(Received the assent of the Governor General on the 16th December 1874).
An Act for the repeal of certain Obsolete Enactments.
PREAMBLE
Whereas it is expedient that the 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of circumstances become unnecessary, or which merely repeal prior enactments, should he expressly and specifically repealed; It is hereby enacted as follows:
The enactments described in the schedule annexed to this Act are hereby repealed to the extent mentioned in the third column of the same schedule: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 anything 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same respectively may have been in any manner affirmed, recognised, or derived, by, in, or from any enactment hereby repealed: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.
This Act may be cited as The Repealing Act, 1874; it extends to the whole of British India; and it shall come into force on the passing thereof.
SCHEDULE
| 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So much as has not been repealed.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 1st 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 21st 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. |