Prisoners (Amendment) Act, 18691
| [Act No. 26 of 1869] | [31st December, 1857] |
| [Repealed by Act 5 of 1871, S. 2 and Sch.] | [31st December, 1857] |
Passed by the Governor General of India in Council.
An Act to correct a clerical error in Act No. VIII of 1863.
Preamble.- Whereas Act No. VIII of 1863 (for the amendment of the law relating to the confinement of Prisoners sentenced by Courts acting under the authority of Her Majesty, and by certain other Courts, and of Prisoners convicted of offences in Native States), section 2, enacts that "Officers in charge of Jails within the British Territories in India shall he competent to give effect to any sentence which shall be passed by any Court or Tribunal acting under the authority of Her Majesty, or of the Government of India, or of any Local Government, although such Court be not situate in a place not subject to the general Regulations;"
And whereas it is expedient to correct the clerical error hereinbefore indicated by italics; It is hereby enacted as follows;-
1 Received the assent of the Governor General on the 31st December 1857.
1. Amendment of Act VIII of 1863, section 2.- The said section shall he read as if, for the phrase "be not situate," the phrase "be situate" were substituted.