Devolution Act, 19201
| [Act No. 38 of 1920] | [14th September, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Schedule] | [14th September, 1920] |
Passed by the Indian Legislative Council.
An Act to relax the control in certain respects of the Governor General in Council over Local Governments, and to transfer to such Governments certain powers now exercisable by the Governor General in Council.
Whereas powers of control are vested in the Governor General in Council in virtue of certain enactments and it is expedient to relax those powers, and to transfer to Local Governments powers under certain enactments now exercisable by the Governor General in Council; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 14th September, 1920.
1. Short title.- This Act may be called the Devolution Act, 1920.
2. Amendment of certain enactments.- The enactments specified in the First Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
3. Consequential repeals.- The enactments specified in the Second Schedule are hereby repealed to the extent mentioned in the fourth column thereof.
4. Saving of orders, etc., issued by previous authorities.- Any appointment, notification, order, scheme, rule, form or bye-law made or issued, before the commencement of this Act, by an authority for the making or issuing of which a new authority is substituted by or under this Act, shall; Unless inconsistent with this Act, be deemed to have been made or issued by such new authority, unless and until superseded by an appointment notification, order, scheme, rule, form or bye-law made or issued by such new authority.
Schedule 1
(See section 2.)
Part I.-Acts of the Governor General in Council.
| Year. | No. | Short title or subject. | Amendments. |
| 1851 | VIII | The Indian Tolls Act, 1851. | In section 2 the words "not exceeding the rates mentioned in the Schedule annexed to this Act" and the Schedule, shall be omitted. |
| 1857 | 1[Repealed] | ||
| 1859 | 2[Repealed]. | ||
| 1860 | IX | The Employers and Workmen (Disputes) Act, 1860. | In section 9 the words "of the Governor General of India in Council or" shall be omitted. |
| 1861 | V | The Police Act, 1861 | In sections 2 and 3 after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted. |
| 1864 | XV | The Indian Tolls Act, 1864. | The words from "not exceeding" to "Schedule mentioned" in the Preamble, the whole of section 1 and the Schedule shall be omitted. In section 2, for the words from "specified in the Schedule" to the end of the section, the words "authorized to be levied under the said Act VIII of 1851" shall be substituted. |
| 1865 | X | The Indian Succession Act, 1865. | In section 332, for the words "Governor General of India in Council" wherever they occur, the words "Local Government", for the words "in British India" the words "in the territories administered by the Local Government." for the word "be" the words "the Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1865 | XV | The Parsi Marriage and Divorce Act, 1885. | In section 8A, for the words "Governor General in Council" the words "Local Government, by which he was appointed." for the words "the Local Government, by which he was appointed" the words "such Local Government" and for the words "the Governor General" the words "such Local Government" shall be substituted. |
| 1887 | XXV | The Press and Registration of Books Act, 1887. | In section 21, for the words "Governor General of India in Council" the words "Local Government" and for the words "Gazette of India" the words "local Gazette" shall be substituted. |
| 1868 | V | Delegation of powers to the Commissioner in Sindh. | In section 2 the words "with the consent of the Governor General of India in Council" shall be omitted. |
| 1869 | I | The Oudh Estates Act, 1869 | In section 9, for the words "Governor General of India in Council" the words "Local Government", for the words "the said Governor General In Council" the words "the Local Government" and for the words "Gazette of India" where they occur for the second time the words "local official Gazette" shall be substituted. |
| 1870 | VII | The Court-fees Act, 1870. | In section 20 the words 11 and sanctioned by the Governor General of India in Council" shall be omitted." In sections 22 and 23 the words "and the Governor General of India In Council" shall be omitted. In sections 26 and 35, for the words "Governor General of India in Council" the words "Local Government." and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 35 for the words "British India "the words "the territories under its administration" shall be substituted. |
| 1870 | VIII | The Female Infanticide Prevention Act, 1870. | In section 1 the words "with the previous sanction of the Governor General of India in Council" shall be omitted. |
| 1870 | VII | The Female Infanticide Prevention Act, 1870-Contd | In section 3 the words "confirmed by the Governor General of India in Council and" and the words "in the Gazette of India and also" shall be omitted. In section 7, for the words from "and the Governor of Madras" to the end of the section the following shall be substituted namely:- "and the Local Government of any other part of British India may, by notification published in the local official Gazette, extend it to any part of the territories under the administration of that Local Government." |
| 1871 | IV | The Coroners Act, 1871. | In section 38 for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1872 | III | The Special Marriage Act, 1872. | In section 13-A for the words "Governor General in Council" wherever they occur the words "Local Government" shall be substituted. |
| 1872 | XV | The Indian Christian Marriage Act, 1872. | For section 86, the following section shall be substituted, namely:- "86. (1) Powers and function exercisable as regards Native States.- The powers and functions exercisable by the Governor General in Council under sections 6, 8, 9, 47, 48, 56 and 84 shall so far as regards any Native State which is within the political charge of a Local Government, be exercised by that Local-Government. The exercise under this section by any Local Government of powers and functions under sections 6, 8, 9 and 56 shall be by notification in the local official Gazette. (2) The powers and functions exercisable under this Act by the Governor General in Council may be delegated to and exercised by such officers as he may from time to time appoint in this behalf." |
| 1873 | VIII | The Northern India Canal and Drainage Act, 1873. | In section 75, the words "subject to the control of the Governor General in Council" and the words "subject to the like control" shall be omitted. |
| 1874 | III | The Married Women's Property Act, 1874. | In section 2, for the words "Governor General in Gounod wherever they occur the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1874 | IX | The European Vagrancy Act, 1874. | In section I, for the words from "as the Governor General in Council to the end of the section the following shall be substituted, namely:-"as in the case of Coorg and the said Islands the Local Government by notification in the local official Gazette, and in the case of any of the said dominions, the Governor General in Council by notification in the Gazette of India, from time to time, appoints in this behalf." To the same section, the following shall be added, namely:-"Provided further, that in the case of any of the said dominions which is within the political charge of a Local Government, the power conferred on the Governor General in Council by this section shall be exercised by that Local Government by notification in the local official Gazette." In sections 14 and 36, the words "subject to the control of the Governor General in Council" shall be omitted. In section 26, for the words "Government of India" the words "Governor, Lieutenant Governor or Chief Commissioner of the Province concerned" and for the words "Governor General in Council" the words "Local Government" shall be substituted. To section 35, the following shall be added, namely:-"Provided that, in the case of any such place which is within the political charge of a Local Government, the power conferred on the Governor General in Council by this section shall be exorcised by that Local Government by notification in the local official Gazette." |
| 1874 | XIV | The Scheduled Districts Act, 1874 | In section 3, 5 and 5-A the words "with the previous sanction of the Governor General in Council" shall be omitted and in sections 3 and 5 the words "in the Gazette of India and also" and the words "if any" shall be omitted. In section 9 for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1875 | XVIII | The Indian Law Reports Act, 1875. | In the preamble, for the words "the Governor General in Council proposes" the words "it is proposed" shall be substituted. In section 3 for the words "the Governor General in Council" the words "any Local Government" shall be substituted. |
| 1875 | XX | The Central Provinces Laws Act, 1875. | In section 10 the words "when sanctioned by the Governor General in Council" shall be omitted. |
| 1876 | II | The Burma Land and Revenue Act, 1876. | In section 1, the words "and with the previous sanction of the Governor General in Council" shall be omitted. In section 57 the words "subject to any restrictions from time to time imposed by the Governor General in Council" shall be omitted. In section 60 the words "to the control of the Governor General in Council and" shall be omitted. |
| 1876 | XVIII | The Oudh Laws Act, 1876. | To section 39 the following shall be added, namely:-"Provided that the previous sanction of the Governor General in Council which is required by clause (d) shall not be necessary in the case of any tax which, under rules made under clause (a) of sub-section (3) of section 80-A of the Government of India Act, may be imposed, for the purposes of the Local Government, by any law made by the local legislature without the previous sanction of the Governor General." |
| 1878 | I | The Opium Act, 1878. | In sections 5 and 8 for the words "with the previous sanction" the words "subject to the control" shall be substituted. In section 13 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1878 | VII | The Indian Forest Act, 1878. | In section 1 the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 31 the words "and subject to the control of the Governor General in Council" shall be omitted. In section 39, the words "subject to the control of the Governor General in Council" and the words "subject to the like control or sanction, respectively." shall be omitted. |
| 1878 | XVII | The Northern India Ferries Act, 1878. | In section 4, for the first Proviso the following shall be substituted, namely:- "Provided that when a river lies between two Provinces, the powers conferred by this section shall, in respect of such river, be exercised jointly by the Local Governments of those Provinces by notifications in their respective official Gazettes, and in any case where the said Local Governments fail to agree as regards the exercise of any such power they shall exercise such power subject to the control of the Governor General in Council." In clause (d) of section 17 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1879 | VI | The Elephant's Preservation Act, 1879. | In section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 6 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1879 | XIII | The Oudh Civil Courts Act, 1879. | For section 6 the following shall be substituted, namely:- "6. Appointment of officers under Act.- The Judicial Commissioner, the District Judges, Subordinate judges and Munsifs shall be appointed by the Local Government." |
| 1879 | XIV | The Hackney-carriage Act, 1879. | In section 5 for the words "Governor General in Council" where they first occur the words "Local Government" shall be substituted. |
| 1879 | XVII | The Dekkhan Agriculturists' Relief Act, 1879. | In section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 54, the words "and if the Government of India so direct shall" shall be omitted, and for the words "Government of India" where they occur for the second time in the same section, the words "Local Government" shall be substituted. |
| 1880 | I | The Religious Societies Act, 1880. | In section 1 for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1880 | 3[Repealed] | ||
| 1880 | XIII | The Vaccination Act, 1880. | In sections 4, 5 and 20 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1881 | V | The Probate and Administration Act, 1881 | In section 2 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1881 | XXI | The Broach and Kaira Incumbered Estates Act, 1881. | In section 3 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1882 | IV | The Transfer of Property Act, 1882. | In sections 1 and 117 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1882 | XV | The Presidency Small Cause Courts Act, 1882. | In section 7 the words "subject to the control of the Governor General in Council" and the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1883 | XX | The Punjab District Boards Act, 1883. | In sub-section (2) of section 11, in proviso (a) the words "or the Governor General in Council, for some reason affecting the public interests, sanctions the direction." and in proviso (6) the words "except with the approval of the Governor General in Council or" shall be omitted. In section 30, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 36, the words "subject to the control of the Governor General in Council." where they occur in both places, shall be omitted. In clause (1) of section 55, for the words "Governor General in Council" the words "Local Government" shall be substituted, and in sub-clause (a) before the words "make general rules" the following shall be inserted, namely:- "in the case of taxes which under rules made under clause (a) of sub-section (3) of section 80-A, of the Government of India Act, a local authority may be authorised to impose by any law made by the Local legislature without the previous sanction of the Governor General." In the same section, the words from "Rules made under clause 2(b)" to the end of the section shall be omitted. |
| 1884 | 4[Repealed] | ||
| 1885 | VIII | The Bengal Tenancy Act, 1885. | In sub-section (7) of section 30, the words "subject to the control of the Governor General in Council" shall be omitted. In section 101, sub-section (1) the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to "the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 105, for the words "Government of India" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 112, in sub-section (1) the words "with the previous sanction of the Governor General in Council" and the whole of sub-section (3) shall be omitted. |
| 1885 | XVIII | The Land Acquisition (Mines) Act, 1885. | In clause (c) of section 3(2) and in section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 5, the words "in such manner as the Governor General in Council may from time to time direct" shall be omitted; and to the same section the following sub-section shall be added, namely:- "(5) Every declaration made under this section shall be published in such manner as the Local Government may direct." In section 14 after the words "those sections" the words "except in section 5, sub-section (5) and section 8" shall be inserted. |
| 1886 | VI | The Births, Deaths and Marriages Registration Act, 1886. | In sub-section (2) of section 11, the words "with the previous approval of the Governor General in Council." shall be omitted. To section 13 the following proviso shall be added, namely:-"Provided that the powers and functions exercisable by the Governor General in Council under this section shall, in the case of any such dominions which are within the political charge of a Local Government, be exercised by that Local Government by notification in the local official Gazette." To sub-section (2) of section 24, the following shall be added, namely:-"Provided that such certified copies shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." To section 32, the following shall be added, namely:-"Provided that such register or record shall. In the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." In clause (1) of section 65, for the words "Governor General in Council" the words "Local Government" shall be substituted, and in sub-clause (a) before the words "make general rules" the following shall be inserted, namely:- "in the case of taxes which under rules made under clause (a) of sub-section (3) of section 80-A, of the Government of India Act, a local authority may be authorised to impose by any law made by the Local legislature without the previous sanction of the Governor General." In the same section, the words from "Rules made under clause 2(b)" to the end of the section shall be omitted. |
| 1884 | VII | The Indian Steam-ships Act, 1884. | In sub-section (4) of section 13, in clause (a) the words "with the previous sanction of the Governor General in Council" and in clause (b) the words "of its own authority" shall be omitted. |
| 1885 | VIII | The Bengal Tenancy Act, 1885. | In sub-section (7) of section 39, the words "subject to the control of the Governor General in Council" shall be omitted. In section 101, sub-section (1) the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to "the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 105, for the words "Government of India" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 112, in sub-section (1) the words "with the previous sanction of the Governor General in Council" and the whole of sub-section (3) shall be omitted. |
| 1885 | XVIII | The Land Acquisition (Mines) Act, 1885. | In clause (c) of section 3(2), and in section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 5, the words "in such manner as the Governor General in Council may from time to time direct" shall be omitted and to the same section the following sub-section shall be added, namely:- "(5) Every declaration made under this section shall be published in such manner as the Local Government may direct." In section 14, after the words "those sections" the words "except in section 5, sub-section (5) and section 8" shall be inserted. |
| 1886 | VI | The Births, Deaths and Marriages Registration Act, 1886. | In sub-section (2) of section 11, the words "with the previous approval of the Governor General in Council," shall be omitted. To section 13 the, following proviso shall be added, namely:-"Provided that the powers and functions exercisable by the Governor General in Council under this section shall, in the case of any such dominions which, are within the political charge of a Local Government, be exercised by that Local Government by notification in the Local official Gazette." To sub-section (2) of section 24, the following shall be added, namely:-"Provided that such certified copies shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." To section 32, the following shall be added, namely:-"Provided that such register or record shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." For sub-section (1) of section 33, the following shall be substituted, namely:- "(1) Any Local Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, and the Governor General in Council, in the case of registers or records so sent to any other Registrar General appointed by him under the said section, may appoint so many persons as it or he, as the case may be, thinks fit to be Commissioners for examining such registers or records." In sub-section (2) of the same section, for the words "Governor General in Council" the words "authority appointing them" shall be substituted. For sub-section (1) of section 35-A, the following shall he substituted, namely:- "(1) The Governor General in Council of the Local Government, if he or it thinks fit, may by notification in the Gazette of India or the local official Gazette, as the case may be, appoint more Commissions than one for the purposes of section 33, each such Commission consisting of be many and such members, and having its functions restricted to the disposal, under this Act and the rules thereunder, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification." |
| 1887 | VII | The Suits Valuation Act, 1887. | In sub-section (1) of section 3, for the words "with the previous sanction" the words "subject to the control" shall be substituted. |
| 1887 | 5[Repealed] | ||
| 1887 | XII | The Bengal, Agra and Assam Civil Courts Act, 1887. | For section 4 the following section shall be substituted, namely:- "4. The Local Government may alter the number of District Judges, Subordinate Judges and Munsifs now fixed." In sub-section (1) of section 15, after the words "Governor General in Council" the following shall be inserted, namely:- "in the case of the High Court at Calcutta and by the Local Government in other cases." In clause (b) of section 36(1), the words of with the previous sanction of the Governor General in Council" shall be omitted. |
| 1887 | XVI | The Punjab Tenancy Act, 1887. | In section 107, the words "to the control of the Governor General in Council and" shall be omitted. |
| 1887 | XVII | The Punjab Land-revenue Act, 1887. | In section 5, after the words "those tahsils" the words "and districts" shall be inserted, and the words "districts and" where they occur for the second time shall he omitted. In clause (a) of section 145(1) and in clause (e) of section 146(1), the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (4) of section 145, for the words "Governor General in Council may on a reference from the Local Government" the words "Local Government may" shall be substituted and in sub-section (5) of the same section for the words "Governor General in Council" the words "Local Government" shall be substituted. In section 156, the words "to the control of the Governor General in Council and" shall be omitted. |
| 1888 | XVIII | The Burma Financial Commissioner's Act, 1888. | In sections 4 and 5 the words "with the previous sanction of the Governor General in Council," and in section 5 the words "with such sanction as aforesaid," shall be omitted. |
| 1890 | VI | The Charitable Endowments Act, 1890. | In sub-section (1) of section 3 for the words "Governor General in Council" the words "Local Government." and for the words "any Local Government" the words "such Local Government" shall be substituted. In clause (e) of section 4(3) and in section 11 for the words "Governor General in Council" the words Local Government" shall be substituted. For section 13 the following section shall be substituted, namely:- "13. (1) The Governor General in Council may prescribe forms for any proceedings under this Act and may make rules consistent with this Act for prescribing the Local Government which is to exercise the powers conferred by this Act in the case of property which is, or is situated, in territories subject to two or more Local Governments. (2) The Local Government may make rules consistent with this Act for- (a) prescribing the fees to be paid to the Government in respect of any property vested under this Act in a Treasurer of Charitable Endowments; (b) regulating the cases and the mode in which schemes or any modification thereof are to be published before they are settled or made under section 5; (c) prescribing the forms in which accounts are to be kept by Treasurers of Charitable Endowments and the mode in which such accounts are to be audited; and (d) generally carrying into effect the purposes of this Act." Section 16 shall be omitted. |
| 1891 | XIV | The Oudh Courts Act, 1891 | In sub-section (1) of section 4 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1894 | I | The Land Acquisition Act, 1894. | In sub-section (1) of section 38 and in section 41, the words "subject to such rules as the Governor General of India in Council may from time to time prescribe in this behalf" shall be omitted. In sub-section (1) of section 55, the words "subject to the control of the Governor General in Council" shall be omitted; And to the same sub-section the following proviso shall be added, namely:- "Provided that where the provisions of this Act are put in force for the acquisition of land- (a) for the purposes of any railway, or (b) for such other purposes, connected with the administration of a central subject as defined in section 45-A of the Government of India Act, as the Governor General in Council may, by notification in the Gazette of India, declare in this behalf. the power to make, alter and add to rules conferred on the Local Government by this sub-section shall be exercised subject to the control of the Governor General in Council." |
| 1896 | II | The Cotton Duties Act, 1896. | In sub-section (3) of section 28, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1897 | III | The Epidemic Diseases Act, 1897. | Sub-section (3) of section 2 shall he omitted. After section 2, the following section shall be inserted, namely:- "2A. Concurrent powers of Local Government.- When any Local Government is satisfied that the province or any part thereof is visited by, or threatened with, an out break of any dangerous epidemic disease, and that the ordinary provisions of the law for the time being in force are insufficient to prevent the outbreak of such disease or the spread thereof, such Local Government may exercise all or any of the powers conferred by this Act on the Governor General in Council." |
| 1897 | 6[Repealed] | ||
| 1898 | V | The Code of Criminal Procedure, 1808. | In the proviso to section 1(2), the words "with the sanction of the Governor General in Council" shall be omitted. In sections 7(2), 14(3), 269(1), 495(1), 544 and 566(3), the words "with the previous sanction of the Governor General in Council" shall be omitted. For section 22, the following section shall be substituted, namely:- "22. Every Local Government, so far as regards the territories subject to its administration (other than the presidency towns), may by notification in the official Gazette appoint such European British subjects as it thinks fit to be Justices of the Peace within and for the local area mentioned in such notification." In sub-section (1) of section 24, for the words "Governor General in Council" the words "Local Government" and for the words "British India", where it occurs for the second time, the words "the territories subject to its administration" shall be substituted. In section 27, the words from "the Governor General in Council" to "and" shall be omitted. In section 132 for the words "Governor General in Council" the words "Local Government" shall be substituted, and to the same section the following proviso shall be added, namely:- "Provided that no such prosecution shall be instituted in any Criminal Court against any officer or soldier in His Majesty's Array except with the sanction of the Governor General in Council." In sub-section (4) of section 313, after the words "Governor General in Council" the words "or the Local Government" shall be inserted. |
| 1898 | XIII | The Burma Laws Act, 1898. | In sections 10(3), 12(1)(b) and (c) and 14(1), for the words "with the previous sanction" the words "subject to the control" shall be substituted. |
| 1899 | IV | The Government Buildings Act, 1899 | In sub-section (3) of section 4, after the word "section" the following shall be inserted, namely:- "in regard to any building which is used or required for the administration of a central subject as defined in section 45-A of the Government of India Act or which is the property of the Government of India." |
| 1899 | IX | The Indian Arbitration Act, 1899. | In the proviso to section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1899 | XIII | The Glanders and Farcy Act, 1899. | In sub-section (1) of section 2, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1899 | XXIV | The Central Provinces Court of Wards Act, 1899. | In clause (c) of section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1900 | III | The Prisoners Act, 1900. | In sub-section (1) of section 19, for the words "British India" the words "the Province" and for the words "Governor General in Council" the words "Local Government" shall be substituted. For section 21 the following section shall be substituted, namely:- "21. (1) The Local Government may grant to any person under sentence of penal servitude a license to be at large within such part of the Province and during such portion of his term of penal servitude as may be specified in the license and upon such conditions as the Governor General in Council may by general or special order prescribe. (2) The Local Government may revoke or subject to such conditions, alter any license granted under sub-section (1). In section 23 for the words "Government of India" the words "Local Government" shall be substituted. For sub-section (4) of section 30, the following shall be substituted, namely:- "(4) In any case in which the Local Government is competent under sub-section (1) to order the, removal of a prisoner to a lunatic asylum or other place of safe custody within the province, the Local Government may order his removal to any each asylum or place within any other Province or within the territories of any Native Prince or State in India by agreement with the Local Government of such other Province or with such Native Prince or State, as the case may be; and the provisions of this section respecting the custody, detention, remand and discharge of a prisoner removed under sub-section (1) shall, so far as they can be made applicable, apply to a prisoner removed under this sub-section." Section 32 shall be re-numbered section 32(1) and in the same section for the words "Governor General in Council" the words "Local Government" and for the words "British India" the words "the Province" shall be substituted. And to the same section the following sub-section shall be added, namely:- "(2) In any case in which the Local Government is competent under sub-section (1) to appoint places within the Provinces and to order the removal thereto of persons under sentence of transportation, the Local Government may appoint such places in any other Province by agreement with the Local Government of that Province, and may by like agreement give orders or duly authorise some officer to give orders for the removal thereto of such persons." In section 42, the words "The Governor General in Council or" the words "the Gazette of India or" and the words" as the case may be" shall be omitted. |
| 1900 | VI | The Lower Burma Courts Act, 1900. | In sub-section (1) of section 17, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1900 | XIII | The Punjab Alienation of Land Act, 1900. | In section 24, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | VI | The Assam Labour and Emigration Act, 1901. | In clause (b) of section 1(2) and in section 221, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (2) of section 64, for the words "the Governor General in Council" the words "Local Government" shall be substituted. |
| 1901 | VIII | The Indian Mines Act, 1901 | In sub-section (1) of section 18, the words "the Governor General in Council or" where they occur in both places shall be omitted. |
| 1903 | I | The Amending Act, 1903. | In Part II of the Second Schedule in the entry in column 4 against Act XXI of 1836, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1903 | XVI | The Central Provinces Municipal Act, 1903. | In section 35 for the words "Governor General in Council" where they first occur the words "Local Government" shall be substituted, and to clause (a) the following sub-clause shall be added, namely:- "(xii) any other, tax which, under rules made under clause (a) of section 80-A., sub-section (3), of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." |
| 1908 | V | The Code of Civil Procedure, 1908. | In sub-section (1) of section 5 the words "with the previous sanction of the Governor General in Council" and the words "with the sanction aforesaid" shall be omitted. In sections 61, 67(1) and (2), 68 and 143, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 125, for the words "as the Governor General in Council may determine" the following shall be substituted, namely:-"as in the case of the Court of the Judicial Commissioner of Coorg, the Governor General in Council, and, in other cases the Local Government, may determine." |
| 1908 | XIV | The Indian Criminal Law Amendment Act, 1908. | In sub-section (2) of section 1, for the words "Governor General in Council" the words "Local Government of any other Province." for the words "Gazette of India" the words "official Gazette," and for the words "any other Province" the words "that Province" shall be substituted. 7[Repealed] 7[Repealed] In clause (b) of section 15(2) and in section 16 for the words "Governor General in Council" wherever they occur, the words" Local Government." shall be substituted. |
| 1908 | XVI | The Indian Registration Act, 1908. | In sub-section (2) of section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (1) of section 4, the words "with the previous consent of the Governor General in Council" shall be omitted. In sub-section (1) of section 4 and in section 78, the words" subject to the control of the Governor General in Council" shall be omitted. |
| 1908 | 8[Repealed] | ||
| 1910 | IX | The Indian Electricity Act, 1910. | Sub-section (3) of section 3 shall be omitted. In section 10, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (2) of section 32, for the words "Governor General in Council" in both places where they occur the words "Local Government." and for the word "he" the word "it" shall be substituted. In sub-section (1) of section 34, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1911 | 9[Repealed] | ||
| 1912 | II | The Co-operative Societies Act, 1912. | Section shall be re-numbered section 28(1) and in the said section the letter and brackets "(a)" and the whole of clauses (b) and (c) shall be omitted. To the same section the following sub-section shall be added, namely:- "(2) The Local Government, by notification in the Local official Gazette, may, in the case of any registered society or class of registered society, remit- (a) the stamp-duty with which, under any law for the time being in force, instruments executed by or on behalf of a registered society or by an officer or member and relating to the business of such society, or any class of such instruments, are respectively chargeable, and ???(b) any fee payable under the law of registration for the time being in force." |
| 1912 | IV | The Indian Lunacy Act, 1912. | In sub-section (1) of section 35, for the words from "Any lunatic" to "Governor General in Council" the following shall be substituted, namely:- "Any lunatic may, in accordance with any general or special order of the Local Government, be removed from any-asylum established by Government to any other asylum within the province, or to any other asylum in any other province, with the consent of the Local Government of that province." In sub-section (2) of the same section, for the words "Governor General in Council" the words "Local Government" and for the word "he", where it first occurs, the word "it" shall be substituted; and in the same sub-section, for the words "in British India" the following shall be substituted, namely:- "in the province, or to any asylum, jail or other place of safety in any other province with the consent of the Local Government of that province." For section 85, the following section shall be substituted, namely:- "85. The Magistrates or Courts exercising jurisdiction in any province may send lunatics or any class of lunatics to any asylum situate in any other province in accordance with any general or special order of the Local Government made in that behalf with the consent of the Local Government of such other province." In sub-section (1) of section 91, the words "subject to the control of the Governor General in Council" shall be omitted. In section 99 for the words "Governor General in Council" the words "Local Government." and for the words "British India" the words "the province" shall be substituted. |
| 1912 | VII | The Bengal, Bihar and Orissa and Assam Laws Act, 1912. | The proviso to section 3 shall be omitted. |
| 1914 | IX | The Local Authorities Loans Act, 1914. | To sub-section (1) of section 3, the following further proviso shall be added, namely:- "Provided further that, in the case of loans other than loans made, by the Local Government, no amount exceeding twenty-five lakhs of rupees shall be borrowed unless the terms, including the date of flotation, of such loan have been approved by the Governor General in Council." In sub-section (1) of section 4, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted. In the same sub-section, in clause (vi) the words from "without" to the end of the clause shall be omitted; and for clause (vii) the following shall be substituted, namely ?- "(vii) the cases in which local authorities may take loans from persons other than the Local Government." Sub-section (2) of section 4, and in sub-section (3) the words from" in the Gazette of India" to "delegated power." shall be omitted. |
| 1917 | I | The Inland Steam-vessela Act, 1917. | In sub-section (1) of section 19, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1918 | II | The Cinematograph Act, 1918. | In sub-section (3) of section 1, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In sub-section (1) of section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. Sub-section (3) of the same section shall be omitted; and in sub-section (4), the words "Gazette of India or" and the words "as the case may be," shall be omitted. |
| 1919 | I | The Local Authorities Pensions and Gratuities Act, 1919. | In sub-section (1) of section 4, for the words "Governor General in Council", where they occur for the second time, the words "Local Government" shall be substituted. |
| 1919 | XII | The Poisons Act, 1019. | In sub-section (1) of section 4, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (1) of section 8, for the words "the Governor General in Council, or" the word "and" shall be substituted. |
| 1920 | V | The Provincial Insolvency Act, 1920. | In section 81, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
Part II.-Regulations by the Governor General in Council.
| 1880 | II | The Assam Frontier Tracts Regulation, 1880. | In section 1, for the word "the Governor General in Council", where they occur in both places, the word "he" and for the words "Gazette of India" the words "local Gazette" shall be substituted. In section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1884 | III | The Assam Frontier Tracts Regulation, 1884. | In section 1, for the words "Governor General in Council", where they occur in both places, the words "Chief Commissioner "shall be substituted. |
| 1886 | I | The Assam Land and Revenue Regulation, 1886. | In sections 1(2) and 18, the words "with the previous sanction of the Governor General in Council" wherever they occur, shall be omitted. In proviso (a) to section 34, for the words "Governor General in Council" the words "Chief Commissioner" shall be substituted. In sections 122, 124 and 168 (2), the words "subject to the control of the Governor General in Council M shall be omitted. In sub-section (2) of section 130, the words "subject to such rules as the Governor General in Council may make in this behalf" shall be omitted. Sub-section (3) of section 167 shall be omitted. |
| 1887 | XII | The Upper Burma Ruby Regulation, 1887. | In section 14, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1889 | III | The Upper Burma Land and Regulation, 1889. | In sub-sections (2) and (3) of section 27 the words "subject to the control of The Governor General in Council" shall be omitted. In sub-section (1) of section 61, the words "to the control of the Governor General In Council and" shall be omitted. |
| 1891 | VII | The Assam Forest Regulation, 1891. | In section 21, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1892 | V | The Upper Burma Criminal Justice Regulation, 1892. | In section 1 of the Schedule, for the words "Governor General in Council" The words "Local Government" shall be substituted. In sub-section (2) of section 12 of the Schedule the words "The Governor General in Council or" shall be omitted. |
| 1896 | I | The Upper Burma Civil Courts Regulation, 1896. | In sub-section (1) of section 17, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1899 | I | The Coorg Land and Revenue Regulation, 1899. | In sections 6(2) and 7 for the words "Governor General in Council." wherever they occur, the words "Chief Commissioner" shall be substituted. |
| 1900 | I | The Chittagong Hill-tracts Regulation, 1900. | In sections 2(2) and 4(2) the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | I | The Coorg Courts Regulation, 1901. | In section 3, after the words "Judicial Commissioner" the words "and the Chief Commissioner may appoint" shall be inserted. In section 18, the words "with the previous approval of the Governor General in Council" shall be omitted. |
| 1915 | I | The Excise Regulation, 1915. | In sections 4 and 8, the words "with the previous sanction of the Governor General in Council" shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 8, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part III.-Madras Acts.
| 1888 | I | The Local Authorities Loan Act, 1888. | In section 3, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1902 | I | The Madras Court of Wards Act, 1902 | In sub-section (1) of section 48 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1919 | IV | The Madras City Municipal Act, 1919. | In section 16, proviso (a), section 88, proviso (a), section 95, second proviso and sections 144 and 145, for the words "Governor General in Council" the words "Governor in Council" shall be substituted. In section 48, the words "with the sanction of the Governor General in Council" shall be omitted. In clauses (i) and (ii) of the proviso to section 142(1) the words from "or if the loan" to "Governor General in Council" shall be omitted; and to the said proviso the following shall be added, namely:- "(iii) no loan exceeding in amount twenty-five lakhs of rupees shall be raised unless the terms, including the date of flotation, of such loan have been approved by the Governor General in Council." In section 143, for the words "Governor General in Council" the words "Governor I in Council" shall be substituted. |
Part IV.-Bombay Acts.
| 1866 | XII | Constitution of Courts in Sindh. | In section 1, the words" with the sanction of the Government of India" shall be omitted. |
| 1867 | VI | Sanitary Regulation of the City of Bombay. | In section the words "acting under the general control of the Government of India" shall be omitted. |
| 1868 | II | The Bombay Ferries Act, 1868. | In section 4, the words "or imperial" and the words "except with the sanction of the Governor General in Council" shall be omitted. |
| 1876 | II | The Bombay City Land-revenue Act, 1876. | In section 6, the words "under the general control of the Governor General of India in Council" shall be omitted. |
| 1878 | V | The Bombay Abkari Act, 1878. | In proviso (ii) to section 19, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1886 | VI | The Karachi Port Trust Act, 1886. | In section 3, the words "with the approval of the Governor General in Council" shall he omitted. |
| 1888 | III | The City of Bombay Municipal Act, 1888. | In section 106, for the words "Governor General of India in Council" the words "Governor in Council" shall be substituted; and to the same section the following proviso shall he added, namely:- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be contracted by the Corporation unless the terms, including the date of flotation, of such loan have been approved by the Governor General of India in Council." In clause (c) of section 109 for the words "tho Governor General of India in Council" the words "the Governor in Council" shall be substituted. |
| 1990 | II | The Bombay Salt Act, 1890 | In sub-section (1) of section 4, for the words "subject to the general control of the Governor General in Council" the following shall be substituted, namely:- "subject to such control of the Governor General in Council as may be prescribed by rules made under section 45-A of the Government of India Act." |
| 1890 | IV | The Bombay District Police Act, 1890. | In section 4, after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted, and for the words "the authorities aforesaid" the word "Government" shall be substituted. In sub-section (2) of section 6 the words "subject to the previous approval of the Governor General in Council" shall be omitted. |
| 1898 | IV | The City of Bombay Improvement Act, 1898. | In section 33, the words "for transmission to the Government of India" shall be omitted, and for the words "the Government of India." where they occur for the second time, the word "Government" shall be substituted. In section 37, the words "either the Government of India or" shall be omitted. In section 52, for the words "the Government of India" the word "Government" shall be substituted; and to the same section the following proviso shall be added, namely:- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be raised by the Board, unless the terms, including the date of flotation, of such loan have been approved by the Government of India." In section 53, for the words "the Government of India" the word "Government" and for the words "with the previous consent of the Government of India" the words "subject to the provisions of the last preceding section" shall be substituted; and the words "under the last, preceding section" shall be omitted. In sections 56(2), 57, 61(2) and 75(1), for the words "the Government of India" the word "Government" shall be substituted. |
| 1901 | III | The Bombay District Municipal Act, 1901. | In section 59, for the words "Governor General in Council" the words "Governor in Council" shall be substituted: and after clause (x) the following clause shall be inserted, namely:-"(x-A.) any other tax which, under rules made under clause (a) of section 80-A, sub-section (3), of the Government of India Act, a Local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In clause (xi) of the same section, after the words" Governor in Council" the words "and of the Governor General in Council" shall be inserted. |
| 1902 | IV | The City of Bombay Police Act, 1902. | In section 44, for the words "Governor General in Council" the words "Governor in Council" shall be substituted. |
| 1918 | VI | The Bombay Disqualification of Aliens Act, 1918. | In section 5, the words "with the approval of the Governor General in Council" shall be omitted. |
Part V.-Bombay Acts.
| 1866 | II | The Calcutta Suburban Police Act, 1866. | In sub-section (4) of section 47-A., the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1866 | IV | The Calcutta Police Act, 1866. | In section 4, for the words "Governor General of India in Council" the following shall be substituted, namely:-"Lieutenant-Governor, subject to rules made under section 45-A of the Government of India Act." In sub-section (4) of section 78-A. the words "subject to the control of the Governor General in Council" shall he omitted. |
| 1869 | VII | The Bengal Police Act, 1869 | In section 5, after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted. |
| 1879 | III | The Bengal Steam-boilers Prime-movers Act, 1879. | In clause (f) of section 4(2), for the words and "Government of India" the words "Local Government" shall be substituted, and after the word "payment" the words "subject to rales made under section 45-A. of the Government of India Act" shall be inserted. |
| 1899 | III | The Calcutta Municipal Act, 1899. | In sub-section (3) of section 24, the words "with the previous sanction of the Government of India" shall he omitted. In clauses (i) and (ii) of the proviso to section 128 (i), the words "or (if the loan exceeds rupees five lakhs or is to be repaid after a period exceeding thirty years) the Government of India" shall be omitted. After clause (iii) of the same proviso, the following shall be inserted, namely:- "(iv) no loan exceeding in amount twenty-five lakhs of rupees snail be raised, unless the terms, including the date of flotation, of such loan have been approved by the Government of India." In sub-section (1) of section 141-B, for the words "Government of India" the word "Local Government" shall be substituted. |
| 1904 | III | The Bengal Settled Estates Act, 1904. | In sections 7 and 16(5) the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1908 | VI | The Chotca Nagpur Tenancy Act, 1908. | In section 265(1) the words "with the previous sanction of the Government of India" shall be omitted. |
| 1909 | V | The Bengal Excise Act, 1909. | In sections 4 and 11, the words "with the previous sanction of the Government of India shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Government of India." To section 11, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India." |
| 1911 | V | The Calcutta Improvement Act, 1911. | In clauses (i) and (ii) of proviso (b) to section 83(1) and in sections 176(1) and (2) and 177 (1), the words "with the previous sanction of the Government of India" shall be omitted. In section 89, for the words "Government of India" the words "Local Government" shall be substituted; and to the same if section the following proviso shall be added, namely t- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be taken by the Board, unless the terms, including the date of flotation, of such loan have been approved by the Government of India. Section 80 shall be omitted. In sections 93(1), 93, 99 and 100 for the words "Government of India", wherever they occur, the words "Local Government" shall be substituted. |
| 1913 | II | The Bengal Board of Revenue Act, 1913. | In the proviso to section 3, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1918 | III | The Bengal (Alien) Disqualification Act, 1918. | In the proviso to section 3, the words "with the approval of the Governor General in Council" shall be omitted. |
Part VI.-United Provinces Acts.
| 1892 | III | The United Provinces Village Courts Act, 1892. | In section 77, the words "and subject to the approval of the Governor General in Council" shall be omitted. |
| 1899 | II | Collection of Taxes by Railway Administrations. | In section 3, the words "and of the Governor General in Council" shall be omitted. |
| 1901 | II | The Agra Tenancy Act, 1901 | In sub-section (1) of section 52, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | III | The United Provinces Land Revenue Act, 1901 | In sections 6 and 13(1), the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 62, the words "in accordance with general principles sanctioned by the Governor General in Council" shall be omitted. In the proviso to section 68, the word "without the previous sanction of the Governor General in Council" and the words "from the settlement", where they occur for the second time, shall be omitted. In sub-section (3) of section 86, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1906 | III | The United Provinces District Boards Act, 1908. | In sub-section (1) of section 5, the proviso shall be omitted. In sub-sections (2) and (4) of section 32 and in clause (i) of section 56(1), after the words "Governor General in Council" the words "or Local Government" shall be inserted. In sub-section (2) of section 46, the words "and subject to any general or special orders of the Governor General in Council" shall be omitted; and for the words "Governor General in Council", where they occur for the second time, the words "Local Government" shall be substituted. In sub-section (1) of section 65, the words "with the previous approval of the Governor General in Council" shall be omitted. |
| 1910 | IV | The United Provinces Excise Act, 1910. | In sections 3(4) and 9, the words "subject to such conditions (if any) as the Governor General in Council may prescribe" shall be omitted. In sub-section (2) of section 4, the words "with the previous sanction of the Government of India" shall be omitted; and to the said sub-section the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no declaration shall be made under this sub-section without the previous sanction of the Government of India." In clause (a) of section 14, the words "with the sanction of the Governor General in Council" shall be omitted; and to the said section the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India" |
| 1916 | II | The United Provinces Municipalities Act, 1916. | In sub-section (2) of section 3, The word "or" at the end of clause (a) and the whole of clauses (b) and (c) shall be omitted. In section 80, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted, and after the words "Governor General in Council", where they occur for the second time, the words "or Local Government" shall be inserted. In sub-section (1) of section 128, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted, and after clause (xiii) the following clause shall be inserted, namely:- "(xiii-A.) any other tax which, under rules made under clause (a) of section 80-A., sub-section (3) of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In clause (xiv) of the same sub-section for the words "any other tax 33 the following shall be substituted, namely;-"any tax not authorised under clauses (i) to (xiii-A.)" In sub-section (3) of section 133, after the word and figures "clause (xiii)" the Words and figures "or under clause (xiii-A,)" shall be inserted. |
Part VII.-Punjab Acts.
| 1911 | III | The Punjab Municipal Act, 1911. | In section 61, for the words "Governor General in Counoil" where they first occur the words "Local Government" shall be substituted; and after clause (B)(i) the following clause shall be inserted, namely:- "(j) any other tax which, under rules made under clause (a) of section 80-A., sub-section (3) of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In sub-section (1) of section 238, the words "with the previous approval of the Governor General in Council" and the proviso shall be omitted. |
| 1912 | V | The Colonization of Government Lands (Punjab) Act, 1912. | In the proviso to section 4 after the words "Provided that" the words "unless the Local Government by general or special order otherwise directs" shall be inserted, and the words "without the previous sanction of the Governor General in Council" shall be omitted. |
| 1914 | I | The Punjab Excise Act, 1914. | In sections 4 and 17, the words "with the previous sanction of the Governor General in Council." shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 17, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part VIII.-Bihar and Orissa Acts.
| 1913 | I | The Bihar and Orissa Board of Revenue Act, 1913. | In the proviso to section 3, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1913 | II | The Orissa Tenancy Act, 1913. | In sub-section (7) of section 46, the words "subject to the control of the Governor General in Council" shall be omitted. In sub-section (1) of section 112, the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to M the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 128, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In sub-section (1) of section 143, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (3) of the same section, for the words "Governor General in Council", where they occur in Both places, the words "Local Government" shall be substituted. In sub-section (1) of section 192, the words "with the previous sanction of the Governor General in Council" and the words "with the like sanction" shall be omitted. |
| 1915 | II | The Bihar and Orissa Excise Act, 1915. | In sections 4 and 11 the words "with the previous sanction of the Government of India" shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be without the previous sanction of the Government of India." To section 11, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India." |
Part IX.-Eastern Bengal and Assam Act.
| 1910 | I | The Eastern Bengal and Assam Excise Act, 1910. | In section 4 the words "with the previous sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Gouncil." In section 12 the words "with the sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part X.-Central Provinces Acts.
| 1916 | II | The Central Provinces Excise Act, 1915. | In clause (3) of section 2, the words "subject to the control of the Governor General in Council" shall be omitted. In sections 4 and 8, the words "with the previous sanction of the Governor General in Council" shall be omitted. To section 4 the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 8, the following proviso shall be added, namely;- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
| 1917 | I | The Central Provinces Courts Act, 1917. | In sub-section (1) of section 4 the words "with the sanction of the Governor General in Council" shall be omitted, and after the word "Judges" the words "who shall be appointed by the Local Government and" shall be inserted. For sub-section (2) of the same section, the following shall be substituted, namely:- "(2) The Local Government shall appoint one of such Judges to be the Judicial Commissioner, and the others shall be Additional Judicial Commissioners." |
| 1917 | II | The Central Provinces Land Revenue Act, 1917. | Section 4 shall be omitted. In sub-section (2) of section 5, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (1) of section 8 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
Part XI.-Burma Act.
| 1898 | III | The Burma Municipal Act, 1898. | In sections 37, 38 and 38-B, alter the words "Governor General in Council" wherever they occur, the words "or of the Local Government" shall be inserted. In sub-section (1) of section 46, for the words "Governor General in Council" the words "Local Government" shall be substituted, and after clause (h) of division (A) the following clause shall be inserted, namely:- "(i) any other tax which, under rales made under clause (a) of section 80-A, sub-section (3), of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature with the previous sanction of the Governor General." In division (B) of the same sub-section, for the words "any other tax" the words "any tax not authorised under division (A)" shall be substituted. |
| 1898 | IV | The Lower Burma Town and Village Lands Act, 1898. | In sections 17(1) and 43, the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1899 | IV | The Rangoon Police Act, 1899. | In sections 6 and 9 after the words "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent "shall be inserted. In section 7, for the words from "may appoint" to the end of the section the following shall he substituted, namely:- "may, subject to rules made under section 45-A of the Government of India Act, appoint so many Superintendents of Police as it thinks fit." |
| 1902 | IV | The Burma Forest Act, 1902. | In section 23, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1905 | IV | The Rangoon Port Act, 1905. | In sub-section (1) of section 5, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1907 | VI | The Burma Village Act, 1907. | In sub-section (1) of section 29, the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1910 | I | The Burma Process Fees Act, 1910. | In section 3, the words "subject to the control of the Governor General in Council and" shall be omitted. |
| 1917 | IV | The Rangoon Hackney Carriages Act, 1917. | In section 2, the words "subject to the control of the Governor General in Council" shall be omitted; and to the same section, the following proviso shall be added, namely:- "Provided that the Local Government, when extending this Act or any provisions thereof to any cantonment, shall exercise it powers under this section subject to the control of the Governor General in Council." |
| 1917 | V | The Burma Excise Act, 1917. | In section 3 the words "subject to the control of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, such declaration shall be made subject to the control of the Governor General in Council." In section 8 the words "with the sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification prohibiting the Import or export of any excisable article shall be issued without the sanction of the Governor General in Council." |
_______________________________________________________________________
Prior to Amendment by Act 3 of 1937, Schedule read as:
_______________________________________________________________________
(See section 2.)
Part I.-Acts of the Governor General in Council.
| Year. | No. | Short title or subject. | Amendments. |
| 1851 | VIII | The Indian Tolls Act, 1851. | In section 2 the words "not exceeding the rates mentioned in the Schedule annexed to this Act" and the Schedule, shall be omitted. |
| 1857 | XXIX. | Collection of Bombay Land Customs. | The proviso to Section 5 shall be omitted. |
| 1859 | XIII | The Workman's Breach of Contract Act, 1859 | In section 5 the words "by the Governor General of India in Council or" shall be omitted. |
| 1860 | IX | The Employers and Workmen (Disputes) Act, 1860. | In section 9 the words "of the Governor General of India in Council or" shall be omitted. |
| 1861 | V | The Police Act, 1861 | In sections 2 and 3 after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted. |
| 1864 | XV | The Indian Tolls Act, 1864. | The words from "not exceeding" to "Schedule mentioned" in the Preamble, the whole of section 1 and the Schedule shall be omitted. In section 2, for the words from "specified in the Schedule" to the end of the section, the words "authorized to be levied under the said Act VIII of 1851" shall be substituted. |
| 1865 | X | The Indian Succession Act, 1865. | In section 332, for the words "Governor General of India in Council" wherever they occur, the words "Local Government", for the words "in British India" the words "in the territories administered by the Local Government." for the word "be" the words "the Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1865 | XV | The Parsi Marriage and Divorce Act, 1885. | In section 8A, for the words "Governor General in Council" the words "Local Government, by which he was appointed." for the words "the Local Government, by which he was appointed" the words "such Local Government" and for the words "the Governor General" the words "such Local Government" shall be substituted. |
| 1887 | XXV | The Press and Registration of Books Act, 1887. | In section 21, for the words "Governor General of India in Council" the words "Local Government" and for the words "Gazette of India" the words "local Gazette" shall be substituted. |
| 1868 | V | Delegation of powers to the Commissioner in Sindh. | In section 2 the words "with the consent of the Governor General of India in Council" shall be omitted. |
| 1869 | I | The Oudh Estates Act, 1869 | In section 9, for the words "Governor General of India in Council" the words "Local Government", for the words "the said Governor General In Council" the words "the Local Government" and for the words "Gazette of India" where they occur for the second time the words "local official Gazette" shall be substituted. |
| 1870 | VII | The Court-fees Act, 1870. | In section 20 the words 11 and sanctioned by the Governor General of India in Council" shall be omitted." In sections 22 and 23 the words "and the Governor General of India In Council" shall be omitted. In sections 26 and 35, for the words "Governor General of India in Council" the words "Local Government." and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 35 for the words "British India "the words "the territories under its administration" shall be substituted. |
| 1870 | VIII | The Female Infanticide Prevention Act, 1870. | In section 1 the words "with the previous sanction of the Governor General of India in Council" shall be omitted. |
| 1870 | VII | The Female Infanticide Prevention Act, 1870-Contd | In section 3 the words "confirmed by the Governor General of India in Council and" and the words "in the Gazette of India and also" shall be omitted. In section 7, for the words from "and the Governor of Madras" to the end of the section the following shall be substituted namely:- "and the Local Government of any other part of British India may, by notification published in the local official Gazette, extend it to any part of the territories under the administration of that Local Government." |
| 1871 | IV | The Coroners Act, 1871. | In section 38 for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1872 | III | The Special Marriage Act, 1872. | In section 13-A for the words "Governor General in Council" wherever they occur the words "Local Government" shall be substituted. |
| 1872 | XV | The Indian Christian Marriage Act, 1872. | For section 86, the following section shall be substituted, namely:- "86. (1) Powers and function exercisable as regards Native States.- The powers and functions exercisable by the Governor General in Council under sections 6, 8, 9, 47, 48, 56 and 84 shall so far as regards any Native State which is within the political charge of a Local Government, be exercised by that Local-Government. The exercise under this section by any Local Government of powers and functions under sections 6, 8, 9 and 56 shall be by notification in the local official Gazette. (2) The powers and functions exercisable under this Act by the Governor General in Council may be delegated to and exercised by such officers as he may from time to time appoint in this behalf." |
| 1873 | VIII | The Northern India Canal and Drainage Act, 1873. | In section 75, the words "subject to the control of the Governor General in Council" and the words "subject to the like control" shall be omitted. |
| 1874 | III | The Married Women's Property Act, 1874. | In section 2, for the words "Governor General in Gounod wherever they occur the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1874 | IX | The European Vagrancy Act, 1874. | In section I, for the words from "as the Governor General in Council to the end of the section the following shall be substituted, namely:-"as in the case of Coorg and the said Islands the Local Government by notification in the local official Gazette, and in the case of any of the said dominions, the Governor General in Council by notification in the Gazette of India, from time to time, appoints in this behalf." To the same section, the following shall be added, namely:-"Provided further, that in the case of any of the said dominions which is within the political charge of a Local Government, the power conferred on the Governor General in Council by this section shall be exercised by that Local Government by notification in the local official Gazette." In sections 14 and 36, the words "subject to the control of the Governor General in Council" shall be omitted. In section 26, for the words "Government of India" the words "Governor, Lieutenant Governor or Chief Commissioner of the Province concerned" and for the words "Governor General in Council" the words "Local Government" shall be substituted. To section 35, the following shall be added, namely:-"Provided that, in the case of any such place which is within the political charge of a Local Government, the power conferred on the Governor General in Council by this section shall be exorcised by that Local Government by notification in the local official Gazette." |
| 1874 | XIV | The Scheduled Districts Act, 1874 | In section 3, 5 and 5-A the words "with the previous sanction of the Governor General in Council" shall be omitted and in sections 3 and 5 the words "in the Gazette of India and also" and the words "if any" shall be omitted. In section 9 for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1875 | XVIII | The Indian Law Reports Act, 1875. | In the preamble, for the words "the Governor General in Council proposes" the words "it is proposed" shall be substituted. In section 3 for the words "the Governor General in Council" the words "any Local Government" shall be substituted. |
| 1875 | XX | The Central Provinces Laws Act, 1875. | In section 10 the words "when sanctioned by the Governor General in Council" shall be omitted. |
| 1876 | II | The Burma Land and Revenue Act, 1876. | In section 1, the words "and with the previous sanction of the Governor General in Council" shall be omitted. In section 57 the words "subject to any restrictions from time to time imposed by the Governor General in Council" shall be omitted. In section 60 the words "to the control of the Governor General in Council and" shall be omitted. |
| 1876 | XVIII | The Oudh Laws Act, 1876. | To section 39 the following shall be added, namely:-"Provided that the previous sanction of the Governor General in Council which is required by clause (d) shall not be necessary in the case of any tax which, under rules made under clause (a) of sub-section (3) of section 80-A of the Government of India Act, may be imposed, for the purposes of the Local Government, by any law made by the local legislature without the previous sanction of the Governor General." |
| 1878 | I | The Opium Act, 1878. | In sections 5 and 8 for the words "with the previous sanction" the words "subject to the control" shall be substituted. In section 13 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1878 | VII | The Indian Forest Act, 1878. | In section 1 the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 31 the words "and subject to the control of the Governor General in Council" shall be omitted. In section 39, the words "subject to the control of the Governor General in Council" and the words "subject to the like control or sanction, respectively." shall be omitted. |
| 1878 | XVII | The Northern India Ferries Act, 1878. | In section 4, for the first Proviso the following shall be substituted, namely:- "Provided that when a river lies between two Provinces, the powers conferred by this section shall, in respect of such river, be exercised jointly by the Local Governments of those Provinces by notifications in their respective official Gazettes, and in any case where the said Local Governments fail to agree as regards the exercise of any such power they shall exercise such power subject to the control of the Governor General in Council." In clause (d) of section 17 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1879 | VI | The Elephant's Preservation Act, 1879. | In section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 6 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1879 | XIII | The Oudh Civil Courts Act, 1879. | For section 6 the following shall be substituted, namely:- "6. Appointment of officers under Act.- The Judicial Commissioner, the District Judges, Subordinate judges and Munsifs shall be appointed by the Local Government." |
| 1879 | XIV | The Hackney-carriage Act, 1879. | In section 5 for the words "Governor General in Council" where they first occur the words "Local Government" shall be substituted. |
| 1879 | XVII | The Dekkhan Agriculturists' Relief Act, 1879. | In section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 54, the words "and if the Government of India so direct shall" shall be omitted, and for the words "Government of India" where they occur for the second time in the same section, the words "Local Government" shall be substituted. |
| 1880 | I | The Religious Societies Act, 1880. | In section 1 for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1880 | VII | The Indian Merchant Shipping Act, 1880. | In sections 23 and 73 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1880 | XIII | The Vaccination Act, 1880. | In sections 4, 5 and 20 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1881 | V | The Probate and Administration Act, 1881 | In section 2 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1881 | XXI | The Broach and Kaira Incumbered Estates Act, 1881. | In section 3 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1882 | IV | The Transfer of Property Act, 1882. | In sections 1 and 117 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1882 | XV | The Presidency Small Cause Courts Act, 1882. | In section 7 the words "subject to the control of the Governor General in Council" and the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1883 | XX | The Punjab District Boards Act, 1883. | In sub-section (2) of section 11, in proviso (a) the words "or the Governor General in Council, for some reason affecting the public interests, sanctions the direction." and in proviso (6) the words "except with the approval of the Governor General in Council or" shall be omitted. In section 30, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 36, the words "subject to the control of the Governor General in Council." where they occur in both places, shall be omitted. In clause (1) of section 55, for the words "Governor General in Council" the words "Local Government" shall be substituted, and in sub-clause (a) before the words "make general rules" the following shall be inserted, namely:- "in the case of taxes which under rules made under clause (a) of sub-section (3) of section 80-A, of the Government of India Act, a local authority may be authorised to impose by any law made by the Local legislature without the previous sanction of the Governor General." In the same section, the words from "Rules made under clause 2(b)" to the end of the section shall be omitted. |
| 1884 | VII | The Indian Steam-ships Act, 1884. | In sub-section (4) of section 13, in clause (a) the words "with the previous sanction of the Governor General in Council" and in clause (b) the words "of its own authority" shall be omitted. |
| 1885 | VIII | The Bengal Tenancy Act, 1885. | In sub-section (7) of section 30, the words "subject to the control of the Governor General in Council" shall be omitted. In section 101, sub-section (1) the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to "the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 105, for the words "Government of India" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 112, in sub-section (1) the words "with the previous sanction of the Governor General in Council" and the whole of sub-section (3) shall be omitted. |
| 1885 | XVIII | The Land Acquisition (Mines) Act, 1885. | In clause (c) of section 3(2) and in section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 5, the words "in such manner as the Governor General in Council may from time to time direct" shall be omitted; and to the same section the following sub-section shall be added, namely:- "(5) Every declaration made under this section shall be published in such manner as the Local Government may direct." In section 14 after the words "those sections" the words "except in section 5, sub-section (5) and section 8" shall be inserted. |
| 1886 | VI | The Births, Deaths and Marriages Registration Act, 1886. | In sub-section (2) of section 11, the words "with the previous approval of the Governor General in Council." shall be omitted. To section 13 the following proviso shall be added, namely:-"Provided that the powers and functions exercisable by the Governor General in Council under this section shall, in the case of any such dominions which are within the political charge of a Local Government, be exercised by that Local Government by notification in the local official Gazette." To sub-section (2) of section 24, the following shall be added, namely:-"Provided that such certified copies shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." To section 32, the following shall be added, namely:-"Provided that such register or record shall. In the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." In clause (1) of section 65, for the words "Governor General in Council" the words "Local Government" shall be substituted, and in sub-clause (a) before the words "make general rules" the following shall be inserted, namely:- "in the case of taxes which under rules made under clause (a) of sub-section (3) of section 80-A, of the Government of India Act, a local authority may be authorised to impose by any law made by the Local legislature without the previous sanction of the Governor General." In the same section, the words from "Rules made under clause 2(b)" to the end of the section shall be omitted. |
| 1884 | VII | The Indian Steam-ships Act, 1884. | In sub-section (4) of section 13, in clause (a) the words "with the previous sanction of the Governor General in Council" and in clause (b) the words "of its own authority" shall be omitted. |
| 1885 | VIII | The Bengal Tenancy Act, 1885. | In sub-section (7) of section 39, the words "subject to the control of the Governor General in Council" shall be omitted. In section 101, sub-section (1) the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to "the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 105, for the words "Government of India" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 112, in sub-section (1) the words "with the previous sanction of the Governor General in Council" and the whole of sub-section (3) shall be omitted. |
| 1885 | XVIII | The Land Acquisition (Mines) Act, 1885. | In clause (c) of section 3(2), and in section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 5, the words "in such manner as the Governor General in Council may from time to time direct" shall be omitted and to the same section the following sub-section shall be added, namely:- "(5) Every declaration made under this section shall be published in such manner as the Local Government may direct." In section 14, after the words "those sections" the words "except in section 5, sub-section (5) and section 8" shall be inserted. |
| 1886 | VI | The Births, Deaths and Marriages Registration Act, 1886. | In sub-section (2) of section 11, the words "with the previous approval of the Governor General in Council," shall be omitted. To section 13 the, following proviso shall be added, namely:-"Provided that the powers and functions exercisable by the Governor General in Council under this section shall, in the case of any such dominions which, are within the political charge of a Local Government, be exercised by that Local Government by notification in the Local official Gazette." To sub-section (2) of section 24, the following shall be added, namely:-"Provided that such certified copies shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." To section 32, the following shall be added, namely:-"Provided that such register or record shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." For sub-section (1) of section 33, the following shall be substituted, namely:- "(1) Any Local Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, and the Governor General in Council, in the case of registers or records so sent to any other Registrar General appointed by him under the said section, may appoint so many persons as it or he, as the case may be, thinks fit to be Commissioners for examining such registers or records." In sub-section (2) of the same section, for the words "Governor General in Council" the words "authority appointing them" shall be substituted. For sub-section (1) of section 35-A, the following shall he substituted, namely:- "(1) The Governor General in Council of the Local Government, if he or it thinks fit, may by notification in the Gazette of India or the local official Gazette, as the case may be, appoint more Commissions than one for the purposes of section 33, each such Commission consisting of be many and such members, and having its functions restricted to the disposal, under this Act and the rules thereunder, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification." |
| 1887 | VII | The Suits Valuation Act, 1887. | In sub-section (1) of section 3, for the words "with the previous sanction" the words "subject to the control" shall be substituted. |
| 1887 | X | The Native Passenger Ships Act, 1887. | In section 20, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2), of section 53, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1887 | XII | The Bengal, Agra and Assam Civil Courts Act, 1887. | For section 4 the following section shall be substituted, namely:- "4. The Local Government may alter the number of District Judges, Subordinate Judges and Munsifs now fixed." In sub-section (1) of section 15, after the words "Governor General in Council" the following shall be inserted, namely:- "in the case of the High Court at Calcutta and by the Local Government in other cases." In clause (b) of section 36(1), the words of with the previous sanction of the Governor General in Council" shall be omitted. |
| 1887 | XVI | The Punjab Tenancy Act, 1887. | In section 107, the words "to the control of the Governor General in Council and" shall be omitted. |
| 1887 | XVII | The Punjab Land-revenue Act, 1887. | In section 5, after the words "those tahsils" the words "and districts" shall be inserted, and the words "districts and" where they occur for the second time shall he omitted. In clause (a) of section 145(1) and in clause (e) of section 146(1), the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (4) of section 145, for the words "Governor General in Council may on a reference from the Local Government" the words "Local Government may" shall be substituted and in sub-section (5) of the same section for the words "Governor General in Council" the words "Local Government" shall be substituted. In section 156, the words "to the control of the Governor General in Council and" shall be omitted. |
| 1888 | XVIII | The Burma Financial Commissioner's Act, 1888. | In sections 4 and 5 the words "with the previous sanction of the Governor General in Council," and in section 5 the words "with such sanction as aforesaid," shall be omitted. |
| 1890 | VI | The Charitable Endowments Act, 1890. | In sub-section (1) of section 3 for the words "Governor General in Council" the words "Local Government." and for the words "any Local Government" the words "such Local Government" shall be substituted. In clause (e) of section 4(3) and in section 11 for the words "Governor General in Council" the words Local Government" shall be substituted. For section 13 the following section shall be substituted, namely:- "13. (1) The Governor General in Council may prescribe forms for any proceedings under this Act and may make rules consistent with this Act for prescribing the Local Government which is to exercise the powers conferred by this Act in the case of property which is, or is situated, in territories subject to two or more Local Governments. (2) The Local Government may make rules consistent with this Act for- (a) prescribing the fees to be paid to the Government in respect of any property vested under this Act in a Treasurer of Charitable Endowments; (b) regulating the cases and the mode in which schemes or any modification thereof are to be published before they are settled or made under section 5; (c) prescribing the forms in which accounts are to be kept by Treasurers of Charitable Endowments and the mode in which such accounts are to be audited; and (d) generally carrying into effect the purposes of this Act." Section 16 shall be omitted. |
| 1891 | XIV | The Oudh Courts Act, 1891 | In sub-section (1) of section 4 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1894 | I | The Land Acquisition Act, 1894. | In sub-section (1) of section 38 and in section 41, the words "subject to such rules as the Governor General of India in Council may from time to time prescribe in this behalf" shall be omitted. In sub-section (1) of section 55, the words "subject to the control of the Governor General in Council" shall be omitted; And to the same sub-section the following proviso shall be added, namely:- "Provided that where the provisions of this Act are put in force for the acquisition of land- (a) for the purposes of any railway, or (b) for such other purposes, connected with the administration of a central subject as defined in section 45-A of the Government of India Act, as the Governor General in Council may, by notification in the Gazette of India, declare in this behalf. the power to make, alter and add to rules conferred on the Local Government by this sub-section shall be exercised subject to the control of the Governor General in Council." |
| 1896 | II | The Cotton Duties Act, 1896. | In sub-section (3) of section 28, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1897 | III | The Epidemic Diseases Act, 1897. | Sub-section (3) of section 2 shall he omitted. After section 2, the following section shall be inserted, namely:- "2A. Concurrent powers of Local Government.- When any Local Government is satisfied that the province or any part thereof is visited by, or threatened with, an out break of any dangerous epidemic disease, and that the ordinary provisions of the law for the time being in force are insufficient to prevent the outbreak of such disease or the spread thereof, such Local Government may exercise all or any of the powers conferred by this Act on the Governor General in Council." |
| 1897 | IX | The Provident Funds Act, 1897. | In section 6 for the words "Governor General in Council" the words "Local Government" and for the word "his" the word "its." shall be substituted. |
| 1898 | V | The Code of Criminal Procedure, 1808. | In the proviso to section 1(2), the words "with the sanction of the Governor General in Council" shall be omitted. In sections 7(2), 14(3), 269(1), 495(1), 544 and 566(3), the words "with the previous sanction of the Governor General in Council" shall be omitted. For section 22, the following section shall be substituted, namely:- "22. Every Local Government, so far as regards the territories subject to its administration (other than the presidency towns), may by notification in the official Gazette appoint such European British subjects as it thinks fit to be Justices of the Peace within and for the local area mentioned in such notification." In sub-section (1) of section 24, for the words "Governor General in Council" the words "Local Government" and for the words "British India", where it occurs for the second time, the words "the territories subject to its administration" shall be substituted. In section 27, the words from "the Governor General in Council" to "and" shall be omitted. In section 132 for the words "Governor General in Council" the words "Local Government" shall be substituted, and to the same section the following proviso shall be added, namely:- "Provided that no such prosecution shall be instituted in any Criminal Court against any officer or soldier in His Majesty's Array except with the sanction of the Governor General in Council." In sub-section (4) of section 313, after the words "Governor General in Council" the words "or the Local Government" shall be inserted. |
| 1898 | XIII | The Burma Laws Act, 1898. | In sections 10(3), 12(1)(b) and (c) and 14(1), for the words "with the previous sanction" the words "subject to the control" shall be substituted. |
| 1899 | IV | The Government Buildings Act, 1899 | In sub-section (3) of section 4, after the word "section" the following shall be inserted, namely:- "in regard to any building which is used or required for the administration of a central subject as defined in section 45-A of the Government of India Act or which is the property of the Government of India." |
| 1899 | IX | The Indian Arbitration Act, 1899. | In the proviso to section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1899 | XIII | The Glanders and Farcy Act, 1899. | In sub-section (1) of section 2, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1899 | XXIV | The Central Provinces Court of Wards Act, 1899. | In clause (c) of section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1900 | III | The Prisoners Act, 1900. | In sub-section (1) of section 19, for the words "British India" the words "the Province" and for the words "Governor General in Council" the words "Local Government" shall be substituted. For section 21 the following section shall be substituted, namely:- "21. (1) The Local Government may grant to any person under sentence of penal servitude a license to be at large within such part of the Province and during such portion of his term of penal servitude as may be specified in the license and upon such conditions as the Governor General in Council may by general or special order prescribe. (2) The Local Government may revoke or subject to such conditions, alter any license granted under sub-section (1). In section 23 for the words "Government of India" the words "Local Government" shall be substituted. For sub-section (4) of section 30, the following shall be substituted, namely:- "(4) In any case in which the Local Government is competent under sub-section (1) to order the, removal of a prisoner to a lunatic asylum or other place of safe custody within the province, the Local Government may order his removal to any each asylum or place within any other Province or within the territories of any Native Prince or State in India by agreement with the Local Government of such other Province or with such Native Prince or State, as the case may be; and the provisions of this section respecting the custody, detention, remand and discharge of a prisoner removed under sub-section (1) shall, so far as they can be made applicable, apply to a prisoner removed under this sub-section." Section 32 shall be re-numbered section 32(1) and in the same section for the words "Governor General in Council" the words "Local Government" and for the words "British India" the words "the Province" shall be substituted. And to the same section the following sub-section shall be added, namely:- "(2) In any case in which the Local Government is competent under sub-section (1) to appoint places within the Provinces and to order the removal thereto of persons under sentence of transportation, the Local Government may appoint such places in any other Province by agreement with the Local Government of that Province, and may by like agreement give orders or duly authorise some officer to give orders for the removal thereto of such persons." In section 42, the words "The Governor General in Council or" the words "the Gazette of India or" and the words" as the case may be" shall be omitted. |
| 1900 | VI | The Lower Burma Courts Act, 1900. | In sub-section (1) of section 17, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1900 | XIII | The Punjab Alienation of Land Act, 1900. | In section 24, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | VI | The Assam Labour and Emigration Act, 1901. | In clause (b) of section 1(2) and in section 221, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (2) of section 64, for the words "the Governor General in Council" the words "Local Government" shall be substituted. |
| 1901 | VIII | The Indian Mines Act, 1901 | In sub-section (1) of section 18, the words "the Governor General in Council or" where they occur in both places shall be omitted. |
| 1903 | I | The Amending Act, 1903. | In Part II of the Second Schedule in the entry in column 4 against Act XXI of 1836, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1903 | XVI | The Central Provinces Municipal Act, 1903. | In section 35 for the words "Governor General in Council" where they first occur the words "Local Government" shall be substituted, and to clause (a) the following sub-clause shall be added, namely:- "(xii) any other, tax which, under rules made under clause (a) of section 80-A., sub-section (3), of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." |
| 1908 | V | The Code of Civil Procedure, 1908. | In sub-section (1) of section 5 the words "with the previous sanction of the Governor General in Council" and the words "with the sanction aforesaid" shall be omitted. In sections 61, 67(1) and (2), 68 and 143, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 125, for the words "as the Governor General in Council may determine" the following shall be substituted, namely:-"as in the case of the Court of the Judicial Commissioner of Coorg, the Governor General in Council, and, in other cases the Local Government, may determine." |
| 1908 | XIV | The Indian Criminal Law Amendment Act, 1908. | In sub-section (2) of section 1, for the words "Governor General in Council" the words "Local Government of any other Province." for the words "Gazette of India" the words "official Gazette," and for the words "any other Province" the words "that Province" shall be substituted. In sub-section (3) of the same section for the words "Governor General in Council." where they occur in both places, the words "Local Government" shall be substituted. In sub-section (1) of section 2, the words "to the Governor General in Council or", the words "the Governor General in Council or" and the words "with the previous sanction of the Governor General in Council" shall be omitted. In clause (b) of section 15(2) and in section 16 for the words "Governor General in Council" wherever they occur, the words" Local Government." shall be substituted. |
| 1908 | XVI | The Indian Registration Act, 1908. | In sub-section (2) of section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (1) of section 4, the words "with the previous consent of the Governor General in Council" shall be omitted. In sub-section (1) of section 4 and in section 78, the words" subject to the control of the Governor General in Council" shall be omitted. |
| 1908 | XVII | The Indian Emigration Act, 1908. | In sections 2(2), 27(2), 32, 74(2) and 77(2), for the words "Governor General in Council." wherever they occur, the words "Local Government" shall be substituted. In sub-section (1) of section 81 for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "Local official Gazette" shall be substituted. In the same sub-section, after clause (f) the following shall be inserted, namely:- "and (g) to provide for the disposal of emigrants who may be landed under section 74. (1-A) The Governor General in Council may, by notification in the Gazette of India, make rules consistent with this Act.-" In the same sub-section, clause (n) shall be omitted, clauses (g), (h), (i), (m) (o) (p), (q), (r), and (s) shall be re-numbered clauses (i) to (xii), respectively, and in the proviso for the letter and brackets "(h)" the figures and brackets "(ii)" and for the words "this section" the words "this sub-section" shall be substituted. |
| 1910 | IX | The Indian Electricity Act, 1910. | Sub-section (3) of section 3 shall be omitted. In section 10, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (2) of section 32, for the words "Governor General in Council" in both places where they occur the words "Local Government." and for the word "he" the word "it" shall be substituted. In sub-section (1) of section 34, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1911 | III | The Criminal Tribes Act, 1911. | For section 11, the following section shall be substituted, namely:- "11. (1) Power to restrict movements of, or settle criminal tribes.- If the Local Government considers that it of expedient that any criminal tribe should be- (a) restricted in its movements to any specified area, or (b) settled in any place of residence, The Local Government may, by notification in the local official Gazette, declare that such criminal tribe shall be restricted in its movements to the area specified in the notification, or Shall be settled in the place of residence so specified, as the case may be. (2) Before making any such declaration, the Local Government shall consider the following matters, namely;- (i) the nature and the circumstances of the offences in which the members of the criminal tribe are believed to have been concerned; (ii) whether the criminal tribe follows any lawful occupation, and whether such occupation is its real occupation or merely a pretence for the purpose of facilitating the commission of crimes; (iii) the suitability of the area to which it is proposed to restrict the movements of the criminal tribe, or of the place of residence in which it is proposed to settle it; and (iv) the manner in which it is proposed that the criminal tribe shall earn its living within the restricted area or in the settlement, and the adequacy of the arrangements which are proposed therefor." Section 12 shall be omitted. In sections 13, 16, 17(1), 20(2)(e) and 28, for the word and figures "section 12" the word and figures "section 11" shall be substituted. In section 19 for the words "Governor General in Council" the words "Local Government" shall be substituted, and for the words "in any part of British India" the following shall be substituted, namely:- "in the province, or, with the previous consent of the Local Government of any other province, in such other province." |
| 1912 | II | The Co-operative Societies Act, 1912. | Section shall be re-numbered section 28(1) and in the said section the letter and brackets "(a)" and the whole of clauses (b) and (c) shall be omitted. To the same section the following sub-section shall be added, namely:- "(2) The Local Government, by notification in the Local official Gazette, may, in the case of any registered society or class of registered society, remit- (a) the stamp-duty with which, under any law for the time being in force, instruments executed by or on behalf of a registered society or by an officer or member and relating to the business of such society, or any class of such instruments, are respectively chargeable, and ???(b) any fee payable under the law of registration for the time being in force." |
| 1912 | IV | The Indian Lunacy Act, 1912. | In sub-section (1) of section 35, for the words from "Any lunatic" to "Governor General in Council" the following shall be substituted, namely:- "Any lunatic may, in accordance with any general or special order of the Local Government, be removed from any-asylum established by Government to any other asylum within the province, or to any other asylum in any other province, with the consent of the Local Government of that province." In sub-section (2) of the same section, for the words "Governor General in Council" the words "Local Government" and for the word "he", where it first occurs, the word "it" shall be substituted; and in the same sub-section, for the words "in British India" the following shall be substituted, namely:- "in the province, or to any asylum, jail or other place of safety in any other province with the consent of the Local Government of that province." For section 85, the following section shall be substituted, namely:- "85. The Magistrates or Courts exercising jurisdiction in any province may send lunatics or any class of lunatics to any asylum situate in any other province in accordance with any general or special order of the Local Government made in that behalf with the consent of the Local Government of such other province." In sub-section (1) of section 91, the words "subject to the control of the Governor General in Council" shall be omitted. In section 99 for the words "Governor General in Council" the words "Local Government." and for the words "British India" the words "the province" shall be substituted. |
| 1912 | VII | The Bengal, Bihar and Orissa and Assam Laws Act, 1912. | The proviso to section 3 shall be omitted. |
| 1914 | IX | The Local Authorities Loans Act, 1914. | To sub-section (1) of section 3, the following further proviso shall be added, namely:- "Provided further that, in the case of loans other than loans made, by the Local Government, no amount exceeding twenty-five lakhs of rupees shall be borrowed unless the terms, including the date of flotation, of such loan have been approved by the Governor General in Council." In sub-section (1) of section 4, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted. In the same sub-section, in clause (vi) the words from "without" to the end of the clause shall be omitted; and for clause (vii) the following shall be substituted, namely ?- "(vii) the cases in which local authorities may take loans from persons other than the Local Government." Sub-section (2) of section 4, and in sub-section (3) the words from" in the Gazette of India" to "delegated power." shall be omitted. |
| 1917 | I | The Inland Steam-vessela Act, 1917. | In sub-section (1) of section 19, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1918 | II | The Cinematograph Act, 1918. | In sub-section (3) of section 1, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In sub-section (1) of section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. Sub-section (3) of the same section shall be omitted; and in sub-section (4), the words "Gazette of India or" and the words "as the case may be," shall be omitted. |
| 1919 | I | The Local Authorities Pensions and Gratuities Act, 1919. | In sub-section (1) of section 4, for the words "Governor General in Council", where they occur for the second time, the words "Local Government" shall be substituted. |
| 1919 | XII | The Poisons Act, 1019. | In sub-section (1) of section 4, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (1) of section 8, for the words "the Governor General in Council, or" the word "and" shall be substituted. |
| 1920 | V | The Provincial Insolvency Act, 1920. | In section 81, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
Part II.-Regulations by the Governor General in Council.
| 1880 | II | The Assam Frontier Tracts Regulation, 1880. | In section 1, for the word "the Governor General in Council", where they occur in both places, the word "he" and for the words "Gazette of India" the words "local Gazette" shall be substituted. In section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1884 | III | The Assam Frontier Tracts Regulation, 1884. | In section 1, for the words "Governor General in Council", where they occur in both places, the words "Chief Commissioner "shall be substituted. |
| 1886 | I | The Assam Land and Revenue Regulation, 1886. | In sections 1(2) and 18, the words "with the previous sanction of the Governor General in Council" wherever they occur, shall be omitted. In proviso (a) to section 34, for the words "Governor General in Council" the words "Chief Commissioner" shall be substituted. In sections 122, 124 and 168 (2), the words "subject to the control of the Governor General in Council M shall be omitted. In sub-section (2) of section 130, the words "subject to such rules as the Governor General in Council may make in this behalf" shall be omitted. Sub-section (3) of section 167 shall be omitted. |
| 1887 | XII | The Upper Burma Ruby Regulation, 1887. | In section 14, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1889 | III | The Upper Burma Land and Regulation, 1889. | In sub-sections (2) and (3) of section 27 the words "subject to the control of The Governor General in Council" shall be omitted. In sub-section (1) of section 61, the words "to the control of the Governor General In Council and" shall be omitted. |
| 1891 | VII | The Assam Forest Regulation, 1891. | In section 21, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1892 | V | The Upper Burma Criminal Justice Regulation, 1892. | In section 1 of the Schedule, for the words "Governor General in Council" The words "Local Government" shall be substituted. In sub-section (2) of section 12 of the Schedule the words "The Governor General in Council or" shall be omitted. |
| 1896 | I | The Upper Burma Civil Courts Regulation, 1896. | In sub-section (1) of section 17, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1899 | I | The Coorg Land and Revenue Regulation, 1899. | In sections 6(2) and 7 for the words "Governor General in Council." wherever they occur, the words "Chief Commissioner" shall be substituted. |
| 1900 | I | The Chittagong Hill-tracts Regulation, 1900. | In sections 2(2) and 4(2) the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | I | The Coorg Courts Regulation, 1901. | In section 3, after the words "Judicial Commissioner" the words "and the Chief Commissioner may appoint" shall be inserted. In section 18, the words "with the previous approval of the Governor General in Council" shall be omitted. |
| 1915 | I | The Excise Regulation, 1915. | In sections 4 and 8, the words "with the previous sanction of the Governor General in Council" shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 8, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part III.-Madras Acts.
| 1888 | I | The Local Authorities Loan Act, 1888. | In section 3, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1902 | I | The Madras Court of Wards Act, 1902 | In sub-section (1) of section 48 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1919 | IV | The Madras City Municipal Act, 1919. | In section 16, proviso (a), section 88, proviso (a), section 95, second proviso and sections 144 and 145, for the words "Governor General in Council" the words "Governor in Council" shall be substituted. In section 48, the words "with the sanction of the Governor General in Council" shall be omitted. In clauses (i) and (ii) of the proviso to section 142(1) the words from "or if the loan" to "Governor General in Council" shall be omitted; and to the said proviso the following shall be added, namely:- "(iii) no loan exceeding in amount twenty-five lakhs of rupees shall be raised unless the terms, including the date of flotation, of such loan have been approved by the Governor General in Council." In section 143, for the words "Governor General in Council" the words "Governor I in Council" shall be substituted. |
Part IV.-Bombay Acts.
| 1866 | XII | Constitution of Courts in Sindh. | In section 1, the words" with the sanction of the Government of India" shall be omitted. |
| 1867 | VI | Sanitary Regulation of the City of Bombay. | In section the words "acting under the general control of the Government of India" shall be omitted. |
| 1868 | II | The Bombay Ferries Act, 1868. | In section 4, the words "or imperial" and the words "except with the sanction of the Governor General in Council" shall be omitted. |
| 1876 | II | The Bombay City Land-revenue Act, 1876. | In section 6, the words "under the general control of the Governor General of India in Council" shall be omitted. |
| 1878 | V | The Bombay Abkari Act, 1878. | In proviso (ii) to section 19, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1886 | VI | The Karachi Port Trust Act, 1886. | In section 3, the words "with the approval of the Governor General in Council" shall he omitted. |
| 1888 | III | The City of Bombay Municipal Act, 1888. | In section 106, for the words "Governor General of India in Council" the words "Governor in Council" shall be substituted; and to the same section the following proviso shall he added, namely:- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be contracted by the Corporation unless the terms, including the date of flotation, of such loan have been approved by the Governor General of India in Council." In clause (c) of section 109 for the words "tho Governor General of India in Council" the words "the Governor in Council" shall be substituted. |
| 1990 | II | The Bombay Salt Act, 1890 | In sub-section (1) of section 4, for the words "subject to the general control of the Governor General in Council" the following shall be substituted, namely:- "subject to such control of the Governor General in Council as may be prescribed by rules made under section 45-A of the Government of India Act." |
| 1890 | IV | The Bombay District Police Act, 1890. | In section 4, after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted, and for the words "the authorities aforesaid" the word "Government" shall be substituted. In sub-section (2) of section 6 the words "subject to the previous approval of the Governor General in Council" shall be omitted. |
| 1898 | IV | The City of Bombay Improvement Act, 1898. | In section 33, the words "for transmission to the Government of India" shall be omitted, and for the words "the Government of India." where they occur for the second time, the word "Government" shall be substituted. In section 37, the words "either the Government of India or" shall be omitted. In section 52, for the words "the Government of India" the word "Government" shall be substituted; and to the same section the following proviso shall be added, namely:- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be raised by the Board, unless the terms, including the date of flotation, of such loan have been approved by the Government of India." In section 53, for the words "the Government of India" the word "Government" and for the words "with the previous consent of the Government of India" the words "subject to the provisions of the last preceding section" shall be substituted; and the words "under the last, preceding section" shall be omitted. In sections 56(2), 57, 61(2) and 75(1), for the words "the Government of India" the word "Government" shall be substituted. |
| 1901 | III | The Bombay District Municipal Act, 1901. | In section 59, for the words "Governor General in Council" the words "Governor in Council" shall be substituted: and after clause (x) the following clause shall be inserted, namely:-"(x-A.) any other tax which, under rules made under clause (a) of section 80-A, sub-section (3), of the Government of India Act, a Local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In clause (xi) of the same section, after the words" Governor in Council" the words "and of the Governor General in Council" shall be inserted. |
| 1902 | IV | The City of Bombay Police Act, 1902. | In section 44, for the words "Governor General in Council" the words "Governor in Council" shall be substituted. |
| 1918 | VI | The Bombay Disqualification of Aliens Act, 1918. | In section 5, the words "with the approval of the Governor General in Council" shall be omitted. |
Part V.-Bombay Acts.
| 1866 | II | The Calcutta Suburban Police Act, 1866. | In sub-section (4) of section 47-A., the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1866 | IV | The Calcutta Police Act, 1866. | In section 4, for the words "Governor General of India in Council" the following shall be substituted, namely:-"Lieutenant-Governor, subject to rules made under section 45-A of the Government of India Act." In sub-section (4) of section 78-A. the words "subject to the control of the Governor General in Council" shall he omitted. |
| 1869 | VII | The Bengal Police Act, 1869 | In section 5, after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted. |
| 1879 | III | The Bengal Steam-boilers Prime-movers Act, 1879. | In clause (f) of section 4(2), for the words and "Government of India" the words "Local Government" shall be substituted, and after the word "payment" the words "subject to rales made under section 45-A. of the Government of India Act" shall be inserted. |
| 1899 | III | The Calcutta Municipal Act, 1899. | In sub-section (3) of section 24, the words "with the previous sanction of the Government of India" shall he omitted. In clauses (i) and (ii) of the proviso to section 128 (i), the words "or (if the loan exceeds rupees five lakhs or is to be repaid after a period exceeding thirty years) the Government of India" shall be omitted. After clause (iii) of the same proviso, the following shall be inserted, namely:- "(iv) no loan exceeding in amount twenty-five lakhs of rupees snail be raised, unless the terms, including the date of flotation, of such loan have been approved by the Government of India." In sub-section (1) of section 141-B, for the words "Government of India" the word "Local Government" shall be substituted. |
| 1904 | III | The Bengal Settled Estates Act, 1904. | In sections 7 and 16(5) the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1908 | VI | The Chotca Nagpur Tenancy Act, 1908. | In section 265(1) the words "with the previous sanction of the Government of India" shall be omitted. |
| 1909 | V | The Bengal Excise Act, 1909. | In sections 4 and 11, the words "with the previous sanction of the Government of India shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Government of India." To section 11, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India." |
| 1911 | V | The Calcutta Improvement Act, 1911. | In clauses (i) and (ii) of proviso (b) to section 83(1) and in sections 176(1) and (2) and 177 (1), the words "with the previous sanction of the Government of India" shall be omitted. In section 89, for the words "Government of India" the words "Local Government" shall be substituted; and to the same if section the following proviso shall be added, namely t- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be taken by the Board, unless the terms, including the date of flotation, of such loan have been approved by the Government of India. Section 80 shall be omitted. In sections 93(1), 93, 99 and 100 for the words "Government of India", wherever they occur, the words "Local Government" shall be substituted. |
| 1913 | II | The Bengal Board of Revenue Act, 1913. | In the proviso to section 3, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1918 | III | The Bengal (Alien) Disqualification Act, 1918. | In the proviso to section 3, the words "with the approval of the Governor General in Council" shall be omitted. |
Part VI.-United Provinces Acts.
| 1892 | III | The United Provinces Village Courts Act, 1892. | In section 77, the words "and subject to the approval of the Governor General in Council" shall be omitted. |
| 1899 | II | Collection of Taxes by Railway Administrations. | In section 3, the words "and of the Governor General in Council" shall be omitted. |
| 1901 | II | The Agra Tenancy Act, 1901 | In sub-section (1) of section 52, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | III | The United Provinces Land Revenue Act, 1901 | In sections 6 and 13(1), the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 62, the words "in accordance with general principles sanctioned by the Governor General in Council" shall be omitted. In the proviso to section 68, the word "without the previous sanction of the Governor General in Council" and the words "from the settlement", where they occur for the second time, shall be omitted. In sub-section (3) of section 86, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1906 | III | The United Provinces District Boards Act, 1908. | In sub-section (1) of section 5, the proviso shall be omitted. In sub-sections (2) and (4) of section 32 and in clause (i) of section 56(1), after the words "Governor General in Council" the words "or Local Government" shall be inserted. In sub-section (2) of section 46, the words "and subject to any general or special orders of the Governor General in Council" shall be omitted; and for the words "Governor General in Council", where they occur for the second time, the words "Local Government" shall be substituted. In sub-section (1) of section 65, the words "with the previous approval of the Governor General in Council" shall be omitted. |
| 1910 | IV | The United Provinces Excise Act, 1910. | In sections 3(4) and 9, the words "subject to such conditions (if any) as the Governor General in Council may prescribe" shall be omitted. In sub-section (2) of section 4, the words "with the previous sanction of the Government of India" shall be omitted; and to the said sub-section the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no declaration shall be made under this sub-section without the previous sanction of the Government of India." In clause (a) of section 14, the words "with the sanction of the Governor General in Council" shall be omitted; and to the said section the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India" |
| 1916 | II | The United Provinces Municipalities Act, 1916. | In sub-section (2) of section 3, The word "or" at the end of clause (a) and the whole of clauses (b) and (c) shall be omitted. In section 80, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted, and after the words "Governor General in Council", where they occur for the second time, the words "or Local Government" shall be inserted. In sub-section (1) of section 128, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted, and after clause (xiii) the following clause shall be inserted, namely:- "(xiii-A.) any other tax which, under rules made under clause (a) of section 80-A., sub-section (3) of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In clause (xiv) of the same sub-section for the words "any other tax 33 the following shall be substituted, namely;-"any tax not authorised under clauses (i) to (xiii-A.)" In sub-section (3) of section 133, after the word and figures "clause (xiii)" the Words and figures "or under clause (xiii-A,)" shall be inserted. |
Part VII.-Punjab Acts.
| 1911 | III | The Punjab Municipal Act, 1911. | In section 61, for the words "Governor General in Counoil" where they first occur the words "Local Government" shall be substituted; and after clause (B)(i) the following clause shall be inserted, namely:- "(j) any other tax which, under rules made under clause (a) of section 80-A., sub-section (3) of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In sub-section (1) of section 238, the words "with the previous approval of the Governor General in Council" and the proviso shall be omitted. |
| 1912 | V | The Colonization of Government Lands (Punjab) Act, 1912. | In the proviso to section 4 after the words "Provided that" the words "unless the Local Government by general or special order otherwise directs" shall be inserted, and the words "without the previous sanction of the Governor General in Council" shall be omitted. |
| 1914 | I | The Punjab Excise Act, 1914. | In sections 4 and 17, the words "with the previous sanction of the Governor General in Council." shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 17, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part VIII.-Bihar and Orissa Acts.
| 1913 | I | The Bihar and Orissa Board of Revenue Act, 1913. | In the proviso to section 3, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1913 | II | The Orissa Tenancy Act, 1913. | In sub-section (7) of section 46, the words "subject to the control of the Governor General in Council" shall be omitted. In sub-section (1) of section 112, the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to M the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 128, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In sub-section (1) of section 143, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (3) of the same section, for the words "Governor General in Council", where they occur in Both places, the words "Local Government" shall be substituted. In sub-section (1) of section 192, the words "with the previous sanction of the Governor General in Council" and the words "with the like sanction" shall be omitted. |
| 1915 | II | The Bihar and Orissa Excise Act, 1915. | In sections 4 and 11 the words "with the previous sanction of the Government of India" shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be without the previous sanction of the Government of India." To section 11, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India." |
Part IX.-Eastern Bengal and Assam Act.
| 1910 | I | The Eastern Bengal and Assam Excise Act, 1910. | In section 4 the words "with the previous sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Gouncil." In section 12 the words "with the sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part X.-Central Provinces Acts.
| 1916 | II | The Central Provinces Excise Act, 1915. | In clause (3) of section 2, the words "subject to the control of the Governor General in Council" shall be omitted. In sections 4 and 8, the words "with the previous sanction of the Governor General in Council" shall be omitted. To section 4 the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 8, the following proviso shall be added, namely;- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
| 1917 | I | The Central Provinces Courts Act, 1917. | In sub-section (1) of section 4 the words "with the sanction of the Governor General in Council" shall be omitted, and after the word "Judges" the words "who shall be appointed by the Local Government and" shall be inserted. For sub-section (2) of the same section, the following shall be substituted, namely:- "(2) The Local Government shall appoint one of such Judges to be the Judicial Commissioner, and the others shall be Additional Judicial Commissioners." |
| 1917 | II | The Central Provinces Land Revenue Act, 1917. | Section 4 shall be omitted. In sub-section (2) of section 5, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (1) of section 8 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
Part XI.-Burma Act.
| 1898 | III | The Burma Municipal Act, 1898. | In sections 37, 38 and 38-B, alter the words "Governor General in Council" wherever they occur, the words "or of the Local Government" shall be inserted. In sub-section (1) of section 46, for the words "Governor General in Council" the words "Local Government" shall be substituted, and after clause (h) of division (A) the following clause shall be inserted, namely:- "(i) any other tax which, under rales made under clause (a) of section 80-A, sub-section (3), of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature with the previous sanction of the Governor General." In division (B) of the same sub-section, for the words "any other tax" the words "any tax not authorised under division (A)" shall be substituted. |
| 1898 | IV | The Lower Burma Town and Village Lands Act, 1898. | In sections 17(1) and 43, the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1899 | IV | The Rangoon Police Act, 1899. | In sections 6 and 9 after the words "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent "shall be inserted. In section 7, for the words from "may appoint" to the end of the section the following shall he substituted, namely:- "may, subject to rules made under section 45-A of the Government of India Act, appoint so many Superintendents of Police as it thinks fit." |
| 1902 | IV | The Burma Forest Act, 1902. | In section 23, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1905 | IV | The Rangoon Port Act, 1905. | In sub-section (1) of section 5, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1907 | VI | The Burma Village Act, 1907. | In sub-section (1) of section 29, the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1910 | I | The Burma Process Fees Act, 1910. | In section 3, the words "subject to the control of the Governor General in Council and" shall be omitted. |
| 1917 | IV | The Rangoon Hackney Carriages Act, 1917. | In section 2, the words "subject to the control of the Governor General in Council" shall be omitted; and to the same section, the following proviso shall be added, namely:- "Provided that the Local Government, when extending this Act or any provisions thereof to any cantonment, shall exercise it powers under this section subject to the control of the Governor General in Council." |
| 1917 | V | The Burma Excise Act, 1917. | In section 3 the words "subject to the control of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, such declaration shall be made subject to the control of the Governor General in Council." In section 8 the words "with the sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification prohibiting the Import or export of any excisable article shall be issued without the sanction of the Governor General in Council." |
_______________________________________________________________________
Prior to Amendment by Act 3 of 1925, Schedule read as:
_______________________________________________________________________
(See section 2.)
Part I.-Acts of the Governor General in Council.
| Year. | No. | Short title or subject. | Amendments. |
| 1851 | VIII | The Indian Tolls Act, 1851. | In section 2 the words "not exceeding the rates mentioned in the Schedule annexed to this Act" and the Schedule, shall be omitted. |
| 1857 | XXIX | Collection of Bombay Land Customs. | The proviso to section 5 shall be omitted. |
| 1859 | XIII | The Workman's Breach of Contract Act, 1859 | In section 5 the words "by the Governor General of India in Council or" shall be omitted. |
| 1860 | IX | The Employers and Workmen (Disputes) Act, 1860. | In section 9 the words "of the Governor General of India in Council or" shall be omitted. |
| 1861 | V | The Police Act, 1861 | In sections 2 and 3 after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted. |
| 1864 | XV | The Indian Tolls Act, 1864. | The words from "not exceeding" to "Schedule mentioned" in the Preamble, the whole of section 1 and the Schedule shall be omitted. In section 2, for the words from "specified in the Schedule" to the end of the section, the words "authorized to be levied under the said Act VIII of 1851" shall be substituted. |
| 1865 | X | The Indian Succession Act, 1865. | In section 332, for the words "Governor General of India in Council" wherever they occur, the words "Local Government", for the words "in British India" the words "in the territories administered by the Local Government." for the word "be" the words "the Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1865 | XV | The Parsi Marriage and Divorce Act, 1885. | In section 8A, for the words "Governor General in Council" the words "Local Government, by which he was appointed." for the words "the Local Government, by which he was appointed" the words "such Local Government" and for the words "the Governor General" the words "such Local Government" shall be substituted. |
| 1887 | XXV | The Press and Registration of Books Act, 1887. | In section 21, for the words "Governor General of India in Council" the words "Local Government" and for the words "Gazette of India" the words "local Gazette" shall be substituted. |
| 1868 | V | Delegation of powers to the Commissioner in Sindh. | In section 2 the words "with the consent of the Governor General of India in Council" shall be omitted. |
| 1869 | I | The Oudh Estates Act, 1869 | In section 9, for the words "Governor General of India in Council" the words "Local Government", for the words "the said Governor General In Council" the words "the Local Government" and for the words "Gazette of India" where they occur for the second time the words "local official Gazette" shall be substituted. |
| 1870 | VII | The Court-fees Act, 1870. | In section 20 the words 11 and sanctioned by the Governor General of India in Council" shall be omitted." In sections 22 and 23 the words "and the Governor General of India In Council" shall be omitted. In sections 26 and 35, for the words "Governor General of India in Council" the words "Local Government." and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 35 for the words "British India "the words "the territories under its administration" shall be substituted. |
| 1870 | VIII | The Female Infanticide Prevention Act, 1870. | In section 1 the words "with the previous sanction of the Governor General of India in Council" shall be omitted. |
| 1870 | VII | The Female Infanticide Prevention Act, 1870-Contd | In section 3 the words "confirmed by the Governor General of India in Council and" and the words "in the Gazette of India and also" shall be omitted. In section 7, for the words from "and the Governor of Madras" to the end of the section the following shall be substituted namely:- "and the Local Government of any other part of British India may, by notification published in the local official Gazette, extend it to any part of the territories under the administration of that Local Government." |
| 1871 | IV | The Coroners Act, 1871. | In section 38 for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1872 | III | The Special Marriage Act, 1872. | In section 13-A for the words "Governor General in Council" wherever they occur the words "Local Government" shall be substituted. |
| 1872 | XV | The Indian Christian Marriage Act, 1872. | For section 86, the following section shall be substituted, namely:- "86. (1) Powers and function exercisable as regards Native States.- The powers and functions exercisable by the Governor General in Council under sections 6, 8, 9, 47, 48, 56 and 84 shall so far as regards any Native State which is within the political charge of a Local Government, be exercised by that Local-Government. The exercise under this section by any Local Government of powers and functions under sections 6, 8, 9 and 56 shall be by notification in the local official Gazette. (2) The powers and functions exercisable under this Act by the Governor General in Council may be delegated to and exercised by such officers as he may from time to time appoint in this behalf." |
| 1873 | VIII | The Northern India Canal and Drainage Act, 1873. | In section 75, the words "subject to the control of the Governor General in Council" and the words "subject to the like control" shall be omitted. |
| 1874 | III | The Married Women's Property Act, 1874. | In section 2, for the words "Governor General in Gounod wherever they occur the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1874 | IX | The European Vagrancy Act, 1874. | In section I, for the words from "as the Governor General in Council to the end of the section the following shall be substituted, namely:-"as in the case of Coorg and the said Islands the Local Government by notification in the local official Gazette, and in the case of any of the said dominions, the Governor General in Council by notification in the Gazette of India, from time to time, appoints in this behalf." To the same section, the following shall be added, namely:-"Provided further, that in the case of any of the said dominions which is within the political charge of a Local Government, the power conferred on the Governor General in Council by this section shall be exercised by that Local Government by notification in the local official Gazette." In sections 14 and 36, the words "subject to the control of the Governor General in Council" shall be omitted. In section 26, for the words "Government of India" the words "Governor, Lieutenant Governor or Chief Commissioner of the Province concerned" and for the words "Governor General in Council" the words "Local Government" shall be substituted. To section 35, the following shall be added, namely:-"Provided that, in the case of any such place which is within the political charge of a Local Government, the power conferred on the Governor General in Council by this section shall be exorcised by that Local Government by notification in the local official Gazette." |
| 1874 | XIV | The Scheduled Districts Act, 1874 | In section 3, 5 and 5-A the words "with the previous sanction of the Governor General in Council" shall be omitted and in sections 3 and 5 the words "in the Gazette of India and also" and the words "if any" shall be omitted. In section 9 for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1875 | XVIII | The Indian Law Reports Act, 1875. | In the preamble, for the words "the Governor General in Council proposes" the words "it is proposed" shall be substituted. In section 3 for the words "the Governor General in Council" the words "any Local Government" shall be substituted. |
| 1875 | XX | The Central Provinces Laws Act, 1875. | In section 10 the words "when sanctioned by the Governor General in Council" shall be omitted. |
| 1876 | II | The Burma Land and Revenue Act, 1876. | In section 1, the words "and with the previous sanction of the Governor General in Council" shall be omitted. In section 57 the words "subject to any restrictions from time to time imposed by the Governor General in Council" shall be omitted. In section 60 the words "to the control of the Governor General in Council and" shall be omitted. |
| 1876 | XVIII | The Oudh Laws Act, 1876. | To section 39 the following shall be added, namely:-"Provided that the previous sanction of the Governor General in Council which is required by clause (d) shall not be necessary in the case of any tax which, under rules made under clause (a) of sub-section (3) of section 80-A of the Government of India Act, may be imposed, for the purposes of the Local Government, by any law made by the local legislature without the previous sanction of the Governor General." |
| 1878 | I | The Opium Act, 1878. | In sections 5 and 8 for the words "with the previous sanction" the words "subject to the control" shall be substituted. In section 13 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1878 | VII | The Indian Forest Act, 1878. | In section 1 the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 31 the words "and subject to the control of the Governor General in Council" shall be omitted. In section 39, the words "subject to the control of the Governor General in Council" and the words "subject to the like control or sanction, respectively." shall be omitted. |
| 1878 | XVII | The Northern India Ferries Act, 1878. | In section 4, for the first Proviso the following shall be substituted, namely:- "Provided that when a river lies between two Provinces, the powers conferred by this section shall, in respect of such river, be exercised jointly by the Local Governments of those Provinces by notifications in their respective official Gazettes, and in any case where the said Local Governments fail to agree as regards the exercise of any such power they shall exercise such power subject to the control of the Governor General in Council." In clause (d) of section 17 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1879 | VI | The Elephant's Preservation Act, 1879. | In section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 6 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1879 | XIII | The Oudh Civil Courts Act, 1879. | For section 6 the following shall be substituted, namely:- "6. Appointment of officers under Act.- The Judicial Commissioner, the District Judges, Subordinate judges and Munsifs shall be appointed by the Local Government." |
| 1879 | XIV | The Hackney-carriage Act, 1879. | In section 5 for the words "Governor General in Council" where they first occur the words "Local Government" shall be substituted. |
| 1879 | XVII | The Dekkhan Agriculturists' Relief Act, 1879. | In section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 54, the words "and if the Government of India so direct shall" shall be omitted, and for the words "Government of India" where they occur for the second time in the same section, the words "Local Government" shall be substituted. |
| 1880 | I | The Religious Societies Act, 1880. | In section 1 for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1880 | VII | The Indian Merchant Shipping Act, 1880. | In sections 23 and 73 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1880 | XIII | The Vaccination Act, 1880. | In sections 4, 5 and 20 the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1881 | V | The Probate and Administration Act, 1881 | In section 2 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1881 | XXI | The Broach and Kaira Incumbered Estates Act, 1881. | In section 3 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1882 | IV | The Transfer of Property Act, 1882. | In sections 1 and 117 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1882 | XV | The Presidency Small Cause Courts Act, 1882. | In section 7 the words "subject to the control of the Governor General in Council" and the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1883 | XX | The Punjab District Boards Act, 1883. | In sub-section (2) of section 11, in proviso (a) the words "or the Governor General in Council, for some reason affecting the public interests, sanctions the direction." and in proviso (6) the words "except with the approval of the Governor General in Council or" shall be omitted. In section 30, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 36, the words "subject to the control of the Governor General in Council." where they occur in both places, shall be omitted. In clause (1) of section 55, for the words "Governor General in Council" the words "Local Government" shall be substituted, and in sub-clause (a) before the words "make general rules" the following shall be inserted, namely:- "in the case of taxes which under rules made under clause (a) of sub-section (3) of section 80-A, of the Government of India Act, a local authority may be authorised to impose by any law made by the Local legislature without the previous sanction of the Governor General." In the same section, the words from "Rules made under clause 2(b)" to the end of the section shall be omitted. |
| 1884 | VII | The Indian Steam-ships Act, 1884. | In sub-section (4) of section 13, in clause (a) the words "with the previous sanction of the Governor General in Council" and in clause (b) the words "of its own authority" shall be omitted. |
| 1885 | VIII | The Bengal Tenancy Act, 1885. | In sub-section (7) of section 30, the words "subject to the control of the Governor General in Council" shall be omitted. In section 101, sub-section (1) the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to "the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 105, for the words "Government of India" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 112, in sub-section (1) the words "with the previous sanction of the Governor General in Council" and the whole of sub-section (3) shall be omitted. |
| 1885 | XVIII | The Land Acquisition (Mines) Act, 1885. | In clause (c) of section 3(2) and in section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 5, the words "in such manner as the Governor General in Council may from time to time direct" shall be omitted; and to the same section the following sub-section shall be added, namely:- "(5) Every declaration made under this section shall be published in such manner as the Local Government may direct." In section 14 after the words "those sections" the words "except in section 5, sub-section (5) and section 8" shall be inserted. |
| 1886 | VI | The Births, Deaths and Marriages Registration Act, 1886. | In sub-section (2) of section 11, the words "with the previous approval of the Governor General in Council." shall be omitted. To section 13 the following proviso shall be added, namely:-"Provided that the powers and functions exercisable by the Governor General in Council under this section shall, in the case of any such dominions which are within the political charge of a Local Government, be exercised by that Local Government by notification in the local official Gazette." To sub-section (2) of section 24, the following shall be added, namely:-"Provided that such certified copies shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." To section 32, the following shall be added, namely:-"Provided that such register or record shall. In the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." In clause (1) of section 65, for the words "Governor General in Council" the words "Local Government" shall be substituted, and in sub-clause (a) before the words "make general rules" the following shall be inserted, namely:- "in the case of taxes which under rules made under clause (a) of sub-section (3) of section 80-A, of the Government of India Act, a local authority may be authorised to impose by any law made by the Local legislature without the previous sanction of the Governor General." In the same section, the words from "Rules made under clause 2(b)" to the end of the section shall be omitted. |
| 1884 | VII | The Indian Steam-ships Act, 1884. | In sub-section (4) of section 13, in clause (a) the words "with the previous sanction of the Governor General in Council" and in clause (b) the words "of its own authority" shall be omitted. |
| 1885 | VIII | The Bengal Tenancy Act, 1885. | In sub-section (7) of section 39, the words "subject to the control of the Governor General in Council" shall be omitted. In section 101, sub-section (1) the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to "the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 105, for the words "Government of India" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In section 112, in sub-section (1) the words "with the previous sanction of the Governor General in Council" and the whole of sub-section (3) shall be omitted. |
| 1885 | XVIII | The Land Acquisition (Mines) Act, 1885. | In clause (c) of section 3(2), and in section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2) of section 5, the words "in such manner as the Governor General in Council may from time to time direct" shall be omitted and to the same section the following sub-section shall be added, namely:- "(5) Every declaration made under this section shall be published in such manner as the Local Government may direct." In section 14, after the words "those sections" the words "except in section 5, sub-section (5) and section 8" shall be inserted. |
| 1886 | VI | The Births, Deaths and Marriages Registration Act, 1886. | In sub-section (2) of section 11, the words "with the previous approval of the Governor General in Council," shall be omitted. To section 13 the, following proviso shall be added, namely:-"Provided that the powers and functions exercisable by the Governor General in Council under this section shall, in the case of any such dominions which, are within the political charge of a Local Government, be exercised by that Local Government by notification in the Local official Gazette." To sub-section (2) of section 24, the following shall be added, namely:-"Provided that such certified copies shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." To section 32, the following shall be added, namely:-"Provided that such register or record shall, in the case of any such dominions which are within the political charge of a Local Government, be sent to the Registrar General of Births, Deaths and Marriages for the territories under the administration of that Local Government." For sub-section (1) of section 33, the following shall be substituted, namely:- "(1) Any Local Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, and the Governor General in Council, in the case of registers or records so sent to any other Registrar General appointed by him under the said section, may appoint so many persons as it or he, as the case may be, thinks fit to be Commissioners for examining such registers or records." In sub-section (2) of the same section, for the words "Governor General in Council" the words "authority appointing them" shall be substituted. For sub-section (1) of section 35-A, the following shall he substituted, namely:- "(1) The Governor General in Council of the Local Government, if he or it thinks fit, may by notification in the Gazette of India or the local official Gazette, as the case may be, appoint more Commissions than one for the purposes of section 33, each such Commission consisting of be many and such members, and having its functions restricted to the disposal, under this Act and the rules thereunder, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification." |
| 1887 | VII | The Suits Valuation Act, 1887. | In sub-section (1) of section 3, for the words "with the previous sanction" the words "subject to the control" shall be substituted. |
| 1887 | X | The Native Passenger Ships Act, 1887. | In section 20, for the words "Governor General in Council" the words "Local Government" shall be substituted. In sub-section (2), of section 53, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1887 | XII | The Bengal, Agra and Assam Civil Courts Act, 1887. | For section 4 the following section shall be substituted, namely:- "4. The Local Government may alter the number of District Judges, Subordinate Judges and Munsifs now fixed." In sub-section (1) of section 15, after the words "Governor General in Council" the following shall be inserted, namely:- "in the case of the High Court at Calcutta and by the Local Government in other cases." In clause (b) of section 36(1), the words of with the previous sanction of the Governor General in Council" shall be omitted. |
| 1887 | XVI | The Punjab Tenancy Act, 1887. | In section 107, the words "to the control of the Governor General in Council and" shall be omitted. |
| 1887 | XVII | The Punjab Land-revenue Act, 1887. | In section 5, after the words "those tahsils" the words "and districts" shall be inserted, and the words "districts and" where they occur for the second time shall he omitted. In clause (a) of section 145(1) and in clause (e) of section 146(1), the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (4) of section 145, for the words "Governor General in Council may on a reference from the Local Government" the words "Local Government may" shall be substituted and in sub-section (5) of the same section for the words "Governor General in Council" the words "Local Government" shall be substituted. In section 156, the words "to the control of the Governor General in Council and" shall be omitted. |
| 1888 | XVIII | The Burma Financial Commissioner's Act, 1888. | In sections 4 and 5 the words "with the previous sanction of the Governor General in Council," and in section 5 the words "with such sanction as aforesaid," shall be omitted. |
| 1890 | VI | The Charitable Endowments Act, 1890. | In sub-section (1) of section 3 for the words "Governor General in Council" the words "Local Government." and for the words "any Local Government" the words "such Local Government" shall be substituted. In clause (e) of section 4(3) and in section 11 for the words "Governor General in Council" the words Local Government" shall be substituted. For section 13 the following section shall be substituted, namely:- "13. (1) The Governor General in Council may prescribe forms for any proceedings under this Act and may make rules consistent with this Act for prescribing the Local Government which is to exercise the powers conferred by this Act in the case of property which is, or is situated, in territories subject to two or more Local Governments. (2) The Local Government may make rules consistent with this Act for- (a) prescribing the fees to be paid to the Government in respect of any property vested under this Act in a Treasurer of Charitable Endowments; (b) regulating the cases and the mode in which schemes or any modification thereof are to be published before they are settled or made under section 5; (c) prescribing the forms in which accounts are to be kept by Treasurers of Charitable Endowments and the mode in which such accounts are to be audited; and (d) generally carrying into effect the purposes of this Act." Section 16 shall be omitted. |
| 1891 | XIV | The Oudh Courts Act, 1891 | In sub-section (1) of section 4 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1894 | I | The Land Acquisition Act, 1894. | In sub-section (1) of section 38 and in section 41, the words "subject to such rules as the Governor General of India in Council may from time to time prescribe in this behalf" shall be omitted. In sub-section (1) of section 55, the words "subject to the control of the Governor General in Council" shall be omitted; And to the same sub-section the following proviso shall be added, namely:- "Provided that where the provisions of this Act are put in force for the acquisition of land- (a) for the purposes of any railway, or (b) for such other purposes, connected with the administration of a central subject as defined in section 45-A of the Government of India Act, as the Governor General in Council may, by notification in the Gazette of India, declare in this behalf. the power to make, alter and add to rules conferred on the Local Government by this sub-section shall be exercised subject to the control of the Governor General in Council." |
| 1896 | II | The Cotton Duties Act, 1896. | In sub-section (3) of section 28, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1897 | III | The Epidemic Diseases Act, 1897. | Sub-section (3) of section 2 shall he omitted. After section 2, the following section shall be inserted, namely:- "2A. Concurrent powers of Local Government.- When any Local Government is satisfied that the province or any part thereof is visited by, or threatened with, an out break of any dangerous epidemic disease, and that the ordinary provisions of the law for the time being in force are insufficient to prevent the outbreak of such disease or the spread thereof, such Local Government may exercise all or any of the powers conferred by this Act on the Governor General in Council." |
| 1897 | IX | The Provident Funds Act, 1897. | In section 6 for the words "Governor General in Council" the words "Local Government" and for the word "his" the word "its." shall be substituted. |
| 1898 | V | The Code of Criminal Procedure, 1808. | In the proviso to section 1(2), the words "with the sanction of the Governor General in Council" shall be omitted. In sections 7(2), 14(3), 269(1), 495(1), 544 and 566(3), the words "with the previous sanction of the Governor General in Council" shall be omitted. For section 22, the following section shall be substituted, namely:- "22. Every Local Government, so far as regards the territories subject to its administration (other than the presidency towns), may by notification in the official Gazette appoint such European British subjects as it thinks fit to be Justices of the Peace within and for the local area mentioned in such notification." In sub-section (1) of section 24, for the words "Governor General in Council" the words "Local Government" and for the words "British India", where it occurs for the second time, the words "the territories subject to its administration" shall be substituted. In section 27, the words from "the Governor General in Council" to "and" shall be omitted. In section 132 for the words "Governor General in Council" the words "Local Government" shall be substituted, and to the same section the following proviso shall be added, namely:- "Provided that no such prosecution shall be instituted in any Criminal Court against any officer or soldier in His Majesty's Array except with the sanction of the Governor General in Council." In sub-section (4) of section 313, after the words "Governor General in Council" the words "or the Local Government" shall be inserted. |
| 1898 | XIII | The Burma Laws Act, 1898. | In sections 10(3), 12(1)(b) and (c) and 14(1), for the words "with the previous sanction" the words "subject to the control" shall be substituted. |
| 1899 | IV | The Government Buildings Act, 1899 | In sub-section (3) of section 4, after the word "section" the following shall be inserted, namely:- "in regard to any building which is used or required for the administration of a central subject as defined in section 45-A of the Government of India Act or which is the property of the Government of India." |
| 1899 | IX | The Indian Arbitration Act, 1899. | In the proviso to section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1899 | XIII | The Glanders and Farcy Act, 1899. | In sub-section (1) of section 2, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. |
| 1899 | XXIV | The Central Provinces Court of Wards Act, 1899. | In clause (c) of section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1900 | III | The Prisoners Act, 1900. | In sub-section (1) of section 19, for the words "British India" the words "the Province" and for the words "Governor General in Council" the words "Local Government" shall be substituted. For section 21 the following section shall be substituted, namely:- "21. (1) The Local Government may grant to any person under sentence of penal servitude a license to be at large within such part of the Province and during such portion of his term of penal servitude as may be specified in the license and upon such conditions as the Governor General in Council may by general or special order prescribe. (2) The Local Government may revoke or subject to such conditions, alter any license granted under sub-section (1). In section 23 for the words "Government of India" the words "Local Government" shall be substituted. For sub-section (4) of section 30, the following shall be substituted, namely:- "(4) In any case in which the Local Government is competent under sub-section (1) to order the, removal of a prisoner to a lunatic asylum or other place of safe custody within the province, the Local Government may order his removal to any each asylum or place within any other Province or within the territories of any Native Prince or State in India by agreement with the Local Government of such other Province or with such Native Prince or State, as the case may be; and the provisions of this section respecting the custody, detention, remand and discharge of a prisoner removed under sub-section (1) shall, so far as they can be made applicable, apply to a prisoner removed under this sub-section." Section 32 shall be re-numbered section 32(1) and in the same section for the words "Governor General in Council" the words "Local Government" and for the words "British India" the words "the Province" shall be substituted. And to the same section the following sub-section shall be added, namely:- "(2) In any case in which the Local Government is competent under sub-section (1) to appoint places within the Provinces and to order the removal thereto of persons under sentence of transportation, the Local Government may appoint such places in any other Province by agreement with the Local Government of that Province, and may by like agreement give orders or duly authorise some officer to give orders for the removal thereto of such persons." In section 42, the words "The Governor General in Council or" the words "the Gazette of India or" and the words" as the case may be" shall be omitted. |
| 1900 | VI | The Lower Burma Courts Act, 1900. | In sub-section (1) of section 17, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1900 | XIII | The Punjab Alienation of Land Act, 1900. | In section 24, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | VI | The Assam Labour and Emigration Act, 1901. | In clause (b) of section 1(2) and in section 221, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (2) of section 64, for the words "the Governor General in Council" the words "Local Government" shall be substituted. |
| 1901 | VIII | The Indian Mines Act, 1901 | In sub-section (1) of section 18, the words "the Governor General in Council or" where they occur in both places shall be omitted. |
| 1903 | I | The Amending Act, 1903. | In Part II of the Second Schedule in the entry in column 4 against Act XXI of 1836, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1903 | XVI | The Central Provinces Municipal Act, 1903. | In section 35 for the words "Governor General in Council" where they first occur the words "Local Government" shall be substituted, and to clause (a) the following sub-clause shall be added, namely:- "(xii) any other, tax which, under rules made under clause (a) of section 80-A., sub-section (3), of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." |
| 1908 | V | The Code of Civil Procedure, 1908. | In sub-section (1) of section 5 the words "with the previous sanction of the Governor General in Council" and the words "with the sanction aforesaid" shall be omitted. In sections 61, 67(1) and (2), 68 and 143, the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 125, for the words "as the Governor General in Council may determine" the following shall be substituted, namely:-"as in the case of the Court of the Judicial Commissioner of Coorg, the Governor General in Council, and, in other cases the Local Government, may determine." |
| 1908 | XIV | The Indian Criminal Law Amendment Act, 1908. | In sub-section (2) of section 1, for the words "Governor General in Council" the words "Local Government of any other Province." for the words "Gazette of India" the words "official Gazette," and for the words "any other Province" the words "that Province" shall be substituted. In sub-section (3) of the same section for the words "Governor General in Council." where they occur in both places, the words "Local Government" shall be substituted. In sub-section (1) of section 2, the words "to the Governor General in Council or", the words "the Governor General in Council or" and the words "with the previous sanction of the Governor General in Council" shall be omitted. In clause (b) of section 15(2) and in section 16 for the words "Governor General in Council" wherever they occur, the words" Local Government." shall be substituted. |
| 1908 | XVI | The Indian Registration Act, 1908. | In sub-section (2) of section 1, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (1) of section 4, the words "with the previous consent of the Governor General in Council" shall be omitted. In sub-section (1) of section 4 and in section 78, the words" subject to the control of the Governor General in Council" shall be omitted. |
| 1908 | XVII | The Indian Emigration Act, 1908. | In sections 2(2), 27(2), 32, 74(2) and 77(2), for the words "Governor General in Council." wherever they occur, the words "Local Government" shall be substituted. In sub-section (1) of section 81 for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "Local official Gazette" shall be substituted. In the same sub-section, after clause (f) the following shall be inserted, namely:- "and (g) to provide for the disposal of emigrants who may be landed under section 74. (1-A) The Governor General in Council may, by notification in the Gazette of India, make rules consistent with this Act.-" In the same sub-section, clause (n) shall be omitted, clauses (g), (h), (i), (m) (o) (p), (q), (r), and (s) shall be re-numbered clauses (i) to (xii), respectively, and in the proviso for the letter and brackets "(h)" the figures and brackets "(ii)" and for the words "this section" the words "this sub-section" shall be substituted. |
| 1910 | IX | The Indian Electricity Act, 1910. | Sub-section (3) of section 3 shall be omitted. In section 10, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (2) of section 32, for the words "Governor General in Council" in both places where they occur the words "Local Government." and for the word "he" the word "it" shall be substituted. In sub-section (1) of section 34, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1911 | III | The Criminal Tribes Act, 1911. | For section 11, the following section shall be substituted, namely:- "11. (1) Power to restrict movements of, or settle criminal tribes.- If the Local Government considers that it of expedient that any criminal tribe should be- (a) restricted in its movements to any specified area, or (b) settled in any place of residence, The Local Government may, by notification in the local official Gazette, declare that such criminal tribe shall be restricted in its movements to the area specified in the notification, or Shall be settled in the place of residence so specified, as the case may be. (2) Before making any such declaration, the Local Government shall consider the following matters, namely;- (i) the nature and the circumstances of the offences in which the members of the criminal tribe are believed to have been concerned; (ii) whether the criminal tribe follows any lawful occupation, and whether such occupation is its real occupation or merely a pretence for the purpose of facilitating the commission of crimes; (iii) the suitability of the area to which it is proposed to restrict the movements of the criminal tribe, or of the place of residence in which it is proposed to settle it; and (iv) the manner in which it is proposed that the criminal tribe shall earn its living within the restricted area or in the settlement, and the adequacy of the arrangements which are proposed therefor." Section 12 shall be omitted. In sections 13, 16, 17(1), 20(2)(e) and 28, for the word and figures "section 12" the word and figures "section 11" shall be substituted. In section 19 for the words "Governor General in Council" the words "Local Government" shall be substituted, and for the words "in any part of British India" the following shall be substituted, namely:- "in the province, or, with the previous consent of the Local Government of any other province, in such other province." |
| 1912 | II | The Co-operative Societies Act, 1912. | Section shall be re-numbered section 28(1) and in the said section the letter and brackets "(a)" and the whole of clauses (b) and (c) shall be omitted. To the same section the following sub-section shall be added, namely:- "(2) The Local Government, by notification in the Local official Gazette, may, in the case of any registered society or class of registered society, remit- (a) the stamp-duty with which, under any law for the time being in force, instruments executed by or on behalf of a registered society or by an officer or member and relating to the business of such society, or any class of such instruments, are respectively chargeable, and ???(b) any fee payable under the law of registration for the time being in force." |
| 1912 | IV | The Indian Lunacy Act, 1912. | In sub-section (1) of section 35, for the words from "Any lunatic" to "Governor General in Council" the following shall be substituted, namely:- "Any lunatic may, in accordance with any general or special order of the Local Government, be removed from any-asylum established by Government to any other asylum within the province, or to any other asylum in any other province, with the consent of the Local Government of that province." In sub-section (2) of the same section, for the words "Governor General in Council" the words "Local Government" and for the word "he", where it first occurs, the word "it" shall be substituted; and in the same sub-section, for the words "in British India" the following shall be substituted, namely:- "in the province, or to any asylum, jail or other place of safety in any other province with the consent of the Local Government of that province." For section 85, the following section shall be substituted, namely:- "85. The Magistrates or Courts exercising jurisdiction in any province may send lunatics or any class of lunatics to any asylum situate in any other province in accordance with any general or special order of the Local Government made in that behalf with the consent of the Local Government of such other province." In sub-section (1) of section 91, the words "subject to the control of the Governor General in Council" shall be omitted. In section 99 for the words "Governor General in Council" the words "Local Government." and for the words "British India" the words "the province" shall be substituted. |
| 1912 | VII | The Bengal, Bihar and Orissa and Assam Laws Act, 1912. | The proviso to section 3 shall be omitted. |
| 1914 | IX | The Local Authorities Loans Act, 1914. | To sub-section (1) of section 3, the following further proviso shall be added, namely:- "Provided further that, in the case of loans other than loans made, by the Local Government, no amount exceeding twenty-five lakhs of rupees shall be borrowed unless the terms, including the date of flotation, of such loan have been approved by the Governor General in Council." In sub-section (1) of section 4, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted. In the same sub-section, in clause (vi) the words from "without" to the end of the clause shall be omitted; and for clause (vii) the following shall be substituted, namely ?- "(vii) the cases in which local authorities may take loans from persons other than the Local Government." Sub-section (2) of section 4, and in sub-section (3) the words from" in the Gazette of India" to "delegated power." shall be omitted. |
| 1917 | I | The Inland Steam-vessela Act, 1917. | In sub-section (1) of section 19, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1918 | II | The Cinematograph Act, 1918. | In sub-section (3) of section 1, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In sub-section (1) of section 8, for the words "Governor General in Council" the words "Local Government" shall be substituted. Sub-section (3) of the same section shall be omitted; and in sub-section (4), the words "Gazette of India or" and the words "as the case may be," shall be omitted. |
| 1919 | I | The Local Authorities Pensions and Gratuities Act, 1919. | In sub-section (1) of section 4, for the words "Governor General in Council", where they occur for the second time, the words "Local Government" shall be substituted. |
| 1919 | XII | The Poisons Act, 1019. | In sub-section (1) of section 4, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (1) of section 8, for the words "the Governor General in Council, or" the word "and" shall be substituted. |
| 1920 | V | The Provincial Insolvency Act, 1920. | In section 81, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
Part II.-Regulations by the Governor General in Council.
| 1880 | II | The Assam Frontier Tracts Regulation, 1880. | In section 1, for the word "the Governor General in Council", where they occur in both places, the word "he" and for the words "Gazette of India" the words "local Gazette" shall be substituted. In section 2, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1884 | III | The Assam Frontier Tracts Regulation, 1884. | In section 1, for the words "Governor General in Council", where they occur in both places, the words "Chief Commissioner "shall be substituted. |
| 1886 | I | The Assam Land and Revenue Regulation, 1886. | In sections 1(2) and 18, the words "with the previous sanction of the Governor General in Council" wherever they occur, shall be omitted. In proviso (a) to section 34, for the words "Governor General in Council" the words "Chief Commissioner" shall be substituted. In sections 122, 124 and 168 (2), the words "subject to the control of the Governor General in Council M shall be omitted. In sub-section (2) of section 130, the words "subject to such rules as the Governor General in Council may make in this behalf" shall be omitted. Sub-section (3) of section 167 shall be omitted. |
| 1887 | XII | The Upper Burma Ruby Regulation, 1887. | In section 14, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1889 | III | The Upper Burma Land and Regulation, 1889. | In sub-sections (2) and (3) of section 27 the words "subject to the control of The Governor General in Council" shall be omitted. In sub-section (1) of section 61, the words "to the control of the Governor General In Council and" shall be omitted. |
| 1891 | VII | The Assam Forest Regulation, 1891. | In section 21, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1892 | V | The Upper Burma Criminal Justice Regulation, 1892. | In section 1 of the Schedule, for the words "Governor General in Council" The words "Local Government" shall be substituted. In sub-section (2) of section 12 of the Schedule the words "The Governor General in Council or" shall be omitted. |
| 1896 | I | The Upper Burma Civil Courts Regulation, 1896. | In sub-section (1) of section 17, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1899 | I | The Coorg Land and Revenue Regulation, 1899. | In sections 6(2) and 7 for the words "Governor General in Council." wherever they occur, the words "Chief Commissioner" shall be substituted. |
| 1900 | I | The Chittagong Hill-tracts Regulation, 1900. | In sections 2(2) and 4(2) the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | I | The Coorg Courts Regulation, 1901. | In section 3, after the words "Judicial Commissioner" the words "and the Chief Commissioner may appoint" shall be inserted. In section 18, the words "with the previous approval of the Governor General in Council" shall be omitted. |
| 1915 | I | The Excise Regulation, 1915. | In sections 4 and 8, the words "with the previous sanction of the Governor General in Council" shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 8, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part III.-Madras Acts.
| 1888 | I | The Local Authorities Loan Act, 1888. | In section 3, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1902 | I | The Madras Court of Wards Act, 1902 | In sub-section (1) of section 48 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1919 | IV | The Madras City Municipal Act, 1919. | In section 16, proviso (a), section 88, proviso (a), section 95, second proviso and sections 144 and 145, for the words "Governor General in Council" the words "Governor in Council" shall be substituted. In section 48, the words "with the sanction of the Governor General in Council" shall be omitted. In clauses (i) and (ii) of the proviso to section 142(1) the words from "or if the loan" to "Governor General in Council" shall be omitted; and to the said proviso the following shall be added, namely:- "(iii) no loan exceeding in amount twenty-five lakhs of rupees shall be raised unless the terms, including the date of flotation, of such loan have been approved by the Governor General in Council." In section 143, for the words "Governor General in Council" the words "Governor I in Council" shall be substituted. |
Part IV.-Bombay Acts.
| 1866 | XII | Constitution of Courts in Sindh. | In section 1, the words" with the sanction of the Government of India" shall be omitted. |
| 1867 | VI | Sanitary Regulation of the City of Bombay. | In section the words "acting under the general control of the Government of India" shall be omitted. |
| 1868 | II | The Bombay Ferries Act, 1868. | In section 4, the words "or imperial" and the words "except with the sanction of the Governor General in Council" shall be omitted. |
| 1876 | II | The Bombay City Land-revenue Act, 1876. | In section 6, the words "under the general control of the Governor General of India in Council" shall be omitted. |
| 1878 | V | The Bombay Abkari Act, 1878. | In proviso (ii) to section 19, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1886 | VI | The Karachi Port Trust Act, 1886. | In section 3, the words "with the approval of the Governor General in Council" shall he omitted. |
| 1888 | III | The City of Bombay Municipal Act, 1888. | In section 106, for the words "Governor General of India in Council" the words "Governor in Council" shall be substituted; and to the same section the following proviso shall he added, namely:- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be contracted by the Corporation unless the terms, including the date of flotation, of such loan have been approved by the Governor General of India in Council." In clause (c) of section 109 for the words "tho Governor General of India in Council" the words "the Governor in Council" shall be substituted. |
| 1990 | II | The Bombay Salt Act, 1890 | In sub-section (1) of section 4, for the words "subject to the general control of the Governor General in Council" the following shall be substituted, namely:- "subject to such control of the Governor General in Council as may be prescribed by rules made under section 45-A of the Government of India Act." |
| 1890 | IV | The Bombay District Police Act, 1890. | In section 4, after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted, and for the words "the authorities aforesaid" the word "Government" shall be substituted. In sub-section (2) of section 6 the words "subject to the previous approval of the Governor General in Council" shall be omitted. |
| 1898 | IV | The City of Bombay Improvement Act, 1898. | In section 33, the words "for transmission to the Government of India" shall be omitted, and for the words "the Government of India." where they occur for the second time, the word "Government" shall be substituted. In section 37, the words "either the Government of India or" shall be omitted. In section 52, for the words "the Government of India" the word "Government" shall be substituted; and to the same section the following proviso shall be added, namely:- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be raised by the Board, unless the terms, including the date of flotation, of such loan have been approved by the Government of India." In section 53, for the words "the Government of India" the word "Government" and for the words "with the previous consent of the Government of India" the words "subject to the provisions of the last preceding section" shall be substituted; and the words "under the last, preceding section" shall be omitted. In sections 56(2), 57, 61(2) and 75(1), for the words "the Government of India" the word "Government" shall be substituted. |
| 1901 | III | The Bombay District Municipal Act, 1901. | In section 59, for the words "Governor General in Council" the words "Governor in Council" shall be substituted: and after clause (x) the following clause shall be inserted, namely:-"(x-A.) any other tax which, under rules made under clause (a) of section 80-A, sub-section (3), of the Government of India Act, a Local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In clause (xi) of the same section, after the words" Governor in Council" the words "and of the Governor General in Council" shall be inserted. |
| 1902 | IV | The City of Bombay Police Act, 1902. | In section 44, for the words "Governor General in Council" the words "Governor in Council" shall be substituted. |
| 1918 | VI | The Bombay Disqualification of Aliens Act, 1918. | In section 5, the words "with the approval of the Governor General in Council" shall be omitted. |
Part V.-Bombay Acts.
| 1866 | II | The Calcutta Suburban Police Act, 1866. | In sub-section (4) of section 47-A., the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1866 | IV | The Calcutta Police Act, 1866. | In section 4, for the words "Governor General of India in Council" the following shall be substituted, namely:-"Lieutenant-Governor, subject to rules made under section 45-A of the Government of India Act." In sub-section (4) of section 78-A. the words "subject to the control of the Governor General in Council" shall he omitted. |
| 1869 | VII | The Bengal Police Act, 1869 | In section 5, after the word "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent" shall be inserted. |
| 1879 | III | The Bengal Steam-boilers Prime-movers Act, 1879. | In clause (f) of section 4(2), for the words and "Government of India" the words "Local Government" shall be substituted, and after the word "payment" the words "subject to rales made under section 45-A. of the Government of India Act" shall be inserted. |
| 1899 | III | The Calcutta Municipal Act, 1899. | In sub-section (3) of section 24, the words "with the previous sanction of the Government of India" shall he omitted. In clauses (i) and (ii) of the proviso to section 128 (i), the words "or (if the loan exceeds rupees five lakhs or is to be repaid after a period exceeding thirty years) the Government of India" shall be omitted. After clause (iii) of the same proviso, the following shall be inserted, namely:- "(iv) no loan exceeding in amount twenty-five lakhs of rupees snail be raised, unless the terms, including the date of flotation, of such loan have been approved by the Government of India." In sub-section (1) of section 141-B, for the words "Government of India" the word "Local Government" shall be substituted. |
| 1904 | III | The Bengal Settled Estates Act, 1904. | In sections 7 and 16(5) the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1908 | VI | The Chotca Nagpur Tenancy Act, 1908. | In section 265(1) the words "with the previous sanction of the Government of India" shall be omitted. |
| 1909 | V | The Bengal Excise Act, 1909. | In sections 4 and 11, the words "with the previous sanction of the Government of India shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Government of India." To section 11, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India." |
| 1911 | V | The Calcutta Improvement Act, 1911. | In clauses (i) and (ii) of proviso (b) to section 83(1) and in sections 176(1) and (2) and 177 (1), the words "with the previous sanction of the Government of India" shall be omitted. In section 89, for the words "Government of India" the words "Local Government" shall be substituted; and to the same if section the following proviso shall be added, namely t- "Provided that no loan exceeding in amount twenty-five lakhs of rupees shall be taken by the Board, unless the terms, including the date of flotation, of such loan have been approved by the Government of India. Section 80 shall be omitted. In sections 93(1), 93, 99 and 100 for the words "Government of India", wherever they occur, the words "Local Government" shall be substituted. |
| 1913 | II | The Bengal Board of Revenue Act, 1913. | In the proviso to section 3, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1918 | III | The Bengal (Alien) Disqualification Act, 1918. | In the proviso to section 3, the words "with the approval of the Governor General in Council" shall be omitted. |
Part VI.-United Provinces Acts.
| 1892 | III | The United Provinces Village Courts Act, 1892. | In section 77, the words "and subject to the approval of the Governor General in Council" shall be omitted. |
| 1899 | II | Collection of Taxes by Railway Administrations. | In section 3, the words "and of the Governor General in Council" shall be omitted. |
| 1901 | II | The Agra Tenancy Act, 1901 | In sub-section (1) of section 52, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1901 | III | The United Provinces Land Revenue Act, 1901 | In sections 6 and 13(1), the words "with the previous sanction of the Governor General in Council" shall be omitted. In section 62, the words "in accordance with general principles sanctioned by the Governor General in Council" shall be omitted. In the proviso to section 68, the word "without the previous sanction of the Governor General in Council" and the words "from the settlement", where they occur for the second time, shall be omitted. In sub-section (3) of section 86, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1906 | III | The United Provinces District Boards Act, 1908. | In sub-section (1) of section 5, the proviso shall be omitted. In sub-sections (2) and (4) of section 32 and in clause (i) of section 56(1), after the words "Governor General in Council" the words "or Local Government" shall be inserted. In sub-section (2) of section 46, the words "and subject to any general or special orders of the Governor General in Council" shall be omitted; and for the words "Governor General in Council", where they occur for the second time, the words "Local Government" shall be substituted. In sub-section (1) of section 65, the words "with the previous approval of the Governor General in Council" shall be omitted. |
| 1910 | IV | The United Provinces Excise Act, 1910. | In sections 3(4) and 9, the words "subject to such conditions (if any) as the Governor General in Council may prescribe" shall be omitted. In sub-section (2) of section 4, the words "with the previous sanction of the Government of India" shall be omitted; and to the said sub-section the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no declaration shall be made under this sub-section without the previous sanction of the Government of India." In clause (a) of section 14, the words "with the sanction of the Governor General in Council" shall be omitted; and to the said section the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India" |
| 1916 | II | The United Provinces Municipalities Act, 1916. | In sub-section (2) of section 3, The word "or" at the end of clause (a) and the whole of clauses (b) and (c) shall be omitted. In section 80, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted, and after the words "Governor General in Council", where they occur for the second time, the words "or Local Government" shall be inserted. In sub-section (1) of section 128, for the words "Governor General in Council", where they first occur, the words "Local Government" shall be substituted, and after clause (xiii) the following clause shall be inserted, namely:- "(xiii-A.) any other tax which, under rules made under clause (a) of section 80-A., sub-section (3) of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In clause (xiv) of the same sub-section for the words "any other tax 33 the following shall be substituted, namely;-"any tax not authorised under clauses (i) to (xiii-A.)" In sub-section (3) of section 133, after the word and figures "clause (xiii)" the Words and figures "or under clause (xiii-A,)" shall be inserted. |
Part VII.-Punjab Acts.
| 1911 | III | The Punjab Municipal Act, 1911. | In section 61, for the words "Governor General in Counoil" where they first occur the words "Local Government" shall be substituted; and after clause (B)(i) the following clause shall be inserted, namely:- "(j) any other tax which, under rules made under clause (a) of section 80-A., sub-section (3) of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature without the previous sanction of the Governor General." In sub-section (1) of section 238, the words "with the previous approval of the Governor General in Council" and the proviso shall be omitted. |
| 1912 | V | The Colonization of Government Lands (Punjab) Act, 1912. | In the proviso to section 4 after the words "Provided that" the words "unless the Local Government by general or special order otherwise directs" shall be inserted, and the words "without the previous sanction of the Governor General in Council" shall be omitted. |
| 1914 | I | The Punjab Excise Act, 1914. | In sections 4 and 17, the words "with the previous sanction of the Governor General in Council." shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 17, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part VIII.-Bihar and Orissa Acts.
| 1913 | I | The Bihar and Orissa Board of Revenue Act, 1913. | In the proviso to section 3, the words "with the previous sanction of the Government of India" shall be omitted. |
| 1913 | II | The Orissa Tenancy Act, 1913. | In sub-section (7) of section 46, the words "subject to the control of the Governor General in Council" shall be omitted. In sub-section (1) of section 112, the words "with the previous sanction of the Governor General in Council and may" and the words "without such sanction in any of the cases next hereinafter mentioned" shall be omitted. In sub-section (2) of the said section, for the words from "The cases" to M the following" the following shall be substituted, namely:- "In particular and without prejudice to the generality of the foregoing power, the Local Government may make such an order in the following cases." In sub-section (3) of section 128, for the words "Governor General in Council" the words "Local Government" and for the words "Gazette of India" the words "local official Gazette" shall be substituted. In sub-section (1) of section 143, the words "with the previous sanction of the Governor General in Council" shall be omitted. In sub-section (3) of the same section, for the words "Governor General in Council", where they occur in Both places, the words "Local Government" shall be substituted. In sub-section (1) of section 192, the words "with the previous sanction of the Governor General in Council" and the words "with the like sanction" shall be omitted. |
| 1915 | II | The Bihar and Orissa Excise Act, 1915. | In sections 4 and 11 the words "with the previous sanction of the Government of India" shall be omitted. To section 4, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be without the previous sanction of the Government of India." To section 11, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Government of India." |
Part IX.-Eastern Bengal and Assam Act.
| 1910 | I | The Eastern Bengal and Assam Excise Act, 1910. | In section 4 the words "with the previous sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Gouncil." In section 12 the words "with the sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
Part X.-Central Provinces Acts.
| 1916 | II | The Central Provinces Excise Act, 1915. | In clause (3) of section 2, the words "subject to the control of the Governor General in Council" shall be omitted. In sections 4 and 8, the words "with the previous sanction of the Governor General in Council" shall be omitted. To section 4 the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no such declaration shall be made without the previous sanction of the Governor General in Council." To section 8, the following proviso shall be added, namely;- "Provided that, where the interests of any other Province may be affected, no notification shall be issued under clause (a) without the previous sanction of the Governor General in Council." |
| 1917 | I | The Central Provinces Courts Act, 1917. | In sub-section (1) of section 4 the words "with the sanction of the Governor General in Council" shall be omitted, and after the word "Judges" the words "who shall be appointed by the Local Government and" shall be inserted. For sub-section (2) of the same section, the following shall be substituted, namely:- "(2) The Local Government shall appoint one of such Judges to be the Judicial Commissioner, and the others shall be Additional Judicial Commissioners." |
| 1917 | II | The Central Provinces Land Revenue Act, 1917. | Section 4 shall be omitted. In sub-section (2) of section 5, for the words "with the previous sanction" the words "subject to the control" shall be substituted. In sub-section (1) of section 8 the words "with the previous sanction of the Governor General in Council" shall be omitted. |
Part XI.-Burma Act.
| 1898 | III | The Burma Municipal Act, 1898. | In sections 37, 38 and 38-B, alter the words "Governor General in Council" wherever they occur, the words "or of the Local Government" shall be inserted. In sub-section (1) of section 46, for the words "Governor General in Council" the words "Local Government" shall be substituted, and after clause (h) of division (A) the following clause shall be inserted, namely:- "(i) any other tax which, under rales made under clause (a) of section 80-A, sub-section (3), of the Government of India Act, a local authority may be authorised to impose by any law made by the local legislature with the previous sanction of the Governor General." In division (B) of the same sub-section, for the words "any other tax" the words "any tax not authorised under division (A)" shall be substituted. |
| 1898 | IV | The Lower Burma Town and Village Lands Act, 1898. | In sections 17(1) and 43, the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1899 | IV | The Rangoon Police Act, 1899. | In sections 6 and 9 after the words "subject" the words "in the case of officers of the Indian Police of and above the rank of Assistant Superintendent "shall be inserted. In section 7, for the words from "may appoint" to the end of the section the following shall he substituted, namely:- "may, subject to rules made under section 45-A of the Government of India Act, appoint so many Superintendents of Police as it thinks fit." |
| 1902 | IV | The Burma Forest Act, 1902. | In section 23, for the words "Governor General in Council" the words "Local Government" shall be substituted. |
| 1905 | IV | The Rangoon Port Act, 1905. | In sub-section (1) of section 5, the words "with the previous sanction of the Governor General in Council" shall be omitted. |
| 1907 | VI | The Burma Village Act, 1907. | In sub-section (1) of section 29, the words "subject to the control of the Governor General in Council" shall be omitted. |
| 1910 | I | The Burma Process Fees Act, 1910. | In section 3, the words "subject to the control of the Governor General in Council and" shall be omitted. |
| 1917 | IV | The Rangoon Hackney Carriages Act, 1917. | In section 2, the words "subject to the control of the Governor General in Council" shall be omitted; and to the same section, the following proviso shall be added, namely:- "Provided that the Local Government, when extending this Act or any provisions thereof to any cantonment, shall exercise it powers under this section subject to the control of the Governor General in Council." |
| 1917 | V | The Burma Excise Act, 1917. | In section 3 the words "subject to the control of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, such declaration shall be made subject to the control of the Governor General in Council." In section 8 the words "with the sanction of the Governor General in Council" shall be omitted, and to the said section, the following proviso shall be added, namely:- "Provided that, where the interests of any other Province may be affected, no notification prohibiting the Import or export of any excisable article shall be issued without the sanction of the Governor General in Council." |
1 Repealed by Act 3 of 1937, S. 6(1) and by Schedule.
2 Repealed by Act 3 of 1925, S. 2 and by Schedule (w.e.f. 1-4-1926).
3 Repealed by Act 21 of 1923, S. 296 and Schedule V (w.e.f. 1-5-1923).
4 Repealed by Act 21 of 1923, S. 296 and Schedule V (w.e.f. 1-5-1923).
5 Repealed by Act 21 of 1923, S. 296 and Schedule V (w.e.f. 1-5-1923).
6 Repealed by Act 19 of 1925, S. 10 and Schedule (w.e.f. 1-4-1926).
7 Repealed by Act 5 of 1922, S. 3.
8 Repealed by Act 11 of 1923, S. 3 and Sch. II.
9 Repealed by Act 6 of 1924, S. 30 and Sch. II.
Schedule 2
(See section 3.)
| Year. | No. | Short title of subject. | Extent of repeal. |
| Acts of the Governor General in Council. | |||
| 1890 | XVI | The Births, Deaths and Marriages Registration Act (1886) Amendment Act, 1890. | Section 2. |
| 1891 | II | The Indian Christian Marriage Act (1872) Amendment Act, 1891. | Section 10. |
| 1895 | XVI | The Amending Act, 1895. | In the Second Schedule, Part I, the entry relating to Bombay Act II of 1876. |
| 1911 | XV | The Indian Forest Amendment Act, 1911. | Section 4 and clauses (a) and (c) of section 5. |
| 1914 | IV | The Decentrelization Act, 1914. | In Part I of the Schedule- (1) the entries relating to- section 75 of Act VIII 1873. section 14 of Act XI 1874. section 4 of Act XII 1880. section 4 of Act VIII 1887. section 55 of Act I 1894 and section 14 of Act XVI 1808. (2) in the entry relating to section 36 of Act IX of 1874, the words "subject to the control of the Governor General in Council"; (3) in the entry relating to section 36, sub-section (2), of Act XX of 1883, the words Subject to the control of the"; and (4) in the entry relating to section 55 of the same Act, the words from "and to the section" to the end of the entry. |
| 1914 | X | The Repealing and Amending Act, 1914. | In the First Schedule, the entry relating to Act XV of 1872. |
| 1919 | XVIII | The Repealing and Amending Act, 1919. | In the Second Schedule, the entry relating to Act IV of 1912. |
| 1888 | IV | The City of Bombay Municipal Act, Amendment Act, 1888. | Sections 2 and 3. |
| Bengal Acts. | |||
| 1907 | I | The Bengal Tenancy (Amendment) Act, 1907. | Sub-section (3) of section 36. |
| 1915 | V | The Bengal Decentralization Act, 1915. | In the Schedule, Part II, the entry relating to Bengal Act II of 1866 and the entry relating to section 78-A of Bengal Act IV of 1866. |
| Eastern Bengal and Assam Act. | |||
| 1908 | I | The Eastern Bengal and Assam Tenancy (Amendment) Act, 1008. | Sub-section (3) of section 36. |
| Burma Act. | |||
| 1913 | I | The Burma Land and Revenue (Amendment) Act, 1913. | Sub-section (2) of section 4. |