act 021 of 1871 : Dehra Dun

Section 1.Extension of Regulations and Acts in force in Saharanpur to Dehra Dun.

The Regulations and Acts now in force in the district of Saharanpur are hereby declared to extend to the said district of Dehra Dun ¹***.

1. The words “and no judgment heretofore given, order passed or proceeding had in the said district, shall be deemed to have been or to be invalid merely because any Regulation or Act, under or in reference to which such judgment, order or proceeding was given, passed or had, was not in force at the time of such judgment, order or proceeding, was given, passed or had, was not in force at the time of such judgement, order or proceeding, or on the ground of a defect of jurisdiction in ay Court or office” rep. by Act 12 of 1891.

Section 2.Jurisdiction of High Court and Board of Revenue over Dehra Dun.

The High Court and the Board of Revenue of ¹[Uttar Pradesh] shall exercise ²*** respectively, in the said district, all the powers which the said High Court or Board of Revenue are at present, respectively, authorized to exercise in any part of ¹[Agra].

1. Subs, by the A. O. 1950 for "the North-Western Provinces".

2. The words "and shall be deemed to have been heretofore authorized to exercise" rep., ibid.

Section 3.District Court of Saharanpur to be District Court of Dehra Dun.

The District Court of Saharanpur shall be ¹*** the District Court of such district until the State Government otherwise directs ²***.

1. The words “deemed to have been heretofore the District Court of the said district of Dehra Dun and” rep., ibid.

2. The words “and may subject to the provisions of Act 6 of 1871, hear appeals from decisions given in the said district before the passing of this Act” rep. by Act 12 of 1891The words “and may subject to the provisions of Act 6 of 1871, hear appeals from decisions given in the said district before the passing of this Act” rep. by Act 12 of 1891

Section 4.Exemption of Jaunsar Bawar.

Nothing in this Act shall apply to that portion of the Dehra Dun district called ¹Jaunsar Bawar ²***

1. “Jaunsar Bawar” was one of the Scheduled Districts of the State of Uttar Pradesh, see the Scheduled Districts Act, 1874 (14 of 1874), First Schedule, Pt. IV, but has ceased to be so under the Constitution of India.

2. The words “and referred to in s. 11 of Act 24 of 1864” rep. by Act 12 of 1891.