1850

XXV

For the forfeiture to Government of deposits made on incomplete sales of land under Regulation VIII, 1819.

The Forfeited Deposits Act, 1850.

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1853

VI

Relating to summary suits for arrears of rent, to sales of patni taluqs and other saleable tenures, and to sales of land in satisfaction of summary decrees for rent.

1853

XIX

To amend the law of evidence in the Civil Courts of the East India Company in the Bengal Presidency.

1856

XII

To amend the law respecting the employment of Amins by the Civil Courts in the Presidency of Fort William.

1867

III

To provide for the punishment of public gambling and the keeping of common gaming-houses in the North-Western Provinces of the Presidency of Fort William, and in the Punjab, Oudh, the Central Provinces and British Burma.

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1874

VIII

To provide for the exercise of the powers hitherto exercised by the Lieutenant-Governor and Board of Revenue of Bengal in the territories forming the Chief Commissionership of Assam.

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1886

III

To amend the Northern India Ferries Act, 1878.

1892

IV

To amend the Bengal Court, of Wards Act, 1879 [Act IX (B. C.) of 1879].

1884

III

To empower the extension of the Assam Frontier Tracts Regulation, 1880, to certain tracts in Assam and to declare that Act X of 1872 (the Code of Criminal Procedure) shall be deemed never to have come into force in the Garo Hills District, the Naga Hills District and the Khasi and Jaintia Hills District.

1793

I

For enacting into a Regulation certain Articles of a Proclamation bearing date the 22nd March, 1793.

1793

II

For abolishing the Courts of Mal Adalat or Revenue Courts, and transferring the trial of the suits which were cognizable in those Courts, to the Courts of Dewani Adalat; and prescribing Rules for the conduct of the Board of Revenue and the Collectors.

1793

VIII

For re-enacting, with modifications and amendments, the rules for the Decennial Settlement of the public revenue payable from the lands of the zamindars, independent taluqdars and other actual proprietors of land, in Bengal, Behar and Orissa, passed for those provinces respectively on the 18th September, 1789; the 25th November, 1789; and the 10th February, 1790, and subsequent dates.

1793

XI

For removing certain restrictions to the operation of the Hindu and Muhammadan laws with regard to the inheritance of landed property subject to the payment of revenue to Government.

1793

XXXVIII

For re-enacting, with modifications, such part of the rule passed on the 27th June, 1787, as prohibits Covenanted Civil Servants of the Company employed in the administration of justice or the collection of the public revenue lending money to zamindars, independent taluqdars or other actual proprietors of land, or dependent taluqdars or farmers of land holding farms immediately of Government, or the under-farmers or raiats of the several descriptions of proprietors and farmers of land above mentioned, or their respective sureties.

1799

V

To limit the interference of the Zila Court of Dewani Adalat in the execution of wills and administration to the estates of persons dying intestate.

1800

X

For preventing the division of landed estates in the Jangal Mahals of the Zila of Midnapore and other Districts.

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1806

XI

For facilitating the progress of detachments of troops through the Company's territories for affording any requisite assistance to persons travelling through those territories.

1812

XI

To empower the Governor General in Council to order the removal of emigrants from foreign countries, and their descendants, from any place in the vicinity of the frontier of the State from which they may have emigrated; and, in certain cases, to place and detain any such persons in safe custody; and likewise to provide for the trial of emigrants and their descendants who may excite disturbances in the countries from which they may have emigrated, and of persons - aiding them in the prosecution of such attempts.

1818

III

For the confinement of State Prisoners.

1819

VIII

To declare the validity of certain tenures, and to define the relative rights of zamindars and patni taluqdars; also to establish a process, for the sale of such taluqs in satisfaction of the zamindar's demand of rent.

1820

I

For providing that all sales of certain taluqs made answerable by sale for arrears by the zamindar's rent shall be conducted in the mode provided by Regulation VIII, 1819, for the sales therein described.

1823

VII

For prohibiting loans by Covenanted Civil Servants from persons subject to their official authority and influence

1825

VI

For rendering more effectual the rules in force relative to supplies and preparations for troops proceeding through the British territories.

1825

XI

For declaring the rules to be observed in determining claims to lands gained by alluvion, or by dereliction of a river or the sea.

1827

III

For modifying and amending the rules in force relative to the law officers and ministerial native officers of the Courts of Judicature, who may be guilty of corruption or extortion.

1827

V

For modifying the rules at present in force for the management of estates under attachments by orders of the Courts of Justice in certain cases.

1829

XVII

For declaring the practice of Sati or of burning or burying alive the widows of Hindus illegal and punishable by the Criminal Courts.