Repealed by Act 12 of 1891
(Received the assent of the Governor General on the 30th December 1873).
An Act to continue certain privileges and immunities now enjoyed by Prince Az m Jah Bah adur, as Prince of Arcot, to his sons on succeeding to the title.
PREAMBLE
Preamble. Whereas by Royal Letters Patent, dated the second day of August 1870, under the Sign Manual, Her Majesty the Queen was pleased to confer the title of Prince of Arcot upon Prince Az m Jah Bah dur and his heirs, as in the said Letters Patent set forth; And whereas in view to maintaining the dignity of the said title, it is expedient to attach to it for some time to come certain privileges and immunities which by Act No. XXXVII of 1858 are personally attached to the said Prince Az m Jah Bah dur and to certain ladies members of the family of the late Naw b of the Carnatic, and to prevent the risk of the Prince of Arcot for the time being involving himself in pecuniary liabilities; It is hereby enacted as follows:
This Act may be called The Prince of Arcot's Privilege Act, 1873 :
Local extent. It extends to the whole of British India:
Commencement. It shall come into force on the passing thereof;
Continuance. And it shall remain in force so long only as the said title of Prince of Arcot is held by the said Prince Az m Jah Bah dur, or by one of his four sons in the said Letters Patent designated by name as follows:
Muhammad Bad Ullah:
Ahmad Ullah:
Nur Ullah M y n; and
Ghul m Muh y-ul-d n.
No civil suit shall be commenced or prosecuted, and no civil writ or process shall be sued forth, in any Court against the person or property of the Prince of Prince of Arcot for the time being, unless such suit Arcot, unless is commenced, or such writ or process is sued forth, with the previous consent of the Governor of Port Government. Saint George in Council, such consent to be certified by the signature of one of the Secretaries to the Local Government;
and any civil suit, writ or process commenced or sued forth against the person or property of any such person as aforesaid, without such consent certified as aforesaid, shall be hull and void.
The Prince of Arcot for the time being shall be incapable of entering into any contract which may give rise to any pecuniary obligation on his part.