Rent (Appeals) Act, 1867
WEST BENGAL ACT 004 OF 1867
15 June, 1867
| Short Title Given |
.. |
Act I of 1903. |
| Repealed in part and amended |
.. |
Act I of 1903. |
| Repealed (Locally in Former Province of Bengal). |
.. |
Act VIII of 1885. |
| Adapted |
.. |
(a) The Government of India (Adaptation of Indian Laws) Order, 1937. (b) The Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. (c) The Adaptation of Laws Order, 1950. |
[Title and preamble]. 2[* * *]
Section 1. Interpretation
Words importing the singular number shall include the plural, and words importing the plural number shall include the singular.
Section 2. [Confirmation of prior orders by Deputy Collectors]
Section 5. Appellate jurisdiction exercise able by officers specially appointed by State Government
6[* * *] It shall be competent to the 7[State Government]8[* * *] specially to appoint any fully qualified Revenue-officer to exercise the powers of the Collector of a district for the purpose of enabling him to hear and determine appeals under 9[the Bengal Rent Act, 1859, or the Bengal Rent Act, 1862 X of 1859 Ben. Act VI of 1862,] and such persons so specially appointed shall have and exercise all such and the same powers in regard to the hearing of such appeals as the Collector of the district within which such person shall be so appointed, might have and exercise.