Financial Commissioner (Oudh) Act, 1871 [Repealed]
Passed by the Governor General of India in Council.
(Received the assent of the Governor General on the 24st of March 1871)
PREAMBLE
Preamble. Whereas it is expedient to abolish the office of Financial Commissioner of Oudh; It is hereby enacted as follows:
Section 1. Abolition of Financial Commissionership
The said office is hereby abolished.
Section 2. Power to invest certain officers with jurisdiction of Financial Commissioner
The Governor General in Council may from time to time, by notification in the Gazette of India, invest the Chief Commissioner of Oudh, the Judicial Commissioner of Oudh, or any Commissioner in that Province, with all or any of the powers which, if this Act had not been passed, the said Financial Commissioner might have exercised under any law, rule or order having the force of law.
Section 3. Transfer of pending appeals
All appeals now pending in the Court of the said Financial Commissioner shall be transferred to such Courts as the Governor General in Council may, by such notification as aforesaid, direct in this behalf.
Disposal of such appeals. All such appeals shall he disposed of as if they had been originally presented in the Court to which they are so transferred, and the orders of such Court shall have the same effect as if they had been made by the said Financial Commissioner, and as if this Act had not been passed.
Section 4. Repeal of Act XXXVII of 1867
Act No. XXXVII of 1867 (for transferring appeals from the Court of the Financial, to the Court of the Judicial, Commissioner of Oudh, and for other purposes) is hereby repealed.
Section 5. Amendment of Act XIX of 1868
Act No. XIX of 1868 (to consolidate and amend the law relating to rent in Oudh), Sections 84, 93, 94 and 98, shall be construed as if, for Financial Commissioner, the words Judicial Commissioner were substituted.