act 011 of 1851 : Registration of Deeds, Bengal [Repealed]

Registration of Deeds, Bengal [Repealed]

ACTNO. 11 OF 1851

09 February, 1853

Repealed by Act 16 of 1864

Passed by the Hon'ble the President of the Council of India in Council on the 26th September 1851, with the assent of the Most Noble the Governor General of India.

For the Custody of Registers of Deeds in the Presidency of Bengal.

Whereas by Act XXX. 1838, provision was made for the establishment of offices for the Registry of Deeds at any civil stations, under the superintendence of any officer resident at such stations whom Government may nominate for that purpose, and whereas the deposit of such registers among the records of the Dewanny Adawlut, as required by Regulation XXXVI. 1793 of the Bengal Code and other Regulations cited in the said Act is inconvenient. It is enacted as follows:

The Register Books of Offices established under Act XXX. 1838 shall be deposited in the Lower Provinces of the Presidency of Bengal, among the records of the-Magistrates or Joint Magistrates, and in the North-Western Provinces of the said Presidency, among the records of the Collectors of the stations where such offices have been, or shall be hereafter established.