Amending Act, 1901 [Repealed]
4[Repealed by Act 2 of 2018, S. 2 and Sch. I]
Whereas it is expedient to facilitate the citation of the enactments specified in the First Schedule to this Act;
And whereas it is also expedient that certain formal amendments should be made in the enactments specified in the Second Schedule to this Act;
3********
It is hereby enacted as follows:
Section 2. Citation of certain enactments
Each of the enactments specified in the first three columns of the First Schedule may, without prejudice to any other mode of citation, be cited for all purposes by the short title mentioned in that behalf in the fourth column thereof.
Section 3. Enactments amended
[Repealed partly by the Repealing Act, 1938 (1 of 1938), s. 2 and Sch. and partly by the Repealing and Amending Act, 1903 (1 of 1903), s. 4 and Sch. III.]
Section 4. Savings
[Repealed by the Repealing and Amending Act, 1903 (1 of 1903), s. 4 and Sch. III.]
FIRST SCHEDULE
Citation of Enactments
(See Section 2)
| 1 Year |
2 No |
3 Subject |
4 Short title |
| Part I. Madras Regulation |
|||
| 1802 |
III |
A Regulation for receiving, trying and deciding suits or complaints declared cognizable in the Courts of Adalat established in the several Zillas immediately subject to the Presidency of Fort St. George. |
The Madras Administration of Estates Regulation, 1802. |
|
|
XIX |
A Regulation for prohibiting 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 Raiyats of the several descriptions of Proprietors and Farmers of land above-mentioned, or their respective sureties. |
The Indian Civil Service (Madras) Loans Prohibition Regulation, 1802. |
|
|
XXV |
A Regulation for declaring the proprietary right of lands to be vested in individual persons, and for defining the rights of such persons, under the permanent assessment of the land-revenue in the British territories subject to the Presidency of Fort St. George. |
The Madras Permanent Settlement Regulation, 1802. |
|
|
XXVI |
A Regulation for governing the sale and sub-division of malguzari lands in the British territories subject to the Presidency of Fort St. George. |
The Madras Land Registration Regulation, 1802. |
|
|
XXIX |
A Regulation for establishing the office of Karnam, and defining the duties of the said office, in the British territories subject to the Presidency of Fort St. George. |
The Madras Karnams Regulation, 1802. |
| 1803 |
I |
A Regulation for defining the duties of the Board of Revenue, and for determining the extent of the powers vested in the Board of Revenue. |
The Madras Board of Revenue Regulation, 1803. |
|
|
II |
A Regulation for describing and determining the conduct to be observed by Collectors in certain cases. |
The Madras Collectors Regulation, 1803. |
| 1804 |
V |
A Regulation for constituting a Court of Wards, for declaring the powers vested in the said Court, and for defining the rules under which those powers are to be exercised. |
The Madras Court of Wards Regulation, 1804. |
| 7* |
* |
*** |
** |
| 1816 |
I |
A Regulation for declaring the contributions hitherto paid in the Province of Tanjore on account of the Kavali Police, appropriable to the support of the new Police established or to be established, in that Province, and for regulating the collection and assessment of those contributions. |
The Tanjore Police Regulation, 1816. |
| 8* |
* |
*** |
** |
| 1816 |
XI |
A Regulation for the establishment of a general system of Police throughout the territories subject to the Government of Fort St. George. |
The Madras Village-police Regulation, 1816. |
|
|
XII |
A Regulation for authorizing Collectors to refer claims regarding lands or crops, the validity of which claims may depend on the determination of a disputed boundary, as also certain disputes respecting the occupying, cultivating and irrigating of land to be tried and determined by Village and District Panchayats, and for prescribing the Rules under which the trial of such disputes shall be conducted and the decisions of the Panchayats carried into execution. |
The Madras Village-lands Disputes Regulation, 1816. |
| 1817 |
VII |
A Regulation for the due appropriation of the rents and produce of lands granted for the support of mosques, Hindu temples and colleges or other public purposes, for the maintenance and repair of bridges, choultries or chattrams and other public buildings, and for the custody and disposal of escheats. |
The Madras Endowments and Escheats Regulation, 1817. |
|
|
VIII |
A Regulation for expediting the trial of civil suits in which the Native officers and soldiers attached to regular Corps in the Madras Command may be parties, and for giving to them certain facilities in the maintenance and recovery of their rights, claims and interests. |
The Madras Revenue Recovery (Military Proprietors) Regulation, 1817. |
| 1819 |
II |
A Regulation for the confinement of State Prisoners. |
The Madras State Prisoners Regulation, 1819. |
| 1821 |
IV |
A Regulation for giving greater efficiency to the system of Police established in I the provinces subordinate to the Presidency of Fort St. George. |
The Madras Village-police Regulation, 1821. |
| 1822 |
IV |
A Regulation declaring the true intent and meaning of Regulation XXV of 1802 so far as it relates to the rights of the actual cultivators of the soil. |
The Madras Permanent Settlement (Interpretation) Regulation, 1822. |
|
|
VII |
A Regulation for declaring that the appointment and removal of the Native Public Servants of Government shall be regulated by such orders as the Governor in Council may, from time to time, see fit to issue. |
The Madras Native Public Officers Regulation, 1822. |
|
|
IX |
A Regulation for empowering Collectors to take primary cognizance of cases of malversation in revenue affairs, for prescribing the rules to be observed in such investigations and in the recovery of money embezzled or corruptly received by Public Servants and others amenable to the Collector's jurisdiction, and for providing for the admission and trial of Appeals from the summary decisions of Collectors in such cases. |
The Madras Revenue Malversation Regulation, 1822. |
| 1823 |
III |
A Regulation for declaring the powers of Subordinate and Assistant Collectors in the execution of the provisions of Regulation IX of 1822. |
The Madras Revenue Malversation (Amendment) Regulation, 1823. |
| 1828 |
VII |
A Regulation for declaring the powers of Subordinate and Assistant Collectors in charge of particular divisions of districts and for facilitating proceedings under Regulation IX of 1822. |
The Madras Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828. |
| 1829 |
V |
A Regulation for modifying Section 16, Regulation III, 1802, and for declaring the legal force of Wills left by Hindus within the territories subject to the Presidency of Fort St. George to be dependent on their conformity to the Hindu Law according to the authorities prevalent in the respective Provinces under this Government. |
The Madras Hindu Wills Regulation, 1829. |
| 1830 |
I |
A Regulation for declaring the practice of Sati or of burning or burying alive the Widows of Hindus illegal, and punishable by the Criminal Courts. |
The Madras Sati Regulation, 1830. |
| 1831 |
V |
A Regulation to modify and amend the provisions in force for the recovery of the penalties prescribed for certain breaches of the stamp laws. |
The Madras Stamp Penalties Regulation, 1831. |
|
|
VI |
A Regulation to prevent the misappropriation of the emoluments annexed by the State to hereditary village and other offices in the Revenue and Police Departments, and to maintain the due efficiency of those offices. |
The Madras Hereditary Offices Regulation, 1831. |
|
|
X |
A Regulation to prohibit the sale of estates belonging to Minors not under the charge of the Court of Wards, and to extend the provisions of Section 20, Regulation V, 1804, to property of every description not subject to the jurisdiction of that Court. |
The Madras Sale of Minors' Estates Regulation, 1831. |
| 1832 |
III |
A Regulation for limiting the period within which plaints or appeals preferred under Section 16, Regulation IX, 1822, shall be admissible in the Courts of Adalat. |
The Madras Revenue Malversation (Amendment) Regulation, 1832. |
| Part II. Acts of the Governor General in Council |
|||
| 1837 |
XXXVI |
An Act to extend the application of Madras Regulations IX of 1822 and VII of 1828. |
The Madras Public Property Malversation Act, 1837. |
| 1839 |
VII |
An Act to invest Tahsildars within the Presidency of Fort St. George with certain powers in respect of property distrained for arrears of rent or revenue. |
The Madras Rent and Revenue Sales Act, 1839. |
|
|
XXIV |
An Act for the administration of justice and collection of the Revenue in certain parts of the Districts of Ganjam and Vizagapatam. |
The Ganjam and Vizagapatam Act, 1839. |
| 1840 |
VIII |
An Act concerning the signing of awards by the members of Panchayats. |
The Madras Panchayats Act, 1840. |
| 9* |
* |
*** |
** |
| 1849 |
X |
An Act for appointing a Commissioner of Revenue at Madras. |
The Madras Revenue Commissioner Act, 1849. |
| 1851 |
XII |
An Act for securing the land-revenue of Madras. |
The Madras City Land-revenue Act, 1851. |
| 1854 |
XXIV |
An Act to prohibit the possession of certain offensive weapons in Malabar. |
The Malabar War-knives Act, 1854. |
| 10* |
* |
*** |
** |
| 1857 |
VII |
An Act for the more extensive employment of Uncovenanted Agency in the Revenue and Judicial Departments in the Presidency of Fort St. George. |
The Madras Uncovenanted Officers Act, 1857. |
| 11* |
* |
*** |
** |
| 1858 |
I |
An Act to make lawful compulsory labour for the prevention of mischief by inundation, and to provide for the enforcement of customary labour on certain works of irrigation in the Presidency of Fort St. George. |
The Madras Compulsory Labour Act, 1858. |
| 1859 |
XX |
An Act for the suppression of outrages in the District of Malabar in the Presidency of Fort St. George. |
The Moplah Outrages Act, 1859. |
|
|
XXIV |
An Act for the better regulation of the Police within the territories subject to the Presidency of Fort St. George. |
The Madras District Police Act, 1859. |
| 12* |
* |
*** |
** |
| 1877 |
XIX |
An Act to enable certain District Judges to suspend and remove certain ministerial officers and for other purposes. |
The Madras Civil Courts (Amendment) Act, 1877. |
| 1882 |
XXI |
An Act to remove doubts regarding the Madras Forest Act, 1882. |
The Madras Forest (Validation) Act, 1882. |
| 1884 |
II |
An Act to give effect to certain unregistered instruments of partition relating to immovable property in the Madras Presidency, and to remove doubts as to the titles conferred thereby. |
The Madras Partition-deeds (Validation) Act, 1884. |
| 1889 |
V |
An Act to abolish the office of Coroner of Madras. |
The Coroners (Madras) Act, 1889. |
| Part III. Acts of the Governor of Fort St. George in Council |
|||
| 1862 |
IV |
An Act to exempt enfranchised inams from the operation of Regulation IV of 1831 and Acts XXXI of 1836 and XXIII of 1838. |
The Madras Enfranchised Inams Act, 1862. |
| 1864 |
II |
An Act to consolidate the laws for the recovery of Arrears of Revenue in the Madras Presidency. |
The Madras Revenue Recovery Act, 1864. |
| 1865 |
I |
An Act to provide for the alteration of the Limits of Districts or Zilas in the Madras Presidency. |
The Madras District Limits Act, 1865. |
|
|
V |
An Act to amend Act XXIV of 1859 |
The Madras District Police (Amendment) Act, 1865. |
|
|
VI |
An Act to enable the Governor in Council to direct and prescribe what official seals Collectors, Magistrates and other public officers shall have and use. |
The Madras Official Seals Act, 1865. |
|
|
VII |
An Act to enable the Government to levy a separate cess for the use of water supplied for irrigation purposes in certain cases. |
The Madras Irrigation Cess Act, 1865. |
| 13* |
* |
*** |
** |
| 1866 |
II |
An Act for the prevention of the spread of disease among Cattle in the Madras Presidency. |
The Madras Cattle-disease Act, 1866. |
|
|
IV |
An Act to exempt enfranchised Village or other Service Inams, whether Revenue or Police, from the operation of Regulation VI of 1831. |
The Madras Enfranchised Inams Act, 1866. |
| 14* |
* |
*** |
** |
| 1867 |
VI |
An Act to amend Act XII of 1851 (an Act for securing the Land-revenue of Madras). |
The Madras City Land-revenue (Amendment) Act, 1867. |
| 1869 |
III |
An Act to empower Revenue-officers to summon persons to attend at their Kachahris for the settlement of matters connected with Revenue administration. |
The Madras Revenue Summonses Act, 1869. |
| 1869 |
VIII |
An Act to prevent doubts as to the true intent and meaning of certain words used in the title-deeds of inams heretofore furnished to inam-holders by the Inam Commissioner of the Madras Presidency, and to declare the true intent and meaning of Madras Acts IV of 1862 and IV of 1866. |
The Madras Inams Act, 1869. |
| 15* |
* |
*** |
** |
| 1873 |
I |
An Act to prevent the indiscriminate destruction of Wild Elephants. |
The Madras Wild Elephants' Preservation Act, 1873. |
| 1876 |
I |
An Act to make better provision for the separate assessment of alienated portions of permanently settled estates. |
The Madras Land-revenue Assessment Act, 1876 |
| 1878 |
VII |
An Act to provide for the payment from Municipal Funds of a portion of the cost of the Police Force employed in the City of Madras and in all Municipal Towns within the Presidency of Fort St. George. |
The Madras Municipal Police Act, 1878. |
| 1879 |
I |
An Act to amend Madras Act II of 1866 (the Cattle-disease Prevention Act). |
The Madras Cattle-disease (Amendment) Act, 1879. |
| 1884 |
III |
The Madras Revenue Recovery Act Amendment Act. |
The Madras Revenue Recovery (Amendment) Act, 1884. |
| 16* |
* |
*** |
** |
| 1885 |
II |
An Act to amend the Madras Rivers Conservancy Act, 1884. |
The Madras Rivers Conservancy (Amendment) Act, 1885. |
| 17* |
* |
*** |
** |
| 18* |
* |
*** |
** |
| 19* |
* |
*** |
** |
| 1893 |
V |
An Act for facilitating enquiries into matters connected with the administration of the Revenue and into the conduct of Public Servants. |
The Madras Revenue Enquiries Act, 1893. |
| 1894 |
I |
An Act to provide further for the conduct of business by the Board of Revenue. |
The Madras Board of Revenue Act, 1894. |
| 1895 |
II |
An Act to amend Madras Act II of 1890. |
The Madras Canals and Public Ferries (Amendment) Act, 1895. |
| 1896 |
II |
An Act to limit the local extent of the Madras Rent Recovery Act, VIII of 1865. |
The Madras Rent Recovery (Amendment) Act, 1896. |
|
|
II |
An Act to amend the Madras General Clauses Act, I of 1891. |
The Madras General Clauses (Amendment) Act, 1896. |
| 1897 |
I |
An Act to amend the Madras Revenue Recovery Act, II of 1864. |
The Madras Revenue Recovery (Amendment) Act, 1897. |
|
|
II |
An Act to amend Madras Act No, III of 1895 (the Madras Hereditary Village-offices Act, 1895). |
The Madras Hereditary Village-offices (Amendment) Act, 1897. |
| 1898 |
I |
An Act to amend the Malabar Marriage Act, 1896. |
The Malabar Marriage (Amendment) Act, 1898. |
| 20* |
* |
*** |
** |
| 1898 |
III |
An Act to amend the Madras City Police Act, 1888. |
The Madras City Police (Amendment) Act, 1898. |
| 21* |
* |
*** |
** |
| 22* |
* |
*** |
** |
| 1899 |
IV |
An Act to amend Madras Regulation V of 1884. |
The Madras Court of Wards (Amendment) Act, 1899. |
| 23* |
* |
*** |
** |
| 1900 |
IV |
An Act to amend the Madras Proprietary Estates' Village Service Act, 1894, and the Madras Survey and Boundaries Act, 1897. |
The Madras Proprietary Estates and Survey (Amendment) Act, 1900. |
|
|
V |
An Act to amend Madras Act VII of 1865. |
The Madras Irrigation Cess (Amendment) Act, 1900. |
SECOND SCHEDULE
[Enactments amended.] Repealed by the Repealing Act, 1938 (1 of 1938), s. 2 and Sch.
THIRD SCHEDULE
[Enactments repealed.] Repealed by the Amending Act, 1903 (1 of 1903), s. 4 and Sch. III.
1. The words and repeal repealed by Act 10 of 1914, s. 3 and Sch. II.
2. The word obsolete repealed by Act 10 of 1914, s. 3 and Sch. II.
3. The last paragraph of the preamble repealed by Act 1 of 1903, s. 4 and Sch. III.
4. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
5. The words Repealing and repealed by Act 1 of 1903, s. 4 and Sch. Ill.
6. The word and and sub-section (2) repealed by Act 10 of 1914, s. 3 and Sch. II.
7. The entry relating to the Madras State Offences Regulation, 1808 (7 of 1808), repealed by Act 12 of 1927, s. 2 and Sch.
8. The entry relating to the Madras Village-panchayats Regulation, 1816 (5 of 1816), repealed by Act 12 of 1927, s. 2 and Sch.
9. The entry relating to the Madras Inland Customs Act, 1844 (6 of 1844), repealed by the Land Customs (Amendment) Act, 1937 (3 of 1937), s. 6 and Sch. .
10. The entry relating to the Madras Minors Act, 1855 (21 of 1855), repealed by Act 12 of 1927, s. 2 and Sch.
11. The entry relating to the Madras University Act, 1857 (27 of 1857), repealed by Act 12 of 1927, s. 2 and Sch.
12. The entry relating to the Madras Irrigation and Canal Company Act, 1865 (30 of 1865), repealed by Act 12 of 1927, s. 2 and Sch.
13. The entry relating to Mad. Act 8 of 1865, repealed by Act 12 of 1927, s. 2 and Sch.
14. The entry relating to Mad. Act 5 of 1866 repealed by Act 12 of 1927, s. 2 and Sch.
15. The entries relating to Mad. Acts 2 and 7 of 1871, repealed by Act 12 of 1927, s. 2 and Sch.
16. The entry relating to Mad. Act 7 of 1884 repealed by the Madras City Municipal Act, 1904 (Mad. 3 of 1904).
17. The entries relating to Mad. Acts 3 of 1886, 3 of 1890 and 1 of 1892 repealed by Act 12 of 1927, s. 2 and Sch.
18. The entry relating to Mad. Act 2 of 1892 repealed by Madras Act 3 of 1904.
19. The entry relating to the Madras Inland Customs (Amendment) Act, 1893 (2 of 1893), repealed by the Land Customs (Amendment) Act, 1937 (3 of 1937), s. 6 and Sch.
20. The entry relating to Mad. Act 2 of 1898 repealed by Act 12 of 1927, s. 2 and Sch.
21. The entry relating to Mad. Act 1 of 1899 repealed by Act 12 of 1927, s. 2 and Sch.
22. The entry relating to Mad. Act 2 of 1899 repealed by the Madras City Municipal Act, 1904 (Mad. 3 of 1904).
23. The entry relating to Mad. Act 3 of 1900 repealed by Act 12 of 1927 s. 2 and Sch.