Imrit Rao's Jagir Act, 1853 [Repealed]

ACTNO. 17 OF 1853

11 June, 1854

Repealed by Act 15 of 1874

Passed by the Governor General of India in Council, on the 18^th November, 1853.

An Act to repeal Regulation VII. of 1816, and to declare the law which is to be in force in the tract of land granted to Maharajah Imrit Rao.

Whereas a tract of land situated near the town of Teroha, in the district of Banda, was granted as an independent Jagheer by the British Government to the Maharajah Imrit Rao, and whereas by Regulation VII. of 1816, of the Bengal Code, it was enacted that from and after the date of that Regulation, the jurisdiction of the Courts of Civil and Criminal judicature and the operation of the general Regulations, should not extend to the tract of land aforesaid, and whereas Maharajah Benaik Rao, son of the said Maharajah Imrit Rao, died on the 6^th day of July 1853, and it is now expedient to repeal the above-mentioned Regulation; It is enacted as follows:

Section 1.

1. Regulation VII. of 1816, of the Bengal Code, is hereby repealed.

Section 2.

2. The said tract of land, being part of the district of Banda, all Taws and Regulations now in force within that district shall be in force in the said tract of land.

Section 3.

3. All cases, Civil or Criminal, in which the cause of action arose, or the offence was committed, within the said tract of land, before the passing of this Act, may be tried and determined by the Courts of the said district of Banda, and the general Laws and Regulations now in force there, may be applied and administered by the said Courts in the trial and determination of such cases; but if in any Civil case it shall appear that the application of the said Laws and Regulations would operate unjustly if applied to the trial and determination thereof, it shall be lawful for the said Courts to try and determine the same according to equity and good conscience.

Section 4.

4. Provided always, that no Court shall try or determine any case Civil or Criminal, with respect to which a final decision was pronounced previously to the said 6^th day of July 1853, by any Court or person within the said tract of land, having at the time of the decision lawful power and authority to pronounce it; and that with the exception of cases within the provisions of Section IV. of the said Regulation VII. of 1816, no act committed within the said tract of land prior to the 31^st day of August 1853 shall be deemed an offence punishable under the provisions hereof, if at the time of the commission of such act the same was not contrary to the laws then in force in the said tract of land.

Section 5.

5. Nothing in this Act shall extend to any crime or offence within the provisions of Section III. or IV of the said Regulation committed before the passing of this Act, but every such crime or offence shall be dealt with and punished as if this Act had not been passed.