Calcutta Land-Revenue Act, 1856 [Repealed]
Calcutta Land-revenue Act, 1856
(Received the assent of the Governor General on the 23rd August 1856.)
An Act relating to the administration of the Public Revenues in the Town of Calcutta.
PREAMBLE
Whereas it is expedient that the Collector of Calcutta should have charge of the collection of the Stamp Duty within the town of Calcutta, and that he should have power to employ any Deputy Collector subordinate to him, in the performance of any part of the duties of his office: It is enacted as follows:
Section 1. Regulations modified
Such, part of Section VI. Regulation XII. 1826 of the Bengal Code, and such part of Section VI of a Rule Ordinance and Regulation for the Town of Calcutta, made and passed on the 14th day of June 1827, as prescribe that an Officer being a Civil Servant of the Honorable Company shall be specially appointed by the Governor General in Council to take charge of the collection of the Stamp Duty within the City of Calcutta, are declared subject to the following modification.
Section 2. Collection of Stamp Duty in Calcutta to be ordinarily in charge of the Collector
The collection of the Stamp Duty within the Town of Calcutta shall ordinarily, and unless the Lieutenant Governor of Bengal shall otherwise direct, be in the charge of the Collector of Calcutta.
Section 3. Collector may entrust any part of his duties to his Deputy
It shall be lawful for the Collector of Calcutta to employ any Deputy Collector subordinate to him, in the performance of any part of the duties of his office under the said Regulation, or under Act XI of 1849, or Act XXIII of 1850; and all Rules, Regulations, and Acts relating to the office of Deputy Collector, shall be of the same force within the Town of Calcutta as in other parts of the territories subject to the Presidency of Fort William in Bengal.