act 008 of 1868 : Repealing Act, 1868 [Repealed]

Repealing Act, 1868 [Repealed]

ACTNO. 8 OF 1868

04 February, 1868

Repealed by Act 14 of 1870

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 2^nd April 1868.)

An Act for repealing certain enactments which have ceased to he in force or have become unnecessary.

PREAMBLE

Whereas it is expedient that certain enactments (mentioned in the schedule to this Act) which have ceased to he in force otherwise than by express and specific repeal, or have by lapse of time and change of circumstances become unnecessary, or which merely repeal prior enactments, should be expressly and specifically repealed; It is hereby enacted as follows:

Section 1. Enactments in schedule repealed

The enactments mentioned in the schedule to this Act are hereby repealed to the extent specified in the third column of the same schedule:

Provided that the repeal by this Act of any enactment shall not affect any Act or Regulation in which such enactment has been applied, incorporated or referred to:

And tins Act shall not affect the validity or invalidity of anything already done or suffered, or any light or title already acquired, or accrued, or any remedy or proceeding in respect thereof, or the proof of any past act or thing:

Nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognized, or derived by, in or from, any enactment hereby repealed:

Nor shall this Act provide or restore any jurisdiction, office, usage, custom, privilege, restriction, exemption, usage or practice not now existing, or in force:

Nor shall this Act affect any duties leviable on salt or opium.

Section 2. Short title

This Act may be cited as The Repealing Act, 1868.

SCHEDULE

No. of Act.	Subject of Title of Act.	Extent of Repeal.
I of 1834	Governor General	The whole.
I of 1835	Governor of Madras	The whole.
III of 1835	Revenue	The whole.
IV of 1835	Calcutta Justices of the Peace	The whole.
V of 1835	Munsifs' fees (Madras)	The whole.
VII of 1835	Sessions Judges	The whole.
XII of 1836	Sanads (Madras)	The whole.
XIV of 1835	Bombay Magistracy .	So much as has not been repealed.
XVI of 1835	Indigo contracts ..	The whole.
XVII of 1835	Gold and silver coinage	So much of section 8 as provides that the gold coins therein specified shall hear the words East India Company.
II of 1836	Bombay Customs	So much as has not been repealed.
III of 1836	Cattle-duty (Salsette) .	The whole.
IV of 1836	Insolvent-debtors	The whole.
V of 1836	Executions	The whole.
VII of 1836	Municipal taxes (Bombay)	The whole.
X of 1836	Indigo contracts	Section 5.
XI of 1836	Repeal of 53 Geo. iii, c. 105, s. 107. Exemption from Jurisdiction.	The whole.
XIII of 1836	Sicca Rupees	The whole.
XVI of 1836	Commissioner's Wak l (Madras)	The whole.
XVII of 1836	Begum Sumroo	The whole.
XIX of 1836	Bank of Bengal .	So much as has not-been repealed.
XXIV of 1836	Native Judges (Madras and Bombay)	The whole.
XXIX of 1836	Sadr Am ns' fees (Madras)	The whole.
I of 1837	Justices of the Peace (Calcutta)	The whole.
IX of 1837	Parsees' Landed Property	The whole.
XI of 1837	Bombay Regulation I. 1820	The whole.
XIII of 1837	Courts Martial (Bombay)	The whole.
XIV of 1837	Foreign Bottoms	The whole.
XIX of 1837	Evidence	The whole.
XXIV of 1837	Mofussil Police (Bengal)	The whole.
XXVI of 1837	Governor General	The whole.
XXVIII of 1837	Stamp Officer (Bengal)	The whole.
XXIX of 1837	Persian Language (Bengal)	The whole Act, except so far as gives power to prescribe the language and character to he used in revenue and judicial proceedings and to delegate such power.
XXXIV of 1837	Judiciary system (Madras)	The whole.
XXXVIII of 1837	Local Agents (Bengal)	The whole.
IV of 1838	Perjury (Bombay)	The whole.
XIV of 1838	G nja and Bhang (Madras)	The whole.
XV of 1838	Bombay Regulation XII 1827, section 35, clause 1	The whole.
XXIV of 1838	Bank of Bengal	So much as has not been repealed.
XXV of 1838	Wills	The whole Act, except as to Wills made before first January 1866.
XXVIII of 1838	Supreme Court Perjury	The whole Aet, except as to the Straits Settlement.
XXXI of 1838	Supreme Courts Criminal Law	The whole Act, except sections 30 and 31.
III of 1839	British subjects	So much as has not been repealed.
XI of 1839	Institution fees on appeal to Privy Council	The whole.
XIII of 1839	Port-dues (Madras)	Sections 1, 2, 3, 4, and so much of section 6 as relates to the Madras Presidency.
XXII of 1839	An Act for enabling persons charged with offences to make their defence more effectually.	The whole Act, except section 4.
XXV of 1839	An Act for the Presidency of Bombay, limiting the powers of Collectors as Magistrates and Assistant Collectors as Deputy Magistrates in certain cases.	The whole.
XXIX of 1839	An Act for the amendment of the Law relating to powers	The whole Act, except as to marriages contracted before first January 1866.
XXX of 1839	An Act for the amendment of the Law of Inheritance	The whole Act, except as to intestacies occurring before first January 1886.
XXXI of 1839	An Act for remedying certain defects in the Statute 9^th Geo. iv, cap. 74 relating to the coin.	The whole.
VII of 1840	An Act for authorizing the appointment of uncovenanted servants to the offices of Deputy Register and Assistant Register to the Sudder Courts of the Presidency of Fort William in Bengal.	The whole.
IX of 1840	An Act for amending the law administered in Her Majesty's Courts of Justice with reference to arbitrations, damages, and interested witnesses.	The whole Act, except section 2.
X of 1840	An Act for the abolition of certain pilgrim taxes, and for the superintendence of the Temple of Juggernath.	Sections 1 and 4,
XX of 1840	An Act for declaring the law touching the liability of auction purchasers of permanently assessed estates under Section 21, Regulation XI. of 1822, of the Bengal Code.	The whole.
XXI of 1840	An Act concerning suits instituted under the provisions of Regulation XLIX. of 1793, prior to, and pending at the date of the enactment of Act IV of 1840.	The whole.
V of 1841	An Act for the greater uniformity of the process upon trials for State offences, and the amendment of such process in certain cases.	So much of sections 2 and 4 as refers to Law Officers.
XV of 1841	An Act for exempting residents within Calcutta from giving security in suits in the Mofussii Courts on certain occasions.	The whole.
XXIV of 1841	An Act for the greater uniformity of the law administered by Her Majesty's Supreme Courts with that administered in England, in regard to the undisposed residue of the effects of testators; illusory appointments; the transfer of estates by persons under disabilities pursuant to the direction of Courts, and the better management of the property of such persons, and other like matters.	The whole Act, except so far as it relates to illusory appointments and infants, and except section 5.
XXV of 1841	An Act for amending the law concerning imprisonment for contempts of decrees or orders made by Courts of Equity.	So much as has not been repealed.
XXVI of 1841	An Act for extending in cases governed by English law certain provisions of the Statute 3^rd and 4^th William iv., chap. 42, entitled An Act for the further amendment of the law and the better advancement of justice.	Sections 2, 5 and 6.
XXVII. of 1841	An Act for appropriating the unclaimed dividends on Insolvent Estates.	Sections 3 and 4.
XXX of 1841	An Act for repressing obstructions to justice in certain Courts of the East India Company.	So much as has not been repealed.
II of 1842	An Act for providing for the exercise of certain powers by the Governor General during his absence from the Council of India.	The whole.
VII of 1842	An Act for repealing certain provisions of the Bengal Code regarding translations.	The whole.
XVI of 1842	An Act concerning the terms of leases granted by Zemindars and Proprietors.	The whole.
VII of 1843	An Act for abolishing the Provincial Courts of Appeal and Circuit in the Presidency of Port St. George, and for establishing new Zillah Courts to perform their functions; for establishing Courts constituted according to Regulations I and II, and Regulations VII and VIII of 1827, in place of the existing Civil and Criminal Zillah Courts and for extending the Civil jurisdiction of such Courts.	Sections 5, 16, 24, 28, 45 and 46, and so much of sections 1, 4, 8, 20, 23 and 44 as refers to Subordinate Judges and Sadr Am ns.
VIII of 1843	An Act for disposing of the original suits and appeals depending before the Provincial Court of Appeal in the Presidency of Port St. George, the abolition of which is authorized by Act No. VII of 1843.	The whole.
XVI of 1843	An Act regarding the offering of rewards for the apprehension of offenders.	The whole.
XX of 1843	An Act for providing for the exercise of certain powers by the Governor General daring his absence from the Council of India.	The whole.
XXII of 1843	An Act for amending the law relating to the jurisdiction of the Dewanny Adawlut of the Zillah of the 24-Pergunnahs.	The whole.
XXIII of 1843	An Act for amending the law relating to the jurisdiction of the Zillah Courts in the Provinces ceded by the Nawaub Vizier, and in some other places.	The whole.
I of 1844	An Act for securing certain immunities and privileges to His Highness the Nabob of the Carnatic, his family and retinue.	The whole.
IV of 1844	An Act for repealing Regulation IX. of 1808, of the Bengal Code.	The whole.
VI of 1844	An Act for abolishing the levy of transit or inland customs duties, for revising the duties on imports and exports by sea, and for determining the price at which salt shall be sold for home consumption within the territories subject to the Government of Port St. George.	Sections 1, 2, 3, 4, 5, 42, and so much of schedules A, B and C as is not repealed.
VII of 1844	An Act for improving the law of evidence	The whole.
IX of 1844	An Act for authorizing the institution of suits in the Courts of Principal Sadr Am ns and Sadr Am ns.	So much of section 3 as refers to Sadr Am ns in the presidency of Port St. George.
X of 1844	An Act to amend the law respecting the period of the execution of persons convicted of the crime of murder.	The whole.
XII of 1844	An Act for better securing the observance of an exact discipline in the Indian Navy.	The whole.
XIII of 1844	An Act for making Trisoolee Pyce no longer a legal lender within the Province of Benares, and for their withdrawal from circulation.	The whole.
IX of 1845	An Act for amending the Schedules of import duties, annexed to Act XIV of 1836, to Act I of 1838, and to Act VI of 1844, and for repealing Act XV of 1844.	So much as has not been repealed.
XII of 1845	An Act for authorizing the employment of the uncovenanted Assistant Register of the Sudder Dewanee and Sudder Poujdaree Adawlut of Bombay on the duties of Register.	The whole.
XIII of 1845	An Act for extending the power of the Supreme Court of Judicature at Bombay in regard to the admission and enrolment of persons to act as attornies of the said Court.	The whole.
XXII of 1846	An Act for providing for the exercise of certain powers by the Governor General during his absence from the Council of India.	The whole.
XXIII of 1845	An Act to enable The Union Bank of Calcutta to sue and to be sued in the name of the Secretary or of the Treasurer of the said Company.	The whole.
XXVIII of 1845	An Act for the improvement of the administration of justice and despatch of business in the Supreme Court of Judicature at Fort St. George.	The whole.
V of 1846	An Act for placing the Police of Surat under the Magistrate.	The whole.
II of 1847	An Act to declare the meaning and extent of certain words in Act V. of 1840.	The whole.
IV of 1847	An Act to authorize the Governor in Council of Fort St. George to appoint any military officer a magistrate.	The whole.
XI of 1847	An Act to authorize the reception of convicts transported from Her Majesty's Settlement of Hong Kong.	The whole.
XII of 1847	An Act for repealing the law which authorizes the imposition of fines on Moonsiffs and Sadr Amius.	The whole.
XIV of 1847	An Act for repealing parts of section 3, Regulation IV. 1793, and section 3, Regulation III 1803, of the Bengal Code.	The whole.
XV of 1847	An Act for the survey of lands in the town of Calcutta, within the local limits of the jurisdiction of Her Majesty's Supreme Court of Judicature.	The whole.
XXI of 1847	An Act for the improvement of the administration of justice and despatch of business in the Supreme Court of Judicature at Bombay.	The whole.
XXIII of 1847	An Act for the amendment of Act No. XXXI of 1888	The whole.
VI of 1848	An Act for equalizing the duties on goods imported and exported on Foreign and British bottoms, and for abolishing duties on goods carried from port to port in the territories subject to the Government of the East India Company.	The whole.
XII of 1848	An Act for better defining the jurisdiction of the Calcutta Court of Commissioners for the Recovery of Small Debts.	The whole.
XIII of 1848	An Act for limiting the time within which a Suit may be brought to contest the awards of the Revenue Authorities in the Presidency of Bengal.	The whole.
XXI of 1848	An Act for avoiding Wagers	Section 2.
XXII of 1848	An Act to simplify Indictments for Forgery	The whole.
XXIV of 1848	An Act for providing for the exercise of certain powers by the Governor General during his absence from the Council of India.	The whole.
XXV of 1848	An Act for Restoration of the Jagheer ofBunganapilly	The whole.
XXVII of 1848	An Act to amend the Act XII of 1844.	The whole.
II of 1849	An Act to abolish the practice of branding and exposing Convicts.	The whole.
III of 1849	An Act to confirm an Agreement between certain Shareholders and Creditors of the Union Bank of Calcutta.	The whole.
V of 1849	An Act for better defining the Duties of Customs and Excise.	The whole.
IX of 1849	An Act for enabling one Police Magistrate to exercise in certain cases the powers of two Justices in the Presidency of Fort St. George.	So much of the preamble as refers to Act No. I of 1837, and section 2.
XII of 1849	An Act for improving the jurisdiction of the Sudder Adawlut of Bombay, and for amending Section 36, Regulation II. 1827, of the Bombay Code.	The whole.
XV of 1849	An Act to amend the Law respecting the Stamped Material in use in the Presidency of Bombay.	The whole.
IX of 1850	An Act for the more easy Recovery of Small Debts and Demands in Calcutta, Madras and Bombay.	So much of section 35 as refers to writs and processes sued out against persons privileged by Act No. I of 1844.
XXII of 1850	An Act for providing for the exercise of certain powers by the Governor General during is absence from the Council of India.	The whole.
XXIX of 1850	An Act to amend Act XXXI. 1838, for the Prevention of Poisoning.	The whole.
XXX of 1850	An Act to remove doubts on the Construction of Act I. 1846, and Act IV. 1850.	So much as has not been repealed.
XXXII of 1850	An Act to repeal Act XV. 1836	The whole.
XXXIX of 1850	An Act to continue the Commissioners for the Improvement of the Town of Calcutta, pending the consideration of an Act to amend Act XVI 1847.	The whole.
II of 1851	An Act to amend Regulation XIII 1810, of the Bengal Code, for the trial of Appeals.	The whole.
III of 1851	An Act to amend Regulation X. 1819, and Act XXIX. 1838, for preventing the unlawful manufacture and transportation of Salt.	The whole.
V of 1851	An Act for relief of certain sufferers by the Insolvency of Sir Thomas Turton, Baronet.	The whole.
XIII of 1851	An Act to amend Act No. V. of 1851	The whole.
IX of 1852	An Act to repeal Regulation I. of 1832 of the Bengal Code	The whole.
XV of 1852	An Act to amend the law of evidence	Sections 1, 2, 4, 11, and so much of section 13 as creates a felony and declares the punishment and provides for the trial of the principal and the accessory.
XXII of 1852	An Act to avoid, doubts as to the validity of certain decisions in summary suits for arrears of rent, and of certain sales of Putnee Talooks and other saleable tenures.	The whole.
XXVIII of 1852	An Act to relieve the Court of Sudder Foujdaree Adawlut at Bombay from the superintendence of the Police in that Presidency.	So much as has not been repealed.
XXXI of 1852	An Act to repeal clause 17, section XVI Regulation XX 1817, of the Bengal Code.	The whole.
IV of 1853	An Act for the abolition of the Government monopoly of Tobacco in the Provinces of Coimbatore, Malabar and Canara.	The whole.
IX of 1853	An Act to amend Act No. VI, 1853	The whole.
XIV of 1853	An Act for regulating the collection and distribution of the Effects of Officers, Seamen and others dying in the Marine Service of the East India Company, called the Indian Navy.	The whole.
XVII of 1853	An Act to repeal Regulation VII, of 1816, and to declare the law which is to be in force in the trad of land granted to Maharajah limit Rao.	Sections 1, 4 and 5.
XXI of 1853	An Act for providing for the exercise of certain Powers by the Governor General during his absence from the Council of India.	The whole.
II of 1854	An Act to abolish the office of Assessor to the Court of Petty Sessions at Bombay.	The whole.
VI of 1854	An Act to amend the practice and course of proceeding on the Equity side of Her Majesty's Supreme Courts of Judicature at Fort William in Bengal, Madras and Bombay.	The whole.
XV of 1854	An Act to facilitate the proceedings of the Commissioners appointed to inquire into certain matters connected with the position of Sir James Brooke, Her Majesty's Commissioner and Consul General in Borneo.	The whole.
XIX of 1854	An Act for removing the prohibition against the importation of Foreign Sugar.	The whole.
XXII of 1854	An Act to repeal certain parts of the 53 George 3, c. 155, of Section II, Regulation XV. of 1806 of the Bengal Code, and of Regulation IV. of 1809 of the Madras Code.	The whole.
XXV of 1854	An Act for discontinuing the practice of issuing Warrants for the payment of money from the Treasuries of the Collectors.	The whole.
XXIX of 1854	An Act to prohibit the Exportation of Saltpetre to certain Porte in Europe.	The whole.
XXXII of 1854	An Act to facilitate enquiries respecting the alleged use of Torture in the Presidency of Fort St. George.	The whole.
I of 1855	An Act for providing for the exercise of certain powers by the Governor General during his absence from the Council of India.	The whole.
II of 1855	An Act for the further improvement of the law of evidence.	Sections 1, 9, 52, 53, 54, 55, and so much of section 2 as relates to Acts and Regulations made by the Governor General of India in Council.
III of 1855	An Act for the hotter prevention of Desertion from the Indian Navy.	The whole.
V of 1855	An Act to assimilate the process of Execution on all sides of Her Majesty's Supreme Courts, and to extend and the amend the provisions of Act XXV of 1841.	The whole Act, except as to Straits' Settlement.
VII of 1855	An Act to amend the law of Arrest on mesne process in Civil Actions in Her Majesty's Courts of Judicature, and to provide for the subsistence of Prisoners confined under Civil process of any of the said Courts.	The whole Act, except as to the Straits' Settlement.
XIX of 1855	An Act to amend the Law relating to District Moonsifis in the Presidency of Fort St. George.	So much as has not been repealed.
XXIII of 1855	An Act to amend the law relating to the administration of the Estates of deceased persons charged with money by way of Mortgage.	The whole Act, except as to descents or devises occurring or made before the first January 1866.
XXV of 1855	An Act to empower the Session Judge of Coimbatore to hold Sessions at Ootacamund on the Neilgherry Hills.	The whole.
XXX of 1855	An Act to repeal Section VII of Act No. XXVIII. of 1839	The whole.
XXXIII of 1855	An Act to prohibit the exportation of Saltpetre, except in British vessels bound to the Ports of London or Liverpool.	The whole.
XXXV of 1855	An Act to abolish the levy of Customs Duty on the import of Cotton into the North-Western Provinces of the Presidency of Bengal.	The whole.
XXXVIII of 1855	An Act to provide for the trial and punishment of rebellion and other offences committed within certain Districts in which Martial Law has lately been proclaimed.	The whole.
VII of 1856	An Act to enable the Bombay Government to provide for a due supply of Water for public use in the Islands of Bombay and Colaba.	The whole.
XVI of 1856	An Act to authorize the levy of Port-dues and Pees at the present rates for a further period of twelve months.	The whole.
XXIV of 1856	An Act to provide for the dissolution of the Bengal Mariners' and General Widows' Fund Society, and the distribution of the funds belonging thereto.	The whole.
I of 1857	An Act to prevent the over-crowding of vessels carrying Native passengers in the Bay of Bengal.	The whole.
IX of 1857	An Act to repeal Act VI. of 1856.	The whole.
XIV of 1857	An Act to make further provision for the trial and punishment of certain offences relating to the Army, and of offences against the State.	The whole.
XV of 1857	An Act to regulate the establishment of Printing Presses, and to restrain in certain, cases the circulation of printed books and papers.	The whole.
XVI of 1857	An Act to make temporary provision for the trial and punishment of heinous offences in certain districts.	The whole.
XVII of 1857	An Act to provide temporarily for the apprehension and trial of Native Officers and Soldiers for Mutiny and Desertion.	The whole.
XVIII of 1857	An Act relating to the issuing of writs or process against certain members of the family, household, and retinue of His late Highness the Nabob of the Carnatic.	The whole.
XXIV of 1857	An Act to authorize the levy of port-dues and fees at the present rates for p. further period of six months.	The whole.
XXVIII of 1857	An Act relating to the importation, manufacture, and sale of arms and ammunition, and for regulating the right to keep or use the same.	The whole.
XXXIII of 1857	An Act to make further provision relating to Foreigners.	The whole.
IV of 1858	An Act for providing for the exercise of certain powers by the Governor General during his absence from the Council of India.	The whole.
VI of 1858	An Act to authorize the impressment of artisans and laborers for the erection of Buildings for the European troops in India, and for works urgently required for Military purposes.	The whole.
X of 1858	An Act to authorize the confiscation of Villages, the imposition of fines, and the forfeiture of certain offices in cases of rebellion and other crimes committed by Inhabitants of Villages, or by members of tribes and also to provide for the punishment of proprietors of land who neglect to assist in the suppression of rebellion, or in the apprehension of rebels, mutineers, or deserters.	The whole.
XI of 1858	An Act to authorize the infliction of corporal punishment in certain cases.	The whole.
XIII of 1858	An Act for the punishment of persons who unlawfully possess or conceal arms or other property belonging to Her Majesty or to the East India Company.	The whole.
XVI of 1858	An Act to extend Act XXV of 1855	The whole.
XVII of 1858	An Act to repeal the Laws relating to the levy of Lightdues at Ports within the limits of the Gulf of Cambay.	The whole.
XX of 1858	An Act to facilitate the recovery of land and other real property, of which possession may have been wrongfully taken during the recent disturbances in the North-Western Provinces of the Presidency of Bengal.	The whole.
XXII of 1858	An Act to continue in force for a further period Acts XIV of 1857, XVI of 1857, and XVII of 3857, and to authorize in certain cases the transportation of offenders sentenced to imprisonment.	The whole.
XXIV of 1858	An Act to continue for six months the privileges granted by Act I. of 1844 to certain members of the family, household, and retinue of His late Highness the Nabob of the Carnatic.	The whole.
XXVI of 1858	An Act to make further provision for the trial and punishment of offences against the State.	The whole.
XXVII of 1858	An Act to continue in force for a further period of six months, Act IV. of 1858, for providing for the exercise of certain powers by the Governor General during his absence from the Council of India.	The whole.
XXIX of 1858	An Act for the relief of persons who, in consequence of the recent disturbances, have been prevented from instituting or prosecuting suits or appeals in the Civil Courts of the North-Western Provinces within the time allowed by law.	The whole.
XXX of 1858	An Act to provide for the administration of the Estate and for the payment of the debts of the late Nabob of the Carnatic.	The whole.
XXXII of 1858	An Act for bringing the Fort of Tanjore and the adjacent territory under the Laws of the Presidency of Fort St. George.	Sections 2, 3, 4, 5, 6, 7 and 8.
XXXIII of 1858	An Act to amend Act XII of 1844 (for better securing the observance of an exact discipline in the Indian Navy).	The whole.
XXXVIII of 1858	An Act to repeal Regulation V. 1832, of the Bengal Code, and to make certain provisions rendered necessary by the transfer of the Delhi Territory to the administration of the Chief Commissioner of the Punjab.	The whole.
II of 1859	An Act to amend Act XXX of 1858 (to provide for the administration of the Estate, and for the payment of the debts of the late Nabob of the Carnatic).	The whole.
IV of 1869	An Act to make further provision for the removal of prisoners.	The whole.
IX of 1859	An Act to provide for the adjudication of claims to property seized as forfeited.	The whole Act, except sections 16, 17, 18 and 20.
XIX of 1859	An Act to continue in force until the end of the year 1859 Act XXVIII. of 1857 (relating to the importation, manufacture, and sale of Arms and Ammunition, and for regulating the right to keep or use the same).	The whole.
XXI of 1859	An Act for providing for the exercise of certain powers by the Governor General during his absence from his Council.	The whole.
XXVI of 1859	An Act to continue in force for a further period Act XXVIII, of 1857.	The whole.
XXVII of 1859	An Act to continue in force for a further period Acts XIV of 1857, XVI, of 1857, and XVII of 1857.	The whole.
XXVIII of 1859	An Act to revive and continue in force for a further period Act XXXIII, of 1857 (to make further provision relating to Foreigners).	The whole.
I of 1860	An Act to empower the Governor General in Council to increase the rate of Duty on Salt imported into the North-Western Provinces of the Presidency of Bengal.	Sections 1 and 3.
X of 1860	An Act to amend Act VII of 1859 (to alter the Duties of Customs on goods imported or exported by Sea).	The whole.
XI of 1860	An Act to enforce the fulfilment of Indigo Contracts, and to provide for the appointment of a Commission of Enquiry.	The whole.
XXII of 1860	An Act to repeal certain Laws relating to the jurisdiction of the Zillah Court of Furruckahad.	The whole.
XVI of 1860	An Act to amend Act XIV of 1856	The whole Act, except as to the Straits' Settlement.
XVII of 1860	An Act to repeal Act V. of 1858 (for the punishment of certain Offenders who have escaped from jail, and of persons who shall knowingly harbour such. Offenders), and to make certain provisions in lieu thereof.	Sections 1, 4 and 5.
XVIII of 1860	An Act to continue in force for a further period of three months Act XXL of 1859, for providing for the exercise of certain powers by the Governor General during his absence from his Council.	The whole.
XXIV of 1860	An Act for the solemnization of Marriages in India by ordained Ministers of the Church of Scotland.	The whole.
XXIX of 1860	An Act to continue in force Act XXVIII. of 1857	The whole.
XXX of 1860	An Act to remove the Pergunnah of Koonch and Calpee in Ziilah Jaloun from the operation of the general Regulations.	The whole.
XXXII of 1860	An Act for imposing Duties on Profits arising from Property, Professions, Trades and Offices.	So much as has not been repealed.
XXXVII of 1860	An Act to repeal Act XVI of 1859	The whole.
XXXVIII of 1860	An Act to explain Act XXX of 1858 (to provide for the administration of the Estate and for the payment of the debts of the late Nabob of the Carnatic.)	The whole.
XXXIX of 1860	An Act to amend Act XXXII. of 1860 (for imposing Duties on Profits arising from Property, Professions, Trades and Offices).	The whole.
XLIV of 1860	An Act for providing for the exercise of certain powers by the Governor General during his absence from his Council.	The whole.
LIII of 1860	An Act to amend Act X. of 1859	The whole.
I of 1861	An Act for the improvement of the administration of justice and despatch of business in the Supreme Court of Judicature in Bombay.	The whole.
VI of 1861	An Act to alter the time from which the Indian Penal Code shall take effect.	The whole.
XI of 1861	An Act to amend Act XIV of 1859 (to provide for the limitation of suits).	The whole.
XIII of 1861	An Act to regulate temporarily the procedure of the Police enrolled under Act V, of 1861 (for the regulation of Police).	The whole.
XXI of 1861	An Act for limiting in certain cases for the year commencing from the 31^st day of July 1861, the amount of Assessment to the Duties chargeable under Act XXXII. of 1860 (for imposing Duties on Profits arising from Property, Professions, Trades and Offices), and Act XXXIX. of 1860 (to amend Act XXXII. of 1860.)	The whole.
XXX of 1861	An Act to enable the Bengal Military Orphan Society to register under Act XXL of 1860 (tor the Registration of Literary, Scientific, and Charitable Societies).	The whole.
XXXII of 1861	An Act to postpone the operation of a portion of Clause 8, Section 1 of Act XIV of 1859 (to provide for the Limitation of Suits).	The whole.
I of 1862	An Act to revive and Continue in force for a further period Act XXXIII. of 1857 (to make further provision relating to Foreigners).	The whole.
II of 1862	An Act to repeal Act XVIII. of 1861 (for imposing a Duty on Arts, Trades, and Dealings).	The whole.
IX of 1862	An Act for constituting the Secretaries and other officers of the Batiks of Bengal, Madras, and Bombay, respectively, Ex Officio Assessors of certain of the duties payable under Act XXXII. of 1860 (for imposing Duties on Profits arising from Property, Professions, Trades and Offices).	The whole.
XI of 1862	An Act to amend Act X. of 1860 (to amend Act VII of 1859, to alter the Duties of Customs on goods imported or exported by Sea).	The whole.
XII of 1862	An Act to repeal Act II. of 1835 so far as it relates to the Provinces of Arracan and Tenasserim.	The whole.
XIV of 1862	An Act to attend Act XIV of 1859 (to provide for the Limitation of Suits).	The whole.
XVI of 1862	An Act to limit in certain cases the amount of assessment to the Duties chargeable after the 31^st day of July 1862 under Act XXXII. of 1860 (for imposing Duties on Profits arising from Property, Professions, Trades, and Offices), and Act XXXIX. of 1860 (to amend Act XXXII, of 1860), and otherwise to modify the said Acts.	The whole.
XVII of 1862	An Act to repeal Certain Regulations and Acts relating to Criminal Law and Procedure.	The whole Act, except sections 3, 4, 5 and 6.
XXI of 1862	An Act to provide for the dissolution of the Subordinate Medical Officers' Widows' and Orphans' Fund, and the distribution of the funds belonging thereto.	The whole.
XXIII of 1862	An Act to amend Act XI. of 1862 (to amend the duties of Customs on Goods imported and exported by Sea).	The whole.
XXIV of 1862	An Act to continue in force Act XX. of 1862 (to provide for the levy of fees and stump duties in the High Court of Judicature at Fort William in Bengal; and to suspend the operation of certain Sections of Act VIII. of 1859 in the said High Court).	The whole Act, except section 2.
XVIII of 1863	An Act to make provision for the speedy and efficient disposal of the business now ponding in the Office of the laster of the High Court of Judicature at Fort William in Bengal, and to provide for the abolition of the Oaths now administered to Hindoos and Mahomedans in the said Court, and to amend the Code of Civil Procedure in respect of process issued out of the said Court in the exercise of its Original Civil Jurisdiction.	Sections 1, 2, 3 and 4,
XXVI of 1863	An Act to amend Act XI, of 1862 (to amend Act X. of 1860, to amend Act VII, of 1859, to alter the Duties of Customs on Goods imported or exported by Sea).	The whole.
XXVII of 1863	An Act to further amend Act XXXII. of 1860 (for imposing Duties on Profits arising from Property, Professions, Trades, and Offices), and to amend Act XXXIX. of 1860 (to amend Act XXXII. of 1860), and Act XVI of 1862 (to limit in certain cases the amount of assessment to the duties chargeable after the 31^st day of July 1862, under Act XXXII. of 1860, and Act XXXIX. of 1860 and otherwise to modify the said Acts).	The whole
XXX of 1863	An Act to provide for the appointment of Commissioners to enquire into certain claims against the late Native Government of Oudh.	The whole.
IV of 1864	An Act to give validity to certain proceedings of the Court of Small Causes at Kurracliee.	The whole.
V of 1864	An Act to give validity to the extension of the Code of Civil Procedure to the Province of Seinde from the first day of January 1862.	The whole.
IX of 1864	An Act to repeal Act VIII. of 1861 (for the levy of Portdues in the Port of Amherst).	The whole.
XI of 1864	An Act to repeal the Laws relating to the offices of Hindoo and Mahomed an Law Officers, and to the offices of Oazee-ool Cozaat and of Cazee; and to abolish the former offices.	The whole.
XIV of 1864	An Act to give validity to certain acts and proceedings of the Joint Judge of the Koukan.	The whole.
XXIII of 1864	An Act to amend the law relating to the Customs Duties on goods imported by Sea.	The whole.
XXIV of 1865	An Act to give effect to certain Warrants of Attorney and Cognovits.	The whole Act, except section 5.
XXV of 1865	An Act to amend the Law relating to the duties of Customs on Goods imported and exported by Sea.	The whole.
XXVIII of 1865	An Act to provide for the more speedy liquidation, of Insolvent Traders' Estates in Bombay.	The whole Act, except as to the estates not completely wound up under its provisions.
XVIII of 1866	An Act to alter the Customs duty on the export of Saltpetre.	The whole.
No. or Regulation.	Title or Regulation.	Extent or Repeal.
	BENGAL.
II of 1793	A Regulation for abolishing the Courts of Maal Adawlut or Revenue Courts, and transferring the Trial of the suite which were cognizable in those Courts to the Courts of Dewanny Adawlut; and prescribing Rules for the conduct of the Board of Revenue and the Collectors.	Section 17, and the following words in section 46: giving land in farm to any European, directly or indirectly, or accepting the security of a European for any farmer, dependent talookdar or ryot, or
III of 1793	A Regulation for extending and defining the Jurisdiction of the Courts of Dewanny Adawlut, or Courts of Judicature for the Trial of Civil Suits in the first Instance, established in the several Zillahs, and in the Cities of Patna, Dacca, and Moorshedabad.	Section 14.
IV of 1793	A Regulation for receiving, trying, and deciding Suits or Complaints declared cognizable in the Courts of Dewanny Adawlut established in the several Zillahs, and in the Cities of Patna, Dacca, and Moorshedabad.	Sections 14 and 20.
VI of 1793	A Regulation for extending and defining the Powers and Duties of the Court of Sudder Dewanny Adawlut, and prescribing Rules for receiving and deciding upon Appeals from the Decisions of the Provincial Court of Appeal.	Sections 3, 13 and 14.
IX of 1793	A Regulation for re-enacting, with Alterations and Modifications, the Regulations passed by the Governor General in Council on the 3^rd December, 1790, and subsequent Dates, for the Apprehension and Trial of Persons charged with Crimes or Misdemeanors.	Sections 2, 20, 21, 25, 31, 32, 33, 36, 36, 37, 39, 60, 62, 63, 71, 72, 73 and 79.
XV of 1793	A Regulation for fixing the Rates of Interest on past and repealed.	So much as has not been future Loans
XIX of 1793	A Regulation for re-enacting, with Modifications, the Rules passed by the Governor General in Council, on the 1^st December, 1700, for trying the Validity of the Titles of Persons holding, or claiming a Right to hold, Lands exempted from the payment of Revenue to Government, under Grants not being of the Description of those termed Badshaliee or Royal; and for determining the Amount of the annual Assessment to be imposed on Lands so held, which may be adjudged or become liable to the payment of public Revenue.	Section 23.
XXII of 1793	A Regulation for re-enacting, with Alterations and Amendments, the Regulations passed by the Governor General in Council on the 7^th December, 1792, for the establishment of an efficient Police throughout the Country.	Sections 24, 25, 26, 27, 28, 30, 35, 36 and 39.
XXVIII of 1793	A Regulation for prohibiting British subjects (excepting King's Officers serving under the Presidency of Fort William, and the Civil Covenanted Servants of the Company and their Military Officers) residing at a greater distance from Calcutta than ten Miles, unless they render themselves amenable to the Courts of Dewanny Adawlut in Civil Suits which may be instituted against them by any of the Descriptions of Persons mentioned in Section VII Regulation III, 1793, and for enabling British Subjects to recover any Demands, recoverable under the Regulation, which they may have upon such Persons.	The whole.
XXXI of 1793	A Regulation for re-enacting, with Modifications and Amendments, the Rules passed on the 23^rd July 1787, and subsequent Dates, for the conduct of the Commercial Residents and Agents, and all persons employed or concerned in the Provision of the Company's Investment.	The whole.
XXXV of 1793	A Regulation for re-enacting, with Amendments, the Rules passed on the 20^th June, 24^th October and 31^st November, 1792, and subsequent Dates, for the Reform of the Gold and Silver Coin in Bengal, Behar and Orissa; and for prohibiting the Currency of any gold or silver coin in those Provinces, but the nineteenth sun Sicca Rupees, and the nineteenth sun Gold Mohur, and their respective Divisions and Sub-divisions into Halves, and Quarters; and for preventing the counterfeiting, defacing, or debasing of the Coin.	So much as has not been repealed.
XXXVIII of 1793	A Regulation for re-enacting with Modifications, such Part of the Rule passed on the 27^th June, 1787, is prohibits covenanted Civil Servants of the Company employed in the Administration of Justice or the Collection of the public Revenue, lending Money to Zemindars, independent Talookdars, or other actual Proprietors of Land, or dependent Talookddw, or Farmers of Land holding Farms immediately of Government, or the Under-farmers or Ryots of the several Descriptions of Proprietors and Farmers of Land above mentioned, or their respective Sureties; and for re-enacting, with alterations, the existing Rules prohibiting Europeans of any Description holding Possession of Lands that may be mortgaged to them, or purchasing or renting Lands for erecting Houses or Buildings, for carrying on Manufactures or other Purposes, without the Sanction of the Governor Genewl in Council.	Sections 3, 4, 5 and 6, and so much of section 1 as relates to Europeans purchasing or holding land.
XLI of 1793	A Regulation for forming into a regular Code all Regulations that may be enacted for the internal Government of the British territories in Bengal.	The whole.
XLVII of 1793	A Regulation for providing-for Differences of Opinion between the Judges of the Provincial Courts of Appeal and Courts of Circuit, and prescribing Rules regarding other Matters connected with their official Situations.	The whole.
XLVIII of 1793	A Regulation for forming a quinquennial Register of the landed Estates in Bengal, Rchar, and Orissa, subject to the Payment of Revenue to Government, and of the Amount of the fixed annual Revenue payable to Government from each Estate.	Section 2, clause 2.
II of 1794	A Regulation for postponing the Operation of Section LXI Regulation VIII 1793, in the Zillah of Bogle-pore, to the end of Kautic 1201, Bengal era.	The whole.
V of 1794	A Regulation for restricting the Sudder Dewanny Adawlut, and the Provincial Courts of Appeal, from admitting Appeals from Decisions passed by any of the Courts of Dewanny Adawlut, heretofore denominated Courts of Mofussil Dewanny Adawlut, between the 8^th April, 1781, and the 1^st May 1793, that were declared to be final by the Regulations for the Administration of Justice which existed during that Period.	The whole.
VI of 1794	A Regulation for postponing to the 10^th April, 1795, the Operation of such parts of Sections XVIII, XIX, XX and XXIII Regulation XXXV 1793, as regard the Silver Coin.	The whole.
VIII of 1794	A Regulation for extending and defining the Powers given by Section VI. Regulation XIII 1793, to the Registers of the Zillah and City Courts, to try and decide Causes referred to them by the Judges of their respective Courts, and for empowering the Zillah and City Courts in certain cases to refer Rent and Revenue Accounts to the Collectors for report.	The whole.
IV of 1795	A Regulation for prohibiting the Collection of internal Duties in the Province of Benares.	The whole.
V of 1795	A Regulation prescribing Rules for the Conduct of the Collector of the public Revenue in the Province of Benares.	Section 17.
VII of 1795	A Regulation for establishing a Court of Dewanny Adawlut, or Court of Judicature for trying Civil Suits, in the first Instance, at the City of Benares, and at Mirzapore, Ghazeeposre, and Juanpore, in the Province of Benares, and for defining the Jurisdiction and Powers of those Courts.	Section 8.
X of 1795	A Regulation for empowering the Sudder Dewanny Adawlut to receive and decide upon Appeals from Decisions of the Provincial Court of Appeal established in the Province of Benares; and for defining the Jurisdiction, Powers, and Authorities of the Sudder Dewanny Adawlut in that Province.	Sections 1, 4 and 10,
XVI of 1795	A Regulation for the Apprehension and Trial of Persons charged with Crimes or Misdemeanors in the Province of Benares; for enabling one of the Judges, in his capacity of Judge of the Provincial Court of Appeal, to transact certain Parts of the Business of that Court, whilst the other two Judges, as Judges of Circuit, are making the Circuits; and for providing against the Absence or Indisposition of any of the Judges or their Law Officers, and against Vacancies in the Judicial or Law Appointments.	So much as has not been repealed.
XVII of 1798	A Regulation for the Establishment of an efficient Police in the Province of Benares.	So much as has not been repealed.
XXII of 1795	A Regulation for preserving the Record of the principal Rules regarding the Administration of Justice and the Police in the Province of Benares, passed between the Tear 1781 and the Period of the Abolition of the Office of Resident in 1795; and for determining what Part of those Rules are to be considered still in force; and for transferring the Causes depending in the Courts of Judicature abolished on this Date to the Courts established in lieu of them.	The whole.
XXIV of 1795	A Regulation for extending to the Province of Benares, Regulation XXVIII 1793, entitled A Regulation for prohibiting British subjects (excepting King's Officers serving under the Presidency of Port William, and civil covenanted Servants of the Company, and their military Officers) residing at a greater Distance from Calcutta than ten Miles, unless they render themselves amenable to the Courts of Dewanny Adawlut, in Civil Suits which may be instituted against them by any of the Descriptions of Persons mentioned in Section VII Regulation III 1793, and for enabling British subjects to recover any Demands recoverable under the Regulations which they may have upon such Persons.	The whole.
XXV of 1795	A Regulation for extending to the Province of Benares, Regulation XLVII. 1793, entitled A Regulation for providing for differences of opinion between the Judges of the Provincial Courts of Appeal and Courts of Circuit, and prescribing Rules regarding other Matters connected with their official Situations.	The whole.
XXIX of 1795	A Regulation for extending to the Province of Benares, Regulation XX. 1793, entitled A Regulation for empowering the Zillah and City Courts, the Provincial Courts of Appeal, and the Sudder Dewanny Adawlut, and the Nizamut Adawlut, to propose Regulations regarding Matters coming within their Cognizance.	The whole.
XXXIII of 1795	A Regulation for enacting into a Regulation the Rules passed relative to the Cultivation and Manufacture of Indigo, on behalf of, or by natural-born British Subjects, and other Europeans, having the Permission of Government to reside in the Province of Benares.	The whole.
XXXIV of 1795	A Regulation for re-enacting, with Modifications, the Rules respecting the Pensions payable from the Government and Moolky Treasuries in the Province of Benares.	Stations 5, 12 and 13.
XXXVI of 1795	A Regulation for repealing Section VII, Regulation VIII, 1794, and empowering the Judges of the Zillah and City Courts to hear Appeals from Deeisions which may be passed by their Registers under that Regulation, and rendering final the Decisions of the Judges in all such Appeals where the Suit may he for Money or personal Property; for making final the Decrees of the Judges of the Zillah and City Courts, in Appeals from Decisions passed by the Native Commissioners appointed under Regulation XL 1793; for rendering Serberakars, or Managers of joint undivided Estates, eligible to the Office of Commissioner for hearing and deciding Suits under Regulation XL, 1793 for providing against the Loss or Miscarriage of the Proceedings in Trials referred by the Judges of Circuit to the Nizamut Adawlut, or the Sentences or Orders of that Court on such Trials; and for establishing another Court of Dewanny Adawlut in the Districts now comprised in the Zillah of Burdwan.	So much as has not been repealed.
XXXVIII of 1795	A Regulation for prescribing the Payment of certain Fees on the Institution and Trial of Suits in the Courts of Civil Judicature, and on Petitions presented to those Courts, and on the Institution of Suits before the Munsiffs, under Clause Sixth, Section V. Regulation XL 1793; and for the appropriation of the fees so collected.	The whole.
XLVIII of 1795	A Regulation for prohibiting covenanted Civil Servants of the Company employed in the Administration of Justice, or the Collection of the public Revenue, in the Province of Benares, from lending Money to Talookdars, Zemindars, Putteedars, or other actual Proprietors of Land, or to Farmers of Land holding Farms immediately of Government, or the Under-farmers or Ryots of the several Descriptions of Proprietors and Farm are of Land above-mentioned, or their respective Sureties; and for prohibiting in the said Province, Europeans of any Description holding Possession of Lands that may be mortgaged to them, or purchasing or renting Lands for erecting Houses or Buildings for carrying on Manufactures, or other Purposes, without the -Sanction of the Governor General in Council.	Sections 3, 4, 3 and 6.
LIX of 1795	A Regulation for further postponing to the 10^th April, 1796, the Operation of such Parts of Sections XVIII, XIX, XX and XXIII Regulation XXXV 1793, as regard the Silver Coin.	The whole.
LX of 1795	A Regulation for extending to the Province of Benares, Regulation XXXVIII. 1795, entitled A Regulation for prescribing the Payment of certain Fees on the Institution and Trial of Suits in the Courts of Civil Judicature, and on Petitions presented to those Courts, and on the Institution of Suits before the Munsiffs, under clause Sixth, Section V Regulation XL 1793.	The whole.
LXI of 1795	A Regulation for determining what Sicca Rupees of the nineteenth Sun shall he considered as of standard Weight in payments, in the Provinces of Bengal, Behar and Orissa.	The whole.
LXII of 1795	A Regulation for withdrawing the Mint established at Moorshedabad under Regulation XXXV 1793.	The whole.
IV of 1796	A Regulation to provide for the occasional Absence of the Zillah and City Judges and Magistrates, in the Provinces of Bengal, Behar, Orissa, and Benares, from their respective Stations; and prescribing the Duties to be performed by the Registers of the Courts and the Assistants, on such occasions, as well as in the Discharge of their official Functions.	The whole.
VII of 1796	A Regulation for repealing such Part of Regulations VIII and X 1793, as excludes the Proprietors of Land from the Management of their Estates on Grounds of Contumacy or Profligacy of Character.	The whole.
X of 1706	A Regulation for the guidance of the Courts of Justice in Cases of a Difference of Opinion mi the Meaning and Construction of the Regulations.	The whole.
III of 1797	A Regulation for constituting one Court of Circuit to expedite the Gaol Deliveries of the Zillahs and Cities within the several Divisions of the Courts of Circuits for Calcutta, Dacca, Patna, Moorshedabad and Benares, instead of two Courts, as provided by Regulation VII 1794, and Regulation XVI 1795.	The whole.
VIII of 1797	A Regulation for rendering Prosecutions instituted for the Recovery of Losses sustained by Theft and Robbery in the Province of Benares, cognizable in the Courts of Civil Judicature; and for ascertaining the Responsibility in such cases of Tehseeldars of Places held khaum in the said Province; and for transferring the Nomination of the Pleaders for Government in the several Courts of Judicature, from the Sudder Dewanny Adawlut to the Governor General in Council.	So much as has not been repealed.
XI of 1797	A Regulation for amending the Form of Bond to be executed by British Subjects or others not amenable to the Zillah and City Civil Courts, on their instituting Suits in such Courts; and for prescribing a Form of Bond to be executed by the Sureties of Defendants in the above Courts.	The whole.
II of 1798	A Regulation for authorizing a Review of Causes decided by the Civil Courts in certain Cases; and for explaining Parte of Regulations IV, V and VI 1793.	So much as has not been repealed.
III of 1799	A Regulation for postponing to the End of the Bengal year 1204, or to the 10^th of April, 1798, the Operation of Section XX Regulation XXXV 1793, within the Zillah of Sylhet.	The whole.
II of 1801	A Regulation for the more speedy and effectual Administration of Justice in the Courts of Sudder Dewanny and Nizamut Adawlut.	The whole Regulation, except sections 7, 14 and 15.
IX of 1801	A Regulation to limit the Operation of Section XV Regulation VII 1799, upon Persons employed in the Salt Manufacture, or in the Provision of the Company's Investment, and to explain and amend Section II Regulation XI 1796, with respect to Persons so employed, and others charged with Resistance of Process under that I Regulation.	So much as has not been repealed.
IV of 1802	A Regulation to constitute an occasional Second Court of Appeal for the Division of Dacca.	The whole.
I of 1803	A Regulation for forming into a regular Code all Regulations which may be enacted for the internal Government of the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	The whole.
VI of 1803	A Regulation for the Guidance of the Magistrates of the several Zillahs in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, in apprehending Persons charged with Crimes, or Offences, and bringing them to Trial.	So much as has not been repealed.
VII of 1803	A Regulation for the Establishment of a Court of Circuit for the Trial of Persons charged with Crimes, in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	So much as has not been repealed.
IX of 1803	A Regulation for empowering the Judges of the Zillah Courts, the Magistrates, the Judges of the Provincial Court of Appeal, and the Judges of the Court of Circuit, in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, to propose Regulations regarding Matters coming within their Cognizance, respectively.	The whole.
XII of 1803	A Regulation for the Appointment of the Ministerial Officers of the Civil and Criminal Courts of Judicature in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	Sections 6, 7, 8, 9, 10, 15, 17, 18, 20 and 21.
XV of 1803	A Regulation for providing for Differences of Opinion between the Judges of the Provincial Court of Appeal and Court of Circuit, established in Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, and prescribing Rules regarding other Matters connected with their official Situation.	The whole.
XVIII of 1803	A Regulation for prohibiting British Subjects (excepting King's Officers serving under the Presidency of Port William, and the Civil Covenanted Servants of the Company, and their Military Officers) from residing in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, without the Permission of the Governor General in Council, and without rendering themselves amenable to the Courts of Adawlut in Civil Suits which may be instituted against them by any of the Descriptions of Persons, mentioned in Section IV Regulation II 1803; and for enabling British Subjects to recover any Demands recoverable under the Regulations which they may have upon such Persons.	The whole.
XIX of 1803	A Regulation for prohibiting Covenanted Civil Servants of the Company employed in the Administration of Justice or the Collection of the public Revenue in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, from lending Money to Zemindars, independent Talookdars, or other Proprietors of Land, or dependent Talookdars or Farmers of Land holding Farms immediately of Government, of the under Farmers or Ryots of the several Descriptions of Proprietors and Farmers of Land above-mentioned, or their respective Sureties; and for prohibiting Europeans, of any Description, holding Possession of Lands that may be mortgaged to them, or purchasing or renting Lands in the said Provinces for erecting Houses or Buildings for carrying on Manufactures or other purposes, without the Sanction of the Governor General in Council.	Sections 3, 4, 5 and 6.
XXII of 1803	A Regulation for the Guidance of the Courts of Justice established in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, in Cases of Difference of Opinion, on the Meaning and Construction of the Regulations.	The whole.
XXV of 1803	A Regulation prescribing Rules for the Conduct of the Board of Revenue and the Collectors; and for declaring the proprietary Right in the Lands, in the Provinces ceded by the Nawaub Viziertothe Honourable the English East India Company, to be vested in the Zemindars and other Landholders, under the Terms and conditions of the Settlement of the Land Revenue formed by the Honourable the late Lieutenant Governor and the Board of Commissioners, pursuant to the authority vested in them by His Excellency the Most Noble the Governor General.	Section 16.
XXXIV of 1803	A Regulation for determining the Rate of Interest on Money in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	Sections 2, 4 and 11.
XXXV of 1803	A Regulation for the establishment of an efficient System of Police in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	Sections 4, 5, 6, 22 and 23.
XXXVII of 1803	A Regulation prescribing Rules respecting the provision of the Honourable the English East India Company's investment, in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	The whole.
XLV of 1803	A Regulation for the reform of the gold, silver and copper coin of the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company.	The whole.
LI of 1803	A Regulation for empowering the Court of Circuit established in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company, and the Nizamut Adawlut, to take Cognizance of all depending Criminal Cases, the Trial of which had been commenced previous to the Period when the Regulations passed on the 24^th of March, 1803, for the Trial of Crimes and Offences committed in the said Provinces, were directed to take Effect.	The whole.
LIV of 1803	A Regulation for postponing the operation of Section XX Regulation XXXV, 1793, within the Zillali of Chittagong.	The whole.
II of 1804	A Regulation for altering the periods of the Half-Yearly Gaol Deliveries in the Divisions of Calcutta, Moorsheda; bad, Patna, and Benares; and for providing a Quarterly Gaol Delivery in the Zillahs of the Twenty-Four Pergunnahs, Dacca, Jelalpore, and Moorshedabad.	The whole.
IV of 1804	A Regulation for the Administration of Justice in criminal Cases in the Zillah of Cuttack.	The whole.
VI of 1804	A Regulation for rescinding Regulation XXXIX 1803; for establishing Rules for levying a Duty on the Importation and Exportation of Salt in the Provinces ceded to the Honourable Company by the Nawaub Vizier, in the conquered Provinces in the Dooab and on the right Bank of the Jumna, and in the Province of Benares; for reducing the Rate of Duty established by Clause Sixth, Section IV Regulation VI 1801, on the Importation of Salmnba and Balumba Salt into the Province of Benares; and for withdrawing the Prohibition contained in Section VI of that Regulation on the Manufacture of Salt within the Province of Benares.	So much as has not been repealed.
VII of 1804	A Regulation for determining the Rates of Duty to be levied, under Sections IV and VII Regulation VI. 1804, on the Importation and Exportation of Salt in the Provinces ceded to the Honourable Company by the Nawaub Vizier, and in the conquered Provinces situated within the Dooab and the right Bank of the River Jumna.	The whole.
VIII of 1804	A Regulation for transferring the Zillahs of Allahabad an dGoruekpore from the Division of the Provincial Court of Appeal and the Court of Circuit for the Division of the Provinces ceded to the Honourable the English East India Company by the Nawaub Vizier; and for annexing those Zillahs to the Division of the Provincial Court of Appeal and the Court of Circuit - for the Division of Benares.	The whole.
I of 1805	A Regulation for empowering the Court of Sudder Dewanny Adawlut to hear and determine Appeals from the Decisions of the Courts of Civil Justice established under the Authority of the British Government at Chandernagore and Chinsurah.	The whole.
II of 1805	A Regulation to explain the existing Limitations of Time for the Cognizance of Suits in the Civil Courts of Justice; to provide further Limitations with respect to certain Suits, regular and summary; and to make other Provisions relative to the Admission and Trial of original Suits, and of Appeals.	So much as has not been repealed.
IV of 1805	A Regulation for extending to the Province of Benares Regulation XXXI, 1793, entitled A Regulation for re-enacting, with Modifications and Amendments, the Rules passed on the 23^rd of July, 1787, and subsequent Dates, for the Conduct of the Commercial Residents and Agents, and all Persons employed or concerned in the Provision of the Company's Investment, and also for exempting from Duty all Goods and Articles provided in the Province of Benares, on Account of the Investment of the Honourable East India Company.	The whole.
V of 1805	A Regulation for forming the Settlement of the Land Revenue of the Provinces ceded to the Honourable the English East India Company by the Nawaub Vizier, for the years 1213, 1214, and 1216, of the Fussily Era.	The whole.
VII of 1805	A Regulation for empowering the Governor General in Council to grant a temporary Exemption to covenanted Civil Servants of the Company, holding certain Offices, from the Obligations of that part, of the Oath prescribed to be taken by certain Descriptions of Public Officers, which prohibits their being concerned in commercial Transactions.	The whole.
VIII of 1805	A Regulation for extending to the conquered Provinces situated within the Dooab and on the right Bank of the River Jumna, and to the Territory ceded to the Honourable the English East India Company in Bnndlecund by the Peishwa, such of the Laws and Regulations established for the internal Government of the Provinces ceded hy the Nawaub Vizier to the Honourable the English East India Company, as have not been already extended to those Territories, and for revising and amending certain Parts of the said Laws and Regulations.	Section 2, section 3, clause 2, section 4, section 6, clause 2.
XI of 1805	A Regulation for extending to the Conquered Provinces situated within the Dooah and on the right Bank of the River Jumna, and to the Territories ceded to the Honourable the English East India Company in Bundleeund by the Peishwa, Regulation XLV, 1803, entitled A Regulation for the reform of the Gold, Silver, and Copper Coin, in the Provinces ceded by the Nawaub Vizier to the Honourable the English East India Company: also for providing for the Appointment of Native Officers of Government employed in the Mint established at Furruckabad, under Regulation XLV, 1803; and for extending to such Native Officers such Parts of Regulation V, 1804, as provide for the Appointment and removal of the Native Officers of Government in certain Departments.	The whole.
XVI of 1805	A Regulation for extending the Jurisdiction of the Court of Circuit for the Division of Calcutta, and of the Court of Nizamut Adawlut, over the Settlements of Chandernagore and Chinsurah, in certain Cases, and for delining the Powers and Duties of the Superintendent of Chandemagore and Commissioner of Chinsurah, in his Capacity of Magistrate for those Settlements.	The whole.
XVIII of 1805	A Regulation for the appointment of a Magistrate of the Jungle Mehals, in Zillahs Beerbhoom, Burdwan, and Midnapore; and for declaring and extending the Rules prescribed for Zemindars and Managers of Zemindaries intrusted with the Police in those Mehals.	So much as has not been repealed.
I of 1806	A Regulation for abolishing the Jurisdiction of Zillah Moorsheaabad, and annexing the Mehals composing it to the Jurisdictions of the City of Moorshedabad and Zillah Beerbhoom; for altering the Jurisdiction of the Courts of Circuit and Provincial Courts of Appeal of the Divisions of Calcutta and Moorshedabad; for fixing the Order of holding the Half-Yearly Gaol Deliveries in those Divisions, and in the Divisions of Benares and Bareilly; for rescinding such Parts of the existing Regulations as restrict the senior Judges of the Courts of Circuit from proceeding upon the Circuit in their respective Divisions; and for extending the Authority of the Courts of Nizamut Adawlut and Sudder Dewanny Adawlut in certain Cases.	The whole.
III of 1806	A Regulation for defining the Weight and Standard of the Silver Coin, established in the Ceded and Conquered Provinces by Regulation XLV, 1803, and Regulation XI, 1805, and the Weight of the Copper Coin established in the said Provinces by the Regulations above-mentioned; also for fixing a Table of Rates for regulating the Receipt and Payment of Rupees of different Descriptions during the Periods prescribed by Regulation XLV, 1803, for the Receipt and Payment of Rupees not being the Rupees declared by that Regulation, and by Regulation XI, 1805, to be the established and legal Silver Coin within the Ceded and Conquered Provinces.	The whole.
IV of 1807	A Regulation for determining the Rates at which Rupees of Sorts shall be received and issued in the Ceded and Conquered Provinces, during the Existence of the depending Settlement of the Land Revenue in those Provinces.	The whole.
X of 1807	A Regulation for the Conclusion of the ensuing Settlement in the Ceded and Conquered Provinces.	So much as has not been repealed.
XI of 1807	A Regulation for vesting the Control of the Customs, with certain Exceptions, in the Board of Commissioners appointed under Regulation X, 1807.	The whole.
XII of 1807	A Regulation for the Appointment of Ameens of Police, in the Provinces of Bengal, Behar, and Orissa, and for defining the Duties to be performed by them; also for obtaining a complete Register of Guards and Watchmen employed by Landholders, Farmers, and others, and declaring the Responsibility of their Employers for the Conduct of such Servants in certain Cases.	So much as has not been repealed.
XIII of 1807	A Regulation for modifying certain Parts of Regulation XXXV, 1793, Regulation XLV, 1803, and Regulation XII, 1805, relative to Engagements for Rupees or Gold Mohurs, not being of the established Coinage.	The whole.
XIV of 1807	A Regulation for amending the System of Police established in the Province of Benares and in the Ceded and Conquered Provinces within the Divisions of Bareilly and Benares; also for extending to these Provinces the Provisions contained in Regulation XII, 1807, for the Appointment of Ameens of Police.	Sections 2, 3 and 18, and so much of section 17 as has not been repealed.
XV of 1807	A Regulation for modifying the Constitution of the Courts of Sudder Dewanny Adawlut and Nizamut Adawlut, so far as relates to the Appointment of the Judges of those Courts.	So much as has not been repealed.
II of 1808	A Regulation for the better security of the Property of Minors subject to the Jurisdiction of the European Court at Chandernagore.	So much as has not been repealed.
VI of 1808	A Regulation for the Settlement of the Revenues of the Zillah of Cuttack.	So much as has not been repealed.
X of 1808	A Regulation for the Appointment of a Superintendent of Police, and for defining his Jurisdiction and Authority.	So much as has not been repealed.
I of 1809	A Regulation for rendering permanent the Board of Commissioners in the Upper Provinces, and for investing that Board with certain Powers in the Province of Benares.	The whole.
II of 1809	A Regulation for enabling the Commander-in-Chief to delegate the Power of appointing General Courts-Martial on Native Officers and Soldiers of Detachments from the Bengal Army serving beyond Sea, and for determining the Number of Officers necessary for the Formation of such Courts-Martial.	The whole.
IX of 1809	A Regulation for empowering the Calcutta Provincial Court to receive Appeals from the Decisions of the Commissioner at Chinsurah and Superindendent of Chandernagore in certain Cases, and to make further Provision for the Administration of Civil Justice at those settlements.	The whole.
X of 1809	A Regulation for the establishment of a Copper Coinage in the Province of Benares.	The whole.
IV of 1810	A Regulation for abolishing the Office of Commissioner in Cuttack.	So much as has not been repealed.
VIII of 1810	A Regulation for the Appointment of Superintendents of Police in the Divisions of Patna, Benares and Bareilly.	The whole.
XII of 1810	A Regulation for modifying the Rules contained in Section II, Regulation VII, 1809, and Section VI, Regulation X, 1809.	So much as has not been repealed.
III of 1811	A Regulation for the Conduct of the Trade of Foreign Nations with the Ports and Settlements of the British Nation in the East Indies; and for defining the Duties to which such Trade shall be subject, at such of the said Ports and Settlements as are immediately dependent on the Presidency of Fort William.	So much as has not been repealed.
VI of 1811	A Regulation for rescinding such Parts of Regulation XXVII, 1793, as declare the holders of Lahheraj and Malguzarry lands entitled to a Compensation on account of the Abolition of the Sayer.	The whole.
X of 1811	A Regulation for preventing the Importation of Slaves from foreign Countries, and the Sale of such Slaves in the Territories immediately dependent on the Presidency of Fort William.	So much as has not been repealed.
XII of 1811	A Regulation for augmenting the Number of Judges of the Courts of Sudder Dewanny Adawlut, according as may from Time to Time appear necessary for the Despatch of the Business of those Courts.	The whole.
I of 1812	A Regulation for modifying certain Parts of Regulation IX, 1810; for imposing a Duty on Horses imported by Sea, with an Exception to Horses imported from Europe; and for prohibiting the Exportation of Woollens from Bengal to China.	So much as has not been repealed.
II of 1812	A Regulation for levying a Duty on the Coinage of Silver Bullion and on the Re-coinage of Rupees and other Coins, with certain Exceptions, at the Mints established at Calcutta, Furrukbad and Benares; for defining the Weight and Standard of the Benares Rupee; for modifying the Bates of Duty at present levied on the Coinage of Gold Bullion in the Mint of Calcutta; and also for establishing certain Rules for the Conduct of the Business of the above-mentioned Mints respectively.	The whole Regulation, except sections 1 and 3, so much of section 5 as is unrepealed, and section 6.
VII of 1812	A Regulation for rescinding Regulations XV, 1810, and IV, 1811.	The whole.
XIV of 1812	A Regulation for modifying, in certain Cases, the Rule contained in Section II, Regulation V, 1812, regarding the Grant of Leases by the Proprietors of lands in the Ceded and Conquered Provinces to their tenants.	Sections 2 and 3.
XV of 1812	A Regulation for extending to the Ceded and Conquered Provinces, and to the Province of Benares, certain Parts of Regulation I, 1811, and for rescinding Regulation II, 1810.	The whole Regulation, except so far as it extends Regulation I, 1811, section 10.
XVI of 1812	A Regulation for authorizing the Judge of the Dewanny Adawlut of the Zillah of the Twenty-four Perguunahs to execute Judgments passed by the Court of Requests for the Town of Calcutta.	The whole.
XIX of 1812	A Regulation for making certain Alterations in the Rules before established for the Collection of the Government Customs and Town Duties.	So much as has not been repealed.
XXI of 1812	Regulation for rescinding certain Parts of Regulation I, 1811.	The whole.
1 of 1813	A Regulation for modifying the Rules established respecting the Settlement of Cuttack, the Pergunnah of Puttaspore and its Dependencies.	The whole.
VII of 1813	A Regulation for extending to the Ceded and Conquered Provinces the provisions contained in Regulation III, 1801, and in Section XIII, Regulation VIII, 1794; and for rescinding parts of Sections XI, and XV, Regulation I, 1803.	So much as has not been repealed.
XII of 1813	A Regulation for modifying some of the Provisions in the Regulations before enacted for the Collection of the Government Customs and Town Duty.	So much as has not been repealed.
XIV of 1813	A Regulation for abolishing the Duties before established on the importation of Horses by Sea, or through the District of Cuttack.	The whole.
XV of 1813	A Regulation for the general Abolition of the Office of Dewaun to the Collectors of the Land Revenue in the Provinces immediately dependent on the Presidency of Port William.	The whole.
IV of 1814	A Regulation for repealing Regulation VIII, 1812.	The whole.
V of 1814	A Regulation for amending such Parts of the Regulations before enacted as relate to the Appointment of the Judges of the Provincial Courts of Appeal and Circuit.	The whole.
VII of 1814	A Regulation for modifying a Part of the Provisions contained in Regulation X. 1809, respecting the Copper Coinage of the Province of Benares.	The whole.
IX of 1814	A Regulation for explaining the extent and meaning of Regulation XIII 1813, and Regulation III 1814.	The whole.
X of 1814	A Regulation for explaining so much of Regulation I. 1814, as relates to Engagements contracted between Government and Individuals.	The whole.
XIII of 1814	A Regulation for the Abolition of the Office of Cutwal in the Cities of Dacca, Patna and Moorshedabad.	The whole.
XX of 1814	A Regulation for rescinding the Regulations in force relative to the College of Port William.	The whole.
XXV of 1814	A Regulation for modifying, the Constitution and Jurisdiction of the Sudder Dewanny Adawlut and of the Provincial Courts, for expediting the Trial of Civil Causes in those Courts, and for defining more fully the Powers of single Judges holding the Sittings of those Courts, or of the Nizamut Adawlut and Courts of Circuit.	The whole Regulation, except section 15.
III of 1815	A Regulation for continuing the existing Settlement of the District of Cuttack, the Pergunnah of Puttaspore, and its Dependencies, until the Expiration of the Year 1223, Umlee.	The whole.
IV of 1815	A Regulation for modifying some of the Provisions at present in Force, for the Collection of Customs on certain Articles of Commerce in the Territories immediately dependent on the Presidency of Port William.	So much as has not been repealed.
II of 1816	A Regulation for re-establishing the office of Canoongoe in that Portion, of the Province of Behar which forms the Districts of Shahabad, Tirhoot, Sarun, and Behar.	The whole.
III of 1816	A Regulation for rescinding Regulation XII, 1808.	The whole.
IV of 1816	A Regulation for allowing Prisoners confined, under Process of the Civil Courts to deliver Petitions upon unstamped paper in certain Cases, and to make further Provision for the Treatment of Prisoners in the Civil Jails.	So much as has not be an repealed.
VI of 1818	A Regulation for extending for a further Period of three Years the existing Settlement of Cuttack, Pergunnah Puttaspore, and its Dependencies, in all Cases in which the Settlement may have been concluded with Zemindars or actual Proprietors of the Land.	The whole.
XII of 1816	A Regulation for the Establishment of a Custom House a Cox's Bazar, for the Collection of Government Customs.	The whole.
XIV of 1816	A Regulation to provide more effectually for the Management of the Public Jails; and to enable the Magistrates to maintain good Order and Discipline in those Jails; as well as among the Prisoners employed on the Public Roads, or other Public Works: Also to place the Jail at Alipore, in the Vicinity of Calcutta, under the Inspection and Control of the Court of Nizamttt Adawlut; and to provide for the Transportation of Convicts to the Island of Mauritius or its immediate Dependencies.	Sections 2, 3, 11, 12, 13 and 14.
XVI of 1816	A Regulation for extending for a further Period of five years the existing Settlement in the Provinces ceded by the Nawaub Vizier to the British Government, in all Oases in which the Settlement may have been concluded with the actual Proprietors of the Land.	The whole.
XVIII of 1816	A Regulation for annexing to the Zillah of Allahabad the Pergunnab of Handya, formerly composing a Part of the Territories of His Excellency the Nawaub Vizier.	Sections 3 and 4.
XXI of 1816	A Regulation for modifying Section XLIII Regulation XLV 1803, which prescribes a specified weight for the copper pice to be coined at the Mint of Furrukabad.	The whole.
II of 1817	A Regulation for re-establishing the Office of Canoongoe, in those Portions of the Districts of Ramghur, Bhaugulpore, and Purneah, which are comprised in the Province of Behar.	The whole.
IV of 1817	A Regulation for annexing to the Zillah of Seharunpore the Tract of Country called Deyra Doon, formerly composing a Part of the Territories of the Rajah of Nepaul.	The whole.
V of 1817	A Regulation for declaring the Rights of Government and of Individuals with respect to hidden Treasure, and for prescribing the Rules to he observed on the Discovery of such Treasure.	Sections 3 and 4.
IX of 1817	A Regulation for rescinding Regulation. V. 1815	The whole.
XIV of 1817	A Regulation for amending certain Parts of Regulation II 1812.	The whole.
XXV of 1817	A Regulation for fixing the Weight of the Pice struck at the Calcutta Mint, and for giving general Circulation to Pice struck at any of the Mints subordinate to this Presidency.	The whole.
XXVI of 1817	A Regulation for authorizing the Circulation of Furrukabad Rupees, coined in either of the Mints of Calcutta, Furruekabad, or Benares, or at any other Mint established by Order of the Governor General in Council.	The whole.
II of 1818	A Regulation for annexing to the Zillah of Bundlecund the Elakeb of Khundeh, appertaining to the Pergunnah of Mahoba, together with certain Villages belonging to the Fergunnah of Choorkee, on the light Bank of the Jumna, formerly composing a part of the Territories of Nana Govind Row.	Sections 3 and 4.
V of 1818	A Regulation for the Appointment of a Commissioner to be vested with special Powers in the Administration of Civil Affairs in Zillah Cuttack.	So much as has not been repealed.
IX of 1818	A Regulation for extending for a further Period of five Years the existing Settlement in the conquered Provinces lying on the right and left Banks of the River Jumna, with the exception of the Southern Division of the District of Sehavunpore, and in the Territory ceded to the British Government by his Highness the Peishwak in Bundlecund, in all cases in which the Settlement may have been concluded with the actual Proprietors of the Land.	The whole.
XIII of 1818	A Regulation for extending for a further Period of three years the existing Settlement of Cuttack, Pergunnah Puttaspore and its Dependencies, in all Cases in which the Settlement may have been concluded with Zemindars or actual Proprietors of Land.	The whole.
XI of 1819	A Regulation for discontinuing the coinage of the Benares Rupee; for declaring the Furruckabad Rupee the legal Currency of the Province of Benares; for altering the Standard of the Furruckabad Rupee, and for defining the Rate at which that Rupee is to he received within the Province of Benares.	The whole.
V of 1820	A Regulation for imposing a general Custom Duty on Tobanco.	So much as has not been repealed.
VI of 1820	A Regulation for rescinding Sections XLVI, XLVII and XLVIII Regulation XLV 1803.	The whole.
I of 1821	A Regulation for the Appointment of a Special Commission in the Ceded and Conquered Provinces, for the Investigation and Decision of certain Claims to recover Possession of Land illegally or wrongfully disposed of by Public Sale, or lost through Private Transfers effected by undue Influence; and for the Correction of the Errors or Omissions of the Proceedings adopted by the Revenue Officers in regard to the Record and Recognition of Proprietary Rights, and the Ascertainment of the Tenures, Interests and Privileges of the Agricultural Community.	The whole.
V of 1821	A Regulation for settling the Rates at which Benares and Furruckabad Rupees shall be received in Payment of the Revenue of Malguzars, whose Engagements are expressed in Gohurshahee or Trisoolee Rupees.	The whole.
V of 1822	A Regulation for amending certain Provisions of Regulation IX 1808.	The whole.
I of 1823	A Regulation to amend certain Parts of Regulation I 1821.	The whole.
V of 1823	A Regulation for giving Currency throughout the Provinces dependent on the Presidency of Port William, to Rowannahs issued by the Officers in Charge of the Dehlee Territory, for reducing the Transit Duty chargeable on Piece-goods, the manufacture of the British Territories, from Seven and a Half to Two and a Half per Cent., and for making certain other Alterations in the Rules applicable to the Collection of Customs.	So much as has not been repealed.
I of 1824	A Regulation for enabling the Officers of Government to obtain, at a fair Valuation, Land or other immoveable Property required for Roads, Canals, or other Public Purposes; and for declaring in what manner the Claims of the Zemindars, and of the Officers in the Salt Department, are to be adjusted in certain-Districts, where Lands are required for the Purposes of Salt Manufacture.	So much as has not been repealed.
II of 1824	A Regulation for abolishing the Furruckabad Mint, and for modifying some of the Rules in force relative to the Furruckabad Rupee.	The whole.
IX of 1824	A Regulation to ex lend, with certain Exceptions and Conditions, the existing Settlement in the Conquered Provinces and in Bundlecund for a further Period of Five Years.	The whole Regulation, except section 4.
V of 1825	A Regulation for removing certain Doubts as to the Legality of an Union of the Powers of Judge and Collector in the same Individual.	The whole.
X of 1826	A Regulation more distinctly to define the Meaning and Intent of the Provisions contained in Regulations XXXI, of 1793, and XXXVII, of 1803, which prescribe Rules for the Conduct of Commercial Residents carrying on Trade for themselves.	The whole.
XVIII of 1825	A Regulation for annexing the Settlement of Chinsurah, and other Territories ceded to the British Government by the Government of the Netherlands, to the Zillah and City Jurisdictions most contiguous thereto; and to provide for the Administration of the said Territories.	Sections 4, 5, 8, 9 and 10.
I of 1828	A Regulation for augmenting the Number of Judges of the Provincial Courts of Appeal and Circuit, as may from Time to Time appear necessary.	The whole.
II of 1826	A Regulation to extend, with certain Exceptions and Conditions, the existing Settlement in the Provinces ceded by the Nawaub Vizier to the British Government, for a further Period of Five Years.	The whole.
IV of 1826	A Regulation for expediting the Proceedings of the Mofussil and Sudder Special Commissions, acting under the Provisions of Regulation I, 1821.	The whole.
V of 1828	A Regulation for annexing to the Zillah of Agra the Pergunnah of Goberdhun.	Section 2, excepting the first twelve words, and sections 3, 4 and 5.
VII of 1826	A Regulation for transferring the Control of the Benares Mint from the Board of Revenue in the Central Provinces to a Local Committee.	The whole.
II of 1827	A Regulation to legalize certain Criminal Trials, held, in the Division of Bareilly.	The whole.
II of 1828	A Regulation for rescinding parts of Regulation I. 1799.	The whole.
III of 1829	A Regulation for abolishing certain Official Designations amongst the Judges of the Courts of the Sudder Dewanny and Nizamut Adawlut, and of the Provincial Courts; for amending the Rules at present in Force, which require the Judges of the Courts of Sudder Dewanny and Niza-mut Adawlut, or other Public Officers, to take the prescribed Oaths of Office before the Governor General in Council; for providing for the Decision of Civil Suits and Appeals in the Provincial Courts, in certain Cases; for amending Regulation VIII 1826, and for discontinuing the Offices of Hindoo and Mahomedan Law Officer in the Provincial Courts.	Sections 1, 2, 3, 4 and 5.
V of 1829	A Regulation for rescinding part of Regulation X. 1817, and parts of Regulation XXI 1825.	Section 2, and section 3, clause 1.
IX of 1829	A Regulation for rescinding some of the Rules of Regulation XXX 1793, and the corresponding Rules for Benares and the Ceded Provinces, and for placing the Commercial Agents of the East India Company on the same Footing towards Natives of the country as other Persons.	The whole.
XIII of 1829	A Regulation for abolishing the Office of Superintendent and Remembrancer of Legal Affairs.	So much as has not been repealed.
XVIII of 1829	A Regulation to rescind Section III Regulation IV 1829, and to make further Modifications in the Provisions of Regulation I, 1821, and Regulation I, 1829.	The whole.
I of 1830	A Regulation for rescinding certain Provisions of Regulation I. of 1829, in regard to the administration of Civil Justice in Zillah Midnapore.	The whole.
V of 1830	A Regulation for amending the Provisions of Regulation VI. 1823, and for providing more effectually for enforcing the Execution of Contracts relating to the Cultivation and Delivery of Indigo Plant.	Section 2.
I of 1831	A Regulation for rescinding Clause Second, Section III Regulation XVI 1825.	The whole.
II of 1831	A Regulation to remove Doubts regarding the Legality of certain Criminal Trials.	The whole.
III of 1831	A Regulation for legalizing the Circulation of Copper Half-Anna and Single Pie Pieces.	The whole.
VI of 1831	A Regulation for the Appointment of one or more Judges, to be ordinarily stationed at Allahabad, for the Purpose of exercising the Powers and Authority of the Sudder Dewanny and Nizamut Adawlut, within the Province of Benares, the Ceded and Conquered Provinces, including the Districts of Meerut, Shaharunpoor, Mozuffuruuggnr, and Bolmidshuhnr, which are now subject to the Chief Commissioner at Delhi, and the Powers and Authority of the Nizamut Adawlut in the Province of Kumaon and the Saugor and Nerbudda Territories.	Section 7, so far as it relates to the Court of Sad D w n Ad lat.
VII of 1831	A Regulation for enabling the Governor General in Council to afford Relief to the Commissioners of Circuit, by vesting the Zillah and City Judges, not being Magistrates, with Powers to hold Monthly Gaol Deliveries within their respective Jurisdictions (whenever that measure may be deemed advisable), and for defining the Powers and Duties of the Judges, or other Officers, not being in Charge of the Office of Commissioner, who may be appointed to hold any Gaol Delivery while so employed.	So much as has not been repealed.
IX of 1811	A Regulation for the more speedy and efficient Administration of Justice in the Courts of Sudder Dewanny and Nizamut Adawlut.	So much as has not been repealed.
II of 1832	A Regulation for the better administration of Criminal Justice and the Police in certain Cases.	So much as has not been repealed.
VI of 1832	A Regulation for extending the Provisions of Regulation X. 1811.	So much as has not been repealed.
VI of 1832	A Regulation for enabling European Functionaries to avail themselves of the Assistance of respectable Natives in the Administration of Civil or Criminal Justice, and for modifying or dispensing with Eutwas by Jiahomedan Daw Officers in certain Trials.	So far as it relates to Courts for the administration of Civil Justice.
VII of 1832	A Regulation for modifying certain of the Provisions of Regulation V. 1831; and for providing supplementary Rules to that Enactment.	The whole Regulation, except sections 8 and 9.
VIII of 1832	A Regulation for rescinding Regulation XIV, 1814	Sections 2 and 4.
II of 1833	A Regulation for empowering the Governor General in Council to abolish the Provincial Courts of Appeal.	The whole.
V of 1833	A Regulation for forming the Jurisdiction of the City of Dacca and the Zillah of Dacca Jelalpore into one District.	Sections 2 and 4.
VII of 1833	A Regulation for altering the Weight of the new Furruckabad Rupee, and for assimilating it to the Legal Currency of the Madras and Bombay Presidencies for adjusting the Weight of the Calcutta Sicca Rupee, and for fixing a Standard Unit of Weight for India.	The whole.
I of 1834	A Regulation for limiting and defining the Boundary within which the; Calcutta Town Duties are leviable.	The whole.