5[Repealed by Act 2 of 2018, S. 2 and Sch. I]
An Act to facilitate the citation of certain enactments 2[and] to amend certain enactments 3[* * *].
PREAMBLE
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;
4*****
It is hereby enacted as follows :
This Act may be called the 6[[* * *]] Amending Act, 1903.
Each of the enactments described 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.
[Repealed by the Repealing Act, 1938 (1 of 1938), S. 2 and Sch.]
[Repealed by the Repealing and Amending Act, 1914 (10 of 1914), S. 2 and Sch. II]
[Repealed by the Repealing and Amending Act, 1914 (10 of 1914), S. 3 and Sch. II, ibid.]
(See Section 2)
| 1 Year |
2 No |
3 Subject |
4 Short title |
| Part I. Regulations of the Bengal Code |
|||
| 1793 |
XIX |
A Regulation for re-enacting, with modifications, the rules passed by the Governor-General in Council on the 1st December, 1790, for trying the validity of the titles of persons holding, or claiming a right to hold, lands exempted from the payment of revenue to Government, under grants not being of the description of those termed badshahi or royal; and for determining the amount of the annual assessment to be imposed on lands so held which may be adjudged or become liable to the payment of public revenue. |
The Bengal Revenue-free Lands (Non-Badshahi Grants) Regulation, 1793. |
|
|
XXXVII |
A Regulation for re-enacting, with modifications, the rules passed on the 23rd April, 1788, and subsequent dates, for trying the validity of the titles of persons holding or claiming a right to hold Altamgha, jagir and other lands exempt from the payment of public revenue, under grants termed badshahi or royal; and for determining when certain grants of that description shall be considered to have expired; and for fixing the amount of the public revenue to be assessed upon the lands the grants for which may expire or be adjudged invalid. |
The Bengal Revenue-free Lands (Badshahi Grants) Regulation, 1793. |
| 1794 |
III |
A Regulation for prescribing the process by which Tahsildars are to demand payment of arrears; and for enabling the Collectors to recover from Native officers employed under them public money or papers which they may embezzle or retain. |
The Bengal Native Revenue-officers Regulation, 1794. |
| 1795 |
I |
A Regulation for fixing in perpetuity the revenue assessed on the lands in the Province of Benares; for the more general restoration of the ancient zamindars. |
The Benares Permanent Settlement Regulation, 1795. |
|
|
XV |
A Regulation for referring certain cases to the decision of the Raja of Benares. |
The Benares Family Domains Regulation, 1795. |
| XXVII |
A Regulation declaratory of certain reservations made by Government, and of rights preserved to the proprietors of landed estates, under the Permanent Settlement of the land-revenue made in the Province of Benares; for allowing of the transfer or division of entire estates or portions of estates; and prescribing rules for apportioning the fixed jama on the several shares of estates which may be divided, or portions of estates which may be transferred. |
The Benares Permanent Settlement (Supplemental) Regulation, 1795. |
|
| 1795 |
XLIV |
A Regulation 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 in the Province of Benares. |
The Benares Inheritance Regulation, 1795. |
| 1798 |
I |
A Regulation to prevent fraud and injustice in conditional sales of land under deeds of bai-bil-wafa or other deeds of the same nature. |
The Bengal Land (Conditional Sales) Regulation, 1798. |
| 1800 |
VIII |
A Regulation for registers of estates paying revenue, and lands held exempt from the payment of revenue. |
The Bengal Revenue-free Lands Regulation, 1800. |
| 1801 |
I |
A Regulation to explain and amend the rules for the division of joint estates and allotment of the fixed assessment thereupon. |
The Bengal Land-revenue Assessment Regulation, 1801. |
| 1803 |
XXXIII |
A Regulation for preventing the embezzlement of public money and the withholding of public papers by the Native officers of Government in the Provinces ceded by the Nawab Wazir to the Hon'ble the English East India Company. |
The United Provinces Native Revenue-officers Regulation, 1803. |
| 1805 |
XII |
A Regulation for the settlement and collection of the public revenue in the Zila of Cuttack, including the Parganas of Pataspur, Kamardachor and Bograi, at present included in the Zila of Midnapur. |
The Cuttack Land-revenue Regulation, 1805. |
|
|
XIII |
A Regulation for the maintenance of the peace and for the support and administration of the Police in the Zila of Cuttack, and for amending certain provisions contained in Regulation IV, 1804. |
The Cuttack Police Regulation, 1805. |
| 1806 |
XVII |
A Regulation for extending to the Province of Benares the rates of interest on future loans, and provisions relative thereto, contained in Regulation XV, 1793; also for a general extension of the period fixed by Regulations I, 1798, and XXXIV, 1803, for the redemption of mortgages and conditional sales of land, under deeds of bai-bil-wafa, kat-kabala or other similar designation. |
The Bengal Land (Redemption and Foreclosure) Regulation, 1806. |
| 1810 |
XIX |
A Regulation for the due appropriation of the rents and produce of lands granted for the support of mosques, Hindu temples, colleges and other purposes; for the maintenance and repair of bridges, sarais, kattaras and other public buildings; and for the custody and disposal of nazul property or escheats. |
The Bengal Charitable Endowments Public Buildings and Escheats Regulation, 1810. |
| 1812 |
V |
A Regulation for amending some of the rules at present in force for the collection of the land-revenue. |
The Bengal Land-revenue Sales Regulation, 1812. |
|
|
XVIII |
A Regulation for explaining Section 2, Regulation V, 1812, and rescinding Sections 3 and 4, Regulation XLIV, 1793, and Sections 3 and 4, Regulation L, 1795, and enacting other rules in lieu thereof. |
The Bengal Leases and Land-revenue Regulation, 1812. |
| 1814 |
XXIX |
A Regulation for the settlement of certain mahals in the district of Birbhum, usually denominated the Ghatwali mahals. |
The Bengal Ghatwali Lands Regulation, 1814. |
| 1816 |
V |
A Regulation for establishing the office of Kanungo in the district of Cuttack, the pargana of Pataspur, and the several parganas dependent on it. |
The Bengal Kanungos Regulation, 1816. |
| 7* |
* |
*** |
** |
| 1817 |
XII |
A Regulation for securing the better administration of the office of Patwari in the Ceded and Conquered Provinces, the Provinces of Behar and Benares, the district of Cuttack, the pargana of Pataspur and its dependencies. |
The Bengal Patwaris Regulation, 1817. |
|
|
XX |
A Regulation for reducing into one Regulation, with amendments and modifications, the several rules which have been passed for the guidance of daroghas and other subordinate officers of police. |
The Bengal Police Regulation, 1817. |
| 1819 |
I |
A Regulation for re-establishing Kanungos and reforming the office of Patwari throughout the Province of Bengal; and for explaining and modifying certain parts of Regulation XII, 1817. |
The Bengal Kanungos and Patwaris Regulation, 1819. |
|
|
II |
A Regulation for modifying the provisions contained in the existing Regulations regarding the resumption of the revenue of lands held free of assessment under illegal or invalid tenures and for defining the right of Government to the revenue of lands not included within the limits of estates for which a settlement has been made. |
The Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819. |
| 1821 |
IV |
A Regulation for explaining the duties of an Assistant Collector of Revenue, and for defining the duties and powers vested in Assistant Collectors or other officers appointed to the charge of the revenues of parganas or other local divisions, or employed in the performance of any portion of the functions ordinarily belonging to the Collectors of Land-revenue. |
The Bengal Land-revenue (Assistant Collectors) Regulation, 1821. |
| 8* |
* |
*** |
** |
| 1822 |
VII |
A Regulation for declaring the principles according to which the settlement of the land-revenue in the Ceded and Conquered Provinces, including Cuttack, Pataspur and its dependencies, is to be hereafter made, and the powers and duties belonging to Collectors or other officers employed in making, revising or superintending settlements; for defining, settling and recording the rights and obligations of various classes and persons possessing an interest in the land, or in the rent or produce thereof; and for vesting the Revenue authorities with judicial cognizance in certain cases of suits and claims relating to land, the rent and produce of land. |
The Bengal Land-revenue Settlement Regulation, 1822. |
|
|
XI |
A Regulation 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. |
The Bengal Government Indemnity Regulation, 1822. |
| 1823 |
VI |
A Regulation for authorizing the institution of summary suits to enforce the execution of certain written engagements for the cultivation and delivery of the indigo-plant, and for declaring certain principles in regard to the same. |
The Bengal Indigo Contracts Regulation, 1923. |
| 1825 |
IX |
A Regulation for extending the operation of Regulation VII, 1822; for authorizing the Revenue-authorities to let in farm estates under temporary leases, on the default of the malguzars, or to hold the same khas for a term of years; for modifying and adding to the rules contained in Regulation II, 1819; and for making certain other amendments in the existing Regulations. |
The Bengal Land-revenue Settlement Regulation, |
| 1825 |
XIII |
A Regulation to maintain the settlement made for certain lands held exempt from the payment of revenue by Kanungos in the Province of Behar; and to provide for the future settlement of such lands, as well as of the lands composing other resumed lakhiraj tenures, with the present occupants when so directed by Government. |
The Bengal Land-revenue Settlement (Resumed Kanungos and Revenue-free Lands) Regulation, 1825. |
|
|
XIV |
A Regulation to declare the extent of the authority possessed by the Revenue-authorities, subordinate to the Governor General in Council, in the confirmation of lakhiraj tenures; to define the principles to be followed in determining on the force and validity of grants made by persons exercising authority in different quarters previously to the acquisition of the country by the British Government; and to provide for the due application of the general laws and regulations respecting lands held free of assessment to the territory ceded by Govind Rao to the British Government, and annexed to the Zila of Bundelkhand, under the provisions of Regulation II, 1818. |
The Bengal Revenue-free Lands Regulation, 1825. |
| 1828 |
III |
A Regulation for the appointment of Special Commissioners for the more speedy hearing and determination of appeals from the decisions of the Revenue-authorities in regard to lands or rents occupied or collected by individuals, without payment of the revenue demandable by Government under the general law of the country; and for otherwise more effectually securing the realization of the public dues. |
The Bengal Land-revenue, Assessment (Resumed Lands) Regulation, 1828. |
|
|
IV |
A Regulation to declare and extend the powers to be exercised by Collectors when making or revising settlements under the provisions of Regulation VII, 1822. |
The Bengal Land-revenue Settlement Regulation, 1828. |
|
|
VII |
A Regulation for amending the provisions of Regulation XV, 1795, and for defining the authority of the Raja of Benares in the Mahals therein referred to. |
The Benares Family Domains Regulation, 1828. |
| 1829 |
I |
A Regulation for constituting Commissioners of Revenue and Circuit; for establishing a Sadar Board of Revenue; for modifying the constitution of the Provincial Courts; for transferring to the said Commissioners the functions now exercised by the Superintendents of Police and those of the mufassal special Commissioners acting under the provisions of Regulation I, 1821; and otherwise for providing for the better administration of Civil and Criminal Justice. |
The Bengal Revenue Commissioners Regulation, 1829. |
| 1830 |
V |
A Regulation relating to the cultivation and delivery of Indigo-plant |
The Bengal Indigo Contracts Regulation, 1830. |
| 1833 |
IX |
A Regulation to modify certain portions of Regulation VII of 1822 and Regulation IV of 1828; to provide for the more speedy and satisfactory decision of judicial questions cognizable by officers of revenue employed in making settlements under the above Regulations; for enforcing the production of the village-accounts; for the more extensive employment of Native agency in the Revenue Department; and to declare the intent of Section 5, Regulation VII of 1822, touching claims to malikana. |
The Bengal Land-revenue (Settlement and Deputy Collectors) Regulation, 1833. |
| Part II. Acts of the Governor General in Council |
|||
| 1836 |
X |
Indigo Contracts |
The Bengal Indigo Contracts Act, 1836. |
|
|
XXI |
Districts |
The Bengal Districts Act, 1836. |
| 1941 |
XII |
An Act for amending the Bengal Code in regard to sales of land for arrears of revenue. |
The Bengal Land-revenue Sales Act, 1841. |
| 1847 |
IX |
An Act regarding the assessment of lands gained from the sea or from rivers by alluvion or dereliction within the Provinces of Bengal, Behar and Orissa. |
The Bengal Alluvion and Diluvion Act, 1847. |
| 1848 |
XX |
An Act for better enforcing the attendance of proprietors and farmers of land before Collectors of land-revenue in the Lower Provinces of the Bengal Presidency. |
The Bengal Landholders' Attendance Act, 1848. |
| 1850 |
XXIII |
An Act for securing the Land-revenue of Calcutta. |
The Calcutta Land-revenue Act, 1850. |
| 91850 |
XLIV |
An Act for consolidating the Board of Customs, Salt and Opium and the Sadar Board of Revenue in the Lower Provinces of Bengal. |
The Bengal Board of Revenue Act, 1850. |
| 1855 |
XXXII |
An Act relating to Embankments. |
The Bengal Embankment Act, 1855. |
|
|
XXXVII |
An Act to remove from the operation of the General Laws and Regulations certain districts inhabited by Sonthals and others, and to place the same under the superintendence of an officer to be specially appointed for that purpose. |
The Sonthal Parganas Act, 1855. |
| 1856 |
XVIII |
An Act relating to the administration of the public revenues in the Town of Calcutta. |
The Calcutta Land-revenue Act, 1856. |
|
|
XX |
An Act to make better provision for the appointment and maintenance of Police Chaukidars in Cities, Towns, Stations, Suburbs and Bazars in the Presidency of Fort William in West Bengal. |
The Bengal Chaukidari Act, 1856. |
| XXII |
An Act for establishing a toll on boats and timber passing through the Karatoya river in the district of Bogra. |
The Karatoya Tolls Act, 1856. |
|
| 1857 |
X |
An Act to amend Act XXXVII of 1855. |
The Sonthal Parganas Act, 1857. |
|
|
XIII |
An Act to consolidate and amend the law relating to the cultivation of the poppy and the manufacture of opium in the Presidency of Port William in Bengal. |
The Opium Act, 1857. |
|
|
XXI |
An Act to make better provision for the order and good government of the station of Howrah. |
The Howrah Offences Act, 1857. |
| 1858 |
XXXI |
An Act to make further provision for the settlement of land gained by alluvion in the Presidency of Fort William in Bengal. |
The Bengal Alluvial Land Settlement Act, 1858. |
| 1859 |
V |
An Act to empower the holders of ghatwali lands in the district of Birbhum to grant leases extending beyond the period of their own possession. |
The Bengal Ghatwali Lands Act, 1859. |
|
|
X |
An Act to amend the law relating to the recovery of rent in the Presidency of Fort William in Bengal. |
The Bengal Rent Act, 1859. |
| 1859 |
XI |
An Act to improve the law relating to sales of land for arrears of revenue in the Lower Provinces under the Bengal Presidency. |
The Bengal Land-revenue Sales Act, 1859. |
|
|
XII |
An Act to make better provision for the trial of Pilots at the Presidency of Fort William in Bengal for breach of duty. |
The Calcutta Pilots Act, 1859. |
| 1867 |
XIX |
An Act to make further provision for the administration of justice in the district of Darjeeling. |
The Darjeeling (High Court's Jurisdiction) Act, 1867. |
|
|
XXIII |
An Act for the suppression of murderous outrages in certain districts of the Punjab. |
The Punjab Murderous Outrages Act, 1867. |
| 1871 |
XXII |
An Act to authorize the extension of the Chaukidari Act to places where there is no Jamadar of Police. |
The Bengal Chaukidari (Amendment) Act, 1871. |
| 11* |
* |
*** |
** |
| 1877 |
IX |
An Act to revive and amend Act No. XXIII of 1867. |
The Punjab Murderous Outrages (Amendment) Act, 1877. |
| 12* |
* |
*** |
** |
| 1881 |
VII |
An Act to amend Bengal Act No. IX of 1880 (the Cess Act, 1880). |
The Bengal Cess (Amendment No. 1) Act, 1881. |
| 1883 |
VI |
An Act to give power to arrest persons whose evidence is needed under Act XII of 1859. |
The Calcutta Pilots (Amendment) Act, 1883. |
| 1884 |
V |
An Act to amend the Chota Nagpur Encumbered Estates Act, 1876. |
The Chota Nagpur Encumbered Estates (Amendment) Act, 1884. |
| 1886 |
VIII |
An Act to amend Sections 12 and 13 of the Bengal Tenancy Act, 1885. |
The Bengal Tenancy (Amendment) Act, 1886. |
| 1895 |
XIX |
An Act to amend the Punjab Courts Act, 1884. |
The Punjab Courts (Amendment) Act, 1895. |
| 1896 |
XVII |
An Act to amend the Punjab Land-revenue Act, 1887. |
The Punjab Land-revenue (Amendment) Act, 1896. |
| XVIII |
An Act to amend the Punjab Municipal Act, 1891. |
The Punjab Municipal (Amendment) Act, 1896. |
|
| Part III. Bengal Acts. |
|||
| 1862 |
III |
An Act to amend Act XI of 1859 (to improve the law relating to sales of land for Arrears of Revenue in the Lower Provinces under the Bengal Presidency). |
The Bengal Land-revenue Sales (Amendment) Act, 1862. |
|
|
VI |
An Act to amend Act X of 1859 (to amend the law relating to the recovery of rent in the Presidency of Fort William in Bengal). |
The Bengal Rent Act, 1862. |
|
|
VII |
An Act to repeal Section 30 of Regulation II, 1819 (for modifying the provisions contained in the existing Regulations regarding the Resumption of the revenue of lands held free of assessment under illegal or invalid tenures, and for defining the right of Government to the revenue of lands not included within the limits of estates for which a settlement has been made). |
The Bengal Land-revenue Resumption Act, 1862. |
| 14* |
* |
*** |
** |
| 1863 |
II |
An Act to abate and prevent nuisances arising from the smoke of furnaces in the Town and Suburbs of Calcutta. |
The Calcutta and Howrah Smoke Nuisances Act, 1863. |
| 1864 |
IV |
An Act to amend Act XXI of 1836. |
The Bengal Districts Act, 1864. |
| 1865 |
IV |
An Act for the prohibition of the practice of inoculation in the Town and Suburbs of Calcutta and in towns to which Act III of 1864, passed by the Lieutenant-Governor of Bengal in Council, has been or shall hereafter be extended. |
The Bengal Prevention of Inoculation Act, 1865. |
|
|
VII |
An Act to make provision for the better regulation and supervision of Public Slaughter-houses in the Suburbs of Calcutta, and for the adoption of proper conservancy arrangements connected therewith. |
The Bengal Municipal (Slaughter-houses and Meat-markets) Act, 1865. |
|
|
VIII |
An Act to amend the law for the sale of such under-tenures as by the title-deeds or established usage of the country are transferable by sale or otherwise for the recovery of arrears of rent due in respect thereof. |
The Bengal Rent Recovery (Under-tenures) Act, 1865. |
| 1866 |
II |
An Act to provide for the better regulation of the Police within the suburbs of the town of Calcutta. |
The Calcutta Suburban Police Act, 1866. |
|
|
III |
An Act to provide for the attendance and examination of witnesses before the Council of the Lieutenant-Governor of Bengal for making Laws and Regulations. |
The Bengal Legislative Council (Witnesses) Act, 1866. |
|
|
VII |
An Act to make better provision for the acquisition of land for embankments, and other matters relating thereto. |
The Bengal Embankment Act, 1866. |
| 1867 |
II |
An Act to provide for the punishment of public gambling and the keeping of common gambling-houses in the territories subject to the Lieutenant-Governor of Bengal. |
The Bengal Public Gambling Act, 1867. |
|
|
III |
An Act to amend the law relating to ships lying in ports in the Provinces under the control of the Lieutenant-Governor of Bengal. |
The Bengal Ports Act, 1867. |
|
|
IV |
An Act to explain and amend Act VI of 1862, passed by the Lieutenant-Governor of Bengal in Council, and to give validity to certain judgments. |
The Bengal Rent (Appeals) Act, 1807. |
| 1868 |
III |
An Act to amend the law respecting appeals in cases under Regulation VII of 1822. |
The Bengal Laud-revenue Settlement Act, 1868. |
|
|
IV |
An Act to amend the provisions of Act IX of 1847 (an Act regarding the assessment of lands gained from the sea or from rivers by alluvion or dereliction within the Provinces of Bengal, Behar and Orissa). |
The Bengal Alluvion (Amendment) Act, 1868. |
|
|
VII |
An Act to make further provision for the recovery of arrears of land-revenue and public demands recoverable as arrears of land-revenue. |
The Bengal Land revenue Sales Act, 1868. |
| 1869 |
I |
An Act for the Prevention of Cruelty to Animals. |
The Bengal Cruelty to Animals Act, 1869. |
|
|
III |
An Act to enable Police-officers to arrest without warrant persons guilty of cruelty to animals. |
The Bengal Cruelty to Animals (Arrest) Act, 1869. |
|
|
VII |
An Act to amend the constitution of the Police-force in Bengal. |
The Bengal Police Act, 1869. |
| 1871 |
I |
An Act to amend the Village Chaukidari Act, 1870. |
The Bengal Village Chaukidari Act, 1871. |
|
|
II |
An Act to amend the procedure for the recovery of arrears of land-revenue in respect of tenures not being estates. |
The Bengal Land-revenue Sales (Amendment) Act, 1871. |
| 1873 |
I |
An Act to amend the Salt Act, 1864. |
The Bengal Salt Act, 1873. |
|
|
IV |
An Act for registering Births and Deaths. |
The Bengal Births and Deaths Registration Act, 1873. |
| 1876 |
I |
An act to provide for the voluntary Registration of Muhammadan Marriages and Divorces. |
The Bengal Muhammadan Marriages and Divorces Registration Act, 1876. |
|
|
II |
An Act to amend Act XI of 1849, Act XXI of 1856 and Bengal Act IV of 1866. |
The Calcutta Police (Amendment) Act, 1876. |
| 1878 |
V |
An Act to amend Bengal Act VII of 1876. |
The Bengal Land Registration (Amendment) Act, 1878. |
| 1879 |
II |
An Act to amend and extend the Puri Lodging-house Act, 1871. |
The Puri Lodging House (Extension) Act, 1879. |
| 15* |
* |
*** |
** |
| 1879 |
VIII |
An Act to define and limit the powers of Settlement Officers. |
The Bengal Rent Settlement Act, 1879. |
| 1880 |
III |
An Act to amend the Howrah Bridge Act, 1871. |
The Howrah Bridge Act, 1880. |
| 1881 |
II |
An Act to amend the Cess Act, 1880. |
The Bengal Cess (Amendment No. 2) Act, 1881. |
|
|
III |
An Act to amend the Court of Wards Act, 1879. |
The Bengal Court of Wards (Amendment) Act, 1881. |
| 16[1883 |
I |
An Act to amend the Bengal Excise Act, 1878. |
The Bengal Excise (Amendment) Act, 1883. |
|
|
V |
An Act for the Registration and Control of Porters and Dandeewalas in the Darjeeling and Kurseong Municipalities. |
The Darjeeling and Kurseong Municipal (Porters) Act, 1883. |
| 1884 |
I |
An Act further to amend Bengal Act IV of 1871. |
The Puri Lodging-house (Extension) Act, 1884. |
|
|
II |
An Act to amend the Calcutta Tramways Act, 1880. |
The Calcutta Tramways (Amendment) Act, 1884. |
| 1886 |
I |
An Act to further amend the Village Chaukidari Act, 1870. |
The Bengal Village Chaukidari (Amendment) Act, 1886. |
|
|
II |
An Act to amend Bengal Act II of 1866, and the Calcutta Police Act, 1866. |
The Calcutta and Suburban Police (Amendment) Act, 1886. |
| III |
An Act to amend Bengal Act III of 1884. |
The Bengal Municipal (Amendment) Act, 1886. |
|
| 1887 |
II |
An Act to amend Bengal Act V of 1880. |
The Bengal Vaccination (Amendment) Act, 1887. |
| 1889 |
IV |
An Act to provide for the appointment of a Muhammadan Burial Board in Calcutta, and to make better provision for the interment of persons other than Christians or Muhammadans. |
The Calcutta Burial Boards Act, 1889. |
| 181890 |
I |
An Act to consolidate the Calcutta and the Suburban Police Superannuation Funds. |
The Calcutta and Suburban Police (Superannuation Fund) Act, 1890. |
|
|
II |
An Act to amend the Bengal Vaccination Act, 1880. |
The Bengal Vaccination (Amendment) Act, 1890. |
| 1892 |
I |
An Act to further amend the Village Chaukidari Act, 1870. |
The Bengal Village Chaukidari (Amendment) Act, 1892. |
| 1894 |
II |
An Act to amend the Calcutta Port Act, 1890. |
The Calcutta Port (Amendment) Act, 1894. |
|
|
IV |
An Act to amend the Bengal Municipal Act, 1884. |
The Bengal Municipal (Amendment) Act, 1894. |
| 1895 |
II |
An Act to further amend the Suburban Police Act, 1866, and the Calcutta Police Act, 1866. |
The Calcutta and Suburban Police (Amendment) Act, 1895. |
|
|
IV |
An Act to further amend the Calcutta Port Act, 1890. |
The Calcutta Port (Amendment No. 1) Act, 1895. |
|
|
VI |
An Act to further amend the Calcutta Port Act, 1890. |
The Calcutta Port (Amendment No. 2) Act, 1895. |
| 191896 |
II |
An Act to further amend the Bengal Municipal Act, 1884. |
The Bengal Municipal (Amendment) Act, 1896. |
| 201897 |
I |
An Act to amend the Public Demands Recovery Act, 1895. |
The Bengal Public Demands Recovery (Amendment) Act, 1897. |
| 1899 |
II |
An Act to repeal the Civil Courts Amins Act, 1856, in Bengal. |
The Bengal Civil Court Amins Act, 1899. |
[Amendments]
[Repeals]
1. This Act has been declared to be in force in the Sonthal Parganas, by notification under S. 3(3) of the Sonthal Paraganas Settlement Regulation (3 of 1872), see Calcutta Gazette, 1904, Pt. I, p. 227; the Khondmals District, by the Khondmals Laws Regulation, 1936 (4 of 1936), S. 3 and Sch.; and the Angul District, by the Angul Laws Regulation, 1936 (5 of 1936), s. 3 and Sch. Repealed in part in West Bengal by West Bengal Act 7 of 1948.
2. Inserted by Act 10 of 1914, s. 2 and Sch. I.
3. The words and to repeal certain other enactments repealed by Act 10 of 1914 s. 3 and Sch. II.
4. The third paragraph of the preamble repealed by Act 10 of 1914 s. 3 and Sch. II.
5. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
6. The words Repealing and 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 3 of 1886, 3 of 1890 and 1 of 1892 repealed by Act 12 of 1927, s. 2 and Sch.
16. The entry relating to Mad. Act 2 of 1892 repealed by Madras Act 3 of 1904.
17. 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.
18. The entry relating to Mad. Act 2 of 1898 repealed by Act 12 of 1927, s. 2 and Sch.
19. The entry relating to Mad. Act 1 of 1899 repealed by Act 12 of 1927, s. 2 and Sch.
20. The entry relating to Mad. Act 2 of 1899 repealed by the Madras City Municipal Act, 1904 (Mad. 3 of 1904).