Exempting Straits Settlements from Emigration Act, 1872 [Repealed]
(Received the assent of the Governor General on the 6th June 1872.)
An Act to exempt the Straits Settlements from the Indian Emigration Act, 1871.
PREAMBLE
Preamble. Whereas it is expedient to provide for the exemption of the islands and territories known as the Straits Settlements from all or some of the provisions contained in the Indian Emigration Act, 1871; It is hereby enacted as follows:
Section 1. Power to exempt Straits Settlements from Emigration Act
The Governor General in Council may, from time to time, by notification in the Gazette of India, exempt emigration to, or contracts for labour to be performed in, the whole or any part of the said Settlements from all or any of the provisions contained in the Indian Emigration Act, 1871;
and may also, from time to time, by like notification, revoke or alter any notification previously made under this Act.
Section 2. Bar of certain proceedings
No suit or other proceeding shall be maintained against any person for anything done or omitted, in respect of such emigration or contracts, before the date of the notification made under the first clause of section one.