(Received the assent of the Governor General on the 9th February 1875)
An Act to remove doubts as to the rights and liabilities of certain Native Soldiers.
PREAMBLE
Preamble. Whereas doubts have arisen as to the rights and liabilities of certain Native Soldiers who have been enrolled without having been attested, and it is expedient to remove such doubts; It is hereby enacted as follows:
Every person who has for the space of six months been in the receipt of military pay and been home on the rolls of any Regiment, Corps, Dep t, Ordnance Establishment, or Department of Her Majesty's Indian Army (of which the last pay-statement, if produced, shall he evidence), shall be deemed to have been duly enlisted, enrolled and attested, and shall not be entitled to claim his discharge on the ground of illegality or irregularity in his enlistment, enrolment or attestation, or on any other ground save such as may be recognised by the orders and customs of the service.
(Price one anna)