Repealed(elsewhere), Act 4 of 1872
(Received the assent of the Governor General on the 14th January 1870).
An Act to remove the Agror Valley from the jurisdiction of the tribunals established under the general Regulations and Acts, and for other purposes.
PREAMBLE
Whereas it is expedient to remove the territory known as the Agror Valley from the jurisdiction of the tribunals established under the general Regulations and Acts, and to provide for the administration of justice and the collection of revenue in the said territory; It is hereby enacted as follows:
This Act may be called The Agror Valley Act, 1870.
The Ordinance of the fourth clay of October, 1869, to remove the Agror Valley from the jurisdiction of the tribunals established under the general Regulations and Acts, and for other purposes is hereby repealed.
The said territory shall be deemed to include such portions of the Districts of Hazara, Attok and R walpind , as the Lieutenant Governor of the Panjab has appointed for the purposes of the said Ordinance, or shall from time to time appoint for the purposes of this Act.
Save as hereinafter provided, the territory known as the Agror Valley is hereby removed from the jurisdiction of the Courts of Civil and Criminal Judicature, and from the control of the offices of revenue constituted by the Pailes, Regulations and Acts in force in the territories under the control of the said Lieutenant Governor, as well as from the law prescribed for the said Courts and offices by the Rules, Regulations and Acts aforesaid;
and no Act hereafter passed by the Council of the Governor General for making Laws and Regulations, shall be deemed to extend to any part of the said, territory, unless the same be specially named therein.
The administration of civil and criminal justice within the said territory, and the superintendence of the settlement and realization of the public revenue and of all matters relating to the peace and good government of the same territory, and to rent payable therein, are hereby vested in such officers as the said Lieutenant Governor may, for the purpose of tribunals of first instance or of reference and appeal, from time to time appoint.
The officers so appointed shall, in the matter of the administration and superintendence aforesaid, be subject to the direction and control of the said Lieutenant Governor, and be guided by such instructions as he may from time to time issue.
Any person liable to be imprisoned in any civil or criminal jail, or to be transported beyond sea under any order or sentence passed by any officer or court empowered as provided in this Act, may be imprisoned in any civil or criminal jail, or transported to any place which the said Lieutenant Governor may direct.
The said Lieutenant Governor may from time to time, by notification in the official Gazette, extend to the said territory any law, or any portion of any law, now in force in the other territories subject to his government, or which may hereafter be enacted by the Council of the Governor General for the purpose of making Laws and Regulations;
and may, on making such extension, direct by whom any powers or duties incident to the provisions so extended shall be exercised or performed, and make any order which he shall deem requisite for carrying such provisions into operation.
Whenever a question arises whether any place falls within the boundary of the said territory, such officer as the said Lieutenant Governor shall from time to time appoint may consider and determine on which side of the boundary such place lies, and the order made thereon by such officer shall be final.