38 WILLS AND I N'TES1ACY [ 1799 : Ben. R eg.5. BENGA L REGULATION 5 or: 1799
(THE BENGAL WtL u-; AND JNn.STA<;Y RI·.Clll.A rroN, ] 799) l
[Jrd At ny 179~ I
A Regulation to limit the interference of the Zila * *2Courts of Diwmzi Adalal in execution of wills and administration to the E
Prcambl... l. Doubts h..tving been entertained to what C'XIent, ant! in what manner , the Jutlge of the Zil
Dht'am
Adalnt iu the Provinces of 13engal, Bihar, Orissa and B··nares arc· au thorised to interfere in case~ wh.-1ein the inhabi tants ol the above Provinces may have left wills .u thei r decrase, and appOint- ed exetuto1s to carry the s:11ne into effect, or may have dted int t·s- tate lc.1ving an E~tatr real or personal ; with a "icw to remove all doubts on the autho1i t:r ol thr- Lila**' Court~ in such <.l~es, aud -- - --- . - - -- ... - ---
.1. SHORT T ITLE.-l'h1s short titll' was given by thl" Amending Act, 1897 (V of 11197), since n:pealeJ.
LOCAL EXTENT.-This Regulation WaJ declarcJ, by notifications under the Scheduled Districts Act, UIH (XI V of 1874) , sectum 3, to be in force in the following Disrricts namely:-
The Diatricts of Cachar (excl uding Nor.h Cad1ar H ills) , Darrang, Goalp.ua (excluding the Lasteru Duars), Kamrup, Lakhimpur :\owgong, Sibsagar and Sylhet, ride 1'\otificauoo No. 71 3-L., uated 27th September, 1937.
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1799: Ben. Reg.5 .] WILLS ANO INT~STACV 39
to apply thereto, as far as possible, the principle "' "'1that in suits re~arding succession and inhetitaHce tne Muhammadan laws with respect to Muhammadans, and the Hindu laws with regard to Hindus, be the general rules for the g uidance of the Judges, the Vice-President in Council has pajsed the following Regulation, to be considered in force from the period of its promulgation in the above Provinces respectively.
•2, In all cases of a Hindu, Mussulman or other person Estiuea o• subject to the jurisdiction of the Zila * • u courts, having at his !Tin d us, death left a will and appointed an executor or executors to carry Mudha m -d h . ffi d . I . h I I . h d d ma ana an t e same mto e ec t, an m w l!C t te 1e1r to t e ecease may others not not he a disqualified landholder subject to the superintendence being dis-
of the Court of Wards • • • •' the executors so appointed are qual i fi e d
to take charge of the Estate of the deceased, and proceed in the :an~hold~~· execution of their tru't accordmg to the will of the deceased and ea\'mst WI · the laws and usages of the country, without any application to
the J udge of the Diwani Acalat or any other officer of [the
Governmcnt]5for his sanction ; and the Courts of J ustice are
prohibited to interfere in such casrs , I'XCept on a regular
complaint against the executors for a breach of trust or other-
wtse , when they are to take cognizance of such complaint in
common with a ll others of a civil nature • • o
*3. Tn case of a Hindu, ;\-fussulman, or other person subject Estates ot
' to the jurisdiction of the Zit a •7Couns, dying intestate, but .P"r~on,, tdty. 1 . I l . h b I I f mg m es a e. eavmg a son or ot 1er 1e1r, w o, y t 1e aws o the country, m ay
1 The Wllrdt and ligures "prescri~d in section 15 of Ref(ulation IV, 1793, ti~ .. .'' which were repealed by the Repelling Act, 1874 (XVI of 18H), arr Olllltted.
So much of ss. 2 and 3 .u restricts the i ote rferrnce of thl' Givil Courts in cat~.! ofinheritcnce by minors was repealt•d by Act XL of 1851! \Mtnors). ' The wQrds "and City" which were repeal• d by the Repealin« Act, 1874 (XVI of 1874), are omitted.
' Thr worda and ligures "under Regulation X, 1793, or any other Regulation relative to thejumdiction of the Court of Wards" which were reP"·')~ I putly bv the Repeali ng Act, 1874 (XVI of 1874), and partly by tht Amending Act, 1903 1.1 of 1903) , are omitted. The word "Go~rnment was substituted by thc- A. 0. 1937 by the words
"'the Crown" ; "Crown" agnin has been substituted by A. 0. 1950. '
0 The test of s. 2, which wu repealtd by ICe Repealing Act, 1874 (XV! of 187-1), is omllted.
Th<' wllrds "or C1ty" wh1ch wcH re~"'\lrd by the Hepealmg Acl, 1874 (XVI of 1874), arc omitted .
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If l her!' I.e
• 40 \VII LS A:'< 0 I NTES I MW [1799 : Ben. R eg .5. I If' «"n tilic:d to suu red to the whole estat e of the deccas d, such lwir , if of age a nd cnm prtcnt to take the possession and manage- Ill nt of the Est He, or, ,,. llr;der age or inrompl'lt>nt and not un· dt.r th .. Surenntt·nc!enrc of tlw Court of \\'ard~, his guardian
4 I f thc•r•· IH ruon hrirs than 0111' tf) T1H' F sl.tlt' nf a prn••n nwre h~ o rs
than one 111 ,I\ Ill" JIIIUI llt', .til I 1 hrr c.ur .t~ l< 'r .Hn•• 1 •-; I l <'Ill ··h-•·; 111 the Esl'llC
In lwdhar But if the right of ~uccession to till' E•t.ttt' IJ«" disputed lwtwct·n c:a(,.~ u gr. I 1 f I I " ,,,,,. a;.p,i.nt ~C\'t'ftl c :um;mts, oll t.: nr mole n w 10m m:t;' 1:'1\r ta,..en posses- fur 'care a11d s.()Jl, th~ J url· •·. n a rt'gular suit bt•ing ,,ref 1 rc1i by the party adm in j S· Olll Of pos,e:>Sinn, Sll.liJ take ~(IOd ,lnd ~ufTicit:llt S!"t'Ul iLy from the tr at • on pa1tynr p:trtio 111 posscs:.wn frr Ins or thtil •< npliancc \\ith tht' managl'meor J d I I I . f . I r l f I .. r &Hat. vf u gmcnt l tat mav >~" passer 111 t w Slll t ; •>r, •n c nau t o sue 1
•nlestatc: security being given witl in a ro:.tson-.ble prriod, may g1ve posses- sic 11, until the smt ma,· be cktt'rmined, to the other claimant 01 cl1imnats ''ho lii·IY be ahle to ~he· such sPC'lllitv, dcr.laring at the same tinlt' tt.tt ur'l p >~sr-,~iun •~ ro<>l 1 anv clegrre to affrrt the 1 i~ht ,('property at i<~uc· lwtwet·ll tlw IMI' l ll s. uut to II<· consi.lt red nwrclv a-; .m administration to the Estate for the benefit of the hct;s who may on investigation he found c·ntitlcd to su<.:Ce«"o then·to.
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J Tlu• worcl~ "wh< n they arc to pro<"~"d thereupon o\('1 C>rdong to th ~·nr-
ral R~'"lllatiom,' which w·rt" rep· ·~lrd by the i\mend111~ \cr. 1?111 (I rof IQtl:l), are omitted.
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1799: Ben Reg. 5 ] W ILLS A:>iD l NT£STA<..Y 41
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5. I n tht· event of none •)r the claimants to the e sta te of a person d}ill~ intcstll .. being .tble to ~ivc tlw security required by the (.>ITtt·dit:~ -.e<.tton, and in a ll c.tses whetcin there may he no pcrsou attthl)rizcd and wilung tot 1k1· charge' of tlw la nded estate of :1 peNn dccrase.!, tlw j udgt" w ithin whose jurisd ic tion 1uch cstat<' nt.t} be srtuatc·d \Or in "' hich the dC'cea~cd may h ave rc~idcd, or the principal part ol the esta te m ay lie, in the events of its hcinf{ si tu.llc<.l within two or more j m is<.lic tions) is a utho- rizer! to appoin t :wad n inistt·nor lin tfw dtw care and rna n age- mcutofsuch e~tttr, nntil, in thr former case, the:mit d ep e nding between th•· scvc·ral claimants ~hall kt\T bec·n dbten nin cd , or in the latter 1 .J~c, unttl the leg-.11 heir to the cstalt, or uthr.r person entitled to rerl'ivc cl argc: ther col as execu tor, adm inistra tor o r otherv·t~<:, hair 'lllt:nd and claim the s.mw ; wh~.:n, if t he j udge be satisfied that titc claim is well found ed , or if thr same b e establishe-d .tft,·r .trlV inquiry that nay appear necr~sary, the admimst1a1or appiJ:n trd by thr Cc.Hr t shall cll'f i\·c·r O\rr the estau· to I i rn, wtth .t ft.ll .l!ld just trcount of all rc c eipts a r;cl dr tlll ;c 1uents Lilli II~ th•· 1wr iod ol lu-; acl!llllll'tta t 1111 1. '6. lu a ll inst·1nr.r~ o l .w adnani~trator bt in~· .tppointed S('curity to under thi, Rt ~tuation, ht• 1s, prcvi•ms to cntt•r i m~ upon the cxecu- l>e ta lt~n
. f I l' . I I I I I 1· I 1· I from and t10n o 11s ul ccc·. to gr\'\: ~c,o< sccurrty •r t ll' .ut 111 c esc rarge nllow
1 11
ces of his tru~t i11 a .11111 prnp11rtionatl' l•l th ·extent lltcreof ; nd the paid 10 judgc· appurnllnt~ hem is .luthori7 ·d t" It" lot him (su bjC'ct to the .ttlmi nislra- approh.rt•on or tlu C..:Ciurt ol Sachu Diw.111i Adalat, to who m a tu n . report 1 to 11 11 'ldc• in such tn~t. nC'cs) an adequate persona l allowance to lw rMid out ul' t he p rocc• ds o lr hc <'sta te, nnd to be
Procedure in c .tscs ol per· sons dying
inUI!ate
lea ving per· sonal proper- t y to which, there is no claimant.
Saving c,f
J urisdictioa or Court ot Wards.
42 WILL~ AND ! NT.I:.STAGY [1799: Ben. R eg. 5.
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