| [Act 11 of 1915] | [22nd September, 1915] |
| [Repealed by Act 1 of 1938, Section 2 and Schedule.] | [22nd September, 1915] |
An Act to amend certain enactments and to repeal an enactment
Whereas it is expedient that certain formal amendments should be made in the enactments specified in the First Schedule;
And Whereas it is also expedient that the enactment specified in the Second Schedule, which is unnecessary, should be expressly and specifically repealed; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Repealing and Amendment Act, 1915.
2. Amendment of certain enactments.-The enactments specified in the First Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
3. Repeal of certain words and figures in Act 8 of 1915.-The enactment specified in the Second Schedule is hereby repealed to the extent mentioned in the fourth column thereof.
4. Savings.-This Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued, or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognized or derived by, in or from any enactment hereby repealed.
Schedule 1
| First Schedule |
Amendments
(See Section 2)
| Year | No. | Short title | Amendments |
|---|---|---|---|
| (1) | (2) | (3) | (4) |
| 1867 | XXV | The Press and Registration of Books Act, 1867. | In Section 21, after the word "books" the words "or papers" shall be inserted. |
| 1882 | IV | The Transfer of Property Act, 1882. | In the last paragraph of Section 59 and in clause (c) of Section 69 of the said Act, for the words "and Akyab" and for the words "or Akyab" the words "Akyab and in any other town which the Governor-General in Council may, by notification in the Gazette of India, specify in this behalf," and the words "Akyab or in any other town which the Governor-General in Council may, by notification in the Gazette of India, specify in this behalf" shall be substituted, respectively. |
| 1887 | IX | The Provincial Small Cause Courts Act, 1887. | In Section 8, sub-section (1), for the words "an Additional Judge" the words "Additional Judges" shall be substituted, and in sub-sections (2) and (3) of the same section, for the words "the additional" the words "an additional" shall be substituted, and in sub-section (4) of the same section, before the word "additional" the word "senior" shall be inserted. |
| 1911 | III | The Criminal Tribes Act, 1911 … | In Section 10 for the word "direct" the word "issue" shall be substituted, and after the word "tribe" the words "either or both of the following directions, namely" shall be inserted, and the word "or" where that word occurs between clauses (a) and (b), shall be omitted. |
| 1913 | VII | The Indian Companies Act, 1913 … | In Section 246, after the word "company" where that word occurs for the last time in sub-section (1), the following shall be added:- "and shall make rules providing for all matters relating to the winding-up of companies which, by this Act, are to be prescribed." |
Schedule 2
| Second Schedule |
Repeal
(See Section 3)
| Year | No. | Short title | Extent of repeal |
| (1) | (2) | (3) | (4) |
| 1915 | VIII | The Assam Labour and Emigration (Amendment) Act, 1915. | In the Schedule the words and figures "Section 174, clause (a)." |