Forfeiture (Repeal) Act, 20001
| [Act 48 of 2000] | [8th December, 2000] |
2[Repealed by Act 4 of 2018, S. 3 and Sch. II]
An Act to repeal the Forfeiture Act, 1859
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-
1 Received the assent of the President on 8-12-2000 and published in the Gazette of India, Extra., Part II, Section 1.
2 Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
Prefatory Note-Statement of Objects and Reasons.-The Forfeiture Act, 1859, as is evident from its preamble, was enacted to remove doubts concerning the powers of officers or other persons to whom commissions might have been issued for the trial of heinous offences in certain districts, and concerning the validity of convictions and adjudications of forfeiture made by such officers or other persons. The provisions of this Act, which was enacted during the British period, are considered repugnant to the basic principles of the legal system prevailing in the country and, therefore, this Act needs to be repealed. The Commission on Review of Administrative Laws has also recommended that the Forfeiture Act, 1859 be repealed.
2. The Bill seeks to achieve the above object.
1. Short title.-This Act may be called the Forfeiture (Repeal) Act, 2000.
2. Repeal of Act 9 of 1859.-The Forfeiture Act, 1859 is hereby repealed.