Family of Nawab of Camatic Act, 1858 [Repealed]
(Received the assent of the Governor General on the 22nd June 1858.)
An Act to continue for six months the privileges granted by Act I of 1844 to certain members of the family, household and retinue of his late Highness the Nabob of the Carnatic.
PREAMBLE
Whereas a Bill to continue certain privileges and immunities to the family and retainers of his late Highness the Nabob of the Carnatic, was read a second tune in the Legislative Council and referred to a Select Committee of the said Council on the 5th day of June 1858; and whereas, according to the Standing Orders of the said Council, such Bill must be published twelve weeks before the Select Committee can report thereon; and whereas the protection granted by Act XVIII of 1857 to certain members of the family, household and retinue of the said late Nabob will expire on the 4th day of July 1858 and it is expedient that such protection should be continued until after the Report of the Select Committee upon the above-mentioned Bill shall have been presented to and the said Bill shall have been fully considered by the Legislative Council: It is enacted as follows:
Section 1. No process to issue against the family or retinue of the late Nabob of the Carnatic for six consent of the Governor Council
No writ or process shall, at any time within the period of six months from the time of the passing of this Act, be sued forth or prosecuted against the person, goods, or property of any person whose name was included in any list which was published under the provisions of the said Act I of 1844 and which was in force and effect for the purpose of the said Act at the time of the death of his said late Highness the Nabob of the Carnatic, unless such writ or process shall be sued forth or prosecuted with the consent of the Governor in Council of Fort Saint George first had and obtained, such consent to be testified by the signature of the Secretary or one of the Secretaries of Government.
Section 2. Process issued contrary to the Act to be void
Every writ or process, which shall be sued forth or prosecuted contrary to the provisions of this Act, shall be utterly null and void.