MADRAS.—BOARD OF REVENUE.
ACT NO. X OF 1849.
[Passed on the 26th May,1849.]
Recites expediency of empowering G. to depute one Member of Board of Revenue to perform duties
of Board in any districts,&c.
1. Enacts, G. in C. of Fort St. G. may depute Member of Revenue Board to Perform in any district,
duties of Board collectively.
2, 3. Empowers Commissioner so deputed to exercise all powers mentioned in Commission,
(3) Commission to be published in Gazette.
4. Correspondence ,&c. under Commission to be deposited with and deemed Records of Board of
Revenue.
An Act for appointing a Commissioner of Revenue at Madras .
Whereas it is expedient that the Governor of Fort St. George in Council should be empowered to
depute a Member of the Board of Revenue, to perform in any of the Districts of that Presidency all or
any of the duties which, by the General Regulations and Laws of the Presidency, belong to the Board
of Revenue collectively, It is enacted as follows:
I. The Governor of Fort St. George in Council may, from time to time, whenever he shall see fit,
depute a member of the Board of Revenue to perform alone, in any of the Districts of that Presidency,
all or any of the duties which, by the General Regulations and Laws of the Presidency, belong to the
Board of Revenue collectively.
II. When a special Commission shall be given to a Member of the Board of Revenue under this
Act, the Member of the Board named therein shall, by virtue thereof, be empowered to exercise,
within the limits of his Commission, all the powers and duties which by Law are vested in the Board
of Revenue collectively, without exception, or subject to any exceptions or restrictions, which shall be
prescribed in such Commission; and all Regulations and Acts concerning the Board of Revenue shall
be deemed to apply to the said Commissioner within the limits of his Commission, and with regard to
all things concerning the Revenue of the Districts included in it, so far as is necessary to give full
effect to his Commission and to this Act.
III. Every such Commission shall be published in the Fort St. George Gazette, and the
Commissioner shall enter on his Office from the date of such publication; and in like manner the
revocation or other determination of any such Commission shall be published in the Fort St. George
Gazette.
IV. The correspondence and other documents belonging to any such Commission shall be
deposited on the determination there of, in the Office of the Board of Revenue, and shall be deemed
records of the said Board.