1(Tamil Nadu) Board of Revenue Act, 1894*
| 1[Tamil Nadu Act No. 1 of 1894]2 | [23rd January, 1894] |
An Act to provide further for the conduct of business by the Board of Revenue.
Whereas it is expedient to provide further for the conduct of business by the Board of Revenue; It is hereby enacted as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.
2 Short title, "The Madras Board of Revenue Act, 1894," was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901).
For Statement of Objects and Reasons, see Fort St. George Gazette Supplement, dated the 24th January, 1893, p. 1; for Report of the Select Committee, see ibid, dated the 16th May, 1893, p. 1; for Proceedings in Council, see ibid, dated the 2nd May, 1893, p. 18; and ibid, dated the 21st November, 1893, p. 17.
See Tamil Nadu Act I of 1902, s. 7(1).
This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu Act XXXV of 1949).
This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1967), repealing the corresponding law in free in that territory.
* Received the assent of the Governor on the 24th November, 1893, and of the Governor-General on the 4th January, 1894; the Governor-General's assent was first published in the Fort St. George Gazette of the 23rd January, 1894
1. [Repeal].- Rep. by the Repealing and Amending Act, 1901 (Central Act XI of 1901).
2. Board may distribute business subject to approval of Government.- Notwithstanding anything contained in Regulation I of 1803*, in Regulation V of 18041, or in any other enactment in force in the 2[State of Tamil Nadu], it shall be lawful for the Board of Revenue, subject to the approval of 3[the Government concerned], to declare what portion of the business of the Board may be disposed of by a single member or by two members, and what portion shall be reserved for the decision of a Collective Board. Every such declaration shall, after approval by 3[the Government concerned], be notified in the 4[Official Gazette]:
Proviso.- Provided that, in the case of any subject reserved for disposal by a single member or by two members, the said member or members may refer it, after consideration, for the opinion of another member or for the decision of a Collective Board, as the case may be, and that, where the opinions of two members differ, they shall refer the subject for the decision of a Collective Board.
* The Tamil Nadu Board of Revenue Regulation, 1803.
1 Repeated except as regards the Scheduled District See section 2 of Tamil Nadu Act I of 1902.
2 This expression was substituted for the expression "Presidency of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
3 These words were substituted for the word "Government" by the Adaptation Order of 1937.
4 These words were substituted for the words "Fort St. George Gazette" by ibid.
3. Orders of one or more members to be orders of Board.- All orders made and decisions passed by one or more members of the Board in accordance with a declaration made under the last preceding section or with its proviso shall be held to be the orders and decisions of the Board of Revenue, and the same shall not be deemed invalid by reason that subsequent thereto the said declaration was disapproved by 3[the Government concerned].
3 These words were substituted for the word "Government" by the Adaptation Order of 1937.
4. A Collective Board.- Not less than three members of the Board shall be held to constitute a Collective Board.