Assam act 007 of 1912 : The Bengal, Bihar and Orissa and Assam Laws Act, 1912

---

()

ct • , ., ,

df' I n er 'I. r f" (r " •

.t . .e I I \\. I

m in d J

" .

u6cation , • I:!•

t" r- <••

I, ,

'..

.r.

)

1t & H \ Kt .

e (' • •.

c .. .d p

lion ~ e und..,-

• •

•

Cb't! ~

(

Mi r certa.u proY! I

r ~ in the terr it rio

u e r ri r

0, ,

r r-

r f 1

"h Gooer mall ~ Iadia. ct.

• • Orissa. ] [19121 .leU.

• A Wl!

• (a' any Court may, subject to the other provisions of thil :\ c t r onst rue the ena c tment, notifica tion, order , schemes , r ^J~,form or bve-Iaw i th such alterat ion. , not affef t inst the subst ance, :u m ~. be necessary or proper to ad ap t it to th e matter before the Court ; and ' b the [ late Go -ern ment p may, by notifica tion in the "o ci ! G zerte ]," d irect by wha t officer any uthori tv or power Ih. 1 be exerci..ble : any such notific tion shall ha e dli t a if en

160

~ . I t."S/I ti r h • h, ( TIft. h.1 lJiIut, ••d O,u.'-.lcl l of 19U .

. J 5. for the p"rP"!e of facili tating the appl ica tion to the end t.. rito • or '~\' part th ereof, in [&"'dw/, .4, Sc:WrIl. B ., 1 bedule C I) a ny M1 crment pa~ed before the commence- II"'>"' rnen t of 'hi Art or of an~ norificadon, ord ers, schemes, rules, form or b~-Ia mad e under any such ena ctment.-«

Comtruet on 3. An ~T'l po by any ~uthorit in India 1 of ceriain and all fl#.... be mes , ru les, forms nd bye.1awl rdO"eDCen in illued . f)f J"f Ibr' under such enactmen ts . which clUlc'~ent i.Dimrnc:dia u· More- the commenc eraem of th is Act, were in force ~~e.:~~:: t"l pr eed for, any of the territory mentioned in ~I' ., ~·c lJ , tJf Schedule C, shall, in their arplicaron to Sc.h....:-c .... th ernrorv, be construed a if references therein to the au thor- p C _.. terrnorv or <'; &J: ,.tt es me ntioned in c:ulumn 1 of Schedule D , ere re tereeees to the aut &ori tie. , territory or Gazen es respeetiyc:~ mentioned or referred to oppcrit rherero in co lum n 2 of that

• r ...ndine pro. 6 I • At: I 1 t n: peeeeedine which , at ceedinev, the comme ~m4'"W ~hereof, i1 pendin il! or in respec t or any of ' he te rri tory mentio min [5•.....,./0 .~ . S"",,,.I, R or) Schedule C ; and everv such nroceedin hall be con tinued as if this Act had not been pa ed ,

Applic.,ion : and 8. [,f. """,.,of .~clr &pial. 1Rep, b:! .~... of 1938. t? adapt- i [ lJ. References in th is ....ct . by whatever for n , o f words to ~ .and I ndia n L "'" in fOr e im media tely befoee the commencem e nt. uodcT coT~~i . hi Act hal . ft- [he commencem en t of [the con9ti tu tion]' dtS72 ot°·thc be cons-ructed .. refCJCDC(S to those La as adapted a nd modi- e-tilutioD.)o fied_und er (Articl e 3;2 of the co nstit u tion.]'

1. ucctl~i, c.ty am:Dded by A, O. I t&. and A. O. 1950 lO read .. a bove. : Pr 'In to te(t ion S wato repealed b, Itctioo 2 of Act 38 or 1" 1). It ta h AI "'I"'~

.. frol., ckd 1. Gool. err .......~Mnl in Counc:1 m ol v, hv notificat ion in th e C. ·"II" 1 dll ('e ' thaI .ny fuocuoa c..'>C t.b~ Chit'! <':tX1l1D~ of Alum uOOer n') L e c.1mtnt. noti6cat~ oedee , scheme . rule, form or "

bve-law ~!1 be .' . , ed b) the Go\C·n l(ll.(;enn- .l1 in ceurml .Iud not by the .aid Chief C. "J1 m ' .

3S'J6 1 . ~,. 1"" 1. O. ''''~j '.... J"" ,ci~ c.. ,,..,.,. wbit.b w., ~~!bI . byA.O. )9~7.

Pcwers

Court.

St_ te

G ceer -

mn> "

f. r iliu l il

. ppJicaliun 01 eue cr- Jnmu.

.. IoU • ., t/w ••• O. 191:/_ le-l • c..e.:.dt, for ··W.^o^• J It :1 .hI.t . O. 193;-.

• S 4b~tiiJdH ~ .. .-4. D. J95Q f« P." 111_/ ~ e..--.t ".1 IU:id ...uI, 1935. , 5" . ~ .1. 0 .19."f'''''( 191 .f tltt G.",,_ 'II ofI J i. Nt 193>.

SCHEDULE B

TN Pro. ' e ofBiMr a.d Oriu«

1 Tramfcrred to the pnMDCC' of OMal tiu GovctUD1tQt m India

(C""ni,vdclcl oC OrI_ >Onltt, 1936.

161

SCHEDUU' .d (Su SI J, 5 IUId 6) T ill Pm Ui" 9 ofFori lViUiam in B,"Itsl Part I

. IN Tir"'" Division, compri,ing th, distrids of Champaran D",bhangd, • fM.<./lfarplU and Saran ;

/hi Chota NalPttT D ici sion, comprising tht districts of H~arib.,h .\fanbhtun, Pala",.., Ranchi a"d Singblucm ; and 1 "" Orin« Dirisiorl, comprising tho districts of .dagul Ba/IIS",,' CuJlack, PIUiand Sambalpur.

Till

.,lritls of Bu ltsi/JfU• •\I.,!Iyr, P""" ... til, SMtMl

P"'K_ s, i. tilt Bhaga/pur Di.lJWft ; till Patna Dirision, compri,ing 111, di,tric" of Gay., Palna and Shahabwl ;

Tht BItTdu;an Division, compnm.g till distritls ofBasshra, Birb!uml, liltTd,,:.,., Hoogly, HDwr,h and Midnapur; tht Pm itl"'9 Diiisi••, comprisiscg tho lou", of QUe"'''' and /hi di'lriets ofJmorl, Kludna, .Ill1TShiUb ad, .\"aJi4 aNi /hi Z4-P",gatlaS assd 1M Ii, tri of Darjuli., .

T'" C/riJlc f01tl DitUion, tht districts of Cltilt4gMl . ""

Chittagong Hill T r«ts, .VrxskJusJi C1ld TipJ1na ; W DlUca DiriJiM, comFisingll.. distrids qf Bakargassj, Date.. FaridplIT I/1Id MJf'IInsing;

IN R.jshahi Din,i.n, cOmPrisinglh, distritcs of BDgra, Di7liljpur. ] alpaiguri, Maida, Pab.a , Raj !""" i assd Rangpur. Part II

[l'U , Act 1

Comtruction (. ) T .1C rcspeed /C of5cen &.Qd offi cial W in who imrncd.ia tC'ly before the C~t d

I ls ,\ct exercised , im ila r fune- ti .fl.! II I th: Province cCBengal,

• 5 _ ocher officers or

",.!!L · J bvJio . respe ctfve ly, a.

t e ~~tI G«lrur.nt]2 of .. • J Bengal ma y by iF.catbc. in the [off.t illl G , ..J6 direcr,

, ""

•

LAw,

CHEDULE C

••

•• The PRO'T.

•

••

I. The [!«ol . , SW,' Gom>-aI]' of' Bengal .

J. The [Locol or S",..' G_ .,]1 d Eu tern Bengal and AIoam.

6. All

offi.ccrt aDd official bod ies D(';t 1 men tiooed in the foresolng clautCI 2 to 5 escept t he Treaaurcr of Chari- table ena owmcnt. 'Wbc.e : uthccity e:xteD.ded UnmC'ciatf'Jy before the:com- mencement of thh Act, O\'cr ...c h e- >- vince 0( EaUen1 I a Jlli . am. £mer.^1l)"ind uth:<- 01 the territory I menuOt.ed in part I of Sebec! Je A. t

I ,

;:,CHEDl·Lf. D (Sn _ i01l 3) [PID'I 1.--':onst, . Clio., oj .n o I~,"rrilory tNntion.d In thr Sdtdule :1 (l!!< PrtsiUnq ojFO,I William i. BttIl.Q The ......am Va ley District Division, comprising the districts of Darrang, Gam Hilts, G Ip r , Ka-nrup, Lakhimpur, Now- gong and Sibsagar ; and

the Surma Vall y and ,~11 Di triers Divi,:on, comprising the distric ts of C ac at, K d Jainlia Hills, Lushai Hills, Xaga Hills and Sylhet.

J. Subs. by the A. 0.19'1 for Ii Local G~·emmeDtlJ. t. Sut.. by ebe A. O . 195!J for •. l"I:cwin o :u ~~'er~nt which wu substnuted by A. 0 . 1931 Cor CO\~t .nCouncil.

3. The worc!. , ; F rt WHl:am in" rep. by the A. O . 1917. t. I ttms " .nd 5 om1t~eC by the A , O . 1931.

5. The word... FCI't WdJiam in " rep. by th e A. O . 19'7.

6. Sut. by the :\ . O. 19)1 f« " local ufficiaJ C u eHe",

7. 5 wbstitU tcd kr "PrOTiadal" by '\. 0, 19~fJ . I . The Board f Revenue for E.ulem .., BennI and .\t .. .

s.

1112

IS. The Court of \ ·.rd. olthe C· T Hoardof Ilcvenue for Bihar aod o tral Prov'.nC

U. The Superintendent or Go\"t'm- l ment Wards in the Central l'rorined.

163

2

COQItructicas

The 14

Vernacular. &I the caJe may be) of tbe Go\'t"fnmetl t of Bihar iIU1d

Ori.... The illb Court of Ju1it.ture IiI ....,..j •.

h cI!>c _ -J' _ y, by notiDA:adoo in the l~i4/ Go<.lUjl direct.

The 1.6i

VertUlculu t a.I the case may le) of

t he eo._ment of Beng.l.

•

L\ws

• SCHEDt:LE~•• IJ.

• •

15. The Judicial Commi ' o!

Cen'ra^l

P .

16. All oIlk.....aDd . ' bod;'" t

mennMed in the f'orq ob C c1aute:l • to^IS(cxr:ept the Trea.. luret'of Charitabie Endowments)

w~ authority extend«. Le me-

diarely bri'ore tbe commt DCeneDt

01thia Act. 0\"" the Prevlace of

1le:>ga1 og ol

the territoc'T memioeed in Schoo.

dule B.

17. The loeal official G....te (E"t!Ush

or VeTnacular. u the t"Ue may

he) of the GO'l

Oil the Chief Cornmit&ioncnbip 0(

the Ceotta1 1'ro¥ineeo. '12.

10. Th< Board of Revenue for IkDtd

' 11. • • • •

i of 10"" I, ,11:., ill fom ill 1111 lmitory

I. B (I'" p....,w. ofBillar /DId OriIJa) •

• • Th< IL -.z Of ; ..... e-_Ij ' } of Bcn,al. The 5" 41, G_~:l' of Bihar and Ori_.

9. The [Loral " st j' J 1M Centra! !'rO'°incn.

1 Subttituted by the A. O . U S1 {nr" loeal nfficia l CaJ:ettc" .

2 s.. . 'ote 1 P'TP"I".

S S" x e re 1 prepege, 4 s,., Note J prepag~.

5 II.... 11 .001 11 rep. by tbe A. O. 1931.

6 Subo.by the A. O . 19'7 for ".t Fort WUliam in Bengal".

7. The loca l oflicial G.""t, (ED,rhsh

or Vernaeulu, ., lbe case ma, be ofthe Gc-ererceu 0'- Eastern

Bengalaod "- . I PII11 I. - ConslrJIm.. '1'14I-"'1, '11:., in fora i. ,''' l, rrUory

"""tiMlldi. $< ttl Ir .4 Pmitlt.~ ofFori Wil/imn in 1JnIgal.)- concld .

1'12 I Act 7.J o

________ 1 • · "

, . , DI .- Cl1fUlnl&ti.. of lUt/Jllm tr, ,k.• ;,. f..r, ;., lA, tnril#ry _lillO,d in S'" drtl, C (tAt SI4/, of ASI/I" ).

•• [1912. Aet 7.

Con.tructioos

• The Go' /11' ·:E!'8I;.h or V.....cul.., • • !be •caor mIIy be) of tbe Chi... CommiooioD.nhip of Alum.

The [ PYori ·ol G..-j' of......m. Such offi«rl or c.flicial bodies, res- p«tively. as the ( J'roriflrid Got""

.-all1 o f' An a n may. by notification In the [ icl w;""j' diroct.' j^••

LAw.

ip 01 T be territory m

SCHEDt."LE

•

• It. The Ioeol olIieiol G ..... (£.osI. h .. VetMallar. a. the cue maT be) of!be eo--' of IIcDpl

a< the Go.emmen, of Eastern

Beslpl and Assam.

U."" Ode! C>mmil!lli

AJoo....

U. All of6ct:n an d ofBc:ia1 bodirt not men' ;ont'd in the' forro!fning daUleS 11 to U (escepe the Tree- JUtU of Chariuble I.ndowmmn, whCle autbod ty extended,^i~

diately before the commence~t cl this Act , OWT tbe Province of Eutem Btugal and Auam

geaeraUy. inc:luJiTe of the urri- tory ment ioned in Sebedel e C. I 5., Xote I ••~. 161.

I St, Note. at page 168.

• Sube. by !be 1<. O. 1950 for .. Prorinclal e-rnment.... wblch wu IUbititute by A.. O. 19S1 Cor ·' L. G."

, It..... II .nd 13 rep. by !be A. O. 1951.

5 Sub. by .he A. O. 1' 50 for ··Provlnclal ao.

tuted by A. O. 1931101 ''Chlef Cnmmitoioner". . ..... , Sub. by tbe A. O. 1931 for " lotal official Gazette".

1 SM N_lion 8, d.ted lot April 19U. ... - Covill 1911, Port I, ...

• SchOdul. I:.tepealfd by Ad lorI'".

• II. on.

I'. The U:'d .. 5101I'e...-jl ofllenpl.

U . The fLnI .. s..u ' e-._ "'j l of_,ern IIcDpl an.lAum.

10. 'I1>e Board of Reseeue fa< )IenpI JJ. The Board of Revenue for Ealtern Bengal and A...m.