| Short Title Given |
.. |
Act I of 1903. |
| Repealed in Part |
.. |
Act XII of 1873. |
An Act to amend the law respecting appeals in cases under Regulation VII of 18222
Whereas it is expedient that the period for presenting appeals under section 29 of Regulation VII of 18222 should be assimilated to the period for bringing appeals in other cases pending before the revenue-authorities;
It is enacted as follows:
No petition of appeal presented under the provisions of section 29 of Regulation VII of 18223 shall be received after the expiration of thirty days from the date of the decision against which such appeal is presented, unless sufficient cause shall be shown for the delay to the satisfaction of the authority to which such appeal is presented.
The days shall be reckoned from and exclusive of the day on which the decree was passed, and also exclusive of such time as may be requisite for obtaining a copy of the order appealed against.
4[* * *]
1 Short Title. This short title was given by the Amending Act, 1903 (I of 1903). Legislative Papers. For Statement of Objects and Reasons, see the Calcutta Gazette of 1868, page 956, and for Proceedings in Council, see ibid. Supplement, pages 281, 293, 363 and 371. Local Extent. The local extent of this Act is the same as that of the Bengal Land-revenue Settlement Regulation, 1822 (Reg. VII of 1822).
2 The Bengal Land-revenue Settlement Regulation, 1822.
3 The Bengal Land-revenue Settlement Regulation, 1822.
4 Rep. by the Repealing Act, 1873 (XII of 1873).