act 010 of 1864 : Abkari (Bengal) Act, 1864 [Repealed]

Abkari (Bengal) Act, 1864 [Repealed]

ACTNO. 10 OF 1864

03 September, 1864

Repealed by Act, 10 of 1871

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 9^th March 1864.)

An Act to extend Act XXI of 1856 (to consolidate and amend the Law relating to the Abkaree Revenue in the Presidency of Fort William in Bengal).

PREAMBLE

Whereas it is expedient to give the Governor-General of India in Council power to extend the provisions of Act XXI of 1856 (to consolidate and amend the law relating to the Abkaree Revenue in the Presidency of Fort William in Bengal) to any of the Provinces under the immediate administration of the Governor-General of India in Council in which the said Act is not now in force: It is enacted as follows:

Section 1. Governor-General of India in Council may extend Act XXI of 1856 to certain Non-Regulation Provinces

It shall be lawful for the Governor-General of India in Council, by order published in the Gazette of India, to extend the provisions of the said Act XXI of 1856 to any province or place under the immediate administration of the Governor-General of India in Council.

Section 2. Governor-General in Council to declare the authorities by whom Act XXI of 1856 is to be administered

Whenever the Governor-General of India in Council shall extend the said Act XXI of 1856 to any province or place under the powers hereinbefore in that behalf contained, the Governor-General in Council shall by notification in the Gazette of India declare the authorities by whom the said Act XXI of 1856 shall be administered in such province or place.