Point Laws Act, 18941
| [Bombay Act No. 2 of 1894] | [20th December, 1894] |
| [Adapted and modified by the Adaptation of Indian Laws Order in Council] | [20th December, 1894] |
An Act to amend the law in force in the Point Territory in the Bombay Presidency.
Whereas it is expedient that the law in force in the territory of Point to which the Secretary of State for India, by a Resolution in Council beating date, the 14th day of July, 1885, declared the provisions of the 2Statute 33 Victoria, chapter 3, section I, to be applicable, should be the same as the law in force in the district of Nasik, and that the said territory should cease to be a Scheduled District under the 3Scheduled Districts Act, 1874;
And whereas the previous sanction of His Excellency the Governor General required by Section 5 of the 3Indian Councils Act, 1892; has been obtained for the passing of this Act;
It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, See Bombay Government Gazefft, 1894, Pt. V, p. 2; for Report of Select Committee, See ibid., p. 3; and for Proceeding in Council, See ibid., pp. 17, 19 and 81.
2 See now the Government of India Act, 1935.
3 The Scheduled Districts Act, 1874, ceases to have effect under the Adaptation of Indian Lava Order in Council.
1. Title and commencement.- This Act be called the Point Laws Act, 1894, and it shall come into force on the first day of January, 1895.
2. Amendment of Act XIV of 1874 as to territory of Point.- Notwithstanding anything in the definition of "Scheduled Districts" in Section 1 of the 1Scheduled Districts Act, 1874 (XIV of 1874), the territory of point shall not be deemed to be a Scheduled District within the meaning of that Act.
1 The Scheduled Districts Act, 1874, ceases to have effect under the Adaptation of Indian Lava Order in Council.
3. Application of law of Nasik territory of Point.- All enactments which are in force in the district of Nasik and not in the territory of Point shall come into force in the said territory.
4. Repeal of other laws.- All enactments which are in force in the said territory of Point and not in the district of Nasik shall be repealed in the said territory.
5. Pending proceedings.- All proceedings commenced before any authority in the said territory before the day on which this Act comes into force and still, pending on that day shall be disposed of by such authority as the 1[Provincial Government] may direct, and save as aforesaid shall be carried on as if this Act had not been passed.
1 The word "Provincial Government" ware substituted for the words "Governor in Council" by the Adaptation of Indian Laws Order in Council.