act 012 of 1863 : Mahoba and Jeitpur Act, 1863 [Repealed]

Mahoba and Jeitpur Act, 1863 [Repealed]

ACTNO. 12 OF 1863

02 January, 1865

Repealed by Act 15 of 1874

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 25^th February 1863.)

PREAMBLE

An Act to bring the Pergunnahs of Mahoba and Jeitpore, in the District of Humeerpore, under the operation of the General Regulations.

Whereas the District of Humeerpore in Bundlekund is, with the exception of the Pergunnahs of Mahoba and Jeitpore, subject to the General Regulations, and whereas it is expedient that the said Pergunnahs should, for the sake of uniformity and public convenience, be administered on the same system as prevails in the rest of the District; It is enacted as follows:

Section 1. Laws and Regulations for internal administration of Humeerpore to have full force in Mahoba and Jeitpore, &c

The Laws and Regulations established for the internal administration of the District of Humeerpore shall have full force and effect in the Pergunnahs of Mahoba and Jeitpore, and the administration of Civil and Criminal Justice, and the superintendence of the settlement and realization of the public revenue, and of all matters relating to rent in the said Pergunnahs, are hereby vested in the Officers who are, or may hereafter be, appointed by the Lieutenant-Governor of the North-Western Provinces for the said District of Humeerpore.

Section 2. Saving as to suits pending at the time of passing of this Act

All suits and proceedings arising in the said Jergunnahs which, at the time of the passing of this Act, shall be pending in any Court, or before any Officer, shall be heard and determined in the same manner as if the said Pergunnahs had not been brought under the operation of the General Regulations.

Section 3. Suits remanded by any Appellate Court

Any suit which, before the passing of this Act, had been determined and which has been or shall be remanded by any Appellate Court, shall be tried before the Court which, for the time being, would be competent to try such a suit if instituted after the passing of this Act.

Section 4. Appeals pending in Jhansie Commissioner's Court, and execution of decrees

All appeals or proceedings now pending in the Court of the Commissioner of Jhansie snail be determined by such Commissioner in the same manner as if this Act had not been passed; and all applications for execution of decrees or orders which, but for the passing of this Act, would have been made to any Court or Officer existing at the time of the passing of this Act shall be made to the Court or Officer that would have had jurisdiction in respect of the matter in dispute, had the suit or proceeding been instituted after the passing of this Act.

Section 5. Appeals from decrees or Orders passed before passing of Act

All appeals from decrees or orders passed before the passing of this Act shall be received, heard and determined by the Court or Officer who would have had jurisdiction over such appeals, had the decrees or orders to which they relate been passed after the passing of this Act.

Section 6. Commencement of Act

This Act shall take effect from such date as the Lieutenant-Governor of the North-Western Provinces shall fix by order to be published in the Official Gazette.