with his own hand or typed to his dictation in open Court and
signed by him within his own hand, and such note shall form part of the
record."]
Section 20 - Execution-sale of ancestral and acquired property in land
So much of section 60 of the Code of Civil
Procedure, 1908, (5 of 1908) as renders land liable to sale in execution of a
decree shall be subject to the following restriction:—No ancestral land shall
be sold in satisfaction of a decree without the permission of the State
Government.
Explanation.—In this section the words " ancestral
land " mean-
(a)
land forming a mahal or share in or
portion of a mahal, which has been owned continuously from the conclusion of
the first regular settlement by the proprietor, which term shall include an under-proprietor
as defined in (Part III.Chapter III.—Procedure of the Courts.) section 4,
clause (15), of the United Provinces Land revenue Act, 1901, (U.P.3 of 1901) or
by the person or persons from whom such proprietor has directly or indirectly
inherited such land;
(b)
land forming an estate or part of an
estate as defined in the Oudh Estates Act, 1869;
(c)
land conferred by the British
Government as a reward for services rendered to the State on the owner or on a
person from whom such owner has directly or directly inherited such land; or
(d)
the interest of the holder of a grant
of land revenue conferred by the British or any former Government on him or on
a person from whom he has directly or indirectly inherited such interest.]
Section 21 - Appointment of manager of land attached [Repealed]
Rep.by the Oudh Civil Courts Act, 1879 (13 of 1879).
Section 22 - Service of process within jurisdiction of Lucknow civil court
Notwithstanding anything contained in the said Code, any
Civil Court sitting within the local limits of the jurisdiction of the on
Lucknow Civil Court, but exercising jurisdiction beyond such limits, may cause
summonses, warrants, notices and other processes to be served within the local
limits of the jurisdiction of the Lucknow Civil Court without causing the same
processes to be served through such Court.
Section 23 - Section substituted for Act 19 of 1868, section.109 [Repealed]
Rep.by the Oudh Rent Act, 1886 (22 of 1886).
Section 24 - Section substituted for Act 19 of 1868, section.118 [Repealed]
Rep. by the Oudh Rent Act, 1886 (22 of 1886).
Section 25 - Right of occupancy in judgment-debtor's sir-land [Repealed]
Rep.by. the Oudh Rent Act, 1886, Amendment Act, 1901 (U.P.4
of 1901).
Section 26 - Revenue agents authorized to appear, etc., in rent suits
Notwithstanding anything contained in Act No.XX of 1865 all
persons duly admitted and enrolled as Revenue-agents under that Oudh may
appear, plead and act in suits under the Oudh Rent Act (19 of 1868) in the
Courts of officers exercising the powers of Assistant Collectors, Deputy
Collectors, Collectors and Commissioners under the same Act.
Section 27 - Power to make rules for custody and sale of attached property
With the sanction of the State Government, the [High Court] may from time to time
make rules consistent with this Act and with the Code of Civil Procedure -
(a)
for the custody and sale of movable
property attached in execution of decrees;
(b)
for the levy of a fee or commission on
the sale of attached property and the disposal of the funds accruing from such
fees;
(c)
as to the appointment and remuneration
of persons (not being persons in the service of
the Government)] by whom property is to be attached, kept in custody and sold;
(d)
as to the appointment and remuneration
of persons [(not being persons in the service of
the Government)] by whom local investigations under section 180, and
investigations and adjustments of accounts under section 181, of the Code of
Civil Procedure are to be made.
Section 28 - Power to revise decrees and orders of subordinate Courts [Repealed]
Rep.by the Oudh Civil Courts Act, 1879 (13 of 1879).
Section 29 - Right to nominate village policemen
The nomination to the post of village-policeman shall be
made by the zamindar of the village, or, where there are more zamindars than
one, by the lambardar as their representative; and, where there poll are more
lambardars than one, the opinion of the majority (unless there is some special
provision to the contrary in the village administration-paper) shall prevail.
Section 30 - Obligation to nominate
Every person authorized to nominate to the office of
village- policeman shall, within fifteen days after the occurrence of a vacancy
such office, nominate a proper person to the vacant post, and communicate the
nomination to the Magistrate of the district.
Section 31 - Discretion to appoint or reject nominee
The person so nominated shall, after due enquiry into his
age, character and ability, be appointed or rejected by the State Government.
Section 32 - Power to Government to appoint
In default of such nomination within the said fifteen days,
the State Government shall appoint such person as it thinks fit to the vacancy.
Procedure in case of rejection of nominee.-If the
nomination has been made within the said fifteen days, but the nominee is
rejected, the person authorized to nominate shall, within fifteen days from the
date of such rejection, nominate another person to the vacant post; and in
default of such nomination, or if such nomination has been made but the nominee
is again rejected, the State Government shall appoint such person as it thinks
fit to the vacancy.
Section 33 - Appointment of road police
Subject to the rules to be framed under section 39 and for
the time being in force, the State Government may from time to time appoint persons
to be [road-police].
Section 34 - Duties of village and road police-man
Every village-policeman and every road-policeman shall
perform the following duties:-
(a)
he shall give immediate intermission
to the officer in charge of the police-station appointed for his village or
beat-
(1)
of every unnatural, suspicious or
sudden death occurring in the village of which he is chaukidar, or within his
beat;
(2)
of each of the following offences
occurring in such village or on such beat (that is to say), murder, culpable
homicide, rape, dacoity, theft, robbery, mischief by fire, house-breaking,
counterfeiting coin, causing grievous hurt, riot, harbouring a proclaimed
offender, exposure of a child, concealment of birth, administering stupefying
drugs, kidnapping, lurking house-trespass; and
(3)
of all attempts and preparations to
commit, and abetments of, any of the said offences:
(b)
he shall keep the police informed of
all disputes which are likely to lead to any riot or serious affray:
(c)
he shall arrest all proclaimed offenders,
and all persons whom he may find in the act of committing any offence specified
in paragraph (a), clause (2), of this section:
(Part III. Chapter III.-Village and Road-Police.)
(d)
he shall observe and from time to time
report to the officer in charge of the police-station within the jurisdiction
of which his village or beat may be situate, the movements of all bad
characters in or on such village or beat:
(e)
he shall report to the officer in
charge of such police-station the arrival of suspicious characters in the
neighbourhood:
(f)
he shall supply to the best of his
ability any local intermission which a Magistrate or any officer of police may
re" quire, and shall promptly execute all orders issued to him: by
competent authority.
Section 35 - Procedure on arrest by village or road police-man
Whenever a village-policeman or road-policeman arrests any
person, he shall take him as soon as possible to the police-station with in the
jurisdiction of which his village or beat is situated.
Section 36 - Dismissal of village or road police-man
The Magistrate of the district may dismiss any
village-police man or road-policeman for any misconduct or neglect of duty.
Where any village-policeman is guilty of neglect of duty or
other misconduct, the person authorized to nominate to his office may report
him for dismissal to the Magistrate of the district; and such Magistrate shall
dismiss him accordingly, unless the Magistrate has reason the think that such
dismissal would be improper.
Section 37 - Acts punishable
Every village-policeman and road-policeman guilty of any
willful misconduct in his office, or of neglect of duty, such misconduct o
neglect not being an offence within the meaning of the Indian Penal Code, (45
of 1860).
or withdrawing from the duties of his office without
permission and without having given at least two months' notice of his
intention withdraw from such duties to the persons authorized to nominate
appoint under sections 29, 32 and 33 (as the case may be), or offering any
unnecessary personal violence to any person in his custody, Penalty.- shall
be liable, on conviction before a Magistrate, to a penalty not exceeding three
months' pay, or to imprisonment for a period to exceeding three months, or to
both.
Section 38 - Fines to be credited to such fund as Government appoints
All fines levied under this Act on village-policemen or
road policemen shall be credited to such fund as the State Government from time
to time appoints.
(Part III. Chapter V.—Subsidiary Rules.)
Section 39 - Power to make rule
The State Government may, from time to time, make rules
consistent with this Act as to-
(a)
the discipline and remuneration of the
village and road police and the regulation of their number, location anti
duties;
(b)
the disposal of unclaimed property
under Act No.5 of 1861 (for the regulation of police), sections 25, 26 and 27;
(c)
public health and conservancy at fairs
and other large public assemblies, and the maintenance of a proper watch and
ward at such fairs and assemblies;
(d)
imposing taxes for those purposes
only;
[(e) the keeping and custody of civil,
criminal and revenue records.]
[(f) was omitted by the A.O.1937,
cl.(g) relating to s.25 of this Act was omitted by the Oudh Rent Act, 1886,
Amendment Act, 1901.]
Section 40 - Publication of rules
[14][(1)].Publication of rules All
rules made by the State Government under section 39, and all rules made by the [High Court] under section 27, shall
be published in the Official Gazette, and shall thereupon have the force of
law.
[(2) Every rule made by the State
Government under section 39 shall be laid, as soon as may be after it is made,
before the State Legislature.]
Section 41 - Continuance of prior rules as to matters for which rules may be made under the Act [Repealed]
Rep.by
the Repealing and Amending Act, 1891 (12 of 1891).
Section 42 - Penalty for breach of rules
Whoever breaks any
rule made or continued under this Act, not being a rule made by the [High
Court], shall, on conviction before a Magistrate; be punishable with fine which
may extend to fifty rupees, or with imprisonment for a term which may extend to
six months, or with both.
Section 43 - Power to invest taluqdars with civil jurisdiction.[Repealed]
Rep.by the Oudh
Civil Courts Acts, 1879 (13 of 1879.)
Section 44 - Honorary police officer
Honorary
police-officers
The
State Government may-, from time to time, confer on any person whom it thinks
fit any power which may be exercised by a police-officer under any Act for the
time being in force, and withdraw any power so conferred.
Section 45 - Power to create new districts. Power to form sub-divisions of districts[Repealed]
Creation
and alteration of districts and sub-divisions
Rep.by
the United Provinces Act, 1890 (20 of 1890), section.35.
Schedule I - FIRST SCHEDULE
Rep.by
the Repealing Act, 1938 (1 of 1938), section.2 and Schedule.
Schedule
II - SECOND SCHEDULE
THE SECOND SCHEDULE
(See section 3)
PART 1.-BENGAL REGULATIONS
|
Number and year
|
Subject
|
Modifications
|
|
XXIII of 1803. clause
|
Embezzlement by Native Officers
|
In section 1 and in section 2, First, before ''sezawals," insert
" tahsildars".
|
|
|
|
In section 2, after the first clause, I insert " Second.-The
responsibility of the sureties of tahsildars extends to the several cases
provided for in this Regulation."
|
|
|
|
In section 3, for " Dewanny Adawlut of the Zillah, the Judge of
which Court shall detain him," read " District where he shall be
detained;" for " real or personal," read " movable or
immovable, and omit the words and figures "and the rules in Regulation
XXVIII, 1803, regarding suits so carried on by the Collectors are to be held
applicable to it." Omit section 8.
|
|
{Rep.by Act 4 of 1922, s.3 and Sch.}
X of 1804
|
Punishment by Courts-
martial of certain State offences Government of the Presidency of Fort
William "
|
Omit section 1.
In section 2, for " the British territories subject to the read
" the territories under the administration of the Chief Commissioner of
Oudh ".
|
|
|
|
In section 3, for " real and personal " read " movable
or immovable ".
|
|
XI of 1806
|
Assistance to troops and travellers passing through districts.
|
Omit sections 1, 7, 9 to 20 (both inclusive), and so much of the rest
of the Regulation as authorizes Collectors and their Native officers, or
Magis trates and their police-officers, to give their Official aid in
procuring coolies for the purpose of facilitating the march of troops or the
progress of travelers.
|
|
|
|
For " Collectors of Revenue " and ' Collector " read
" Deputy commi- ssioner " throughout the Regulation.
|
|
|
|
In sections 2 and 3, for " the Company's territories " read
" Oudh ".
In section 2, omit the last sentence.
In section 4, clause Third, for " Central Government " read
" State Government ".
In section 5, omit "the Companys ;
In section 6, for " Magistrate " read " Deputy
Commissioner," and for " on the part of the Collector " read
" by the Deputy Commissioner ".
In section 8, for " the Company's provinces " read "
Oudh.
|
|
{The entries relating to
Bengal Regulations 17 of 1806, 20 of 1810 and 5 of 1817 were rep.by Acts 4 of
1882, 13 of 1889 and 6 of 1878, respectively.}
|
|
{This Regulation was rep.by Act 48 of 1952, s.2 and Sch.I.}
III of 1818
|
State Prisoners
|
In section 1, omit "situated within the territories dependent on
the Presidency of Fort William," and from " which are to take
effect " to the end of the section.
In section 2, clause Third, omit "within the territories subject
to the Presidency of Fort William ".
In section 4, omit clause First.
In the same section, clause Second, for" Zillah or City Magistrate
" read "Deputy Commissioner," and for " Judge of Circuit
"read " Commissioner of Division ".
In section 9, for " to the Provincial Court of Appeal and Circuit
and to the Sudder Dewanny Adawlut And Nizamut Adawlut " read " and
to the Judicial Commissioner ".
Omit section 10.
{The entry relating to Bengal Regulation 6 of 1819 was rep.by Act 12 of
1891.}
|
|
XI of 1822
|
Non-liability of Government for errors
|
Omit the whole except section 38 of a Court of Justice.
|
|
VI of 1825
|
Supply of troops on the march.
|
In the preamble, omit the Last twenty words.
In section 2, omit " in pursuance of section III, Regulation XI,
1806," and omit " sicca ".
In section 4, for " Board of Revenue in whose jurisdiction the
district may be situate " and " Board " read "
Commissioner ".
In section 5, omit " on the stamped paper prescribed for other
appeals to the Revenue Boards " and for " the proper Board"
and "the Board "read" the Commissioner ".
|
|
|
|
|
|
XI of 1825
|
Alluvion and Diluvion
|
Omit section 1.
In section 3, omit " either " and " or the sea ".
In section 4, clause First, Omit 'whether" and " or of the
sea," and for " the provisions of Regulation II, 1819, or of any
other Regulation in force," read " any law in force for the time
being;" clause Third, omit " or in the sea " and " or
sea;" clause Fifth, omit " or the sea ".
In section 5, for " Zillah and City Magis trates " read
"Deputy Commissioners".
|
{The entry relating
to Bengal Regulation 20 of 1825 was rep.by Act 10 of 1882.}
PART II.- ACTS OF THE GOVERNOR GENERAL IN COUNCIL
{The entry relating
to Act 19 of 1853 was rep.by Act 1 of 1903.}
|
{Act 20 of 1856 has been repealed in the U.P.by the U.P.Town Area Act,
1914 (U.P.2 of 1914).}
XX of 1856
|
Chaukidars
|
In the preamble, after " Bengal " add " and the
territories under the adminstration of the Chief Commissioner of Oudh '
Omit the words " of circuit " wherever they occur after
" Commissiorler ".
Omit section 40.
|
|
XIII of 1857
|
Opium
|
In the title, after "the Presidency of Fort William in Bengal,"
read " and the territories under the administration of the Chief
Commissioner of Oudh"..{The modification relating to s.2 was rep.by Act
12 of 1891.}
In section 3, omit " being covenanted servants of the Company
|
|
{The entry relating to the Minors Act, 1858 (40 of 1858), was
rep.byAct 8 of 1890.}
|
|
{Act 22 of 1871 was rep.iql the U.P.by Act 18 of 1919 and generally by
Act 1 of 1938}
XII of 1871.
|
Chaukidars
|
In section 1, after "Presidency" inser or territories ".
In section 3, omit the words " of circuit".
Omit section 6.
|