Number and year.

Subject.

Extent of repeal.

VIII of 1835

Decrees for Rent

So much as has not been repealed.

X of 1886

Indigo Contracts

In sections two, three and four, the first six words.

XX of 1836

Quashing Batw ras

In section two, the words and figures And it is hereby enacted that from the said first day of October, 1836.

In section three, the words And it is hereby enacted that.

XXI of 1836

Creation of Zilas

The words and figures It is hereby enacted, that from the first day of October, 1836.

XXVI of 1836

Governor General's Camp-Police

In section one, the first five words; and in sections two, three and four, the first six words.

III of 1837

Bengal Sadr Courts

So much as has not been repealed.

IV of 1837

Power to acquire land

In section one, the first twelve words and in section two, the first six words.

VI of 1837

Cuttack Malguz ts

The first five words.

XXII of 1837

Offences against Revenue Regulations (Madras)

So much as has not been repealed.

XXIX of 1837

Power to prescribe language to be used in judicial proceedings

The whole Act.

XXXVI of 1837

Criminal jurisdiction (Madras)

In section two, the first six words, and the words and that.

VII of 1838

Bengal judiciary

So much as has not been repealed.

XII of 1838

Treasure Trove (Madras)

The words and figures It is hereby enact, ed, that from the first day of July 1838.

XVI of 1838

Bombay judiciary

Section six; and in each of sections two, three, four and fives, the first six words.

XVIII of 1838

Sureties (Bombay)

In section one, the first twelve words.

In sections two, three, four, five and six, the words And it is hereby enacted, that.

XIX of 1838

Coasting vessels (Bombay)

In sections two to fourteen (both inclusive), the words And it is hereby enacted, that in section two, the words and figures from the said first day of November 1838; and in section fifteen, the words and figures And it is hereby enacted, that from the first day of November 1838.

XXII of 1838

Bengal judiciary

So much as has not been repealed.

XXIX of 1838

Salt Department (Bengal)

In each of sections two to thirteen, and seventeen to twenty-two (both inclusive), twenty-four, twenty-five, twenty-six, thirty and thirty-three, the words And it is hereby enacted, that.

IX of 1839

Pauper suits

So much as has not been repealed.

XX of 1839

Levy of hakks, &c. (Bombay)

In section one, the first seven words; in sections two and three, the first six words.

XXIV of 1839

Ganjam and Vizagapatana

In section two, the words and figures And it is hereby enacted, that from and after the said first day of December 1839.

In sections three, four, five, six, seven and eight, the first six words.

VI of 1840

Bills of Exchange

In section one, the words and figures from and after the first day of May, in the year of our Lord 1840.

In section two, the first twelve words.

In each of the remaining sections, the first six words.

IX of 1840

Damages, &c.

In section two, the first six words.

X of 1840

Temple of Jagann th

In sections two and three, the first six words.

XV of 1840

Agents of Foreign Sovereigns (Bombay)

So far as relates to Bombay Regulation XV of 1827.

XVII of 1840

Salt laws (Madras)

The words and figures in modification of Regulation V of 1831, of the Madras Code.

XIX of 1840

Pauper appeals

So much as has not been repealed.

XXIII of 1840

Execution of process

In sections two, three, four, six and seven, the first six words; in section five, the first five words; and the word that where it first occurs.

I of 1841

Collection of Revenue

The whole Act.

VII of 1841

Examination of absent witnesses

So much as has not been repealed.

VIII of 1841

Interpleader

In sections two, three, four, five and seven, the first six words.

X of 1841

Registry of Ships .

In sections two, three, four, five, six, nine, ten, eleven, twelve, fourteen, fifteen, sixteen, seventeen, eighteen, nineteen, twenty-one, twenty-three, twenty-four and twenty-five, the first six words.

In section eight, the first fourteen words.

In section twenty-six, the first eight words,

XI of 1841

Military Courts of Requests

In sections three to seventeen (both inclusive), the first six words.

In section five, the words and figures of the East India Company, under Act No. VII of 1841, and pursuant to the provisions of Act No. VII of 1841.

In section fifteen, the words and figures (for which purpose the provisions of Act No. II of 1840 shall be applicable)

XII of 1841

Sales of land for arrears of Revenue

In section two, the first six words, and the words and figures which shall fall due after the date specified in section XXXV of this Act.

XVIII of 1841

Arms and Ammunition

In section three, the first six words.

XIX of 1841

Curators

In sections two to nineteen (both inclusive), the first six words.

XXIV of 1841

Illusory appointments, &c.

In sections two, the first six words, and the words from the first day of January next,

In section four, the first forty-three words, and the words from the first day of January next.

In section five, the first six words,

VIII of 1841

Extension of parts of 8 & 4 Wm. IV., C. 42

In sections three, four, seven and nine, the first six words.

In section eight, the first five words, and the word that.

XXVI of 1841

Unclaimed dividends

In section two, the first six words.

IV of 1842

Boat regulations (Madras)

In sections two, three, four, six to nineteen (both inclusive), twenty-one and twenty-four, the first six words, Section twenty.

In sections twenty-two and twenty-three, the first seven words.

XII of 1842

Military B z rs

Section two, so far as it relates to Act No XXVIII of 1841, and the first six words.

XIII of 1842

Collection of Revenue (Bombay)

In section two, the first six words, and the words that it.

In sections three to eight (both inclusive) the first six words.

II of 1843

Appeals

The whole Act.

V of 1843

Slavery

In section one, the first seven words.

In sections two and three, the first eight words.

In section four, the first six words.

XI of 1843

Hereditary officers (Bombay)

In section two, the word And.

In sections three, four, five and six, eight ten to fifteen (both inclusive), the first six words.

In sections seven and nine, the first seven words.

XII of 1843

Judicial language

The whole Act.

VI of 1844

Customs Duties (Madras)

Section six.

In sections eight to fifteen (both inclusive) the first six words.

XVI of 1844

Salt Duties (Bombay)

The preamble.

Section six down to and including the word weight and that, and the word Com pany's.

VIII of 1845

Security for costs

The whole Act.

XXI of 1845

Meriah sacrifices

The whole Act.

I of 1846

Pleaders

Sections one, two and three; and in sections four and six to thirteen (both inclusive) the first six words.

In section five, the words nevertheless, and it is hereby enacted.

III of 1846

Boundary marks (Bombay)

In sections five and six, the first six words

XI of 1846

Kh ndesh and Ahmadnagar

In sections two, three, four and five, the first six words.

IX of 1847

Assessment of lands gained by alluvion or dereliction

In sections two, three, five, six and nine the first six words.

Section four down to and including the words and that.

XX of 1847

Copyright

In section three, the first six words, and the words and that.

In section five, the first eleven words, and the words and that.

In section six, the first five words, and the words and that.

In section seven, the first five words.

In section's eight and nine, the first twelve words.

In sections ten and eleven, the first six words.

In sections twelve to sixteen (both inclusive), the first five words.

XIV of 1848

Commissions

In section one, the first six words.

IX of 1849

Police Magistrates (Madras)

So much as has not been repealed.

IX of 1850

Presidency Small Cause Courts

In section six, the words and figures with in the meaning of Act VII. 1841, section VI.

XIX of 1860

Apprentices

In sections five and twenty-three, the words the East and Company.

XXXIII of 1850

Sales of Patni tenures

In section one, the first six words.

XXXVII of 1850

Inquiries into behaviour of public servants

In section eight, the words and figures by Act XXX. 1841.

III of 1852

Spirituous liquors (Bombay)

Section nine.

VII of 1852

Salt Revenue (Madras)

In section four, the words and figures in the manner prescribed by Clause 2, Section XXXIII. Regulation XI of 1816, of the Madras Code.

XI of 1852

Title to rent-free estates (Bombay)

Section one from and including the words and no order to the end.

XXIII of 1852

Mitigation of Fines

The whole Act.

XXX of 1852

Naturalization

Section nine.

XVIII of 1853

Sale of spirits in Cantonments

In section sixteen, the words and figures shall not come into operation before the 1^st day of January 1854, and.

XVIII of 1854 .

Railways

In the preamble, the words under the superintendence and control of the East India Company, and in any part of the territories in the possession and under to Government of the said Company.

In section two, the words or of the Ea India Company.

Sections thirty-two and thirty-three.

XXXI of 1854

Fines and recoveries: tenants in tail and married women

In the title and preamble, the words abolish real actions and also fines an common recoveries, and.

In section thirteen, the words the East and Company,

Section nineteen.

XXXIII of 1854

Judicial language

The whole Act.

XIV of 1855

Military B z rs, Madras

The whole Act.

XVIII of 1855

Pardons and Reprieves

The whole Act.

XXIII of 1855

Administration of mortgaged estates

In section one, the first eight words.

XXIV of 1855

Penal Servitude

In section one, the first six words, and the words the East and Company.

XXXII of 1855

Embankments

Section nineteen, and the last seven word of section eighteen.

XI of 1856

European deserters

In section two, the words or for any of the Settlements of Prince of Wales' Island Singapore and Malacca.

In section four, the words and figures Act No. XIV of 1849, or.

XIII of 1856

Presidency Towns Police

In the title and preamble, the words and the several stations of the Settlement of Prince of Wales' Island, Singapore and Malacca.

In section two, the definitions of station and Her Majesty's Supreme Court of Judicature.

The expressions and stations, or station, or stations wherever they occur in the Act.

Section nine.

In section twenty-two, the words and within the said Settlement.

In sections forty-seven, forty-eight and seventy-four, the words or the East India Company.

Section fifty-three from and including the words or of any down to and including 1851.

XIV of 1856

Improvement of Presidency Towns

So much as has not been repealed.

XIX of 1856

Emigration

So much as has not been repealed.

XXV of 1856

Municipal rates

The whole Act.

IV of 1857

Tobacco (Bombay)

In section four, the words and figures within the meaning of Act XXV of 1836.

XXI of 1857

Suburbs of Calcutta

In the title, the words of the Suburbs of Calcutta and in the preamble, the words the Suburbs of the said town of Calcutta and of, and the words Suburbs and, in each of the places where they occur.

In section one, the words Suburbs or.

In section four, the words or the East India Company.

In the schedule, the words Suburbs of Calcutta and, and the Part headed Suburbs of Calcutta.

XXIX of 1857

Land Customs (Bombay)

In section four, the words as above provided.

In section five, the words and figures and the provisions of sections IV, V and VI of the said Act I of 1852 shall be applicable to the persons so appointed.

I of 1858

Forced labour (Madras)

In section six, the words or District in each of the places where they occur, and so much of that section as relates to Madras Regulation VII of 1816.

XXXIV of 1858

Lunacy (Charter Courts)

Section thirty-one from and including and shall down to the end of the section.

XXXVI of 1858

Lunatic Asylums

In section six, the words and the Stations of the Straits Settlement, and and Stations.

In section seven, the words or in any Station of the Straits Settlement.

In section seventeen, the words and figures or to affect the provisions of Act IV of 1849, entitled An Act for the safe custody of Criminal Lunatics,

XXXVII of 1858

Naw b of the Carnatic

Section three.

I of 1859

Merchant Seamen

In section one hundred and twelve, the last eleven words.

III of 1859

Cantonment Joint Magistrates

Section eleven.

VII of 1859

Customs

So much as has not been repealed.

XIII of 1859

Masters and Workmen

In section one, the words or in any Station of the Settlement of Prince of Wales Island, Singapore and Malacca.

XVIII of 1859

Punishment of offences

Section one.

XXIII of 1859

Land Customs

The whole Act.

XXIV of 1859

Police (Madras Presidency)

Section twelve.

In section fifty-two, the words and figures in manner provided by Act II of 1839.

VIII of 1860

Telegraphs

In section eighteen, the words or for the Settlement of Prince of Wales' Island, Singapore, and Malacca.

XVI of 1860

Presidency Municipalities

The whole Act.

XXI of 1850

Registration of Societies

In sections one and eighteen, the words and figures under Act XIX of 1857.

XXII of 1860

Chittagong

Section seven.

XXIII of 1860

Abk r (Bengal)

In section one, the words and figures On and after the 21^st January 1860; and in section four, the word said.

XXVII of 1860

Collections of debts on successions

Section one.

XXXI of 1850

Arms

In section twenty-five, the words Magistrate, Deputy Magistrate, or Assistant to a Magistrate, or Police Officer, or for any other.

Sections thirty-seven, thirty-eight and thirty-nine.

In section forty-one, the words or Station.

XLVIII of 1860

Presidency Towns Police

In the title, the words and the several Stations of the Settlement of Prince of Wales' Island, Singapore and Malacca.

In section four, the words or in any of the Stations of the Straits Settlement, and or of the Courts of Judicature of such Stations, and or in the Court of Judicature

V of 1861

Police

Section eleven.

XVII of 1861

Customs Duties (North-Western Provinces)

In section one, the words and figures From and after the ninth day of March 1861.

Section three.

IV of 1863

Treaty with Burma

Section four.

XIX of 1863

Partition

In section two, the words after the passing of this Act.

XX of 1863

Religious Endowments

In the preamble, the words and figures and whereas it is expedient for that purpose to repeal so much of Regulation XIX. 1810 of the Bengal Code, and Regulation VII. 1817 of the Madras Code, as relate to endowments for the support of mosques, Hindoo Temples, or other religious purposes.

In section twenty-two, the words after the passing of this Act.

VI of 1864

Whipping

Sections nine and ten.

VII of 1864

Salt (Central Provinces)

Section four.

XIX of 1864

Mirz pur

Section four.

XXIV of 1865

Warrants of Attorney

So much as has not been repealed.

XXX of 1865

Madras Irrigation Company

Section two.

XXI of 1866

Native Converts're-marriage

Section two.

In section thirty-four, the words and figures or in Acts Nos. XXV of 1864, and V of 1865, and from and including the words and no Clergyman to the end of the section; and section thirty-five from and including the words But it may to the end of the section.

XXV of 1866

Transfer to Government of certain securities

In the title and preamble, the words and in the Supreme Court of the Straits' Settlement.

In section one, the words or Supreme Court of the Straits' Settlement.

So much of section two as has not been repealed.

In section four, the words or Supreme Court, as the case may be, and the word and, in the case of proceeds transform and paid under the second section of this Act by order of the Supreme Court of the Straits' Settlement, be established to the satisfaction of the same Court.

XXVII of 1866

Trustees and Mortgagees

In section two, the words to abolish rea actions and also fines and common, re coveries, and.

Section fifty-five.

XXVIII of 1866

Trustees and Mortgagees' powers

In section one, the words and the Supreme Court of Judicature of the Settlement to Prince of Wales' Island, Singapore and Malacca.

Section forty-seven.

III of 1867

Public Gambling

Section eighteen.

XIII of 1867

Port-dues (Maulmain and Bassein)

In section three, the first eight words.

XIV of 1867

P ndh ri (Central Provinces)

Section seven.

XVIII of 1867

Jb ns Civil Courts

In section three, the words from the date of this Act coming into operation,

Section twenty-six.

XIX of 1867

Darjeeling

Section one.

XXIII of 1867

Murderous Outrages (Panj b)

Section three.

XVIII of 1868

N lgiri Hills

Section four.

XXV of 1868

Coorg Courts

The second paragraph of section one. Section twenty-five.

XI of 1869

Land Customs (Madras and Bombay)

Section three.

In section four, the words and figures schedules to the said Act No. XVII of 1867, or any other.

XV of 1869

Prisoners' testimony

In sections seven and eight, the words and figures appointed under Act No. XXI of 1863, and appointed under the said Act No. XXI of 1863.

XVI of 1869

Bhut n Dv rs

Section four.

XVIII of 1869

Stamps

In section seventeen, the words and figures Act No. XXVI of 1867, section six, or under, and other.

In section forty-five, the words and figures or Act No. X of 1862 (to consolidate and amend the law relating to stamp duties).

XX of 1869

Volunteers

In section twenty-six, the words and figures or the said Act No. XXIII of 1857.

V of 1870

Costs of certain petitions

In the preamble, the words and in the Supreme Court of the Straits' Settlement, and the proceeds of certain estates in the charge of the Administrator General of Bengal.

XXII of 1870

European British subjects

Section five.

XXVI of 1870

Prisons

The third paragraph of section one.

I of 1871

Cattle tr spass

The third paragraph of section one.

II of 1871

Extension of Prisons' Act to Coorg

Clause (b) of section one.

III of 1871

Paper Currency

The third paragraph of section one.

IV of 1871

Coroners

The third paragraph of section one.

V of 1871

Prisoners

The third paragraph of section one.

VI of 1871

Bengal Civil Courts

The fourth paragraph of section one.

VII of 1871

Emigration

The third paragraph of section one.

X of 1871

Excise

The third paragraph of section one. Section eighty-eight.

XII of 1871

Income Tax

The whole Act.

XIII of 1871

Customs Duties

The third paragraph of section one.

In section four, the words and figures affects Act No. XX of 1867, or.

XVI of 1871

Survey of Steamers (Burma)

The third paragraph of section one.

XVII of 1871

Land rates (Oudh)

The third paragraph of section one.

XVIII of 1871

Land rates (N.W.P.)

The third paragraph of section one.

XX of 1871

Land rates (Panj b)

The third paragraph of section one.

XXI of 1871

Dehr D

In the preamble, the words and to indemnify all officers and other persons who have acted in the said district under the said Regulations and Acts.

XXIV of 1871

Local Public Works Loans

In section one, the words and shall come into force upon the passing thereof.

XXV of 1871

Railways

The third paragraph of section one.

XXVI of 1871

Land improvement

The third paragraph of section one.

XXVII of 1871

Criminal tribes .

In section one, the words and it shall come into force on the passing thereof.

XXXII of 1871

Civil Courts (Oudh)

Paragraphs three and four of section one.

III of 1872

Marriage in certain cases

In section one, the last nine words.

VII of 1872

Burma Courts

The last paragraph of section one.

Sections three and four.

VIII of 1872

Income Tax

The whole Act.

X of 1872

Criminal Procedure

The third paragraph of section one.

XI of 1872

Foreign Jurisdiction

The last paragraph of section one.

XIII of 1872

Patterns and Designs

The last nine words of section one.

XV of 1872

Christian Marriage

The third paragraph of section one.

XVIII of 1872

Amending Evidence Act

The second paragraph of section one.

XXI of 1872

Native Military Lunatics

The third paragraph of section one.

XXVII of 1872

Postponing Criminal Procedure Code in Sindh

The whole Act.

I of 1873

Amending Burma Courts' Act

The third paragraph of section one.

II of 1873

Burma Ferries

The third paragraph of section one.

IV of 1873

Panj b Municipalities

The third paragraph of section one.

V of 1873

Government Savings Banks

The third paragraph of section one.

VI of 1873

Transhipment

The third paragraph of section one.

VIII of 1873

Canals and Drainage

The third paragraph of section one.

IX of 1873

Panj b Appeals

The third paragraph of section one.

XI of 1873

Central Provinces Municipalities

The third paragraph of section one.

XII of 1873

Repealing Act, 1873

The whole Act.

XIII of 1873

Burma Timber

Section five.

XIV of 1873

Lunatic Soldiers' property

The third paragraph of section one.

XV of 1873

Municipalities (N.W.P. and Oudh)

The third paragraph of section one.

XVI of 1873

Village Police (N.W.P.)

Section two.

V of 1874

Kullu appeals

The preamble and section two.

VI of 1874

Privy Council Appeals

Section two and the schedule.

Number and year.

Subject.

Extent of repeal.

III of 1865

Offences against special and local laws.

The whole.

I of 1867

Shortening language of Acts

Sections six and seven.

III of 1867

Claims against Az m Jah

The whole.

VIII of 1867

Police

In section eighty-one, the words and figures And sections 2 and 4 of Act XXII of 1837 and.

I of 1869

N giri Hills Commissioner

The whole.

Number and year.

Subject.

Extent of repeal.

VII of 1867

District Police

Section twelve.

I of 1878

Bombay Port Trust

Section one, and Schedule A.

III of 1873

Fees levied under Bombay Act IX of 1863

The whole.

Number and year.

Subject.

Extent of repeal.

VII of 1862

Resumption of Revenue

Sections three and four.

VIII of 1868

Partial repeal of Act XXI of 1857

The whole Act.

II of 1872

Jute Warehouses

The last forty-three words of section one.

Number and year.

Subject.

Extent of repeal.

III of 1802

Procedure in Zila Courts

Section twenty-one.

IX of 1816

Zila Magistrates

So much as has not been repealed.

II of 1819

State Prisoners

Section four.

VII of 1822

Rescinding Regulations I of 1809, and V of 1811

In section three, the words of the ministerial officers of the Courts of Judicature.

VII of 1882

Military B z rs

The whole.

Number and year.

Subject or abbreviated Title.

Extent of repeal.

II of 1793.

A Regulation for abolishing the Courts of Maal Adawlut, &c.

In section four, the words and figures published in the manner directed in Regulation XLI. 1793.

In section eight, clauses Eleventh and Twelfth.

In section nine, the first three words.

In section ten, the words or dewans.

In section fourteen, the words and the dewan.

In sections fifteen and eighteen, the words or dewan.

In section sixteen, the words dewan or other.

Sections twenty-one, twenty-two, twenty-seven, thirty, thirty-one, thirty-two, forty-six and forty-seven.

In section twenty-four, the words and figures by a Regulation published in the manner directed in Regulation XLI. 1793, or.

In section twenty-five, the words and the species of rupee in which each payment may be made.

In section twenty-six, the last sentence.

IV of 1793

A Regulation for receiving, trying, and deciding suits, &c.

So much as has not been repealed.

VIII of 1793

A Regulation for re-enacting with modification, &c.

Sections one, two, three, five to twelve (both inclusive), forty-two, forty-four, forty-five, forty-six, forty-seven, sixty-one and sixty-three.

In section seventeen, the second sentence.

In section eighteen, the second sentence.

Section twenty-one from and including the words in the mode to the end of the section.

In section thirty-five, the second sentence.

Sections sixty-eight to one hundred and one, both inclusive.

X of 1793

Decennial settlement

So much as has not been repealed.

XI of 1793

Inheritance

Section two down to and including the word Higeree.

In section three, the words subsequent to the period specified in scotion II.

Section four down to and including the words and that.

Section five, except the first ten words, and in section six, the figure, and words VI. Nor to.

XIV of 1793

Recovery of Arrears of Revenue

So much as has not been repealed.

XIX of 1793

Non-b dsh h l kbir j grants

Section eighteen.

In section two, clause Second, the words an figures and proceeded in it, as required be section XIV. Regulation III. 1793.

In section thirty-five, the words and also to the Provincial Court of Appeal of the Division, and and to the??? Court of Appeal of the Division, and Provincial Court of Appeal or.

In section forty-two, the second and ??? sentences.

In section forty-three, the first four words.

XXXVII of 1793

B dsh h l khir j grants

In section ten, the words to the Provincial Court of Appeal, or from the decision of the Provincial Court, and the words in the event of their ordering the cause to be appealed to the Provincial Court and of its being given against them therein, and the word in both cases.

Sections thirteen, twenty-five and thirty-four.

In section seventeen, the words every five years.

In section twenty-eight, the words of the five years.

In section thirty, the words and also to the Provincial Court of Appeal of the division, *** and to the Provincial Court of Appeal of the division, and Provincial Court of appeal or.

In section thirty-seven, the last two sentences.

In section thirty-nine, the words and figure which is to be formed in each of the??? in Bengal, Behar, and Orissa, at the commencement of the Bengal, Fussily, and Willaity year 1207, and at the commencement of every succeeding five years, and the word five.

XXXVIII of 1793

Lending to zam nd rs

In section two, the words and City, and the words the Judges of the Provincial Courts of appeal and the Courts of??? and the registers to their respective Courts.

XLVIII of 1793

A Regulation for forming a quinquennial register, &c.

In section two, clause First, the word every five years.

In sections ten, eleven, thirteen, sixteen, seventeen, nineteen, twenty-one, twenty-three, twenty-five, twenty-eight, twenty-nine and thirty, the word quinquennial wherever it occurs.

In section ten, the words every and five.

In section sixteen, the word five.

In section eighteen, the words and also to the Provincial Court of Appeal of the division; *** and to the Provincial Court of Appeal of the division in which it may be included, and Provincial Court of Appeal or.

In section nineteen, the words at the end of every five years.

Section twenty-two.

In section twenty-four, clause Second. In the same section, clause Fifth, the words and figures Regulation XXV. 1793; that Regulation directing that the division and union of all estates are to be made under. In the same section, clause Seventh.

In section twenty-six, the last two sentences.

Section twenty-seven.

In section twenty-nine, the words and figures at the commencement of the Bengal, Fussily, and Willaity year 1207, and at the commencement of every succeeding five years.

L of 1793

A Regulation for empowering the Court of Wards, &c.

So much as has not been repealed.

III of 1794

A Regulation for exempting proprietors of land, &c.

The whole Regulation, except sections twelve, thirteen, sixteen, seventeen, eighteen, nineteen and twenty.

In section thirteen, the words and figures by section III. Regulation XIV. 1793.

VIII of 1795

Extending Regulation IV of 1793

So much as has not been repealed.

XXVII of 1795

Permanent Settlement, Benares

In section ten, the words and figures and printed and published in the manner prescribed in Regulation XLI. 1793, and as referred to in Regulation II. 1795.

LV of 1795

Court of Wards. Security from guardians

So much as has wit been repealed.

I of 1799

Frontier of Silhet

In section two, the words natives of to Company's provinces; and to Armenian Greeks and all other, and the words in being British-born subjects; as well as such British-born subjects as may authorized by a license from Government to reside in the district of Sylhet.

In section six, from and including to words in the mode down to the end the section.

Section seven.

V of 1799

Wills and Intestacy

In section one, the words and fingers prescribed in section XV of Regulated IV. 1793, viz.

In section two, the words and figures Regulation X. 1793, or, and the??? other before Regulation and from and including the words under??? general rule to the end of the section.

In sections one, two, three and seven,??? words and City and or City, wherever they occur.

In section eight, the words and figure described in Regulation X. 1793, and by the above or any other Regulation and the word the before disqualified

VII of 1799

Realization of rent and revenue

So much as has not been repealed.

II of 1800

Stone quarries at Chunar

In section two, the words native inhabitants of the Company's provinces and a other, and from and including the were not being down to and including the figures 1793.

In section eight, the words and figure which are exempted from the customs be section X. Regulation III. 1795.

Section nine.

In section ten, the words besides an oath or solemn declaration, for the faithful execution of their respective duties.

V of 1800

Extending to Benares Regulation, VII of 1799

The whole Regulation.

VIII of 1800

Pargana Register

In section four, the words at the??? of every fifth succeeding year. In sections five, six, seven, nine, ten, fourteen, sixteen, seventeen, nineteen, the word quinquennial wherever it occurs.

In section five, the words the interval of five years.

In section six, the words in the Persian language and the words and figures appointed under Regulation XXI. 1793 (extended to Benares by Regulation XXXVII. 1795), and the words (or by the city judge in the province of Benares). In section eleven, the words directed to be prepared at the expiration of every five years.

In section seventeen, the words and figures appointed under Regulation XXI. 1793, and from and including the words Such officers shall to the end of the section. Section twenty-two.

I of 1801

Commissioners of Revenue and Circuit, Board of Revenue, &c.

Sections one, two, four, nine and fifteen.

In section eight, the words and figures or to alter the provisions made for the correction of error or collusion in such allotments, by section twenty-five, Regulation XXV. 1793, in cases of private divisions of estates; and by clause Second of section twenty-nine, Regulation VII. 1799, in cases of public sales.

In section ten, the words and figures or of suspicion that the purchase has been made in opposition to the Rules contained in clauses 3 and 4 of section XXIX. Regulation VII. 1799, and for the orders of the Governor General in Council, as directed in clause Fourth of section XXIX. Regulation VII. 1799.

VII of 1801

Duty on Coasting Vessels, &c.

The whole Regulation.

XIII of 1803

Records of Courts, Ceded Provinces

The whole Regulation.

XLIII of 1803

Fees on institution of suits

So much as has not been repealed.

XLIX of 1803

Assistant Judges

So much as has not been repealed.

V of 1804

Appointment and removal of Native Officers

So much as has not been repealed.

X of 1804

Punishment of State offences by Courts Martial, &c.

In section four, the words and figures or before any special court appointed for the trial of such offences, under Regulation IV. 1799, and Regulation XX. 1803.

X of 1805

Sadr Ad lat

So much as has not been repealed.

XII of 1805

Settlement and Collection of public revenue, Cuttack, &c.

Sections twelve, thirteen, fourteen, fifteen and sixteen.

XIII of 1805

Cuttack Police

In section two, the words and figures formed into one zillah, instead of two zillahs, as prescribed in Regulation IV, 1804, and shall be.

Section twelve.

VI of 1806

Embankments

So much as has not been repealed.

VII of 1806

A Regulation for re-establishing a Court of Civil Judicature in the vicinity of Calcutta, &c.

The whole Regulation.

VIII of 1806

Complaints against Collectors

So much as has not been repealed.

XI of 1806

Supplies for Troops, &c.

Sections nine, eleven and twelve.

VIII of 1809

Appointment and removal of ministerial officers

So much as has not been repealed.

X of 1810

A Regulation for abolishing the duties, &c.

The whole Regulation.

XX of 1810

Camp-followers, b z rs

Section five; and in section three, the words or the second article of the fifteenth section of the Hon'ble Company's.

IX of 1811

Partition

The whole Regulation.

XI of 1811

Revision of jama on divided lands

Section two.

III of 1812

C iminal Procedure, &c.

So much as has not been repealed.

V of 1812

Collection of Land Revenue

Section one.

Section two down to and including the words rescinded; and.

Section three down to and including the words rescinded: and. Section four down to and including the words declared that, and the words and figures the case to he tried as a summary suit under Regulation VII. 1799.

Section twenty-six from and including the words provided, however, to the end.

Section twenty-seven from and including the words and should those authorities to the and.

XI of 1812

Foreign Immigrants

In section five, the words before the Court of Circuit, in each of the places where they occur, and the words of circuit.

XV of 1812

Extending parts of Regulation I. 1811

So much as has not been repealed.

XVIII of 1812

Explaining section 2 of Regulation V. 1812

Section three, clause First.

XXII of 1812

Bandelkhaud

In section four, the two provisoes.

XIX of 1814

Partition of Revenue-paying estates.

Section two; and in section thirteen, clause First.

The words or Board of Commissioners, and and Board of Commissioners, wherever they occur.

In section seventeen, clause Third, the second sentence.

In section twenty-one, the words as the case may be and respectively.

XXV of 1814

Sadr D w n Ad lat and Provincial Courts

So much as has not been repealed.

XXVII of 1814

Native Pleaders

So much as has not been repealed.

V of 1816

K nungo, Cuttack

In emotion one, from and including the words to be in force to the end of the section.

In section three, the words and figures under the provisions of Regulation V. 1804, and Regulation VIII. 1809.

IX of 1816

The Sunderbuns

Section one from and including the words to be in fores to the end of the section.

XI of 1816

Succession to certain estates in Cuttack

Sections four, six, ten and twenty; and in section eighteen, the figures and word IV, VI, and X.

XVII of 1816

Police

So much as has not been repealed.

V of 1817

Hidden Treasuxe

In section five, the words the Board of Commissioners, or the Commissioner in Behar and Benares, or.

In section six, the words and figures within the period limited by the notification directed in section IV of this Regulation, *** and deposited it in the Zillah or City Court, as required by section III.

In section seven, the words and deposited.

In section eight, the words and figure in conformity with section IV and make the deposit thereby required and or the Board of Commissioners in the Western Provinces or the Commissioner in Behar and Benares.

In section nine, the words or City, and the last fourteen words.

Section ten.

XII of 1817

Patw r s

In the preamble, the words from the date of their promulgation.

Sections two, four, five and six.

In section nine, the words and figures to furnish the Collector with the statement required in section IV, and; and sections V and VII of.

In section eleven, the words and figures to furnish the statement required by section IV, or, *** sections V and VII of, *** in those sections, and the Board of Commissioners, or the Commissioner in Behar and Benares, as the case may be.

In section twenty-six, the words before a Court of Circuit, *** in the Regulations, and under the provisions of the Regulations.

In section twenty-seven, the words before a Court of Circuit, and in the Regulations.

In section thirty-one, the words the Board of Commissioners or the Commissioner in Behar and Benares, according as he may be subject to one or other of those authorities, *** and Commissioner aforesaid.

In section thirty-five, the words Board of Commissioners and Commissioner in Behar and Benares, as the case may be.

In section thirty-three, the words or Commissioner.

In sections thirty-three and thirty-five, the words the Board of Commissioners or the Commissioner in Behar or Benares, as the case may be.

XX of 1817

Police

Sections one to eight (both inclusive), ten, eleven, thirty-one, thirty-three and thirty-four.

In section twenty-eight, clause Second, the words and figures as directed in section XXIV. Regmation X. 1813.

In section twenty-nine, clause first, the words weaver, *** engaged in the provision of the Company's investment, or, *** commercial, *** commercial resident.

In clause Second, the word commercial.

In clause Third, the words weavers, *** engaged in the provision of the Company's investment, or, *** commercial, *** commercial resident.

In clause Fourth, the words weaver, *** engaged in the provision of the Company's investment, or, *** commercial, and commercial resident.

In clause Fifth, the words and figures as required by the Second clause of section XI. Regulation VI. 1801, and the words commercial resident or.

In clause Ninth, the words and figures as required by the provisions of Regulation XIII. 1816, which are herein recapitulated for their information and guidance.

Clauses Tenth and Eleventh.

In section thirty, clauses Third and Sixth; and in clause Second, the words and figures in pursuance of section IX. Regulation XL 1806.

III of 1818

State Prisoners

In section four, the words of circuit wherever they occur.

Section eight.

In section nine, the words to the Provincial Court of Appeal and Circuit, and.

II of 1819

Resumption of Revenue

Sections two, twenty-five and twenty-seven.

In section six, the words in the Persian, language and character.

In section nineteen, clause First, from and including the words conformably with to the end of the clause.

In sections twenty, twenty-one and thirty, the word Persian.

Section twenty-four, clause Second.

Section twenty-six, clause First, except the words In cases instituted in the Zillah Court *** an appeal shall be received by the Court of Sudder Dewannv Adawlut.

Clause Second down to and including the words appeals but, and the words or Provincial Court, and the word special wherever it occurs.

In section thirty, clauses Fifth and Seventh, the words or City.

VI of 1819

Ferries

In section two, clause First and the first six words of clause Second.

In section three, clause Second, the words and figures under the provisions of Regulation XIX. 1816.

In section six, clause Second, the words through the channel of the Superintendents of Police.

Section fourteen.

VIII of 1819

Patn Taluqs

In section two, the words and figures under the rule of section V. Regulation XLIV. 1793.

In section three, clause Third, the words and figures under the rule contained in the seventh clause of section XV. Regulation VII. 1799, for leases conveying a limited interest in the land.

In section eight, clause Second, the words; to the Civil Court of the District, and a similar one.

In section nine, the words by the Register or acting Register of the Civil Court, or, in his absence, by the person in charge of the Office of Judge, or of Magistrate of the District within which the lands may be situated.

In section fifteen, clause Second, the word summary, and the words and figures brought under the provisions of section XV. Regulation VII. 1799, or in any application to stay process by distraint, under the rules of Regulation V. 1812.

II of 1820

Offences in Chandernagore.

The whole Regulation.

IV of 1821

Collectors' powers

In section six, clause First, the words and City, and the whole of clause Second.

In section seven, the words or City wherever they occur.

In section eight, clause Third, the words or the Boards of Commissioners, *** or Board of Commissioners.

III of 1822

Board of Revenue .

Sections two and three, and clauses Second and Third of section four.

VII of 1822

Settlement Ceded Provinces and Cuttack

In section two, the first five clauses, and the first fourteen words of clause Sixth.

In section five, clause Second; section six, clause First; section seven, clause First; section nine, clause Second; section twelve, clause Second, and section seventeen, the words of Commissioners.

In section fifteen, the words or Provincial, and according to the value of the interest at stake.

In section sixteen, the words or Provincial. In section twenty, clause Second, the words or City.

In section twenty-three, clause Third, the words or City.

In section twenty-nine, clause Fifth, the word Persian.

In section thirty, the words or City, and or Provincial Court of the Division, and under the general Regulations for the administration of civil justice.

In section thirty-one, clause Second, the words any register, sudder aumeen, or, and registers, sudder aumeens, and.

In section thirty-three, Clause First, the words and figures shall be guided by the rules contained in Regulation XVI. 1793, and the other corresponding enactments, and in Regulation VI. 1813, in so far as the same may be applicable, and.

VI of 1823

Indigo suits

In section three, clause First, the words or city, and or to a register exercising the powers of Joint Magistrate.

In section six, the word summary (wherever it occurs), nevertheless and by a summary award and the passage beginning with they shall be either and ending with under this Regulation.

VII of 1823

Loans to Covenanted Civil Servants

Section two, clause Third.

In section three, the words and city.

Section five.

In section eight, the words provincial, *** by the Provincial Courts, and of the Regulations.

VII of 1825

Sales of land in execution of decrees

So much as has not been repealed.

XIV of 1825

Revenue Authorities

Section six from and including the words to the Provincial Court down to and including pounds sterling. In the same section, the words or Provincial.

XV of 1825

Customs duties

So much as has not been repealed.

XX of 1825

Courts Martial

In section four, the words or City, and the words and figures under the provisions of Regulation L, 1808.

III of 1827

Ministerial Native Officers

The whole Regulation except section five.

V of 1827

Management of estates under attachment

In section two, the words and figures and sections XXVI and XXVII. Regulation V. 1812, and clause Third, section V. Regulation VI. 1813. In sections two and three, the words and City. In section four, the words or City.

III of 1828

Special Commissioners for hearing Revenue Appeals

In section two, clause Third, the words through the Court of Sudder Dewanny Adawlut, and Provincial and.

In section four, clause First, the words in a Persian roobukaree.

Section six, clauses Sixth and Seventh.

In section ten, clause Fourth, the words the Provincial Courts, or, *** or the Provincial, *** respectively.

In section ten, clause Fifth from and including the words and the Civil Courts to the end of the section.

Section eleven, clause First.

IV of 1828

Powers of Collectors

In section two, clause Fourth, before the word magistrates, the words the powers vested in; and the words and figures by Regulation XV. 1824, shall be suspended in regard to all mehauls of which the settlement may be so in progress; and the said officers.

I of 1829

Commissioners of Revenue

Sections three and five.

IV of 1829

Modifying Regulation III. 1828

In section two, clause First, the words or City, and or of a Provincial Court.

XV of 1829

Valuing goods imported by sea

So much as has not been repealed.

III of 1830

Amending Regulation XV of 1829.

So much as has not been repealed.

VI of 1831

Sadr D w n Ad lat (N.W.P.)

Sections one, two, three, four, five and eight.

XI of 1831

Police-powers of Tahs ld rs

Section eight.

VI of 1832

Native Assessors

So much as has not been repealed.

VI of 1833

Customs duties

So much as has not been repeated.

IX of 1833

Revenue Settlements

Section four.