act 012 of 1873 : Repealing Act, 1873 [Repealed]

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Repealing Act, 1873 [Repealed]

ACTNO. 12 OF 1873

08 July, 1873

Repealed by Act 16 of 1874

Passed by the Governor General or India in Council.

(Received the assent of the Governor General on the 7^th August 1873).

An Act for the Repeal of certain Obsolete Enactments.

PREAMBLE

Preamble. Whereas it is expedient that the enactments mentioned in the schedule to this Act, which have ceased to be 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of circumstances become unnecessary, or which merely repeal prior enactments, should he expressly and specifically repealed; It is hereby enacted as follows:

Section 1. Enactment in Schedule Repealed

The enactments described in the schedule to this Act are hereby repealed to the extent mentioned in the third column of the same schedule:

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

And this Act shall not affect the Validity or invalidity of any thing already done or suffered, or any indemnity already granted, or any right 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same respectively may have been in any manner affirmed, recognised, or derived, by, in, or from any enactment hereby repealed:

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

Section 2. Short title Commencement

This Act may be cited as The Repealing Act, 1873 ; and it shall come into force on the passing thereof.

SCHEDULE

Past I. Statutes.

Year and chapter.	Subject, Title or abbreviated Title.	Extent of repeal.
7 Jac. I, cap. 51	Suits against Justices of the Peace and other Officers.	The whole Act, so far as it applies to British India.
21 Jac. I, cap. 12	Making perpetual 7 Jac. I, cap. 5	The whole Act, so far as it applies to British India.
29 Car. II, cap. 3	An Act for prevention of Frauds and Perjuries.	Sections thirteen, fourteen, fifteen, sixteen, seventeen, twenty-two, twenty-three and twenty-four, so far as they apply to British India.2
8 & 9 Wm. III, cap. 11.	An Act for the better preventing frivolous and vexatious suits.	The whole Act, so far as it applies to British India.
24 Geo. II, cap. 44	An Act for the rendering Justices of the Peace more safe in the Execution of their Office; &c.	The whole Act, so far as it applies to British India.
33 Geo. III, cap. 52	An Act for continuing in the East India Company, for a further Term, the Possession, &c.	Section twenty-eight.
42 Geo. III, cap. 85	An Act for the Trying and Punishing in Great Britain Persons holding public employments, for Offences committed abroad, &c.	Section six, so far as it relates to suits in British India.
53, Geo. III, cap. 155.	An Act for continuing in the East India Company, for a further Term, the Possession, &c.	Sections ninety-seven and one hundred and twenty-one, and section one hundred and twenty-three, so for as it relates to suits in British India.
2 & 3 Vic., cap. 34	An Act to confirm certain Rules and Orders of the Supreme Courts of Judicature at Fort William and Madras; &c.	The whole.
3 & 4 Vic., cap. 37	An Act to consolidate and amend the Laws for punishing Mutiny, &c.	Sections forty-three to forty-seven (both inclusive).

Part II. Acts of the Governor General in Council.

Number and year.	Subject, Title or abbreviated Title.	Extent of repeal.
VIII of 1836	Bengal Personal disabilities and privileges.	So much as has not been repealed.
XXII of 1836	Eastern Canal Tolls	The whole.
XXV of 1836	Warehousing ports	So much as has not been repealed.
XVI of 1837	Custom house	So much as has not been repealed.
XXV of 1837	Bengal Judiciary system	So much as has not been repealed.
XXXII of 1838	Bengal Justices of the Peace	So much as has not been repealed.
VII of 1839	Madras Tahs ld rs	The first ten words of section two.
I of 1841	Patt d r estates	The whole Act, so far as it applies, or is applicable, to the territories subject to the Lieutenant-Governor of the Panj b.
XIII of 1841	An Act for explaining the provisions of Act No. XXV of 1836.	So much as has not been repealed.
XVII of 1841	Appeals in Sadr Courts (Bengal)	So much as has not been repealed.
XXIX of 1841	An Act for amending such Parts of the Bengal and Madras Codes as concern the Dismissal of Suits and Appeals for neglecting to proceed in the same.	The whole.
VI of 1843	Jurisdiction and Procedure of the Courts of Am ns and Munsifs.	The whole.
VII of 1843	Madras Courts	Sections twenty-six, forty-four and forty-seven.
XV of 1843	Uncovenanted Deputy Magistrates.	So much as has not been repealed.
XXV of 1843	An Act for making the provisions of 5 & 6 Vic., C. 47, section XI, applicable to India.	So much as has not been repealed.
IX of 1844	Suits in the Courts of Principal Sadr Am ns and Sadr Am ns.	So much as has not been repealed.
I of 1845	Sales of land for arrears of revenue.	The whole Act, so far as it applies to the territories subject to the Lieutenant-Governor of the Panj b.
III of 1845	An Act vesting Courts of Appeal with the discretion to require or dispense with Security for Costs from the Appellant.	The whole.
XIV of 1845	Munsifs (Bengal Presidency)	The whole.
XVI of 1845	Re-admission of Appeals after Dismissal under Act XXIX of 1841.	The whole.
XVII of 1845	Enforcement of the Attendance of Witnesses in the Courts of the Munsifs within the Presidency of Fort William.	The whole.
XIX of 1845	Assam Tea Company	The whole.
IV of 1846	Sale of Land in Execution of Decrees in the Territories subject to the Presidency of Fort William.	The whole.
XVII of 1847	An Act for remedying a Defect, in the Law regarding undiscovered Defaults in the Prosecution of Suits.	The whole.
VII of 1848	Customs duties	So much as has not been repealed.
XIII of 1849	An Act to prevent the smuggling of Salt into Calcutta.	The whole.
VIII of 1850	Confirmation of decisions on certain appeals.	The whole.
X of 1850	Aden	The whole.
XV of 1850	An Act to extend the operation of Sections X and XII, Regulation XXVI, 1814, of the Bengal Code.	The whole.
XXXI of 1850	Bombay Salt Revenue	Sections one and two.
XXI of 1852	Bombay Deputy Collectors	Section two.
XXVI of 1852	Procedure in the Courts of the Sadr Am ns and Munsifs in the Presidency of Fort William.	The whole.
XXIX of 1852	Circuits of Judicial Commissioners (Bombay).	So much as has not been repealed.
VI of 1853	Summary Suits (Bengal)	Section nine.
X of 1853	Amending Act XXII of 1836	The Whole.
XV of 1853	Procedure in cases of regular Appeal to the Sadr Courts in the Presidency of Fort William in Bengal.	The Whole.
XVI of 1853	Special Appeals ..	The whole.
IX of 1854	Appeals in the Civil Courts of the East India Company.	The Whole.
X of 1855	Evidence	Section nine.
XXIX of 1855	Customs	So much as has not been repealed.
XI of 1856	Desertion	In sections two, five, six and seven the words Joint Magistrate.
XII of 1856	An Act to amend the Law respecting the employment of meens by the Civil Courts in the Presidency of Fort William.	In section three, the words with the sanction of the Court of Sudder Dewanny Adawlut, and in section five the first nineteen words, and in section ten the words under such general directions as may from time to time be prescribed by the Sudder Court.
VII of 1857	Uncovenanted Agency	The whole Act, so far as it relates to Deputy Magistrates.
VI of 1859	Ahmad b d Magistracy	The whole.
XV of 1860	Calcutta Canal	The whole.
XVIII of 1863	High Court, Fort William	So much of the title and preamble as related to oaths.
XXIII of 1865	Panj b Chief Court	The whole.
IV of 1869	Divorce	In section fifty-eight, the words United and and Ireland and in-section fifty-nine the word United.
X of 1869	Police Superannuation Funds	The whole.
IX of 1870	Elphinstone Land Company	The whole.
XI of 1870	Weights and Measures	The whole.
XII of 1870	Native Passenger Ships	Section three, down to and including the words repealed; and
XIV of 1870	The Repealing Act, 1970	The whole.
XXIII of 1870	Coinage	Section two and the schedule.
XXV of 1870	Timber duties, Burma	The whole.
XXVI of 1870	Prisons	Section two and the schedule.
XXVIII of 1870	Commitments from Andamans	Section two.
IV of 1871	Coroners	Section two and the first schedule.
V of 1871	Prisoner's	Section two and the schedule.
VI of 1871	Bengal Civil Courts	Sections two and twenty-three and the schedule.
IX of 1871	Limitation	Section two and the first schedule.
X of 1871	Excise	Section two and the schedule.
XIII of 1871	Tariff	Section nine and schedule C.
XX of 1871	Panj b Local Rates	Section one, from and including inclusive down to and including Acts.
XXVI of 1871	Land Improvement Act	Section two and the schedule.
XXIX of 1871	Bengal Regulations Repeal	The whole.
XXXIII of 1871	Panj b Land Revenue	Section sixty-three and the second paragraph of section sixty-seven.
XI of 1872	Foreign Jurisdiction and Extradition.	Section two and the first schedule.
XVII of 1872	Postponement of Act X of 1872	The whole.
XXIV of 1872	Repealing Bombay Regulation XIII of 1827, section 34, clause 9.	The whole.
III of 1873	An Act to consolidate and amend the law relating to the Civil Courts of the Madras Presidency subordinate to the High Court.	Section two and the schedule.
IV of 1873	Municipal Committees in the Panj b.	In section two, the first paragraph, and in second paragraph the words But and the said.
V of 1873	Government Savings Banks	Section two.
VIII of 1873	Irrigation, Navigation and Drainage in Northern India.	Section two and the schedule.
IX of 1873	Appeals and Reviews of Judgment in the Panj b.	Section two.
X of 1873	Oaths	Section two and the schedule.

Part III. Acts of the Governor of Fort St. George in Council.

Number and year.	Subject, Title or abbreviated Title.	Extent of repeal.
V of 1863	Madras Pier	Section seventeen.
VI of 1863	Schools	Section twenty-eight.
I of 1864	Ports	Sections one and six.
II of 1864	Arrears of Revenue	Sections sixty-five and sixty-six.
III of 1864	Abk r	Section thirty-four.
VI of 1865	Seals	Section two and the first eight words of section one.
VIII of 1865	Recovery of rent	Sections eighty-nine and ninety.
VI of 1867	Land Revenue (Madras Town)	Section two.
VII of 1867	Port dues	Section one, and the first twenty-three words of section fifteen.
IX of 1867	Madras Municipality	Section one.
I of 1868	N lgiri Hills Commissioner	Section thirteen, and the first twenty-four words of section one.
II of 1869	Repealing Act	The whole.
V of 1869	Jails	Section one.
V of 1871	Amending Madras Act IX of 1867.	Section four.

Part IV. Acts of the Governor of Bombay in Council.

Number and year.	Subject, Title or abbreviated Title.	Extent of repeal.
II of 1862	An Act for extending the Powers of Municipal Commissioners, appointed under Act XXVI of 1850.	Section four, and the first six words of sections two and three.
IV of 1862	Markets and Fairs	The first six words of section one.
V of 1862	Bh gd r and Narw d r Tenures.	In section one, the words from and after the passing of this Act. The first seven words in sections four and five.
IX of 1862	An Act for further amending Act XXVI of 1860.	The first eight words of section, one.
X of 1862	An Act to amend section 45, Clause 1, of Regulation XIII, of 1827.	The preamble, and in section one, the words Sessions Judge or other.
I of 1863	An Act for the Registry of Vessels and Levy of Pilotage Pees on the River Indus.	In the preamble, from and including the words And whereas down to and including Sind. Sections sixteen and nineteen.
IV of 1863	An Act to amend Act XV of 1858 for the levy of Port-due in the Port of Aden.	Section one, and section two down to and including the figures 1863.
VI of 1863	Public Conveyances in the Town, Suburbs, and Harbour of Bombay.	Sections thirty-three and thirty-eight.
VII of 1863	An Act for the Summary Settlement of Claims to exemption from the payment of Government Laud Revenue, &c.	Sections one and twenty-seven.
VIII of 1863	Kar chi Court of Small Causes	The whole.
IX of 1863	An Act for the Prevention of Adulteration of Cotton and the better Suppression of Frauds in the Cotton Trade in the Presidency of Bombay.	Section one, and the first twenty-two words of section four.
XI of 1863	An Act for taking a Census of the Bombay Presidency.	The whole.
XII of 1863	An Act to remove any doubts which may arise as to the legality of acts done, and proceedings held, in the Collectorate of Sattara, between the 1^st January and 14^th April 1863, both days inclusive.	The whole.
III of 1864	An Act to repeal Clause 4 of Section II of Regulation V of 1830, and Section I of Regulation VIII of 1831.	The whole.
IV of 1864	Repeal of enactments relating to Native law-officers.	The whole.
V of 1864	An Act to give Mamlutdars' Courts jurisdiction in certain cases, &c.	The preamble down to and including the figures and words VI of 1830; and Section two. In section twenty, the words and figures as defined in Chapter II of Regulation XVI of 1827.
VI of 1864	Diet-money of persons imprisoned by the Bombay Court of Small Causes.	Section one.
I of 1865	An Act to provide for the survey, demarcation, assessment and administration of lands held under Government, &c.	Section one from and including the words and shall to the end. Section fifty.
IV of 1865	An Act for the regulation of Mofussil Gaols and the enforcement of discipline there in.	Section one. Section two down to and including the word operation. Section forty-one.
VI of 1865	An Act to authorize the destruction of useless Records in certain Courts of the Bombay Presidency.	In the preamble from and including the words and whereas down to and including useless records. Section two.
II of 1866	An Act to divest Courts of Revenue of jurisdiction in certain cases, &c.	Sections one, four, seven and, eight.
III of 1866	Gambling	Section fifteen.
V of 1866	Repealing Bombay Regulation XVI of 1827, section 10.	The whole.
VII of 1866	An Act to limit the liability of a Son, Grandson, or Heir of a deceased Hindoo for the debts of his ancestor, &c.	Section three. Section four from and including the words and the provisions to the end. Section eight.
VIII of 1866	Sale of Poisons	Section one and the first twelve words of section three. Section twenty-two.
IX of 1866	An Act to authorize the extension of certain Regulations and Acts to Territories in the Bombay Presidency not subject to the General Regulations.	Section one and the first twelve words of section two.
X of 1866	An Act to shorten the language used in Acts of the Governor of Bombay in Council, &c.	Sections eight and nine.
XI of 1866	Port-dues	Section one.
XII of 1866	Courts in Sindh	So much of section twelve as extends Act V of 1840. Sections eighteen, nineteen and twenty.
II of 1867	An Act to amend (Bombay) Act No. XIV of 1866.	The whole.
V of 1867	An Act to amend the Schedule annexed to Act No. XII of 1866 (Bombay).	The whole.
VII of 1867	District Police	Section two.
VIII of 1867	Village Police	Section two.
IX of 1867	Sale of Spirituous and Fermented Liquors in the City of Bombay.	Sections one and sixteen.
I of 1868	An Act to repeal Section 3 of Act XXI of 1852, and to remove doubts, &c.	Section one, and in the Title the words and figures to repeal section three of Act XXI of 1852, and
II of 1868	Public Ferries	Section one.
III of 1868	An Act to amend the Schedule annexed to Act No. V of 1865 (Bombay).	Section one down to and including the words repealed and
IV of 1868	Application of (Bombay) Act I of 1865 to Towns and Cities.	Sections sixteen and twenty.
I of 1869	Bhore Ghaut Accident	The whole.
III of 1869	An Act to provide in the Presidency of Bombay funds for expenditure on objects of local public utility.	Section fourteen.
VI of 1869	Inspection of Steam Boilers in the City of Bombay.	The last sentence of section eleven. Section fifteen.
I of 1870	Repealing Certificate Tax	The whole.
II of 1870	Official Seals of the Magistrates	Sections one and three.
I of 1871	An Act to provide for the cost of Police employed in Towns and Suburbs where Act XXVI of 1850 is in force.	Section four.

Part V. Acts of the Lieutenant-Governor of Bengal in Council.

Number and year.	Subject, Title or abbreviated Title.	Extent of repeal.
II of 1862	Amending Act XLII of 1860	The whole.
III of 1862	Land Revenue	Section one.
VII of 1862	Resumption of Revenue	Section one.
VIII of 1862	Zam nd r D ks	Section one.
IV of 1863	Amending Act XXII of 1860	In section one, the words and figures The schedule annexed to Act XXII of 1860 is hereby repealed, except as to any proceedings pending at the time of the passing of this Act: and
VI of 1863	Calcutta Municipality	Sections one and five.
II of 1864	Jails	Sections one and twenty.
V of 1864	Canal Tolls	Section nineteen.
VI of 1864	Inspection of Steam-boilers	Section thirteen.
VII of 1864	Salt	Sections two, forty-two, and the schedule.
I of 1865	Acts of Judge of 24-Parganas	The whole.
II of 1865	Repealing Bengal Act IX of 1862.	The whole.
V of 1865	Amending Bengal Act II of 1864.	Section one, and in section two, the words and figures Sections V, XV and XIX of the said Act II of 1864 are hereby repealed, and
VIII of 1865	Sale of under-tenures	Sections two and eighteen.
I of 1866	Amending Bengal Regulation VI of 1819.	Section one.
IV of 1866	Calcutta Police	Section two.
V of 1866	Hackney Carriages	Section one.
VI of 1866	Amending Bengal Act VI of 1863.	Section one.
IX of 1866	An Act for the more effectual punishment of persons resisting lawful apprehension or escaping from legal custody, &c.	The whole.
III of 1867	Ships in Ports	Section twenty.
VI of 1867	Police	Section fourteen.
IX of 1867	Amending Bengal Acts VI of 1863 and VI of 1866.	Section twenty-three and the schedule.
XI of 1867	Calcutta Police Rates	Section fifteen.
I of 1868	Survey of Steamers	Section nineteen.
III of 1868	Appeals under Bengal Regulation VII of 1822.	Section two.
IV of 1868	Amending Act IX of 1847	Section one.
V of 1868	Hastings	Section two.
VII of 1868	Arrears of land-revenue	Section twenty-nine and schedule E.
I of 1869	Cruelty to animals	Section eight.
I of 1870	Calcutta Water-rate	Section one and the schedule.
III of 1870	Transfer to Civil Courts of certain pending suits.	The whole.
IV of 1870	Court of Wards	Section eighty-seven.
V of 1870	Calcutta Port Commissioners	Sections ninety-three and ninety-four.
II of 1872	Jute warehouses	Section three.

Part VI. Madras Regulations.

Number and year.	Subject.	Extent of repeal.
II of 1803	Collectors	Sections three and four.
II of 1820	Publication of certain sections of 53 Geo. III, C. 155.	The whole.

Part VII. Bombay Regulations.

Number and year.	Subject, Title or abbreviated Title.	Extent of repeal.
I of 1827	A Regulation for forming into a regular Code all Rules that may be enacted for the internal government of the Territories subordinate to the Presidency of Bombay.	So much as has not been repealed.
II of 1827	A Regulation for defining the constitution of Courts of Civil Justice, and the powers and duties of the Judges and officers thereof.	Chapter I. In section forty-seven, clause Second, the words and figures as provided in Regulation III, A.D. 1827, Section III, clause second. Appendix C. In section fifty, clause Fourth, the words unless such Court be subordinate to that of the Zillah Judge, in which case it shall be imposed by his immediate authority. Section fifty two, clause Fifth. Section fifty-three, clauses First and Fourth. Section fifty-four, in clause First, from and including the words unless such Court, down to the end of the clause; and, in clause Second, from and including the words and the Court, down to and including decrees.
V of 1827	A Regulation defining the Limitations as to time, within which civil, actions may be prosecuted, &c.	The preamble down to and including the words instituted and, and in the preamble the words for the calculation of the interest of money, and for limiting the amount thereof, and: and the words to have effect from such date as shall be prescribed in a Regulation to be hereafter passed for that purpose. Section thirteen, and Appendix A.
VIII of 1827	A Regulation to provide for the formal recognition of Heirs, Executors, and Administrators, &c.	In the preamble, the last twenty words. Section two, clause Second. Section six. In section ten, clause Second, the words and figures in the manner prescribed in Regulation IV, A.D. 1827, Section VIII, clause Tenth, local currency, Bombay Courier, or other.
XII of 1827	A Regulation for the establishment of a system of Police throughout the Zillahs subordinate to Bombay, &c.	Section nineteen, clause Sixth, from and including the words and if the Magistrate, down to the end of the clause. In section thirty-seven, clause Second, the words and figures by imprisonment in commutation, and in Regulation XIV, A.D. 1827, Section IX.
XIII of 1827	A Regulation for defining the Constitution of Courts of Criminal Justice, and the Functions and Proceedings thereof.	The preamble. Section thirty-one, clause Third. Section thirty-two, and the first and second clauses of section thirty-three.
XIV of 1827	A Regulation for defining crimes and offence, &c.	So much as has not been repealed.
XVI of 1827	A Regulation defining the duties of the collector, and his powers in regard to Subordinate Revenue Offence, and providing Rules for the guidance of Land Revenue Offence in general, throughout the Territories subordinate to Bombay.	In the preamble, the last seventeen words. Section eleven, clause Fourth. In section fourteen, clause Second, the words to the Judge. In section fifteen, clause Second, the words through the Judge, who shall be bound to forward the same. In section twenty-three, clause Second, the word the before stamped, and the words and figures specified in Appendix (F) to Regulation XVIII, A.D. 1827 In section twenty-six, the words and figures as required by Regulation VII, A.D. 1827, section IV, clause Third. In section twenty-seven, clause Third, down to and including the words Fourth, and Appendix A.
XVII of 1827	A Regulation for the territories subordinate to Bombay, prescribing Rules for the assessment and realization of the Land Revenue, &c.	In the preamble, from and including the words that the Collector, down to and including the words revenue officers. In the preamble, the last seventeen words. In section two, clause, First, the words and numbers under any of the provisions contained in Chapters IX and X of this Regulation. In the same section, clause Second, the words or in the enactments therein cited. In section four, clause Third, the words by Regulation. In section five, clause First, the words according to the Regulations. In section twelve, clause Seventh, the words and figures from and including the words in Regulation, down to and including the word sections. In section fourteen, the words and figures of Regulation IV, A.D. 1827, section LXX. Section sixteen, clause Fourth. In section twenty-six, clause Fifth, the words and number before the Collector, according to the provisions of Chapter VIII, and the words and number according to the provisions of Chapter VIII. In section twenty-seven, the words and number instituted before the Collector according to the provisions of Chapter VIII. Section twenty-nine, clause Second.
XIX of 1827	A Regulation for the Presidancy prescribing Rule for the Assessment and Collection of the Land Revenue, and for Collecting Taxes on Shops and Stalls, &c.	In the preamble, the last twenty words. In section three, clause Second, the words and figures which is as prescribed in Chapter I, Regulation V.A.D. 1827. Section seven, clause First, from and including the words the amount down to the end of the clause. Section eight, except the first fifteen words.
XXI of 1827	A Regulation for collecting Customs on Opium and other specified Articles, &c.	In the preamble, the last sixty-four words. In section seven, clause First, the words or criminal Judge; clause Second, the word Bombay. In section nine, clause Third, the words local currency. In section forty-six, clause Second, the words for the benefit of the Company. Sections forty-nine, fifty, fifty-one, fifty-two and fifty-three. Section sixty-five, clause Third. In section sixty-six, clause Second, the words and number as prescribed in section LVII, clause Fifth. In section sixty-eight, clause First, the words by the Regulations. In section seventy-one, clause First, the last thirty-three words.
XXII of 1827	A Regulation to declare and define Military Authority, in its relations to the Civil Power and to the Community at large.	In the preamble, the words from and including that Camp followers down to and including power. In the preamble, the last seventeen words. Section twenty-three, except the first twenty-two words. In section twenty-five, clause Third, the words and number in the mode described in section V, clause First. In section twenty-six, the words and number in section IX of this Regulation. In the same section, clause Third, the word Bombay. In section thirty-two, clause First, the word Bombay, and the last twenty-four words of this clause. In section forty-two, clause Fourth, the word both, and the words and the Court of Sudder Foujdary Adawlut. In section forty-nine, clause First, the word Bombay.
XXV of 1827	A Regulation for the Confinement of State Prisoners and for the Attachment of the Lands of Chieftains and others, for Reasons of State.	In the preamble, the last twenty words. Section four, clause First. In the same section, clause Second, the words or the Judge on circuit.
XXVII of 1827	A Regulation for abolishing the Zillah Court of Broach, and for attaching the Districts composing the Broach Zillah to the Zillalis of Surat and Kaira.	So much as has not been repealed.
XXVIII of 1827	A Regulation for fixing the Date from whence certain Regulations passed on the 1^st January 1827 are to take effect.	The whole.
XXXIV of 1827	Naw b of Surat	The whole.
IV of 1828	Stamps	The whole.
IX of 1828	Repealing Regulation I of 1828 and part of Regulation XXVII of 1827.	The whole.
X of 1828	Repealing Regulation II of 1828 and part of Regulation XXVII of 1827.	The whole.
XI of 1828	Assistant Judges	The whole.
XIV of 1828	A Regulation for levying a Toll at the Sion Causeway, &c.	The whole.
IV of 1830	A Regulation rescinding such Parts of Regulation XII of 1827 as vest the Criminal Judge with Police Jurisdiction of the Magistrate and his Assistants.	So much as has not been repealed.
V of 1830	A Regulation providing for the Appointment of a Revenue Commissioner, &c.	In the preamble, the words to have effect from the date of promulgation.
VII of 1830	A Regulation for bringing under the Operation of the Regulations the territories comprised in the Southern Mahratta Country, belonging to the Honourable Company, &c.	Sections three and four.
XIII of 1830	A Regulation for vesting certain Jagheerdars, Surinjameedars and Enamdars with the power of deciding Suits within the Boundaries of their respective estates.	In the preamble, the words to have effect from the date of promulgation. In section two, clause Second, the words to the deputy agent or assistant judge, as the case may be. In section five, the words and figures under the rules provided in Chapter XXII, Regulation IV of 1827, for the admission of special appeals.
XV of 1830	A Regulation for rescinding and re-enacting, with Modifications, the Provisions contained in Regulation VI, 1818, &c.	The whole.
XVIII of 1830	A Regulation providing for the Appointment of a Joint Judge within the Zillah of Poona.	The whole.
XX of 1830	A Regulation for relaxing the Restrictive System in regard to the Sale and Purchase of Malwa Opium, &c.	In the preamble, the words to have effect from the date of promulgation. Section one. Section two, clause Third, the words and figures leviable under Regulation XX of 1827.
I of 1831	A Regulation for extending the Jurisdiction of the Agent of Government, acting under the provisions of Section IV, Regulation XXIX of 1827, &c.	In the preamble the words to have effect from the date of promulgation. In section one, clause First, the words First, it is hereby declared that and the words and figures and which under the provisions of Section XXXI of Regulation XVII of 1827 are within the jurisdiction of Collectors of land revenue. Section one, clause Second.
X of 1831	A Regulation providing for the Recognition of the Vechania and Gerania Tenures as sufficient Title for the Exemption of Lands from the payment of Revenue, &c.	The whole.
XV of 1831	A Regulation providing Rules for the Punishment of Patels of Villages, in case of their falsifying Revenue Records.	In the preamble, the words to take effect from the date of promulgation.
XVI of 1831	A Regulation for extending the Jurisdiction vested in the Political Agent in the Southern Mahratta Country, &c.	In the preamble, the words to have effect from the date of promulgation, and the first five words of section one.
II of 1832	A Regulation providing for the realization of certain Items of Revenue from farmers thereof.	In the preamble, the words and laud and transit duties, and the last eight words. In section one, the words land customs, transit duties.
V of 1833	A Regulation for declaring all Hereditary District and Village Officers, when entrusted by virtue of their Offices with the charge or collection of the Public Money, to be officers of Receipt, and liable to certain Penalties for Embezzlement, &c.	In the preamble the word fourth and the last eight words. In section three, the word fourth. In section four, the words and figures In extension of the provisions of section XVIII of Regulation XVI of 1827, it is hereby declared that
I of 1834	Repealing Regulation V of 1828	Section one, and the second clause of section two.

Part VIII. Bengal Regulations.

Number and year.	Subject, Title or abbreviated Title.	Extent of repeal.
II of 1793	A Regulation for abolishing the Courts of Maal Adawlut or Revenue Courts, &c.	Sections two, nineteen and forty-eight. In section three, the second sentence.
IX of 1793	Apprehension and Trial of Persons charged with Crimes or Misdemeanours.	So much as has not been repealed.
XVIII of 1793	A Regulation for preserving complete the Records of the Civil and Criminal Courts of Judicature, &c.	So much as has not been repealed.
XXI of 1793	A Regulation for establishing in each Zillah an Office for keeping the Records in the Native Languages which relate to the public Revenue, &c.	The whole.
III of 1794	A Regulation for exempting Proprietors of Land (with certain Exceptions) from being confined for Arrears of Revenue, &c.	Section twenty-two.
XVIII of 1795	A Regulation for extending to the Province of Benares Regulation XVIII, 1793, &c.	The whole.
XXX of 1795	A Regulation for extending to the Province of Benares Regulation XXI, 1793, &c.	The whole.
LVIII of 1795.	A Regulation for granting to the Collectors a Commission on the Jumma of Lands, &c.	The whole Regulation, except sections three and four.
VII of 1797	A Regulation for abolishing the Office of Commissioner at Backergunge, &c.	So much as has not been repealed.
V of 1804	Native Officers	Sections twenty-five and twenty-six.
XIV of 1805	A Regulation for the Administration of Justice in Civil Cases in the Zillah of Cuttack.	The whole Regulation, except so much of section eleven as has not heretofore been repealed.
XVIII of 1806	Eastern Canal Tolls	The whole.
VI of 1814	A Regulation for modifying certain Parts of Regulation IX 1810, and Regulation I, 1812.	So much as has not been repealed.
XXVI of 1814	A Regulation for modifying some of the Rules at present in force regarding the Admission and Trial of Special and Summary Appeals, &c.	So much as has not been repealed.
I of 1819	A Regulation for replacing the Districts of Dinagepore and Rungpore under the Management of the Board of Revenue, &c.	Sections one, two and three.
II of 1819	Resumption of Revenue	Section nineteen, clause Second.
IV of 1821	A Regulation for authorizing a Collector of land Revenue or other Officer employed in the Management or Superintendence of any Branch of the Territorial Revenues, to exercise, in certain cases, the powers of Magistrate, &c.	Sections two and three, and section eight, clause Fourth.
VIII of 1824	Tolls on certain Rivers	The whole.
XIV of 1825	L khir j Tenures	Section five.
III of 1828	Special Commissioners for hearing appeals from revenue authorities.	Section nine.

1. Entitled as of the 7th & 8th Jac. I, in The Statutes: Revised Edition, London, 1870.

2. The reference is to the sections as printed in The Statutes: Revised Edition, London, 1870.

act 012 of 1873 : Repealing Act, 1873 [Repealed]

Repealing Act, 1873 [Repealed]

Section 1. Enactment in Schedule Repealed

Section 2. Short title Commencement

SECTIONS