The tracts of country described in the Schedule to this Act are hereby removed from the jurisdiction of the Courts of Civil and Criminal Judicature, and from the control of the Officers of Revenue, constituted by the Regulations of the Bengal Code and by the Acts passed by the Governor-General of India in Council:

Proviso. Provided that nothing herein contained shall extend to or affect any case now pending in any Court or Office.

The administration of Civil and Criminal Justice and the superintendence of the settlement and realization of the Public Revenue, and all matters relating to rent within the said tracts, are hereby vested in such Officer or Officers as the Lieutenant-Governor of the North-Western Provinces may, for the purpose of tribunals of first instance or of reference and appeal, appoint; and the said Lieutenant-Governor may fix the periods within which appeals shall be preferred; provided that no sentence of death passed by any person competent under the appointment of the Lieutenant-Governor to pass such sentence, shall be carried into execution until it be confirmed by the Sudder Court.

Whin a Question shall arise whether any place falls within the tracts described in the Schedule of this Act, it shall be competent to the Commissioner of the Division to determine on which side of the described boundary the place aforesaid may lie, and the order made by the Commissioner shall be final.

This Act shall take effect from such date as shall be fixed by the Lieutenant Governor of the North-Western Provinces, and notification thereof shall be published in the Office of the Commissioner of the Division, and in the Courts of the Civil and Sessions Judge, and of the Magistrate of the District, and in such other manner as the Lieutenant-Governor may direct.

SCHEDULE

The tracts referred to in the foregoing Act are as follows:

Pergunnah Agoree, Tuppahs Agoree Khas and South Kone.

Pergunnah Singrowlee, Tuppah British Singrowlee.

Pergunnah Bicheepore, Tuppahs Phoolwa, Doodliee, and Burha.