act 014 of 1852 : Extending Certain Acts to Straits Settlements Act, 1852 [Repealed]

Extending Certain Acts to Straits Settlements Act, 1852 [Repealed]

ACTNO. 14 OF 1852
02 March, 1854
Repealed in Partial Act 27 of 1866
(Not in force in India) (Heplaced)
Passed by the Governor General of India in Council on the 27th February 1852.
An Act for extending the provisions of Acts XXIV. of 1841, and XVII. of 1843, to the Straits Settlement.

Whereas doubts have been entertained whether Acts XXIY. of 1841, and XVII. of 1843, are in force in the Settlement of Prince of Wales' Island, Singapore and Malacca. It is hereby enacted as follows:

Section 1.

1. The provisions of Acts XXIV. of 1841, and XVII. of 1843, shall be applicable and in force in the said Settlement.

Section 2.

2. All provisions contained in Act XXIV. of 1841, and Act XVII. of 1843, relating to Her Majesty's Supreme Courts shall be applicable to the Court of Judicature of the said Settlement, and shall be respectively construed as if, instead of the words Her Majesty's Supreme Courts, or Her Majesty's Supreme Courts of the respective Presidencies, or the Supreme Court of each of the Presidencies, the words, the Court of Judicature of Prince of Wales' Island, Singapore and Malacca, had been therein mentioned.