(Received the assent of the Governor-General on the 12th March 1866.)
An Act to repeal Act No. IV of 1855 (for incorporating for a further period, and for giving further powers to the Assam, Company).
PREAMBLE
Whereas the Assam Tea Company is to be incorporated by a local Act of Parliament made and passed in the 28th and 29th years of the reign of Her Majesty, cap cxxix, but, under or by virtue of the second Section of the said Act of Parliament, its operation is deferred until the expiration of two months next after the day of the passing by the Governor-General of India in Council of an Act to repeal the Act of the Legislative Council of India, No. IV of 1855; and whereas it is expedient to repeal the same Act in order that the said Act of Parliament may be brought into operation; It is hereby enacted as follows:
Act No. IV of 1855 is hereby repealed, except as to the repeal of Act No. XIV of 1854 effected thereby, and, except as to contracts made, acts done, and liabilities incurred before the passing of this Act.
For the period of two months next after the day of the passing of this Act, the incorporation, powers, rights and liabilities of the said Company shall continue as if this Act had not been not to be affected passed.