act 022 of 1868 : Mauza Kheria Act, 1868 [Repealed]

Mauza Kheria Act, 1868 [Repealed]

ACTNO. 22 OF 1868

09 October, 1868

Repealed by Act 15 of 1874

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 10^th September 1868).

An Act to bring the Mauza Kheria, in the District of Agra, under the operation of the general Regulations.

PREAMBLE

Extension to Mauza Kheria of Acts and Regulations in force in District of Agra. It is hereby enacted as follows:

Section 1. Extension to Mauza Kheria of Acts and Regulations in force in District of Agra

The Mauza Kheria shall be deemed to be annexed to the District of Agra, and the laws and regulations established for the administration of the said District, shall force and effect in the said Mauza; 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 Mauza, are hereby vested in the officers for the time being appointed by the Lieutenant Governor of the North-Western Provinces for the said District of Agra.

Section 2. Commencement of Act

This Act shall be deemed to have come into operation on the twenty-sixth day of July 1866.