|
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.
|