Jagannath College Act, 19201
| [Act No. 16 of 1920] | [20th March, 1920] |
| [Declared to be no longer Part of the laws of India, by Act 42 of 1953, S. 3 & Sch. II] | [20th March, 1920] |
Passed by the Indian Legislative Council.
An Act to transfer the Jagannath College at Dacca from Trustees to the Governor of Bengal in Council.
Whereas by a deed of trust dated the first day of March, 1907 (hereinafter referred to as the principal deed), Kishori Lal Ray Chaudhuri, a zemindar of Dacca, transferred the institution at Dacca known as the Jagannath College, together with certain leasehold land, buildings and moveable property therein particularly referred to and described to Rai Chandra Kumar Dutt Bahadur, Ananda Chandra Ray and himself, and appointed them and himself as trustees, for the purposes, inter alia, of maintaining and managing the said institution in the manner and upon the terms set out in the principal deed;
And whereas the said Kishori Lal Ray Chandhuri died on the third day of June, 1909;
And whereas by a further deed of trust, dated the twenty-fourth day of August, 1909, the said Rai Chandra Kumar Dutt Bahadur and Ananda Chandra Ray, as the then surviving trustees under the principal deed in pursuance of the authority therein contained, appointed Jasoda Lal Ray Chaudhuri, Kumar Ranendra Narayan Chaudhuri and Dinesh Chundra Ray Chaudhuri to be trustees jointly with them the said Bai Chandra, Kumar Dutt Bahadur and Ananda Chandra Ray (all of Which persons collectively are hereinafter referred to as the trustees), for the purposes aforesaid, and transferred to the trustees, in addition to the said institution, and the properties hereinbefore referred to certain other land therein particularly referred to and described;
And whereas it is expedient, in connection with the incorporation of the University of Dacca, to put an end to the said trusts and to vest the said institution and properties in the Governor of Bengal in Council;
It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 20th March, 1920.
1. Short title and commencement.- (1) This Act may be called the Jagannath College Act, 1920.
(2) It shall come into force on such date as the Governor General in Council may, by notification in the Gazette of India, direct.
2. Transfer of jagannath college with certain properties to the local government.- (1) Prom the commencement of this Act, the institution heretofore known as the Jagannath College at Dacca, together with the leasehold and other land described in Parts I and II of the Schedule and all buildings and other erections standing or being thereon, and all, moveable properties, funds, monies, rights and powers which, immediately before the commencement of this Act, were vested in or held by the trustees as such for the purposes of the principal deed, shall be transferred to, and shall he vested in and held by, the 1[the Crown, for the purposes of the province of Bengal].
(2) All debts and liabilities of the Jagannath College shall, from the commencement of this Act, be transferred to the Local Government, which shall thereafter discharge and satisfy all such debts and liabilities out of the aforesaid properties.
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Prior to Amendment by A.O. 1937, Section 2 read as:
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2. Transfer of jagannath college with certain properties to the local government.- (1) Prom the commencement of this Act, the institution heretofore known as the Jagannath College at Dacca, together with the leasehold and other land described in Parts I and II of the Schedule and all buildings and other erections standing or being thereon, and all, moveable properties, funds, monies, rights and powers which, immediately before the commencement of this Act, were vested in or held by the trustees as such for the purposes of the principal deed, shall be transferred to, and shall he vested in and held by, the Governor of Bengal in Council (hereinafter referred to as the Local Government).
(2) All debts and liabilities of the Jagannath College shall, from the commencement of this Act, be transferred to the Local Government, which shall thereafter discharge and satisfy all such debts and liabilities out of the aforesaid properties.
1 Subs. by A.O. 1937.
3. Indemnities.- (1) No suit shall be instituted against the 1[crown] or against any officer 2[of the crown] in respect of anything done or purporting to be done under this Act, or in respect of any alleged neglect or omission to perform any duty devolving upon the Local Government under this Act, or in respect of the exercise of, or failure to exercise, any power conferred on it by this Act.
(2) No suit shall lie against the trustees, or any of them, in respect of anything done or purporting to be done under this Act or for the purpose of giving effect to the provisions of this Act.
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Prior to Amendment by A.O. 1937, Section 3 read as:
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3. Indemnities.- (1) No suit shall be instituted against the Local Government or against any officer of Government in respect of anything done or purporting to be done under this Act, or in respect of any alleged neglect or omission to perform any duty devolving upon the Local Government under this Act, or in respect of the exercise of, or failure to exercise, any power conferred on it by this Act.
(2) No suit shall lie against the trustees, or any of them, in respect of anything done or purporting to be done under this Act or for the purpose of giving effect to the provisions of this Act.
1 Subs. by A.O. 1937.
2 Subs. by A.O. 1937.
Schedule
Schedule
(See section 2.)
Part I.
A piece of valid lakheraj land in mahallah Patuatuly within the city of Dacca and under the jurisdiction of the town police-station, hounded and butted on the south by the public road, now named as Lyall Road, and by the buildings belonging to the late Gouranga Hari be and to the late Ramsunder Basak, which formerly belonged to Mr. J.P. Wise and to Babu Ruplal Das and to Kunja Behari Gope, which formerly belonged to Durgamony and to the late Govinda Shaha. And on the east by the premises belonging to the East Bengal Brahmo Somaj and by the western wall of the premises belonging to Jagat Sundari and by a portion of the western wall of the premises occupied by the Pogose School. And on the north by the southern wall of the premises occupied by the said Pogose School and by the building belonging to Babus Ruplal and Raghu Nath Das and others. And on the west by a portion of the lane known as Kaviraj's Lana and by the premises belonging to Babu Kailash Chandra Das, which formerly belonged to the late Broja Chandra Mazumdar and by the premises now belonging to Rajani Kanta Gupta and by the premises belonging to Gourang Govinda Shaha, together with and containing (a) one two-storied building facing towards the south and running from east to west, and (b) one one-storied building to the north-east of the said two-storied building and also facing towards the south and running from east to west which two buildings are now mainly used by the aforesaid school, and (c) a walled enclosure, used as a privy by students, lying in the corner between the premises of Babus Buplal and Raghu Nath and others and the aforesaid western wall of the said Pogose School. All these buildings are standing upon the said land. The premises is numbered now as 59 in the register of the Dacca Municipality.
This property is held subject to the terms of a registered lease dated the 9th day of February, 1887, between Rebati Mohan Basak and others of the one part and Kishori Lal Bay Chaudhuri of the other part.
Part II.
A piece of valid lakheraj land in the city of Dacca, within the jurisdiction of the sadar police-station and Sub-Registry office, under thak No. 216, being holding No. 157 of the Dacca Municipality, bounded on the immediate south by the lands of Rash Behari Basak, Lal Mohan Basak and others and the Brahmo Somaj, on the immediate north by the premises of the Pogose School and the lane leading to the Small Cause Court and Pogose School, on the immediate west by the leasehold house of Ram Charan and Krishna Charan Basak, i.e., by the present premises of the Jagannath College, and on the immediate east, by the public road containing open lands with masonry walls and sheds, etc.