act 009 of 1874 : European Vagrancy Act, 1874 [Repealed]

European Vagrancy Act, 1874 [Repealed]

ACTNO. 9 OF 1874
04 July, 1874
Repealed by Act 17 of 1949
Passed by the Governor of India in Council.

(Received the assent of the Governor General on the 7th April 1874).

An Act to provide for the exercise of the powers hitherto exercised by the Lieutenant-Governor and Board of Revenue of Bengal in the territories forming the Chief Commissionership of Assam.

PREAMBLE

Whereas the territories mentioned in the schedule hereto annexed have been taken under the direct management of the Governor General in Council, and have been formed into a Chief Commissionership, called the Chief Commissionership of Assam, and a Chief Commissioner has been appointed for the same:

And whereas it is expedient to provide for the exercise within the said territories of the powers heretofore exercised therein, under or by virtue of any law or regulation, 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 transferred to Governor General in Council

All powers over the whole or any portion of Powers of the said territories which at the time of the formation of the said Chief Commissionership were, under or by virtue of any law or regulation, vested in, or exercisable by, the said Lieutenant-Governor or Board of Revenue, shall be taken to have been, on the formation of the said Chief Commissionership, transferred to and 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 said Chief Commissioner all or any of the said powers, and withdraw any powers so delegated.

Section 3. Saving of power of Lieutenant-Governor to Complete Certain arrangement with Zamind rs

3. Saving of power of Lieutenant-Governor to Complete Certain arrangement with Zamind rs Nothing herein contained shall be deemed to affect the said Lieutenant-Governor to complete and carry out arrangements pending at the passing of this Act for making compensation, to zam nd rs or other persons under Act No. XXII of 1869, section seven.

THE SCHEDULE

K mr p.

G ro Hills.

Darrang.

Kh s and Jainti Hills.

Nowgong.

N ga Hills.

Stbs gar.

Cachar.

Lakkimpur.

Go lp r .