European British Minors Act, 1874 [Repealed]
(Received the assent of the Governor General on the 2nd September 1874).
An Act to provide for the exercise, in Sylhet, of the powers of the Lieutenant-Governor and Board of Revenue of Bengal.
PREAMBLE
Whereas the District of Sylhet is about to he transferred from the Lieutenant-Governorship of Bengal to the Chief Commissionership of Assam, and it is therefore necessary to provide for the exercise, within the said District, of the powers now vested in or exerciseable by the Lieutenant-Governor of Bengal and the Board of Revenue for the Lower Provinces of the Presidency of Fort William in Bengal, respectively; It is hereby enacted as follows:
Section 1. Power of lieutenant governor and Board in Sylhet transferred to Governor General in Council
All powers over the whole or any portion of the said District, which at the time of the said transfer are, under or by virtue of any law or regulation vested in, or exerciseable by, the said Lieutenant-Governor or Board of Revenue, shall, on the said transfer become vested in the Governor General in Council.
Section 2. Delegation of such powers
The Governor General in Council may, from time to time, delegate to the Chief Commissioner of Assam all or any of the said powers, and withdraw any powers so delegated.