1872 : Act IV]
PUNJAB LAWS
THE PUNJAB L
AWS ACT, 1872.
CONTENTS -
PREAMBLE.
SECTIONS.
1. Short title.
2. Local extent. Commencement.
3. Enactments in f orce,
[Repealed.] il CviL JUDICATURE ain cases to be acc ording to Native l aw.
Decisions in cert:
Decisions in cases n ot specially provide d for.
tile usages when va lid.
Local customs and mercan e
[DECENT OF JAGIRS]
8.
8-A. 8-B.
8C. J
!
r [Repealed.] PRE-EMPTION. 9 to 20. [Repealed.] Decree concerning lands
.
£1. [Repealed.]
INSOLVENCY.
92 to 32. [Repealed.]
33. [Repealed.] Minors and the Court of Wards
.
34 to 38. [Repealed.]
CRIMINAL JUDICATURE.
39. Indian penal Code to apply to o ffences committed pre-
vious to 1st January, 1862.
.
Saving of privileges conferred on cert ain Chiefs.
39-A. Power to establish a system of villa ge watchman and
municipal watchmen, and to make rules. 39-B. Obligation to assist watchmen and headm en.
Person obstructing watchman or headman ma ed without warrant, Y be acrest
1
2 PUNJAB LAWS [1872: Act IV
SECTIONS.
39-C. Power to direct local taxation for payment of police enrolled under Act V of 1861.
39-D. Notice of taxes proposed to be levied; objections to taxation; procedure thereon,
38-E. Power to fix rates of tax.
39.F. Power to make rules for collection of taxes. 39-G. [Repealed.]
Honorary PoLice OFFICERS.
40. Central Government may confer powers of police-officer. TrRACK LAaw
41, Trackers may call for assistance in carrying on tracks.
42. Penalty for witholding assistance or conniving at offence or escape. Limit to fine,
Appeal to High Court.
Fine may be awarded to injured parties, and fee to tracker.
SLAUGHTER OF KINE.
43. Control of slaughter of kine and sale of beef.
ARMED MEN AND FOREIGN VAGRANTS.
44. Control of entry into towns of bands of armed men,
45. Powers of Magistrate of District as to foreign vagrants.
46. Surveillance, ete., of band failing to comply with Magis- trate's order.
MISCELLANEOUS
47. Crossing of streams on buoys or skins. 48, Usii&fi pasturage or natural product of Government
49. [Repealed.]
50. Power to make rules, as to matters mentioned in sec- tions 43 to 48: existing rules, 50-A. Conditions of validity of rules hereafter made under this Act. 50-B. Penalties for breach of such rules.
51. Republication of rules and orders,
52. [Repealed.] SCHEDULE I.—ENACTMENTS DECLARED TO BE IN FORCE. SCHEDULE IL.—[Repealed.]
2
1872: Act IV] PUNJAB LAWS 3
ITHE PUNJAB LAWS ACT, 1872.
[ACT 1V or 18721
[28th March, 1872.] 1 2 ' 3 o '
a
' Whether
repealed or -
Year No. short title ot herwise affected
|
by legislation
1872 .. | IV |7re Pamjab Laws Act, | Rep. inpart, ActT of 1878
1872 Rep. in par
t, Act VI of 1878
Rep. in part, Act X of 1879
Rep. in part, Act 1V of 1882
(when extended to the Punjab)
Rep. in part, Act X of 1882
Rep. in part, Act XVITof 1887
Rep. in part, Act VIIT of 1890
Rcl%oif;\ part, punjab Act 1T of
Rep. in part, Punjab Act 1T of
1905
Rep. in part, Act 1T of 1907 Rep- in part, Punjab Act 1 of 1910 Rep. in part, Act XVII of 1914 Rep. in part, Act 1V of 1922 Rep. in part and amended— Act XJT of 1878°*
Act XIT of 1891
Act VII of 1895
Amended, Act XV of 1875
Amended, Act XXV of 1881 Amended, Punjab Act 1y of
1900
Amended, Punjab Act 1V of
1914
Amended, Punjab Act I of
1920
Amended in part, Government of India (Adaptation of Indian Laws) Order, 1937
] Rep. in p
art, by Punjab Act V of i 1941
p 3
| Amended in
part, by the Indian
i Independenc
e (Adaptation of
| Central "Acts a
nd Ordinances)
| Order, 1948
Amended in part, by the 'Adapta- tion of Laws Order, 1950 Amended by the Adaptation of laws (No- 2) order 1956 Amended by Punjab . Act No. 15 1961°
Amended by the punj ab Reorgani- sation (Chzmdigm-h)(Adapt:\uon of laws on State and Concurrent : | Subject)
Order, 1968,
1For Statement of Objects and Reasons, see
"Gazette of India", 1871, Pt. V, p. 387, for Proceedings in Council, s ee ibid, 1871, Supple-
mf-'g& pp. 1003, 1292, 1296 and 1542 ; and ibid, 1872 Supplement,
P. .
2Section 7 of Act XII of 1878, prescribes penalty for breach of rules
under Act IV of 1872, see foot-note on page T4 infra. *For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1961, pages 168,
3
4 PUNJA
B LAWS [1872
: Act IV
An Act for declaring which of certain rul es, laws and {cgu- lations have to the fo rce of law in the Pun jab and for
other purposes.
WHEREAS certain ru les, laws and regu lations, made
heretofore for the Punj ab, acquired the force of law under ).
the provisions of sect ion 25 of the 'Indian Couqmls Act, Vier *
1861; and whereas it i s expedient to declare which of the €67 said rules, laws and regulation 11 hen ceforth be in s sha force in "Punjab, and to amend, consolidate or repeal
others of the said rules, orders and regul: ation s; It is here-
by enacted as follows :—
Preamble.
Short title, 1.
This Act may be ca lled the Punjab Law s Act.
1872.
2. It extends to the ter ritories *[which immedia tely
before the st Novemb er, 1956 were compr ised in the
*(States) of S(Punjab) a nd (Delhi)], but not so a s to alter
the effect of any regulat ions made for any parts of the
said territories under the 1G tatute 33, Vict., cap. 3, sec tion
3
Local extent. And it shall come into force on the first day of June,
1872.
Commencement. 3. The Regulations , Acts and orders specified in the ~ TFirst Schedule hereto annexe d are in force in the *[terri- torries to which this Act extends ] to the extent specifi- ed in the third column of the said Sched ule.
Enactments in 4. [Enactments repealed.] Repe aled Act XVII of
force. 1914, s. 3 and Second Sch. C1iviL JUDICATURE.
mDedxi& inwce; 5[5. In questions regarding succession, spec ial pro-
perty of females, betrothal, marriage, divorce, dower, accorfling to Native law.
ae 1Repealed by the Government of India Acf . e t, 1919, - Zfiub;:lt}xéed for 'Ens!:' Punjab" by Adaptatlt,m of Laws Order, 1950. The words ]ndfiem:: Jiad been substituted, for "the Punjab" by oo aptation of Central Acts and Ordinances)
8Substituted for the words "constituti j
Del}}lg th .:he Adaptation of Lav:: (l*illo'fhzn)g Ct)lr'ge? ml'se;G ot Fundsect 'Subsituted by ibid, for the words "States of 'Punjab and Delhi"
At 8512 )l{li.fd for the old section by the Punjab L 'mendment) : of 1878), section 1. b Laws' (Ammessinocs)
4
1872 : Act IV] PUNJAB LAWS
5
a'doption', guardiapship, minority, b astardy, family rela-
tions, wills, legacies, gifts, partitions, or a ny religious
usage or institution, the rule of deci sion shall be—
(a) Any custom applicable to the parties concern- ed, which is not contrar y to justice, equity or good conscience, and ha s not been by this or any other enactment al tered or abolished, and has not been declared to be void by any com- petent authority;
(b) the Muhammadan law,
parties are Muhammada ns, and the Hindu Jaw, in cases where the parties are Hind us,
except in so far as su ch law has been alter ed
or abolished by le gislative enactment, 2r is
opposed to the provisi ons of this Act, or been modified by any such custom as is abo ve
referred to.]
in cases where the ecially provided for, the a&wfiifls sp!:
ustice, equity an d good "siatly pro vided
6. In cases not oth erwise sp
for.
Judges shall decide according to j conscience.
7. All local custom s and mercantile us ages shall be Lecal _ customs
regarded as valid, unless they are contrary to justi ce,u?;'ggm""wg:
equity or good con science, or have, pefore the passing of vatid
this Act, been dec lared to be void by any competent =
authority.
. -
1. .
.
2. * * * 1 ¥ .
.
8. - * * 1 e .
.,
8-A. - * - 1 %
L4 .
8'8 * * * 1 * * .
8-C. . *
. 1= .
.
PRE-EMPTION 9 to 20. . * * sz *
*
I'_,__,,,, __#____,,4_____ ,',._'———-
1Sections 8, 8-A, 8-B and 8-C, substitute d for the original s ection
% by section 2 of the P unjzb Jagirs Act, 1900 (Punjab Act 1V of 1
900,
were repealed together w ith the heading thereto by the Punjab Jagie Act 1941 (Punjab Act V of 1941), section 13
.
zRepealed by Punjab Act 11 of 1905, sect ion 2(1).
5
—
6 PUNIAB LAWS [1872: Ae t TV
21. [Copy of decrees afl?c'li l'tzmi t.o be.frmm?ded
to. Deputy Commissioner] *
INSOLVENCY.
LR *
22 1o 32. L
83. |Saving of previous insolvency proceedinga.] - Ll ] . - ..
Minors and the Court of Wards,
. L] . . MtoB8 * "
Indian Penal 39. The isions of the 'Indian Penal Code, with xy ., il ey O the exception I«:?O'Chaptcr VI, shall be applicable to all 18, ted previos o offences committed before first January, 1862, in ter- 15t January, pitory which was, at the time of the commission of such offence, subject to the "[Central Governmenti:
Saving of privi- Provided that nothing contained in this mit:n shail mmaficct any privilege conferred on certain Chiefs in "[Union m(:hms"'l'er'ritory of Chandigarh], by the *[Central Government], or by the Board of Administration for the _afl'mrs.of the
"[Union Territory of Chandigarh], nor any indemnity or pardon granted by competent authority. m"'g}"' '[39-A. 'The '[Central Government] may establish a w'flfln watchmen System of village-watchmen or municipal watchmen in any make rules.
IRepealed by Act XVII of 1887, schedule. ¢
"Repealed by Act IIT of 1907, schedule. SRepealed by Act XII of 1891, schedule.
"Repealed by Punjab Act II of 1905, schedule. :Ungepealzg ?enh;:al Amii Vol. I. Substitut, or the words "State Government of Punjab" by the Punjeb Reorganisation (Chandigarh) (Ada tation of Law:
and Concurrent Subjects) Order, 1963, P = on Biate :gugstiluled by ib,id for the word "Punjab".
ubstituted for the words "Governor-General in C il 2 Governmnent of India (Adaptation of Indian Laws)IOr(;.lzl:? cll937f'y e . "Sections 39-A to 39-G were inserted by Act XV of 1875, eection 2. Oiginal sections 39-A and 39-B were substituted by the pressnt sections 39-A and 30-B by the Punjeh Amenimer. (Act XXIV of 1681, section 5, o> LeWs (Amendment) Ast, 1831
6
1872 : Act 1IV] PUNJAB LAWS 7 part of the territories under its administration, and i n fur-
therance of this object may, form time to time, ma ke rules
to provide for the following matters:—
(a) the definition of the limits of watchmen's b eats;
(b) the determination of the several gra des of
watehmen, and the number of each grade to be
appointed to each beat;
(c) the appointment, suspension, dismissa l and
resignation of watchmen of each grade ;
(d) the equipment and discipline of, and t he con-
trol and supervision over, such wat chmen;
(e) the conferring upon them, and the ex ercise by
them, of any powers and the enjoym ent by
them of any protection or privilege, which
may be exercised and enjoyed by a pol ice-
officer under any law for the time be ing in
force;
(f) the performance by them of such du ties relating
to police, sanitation or statistics, or for the
benefit of the village communities or munici-
palities within their respective beat s, as the
[Central Government] thinks fit;
(9) the exercise of authority over, and the render-
ing of aid to, such watchmen by headm en of
the villages or members of the Municip al Com-
mittees of the towns comprised in thei r respec-
tive heats;
(h) the performance, by the headmen of villages
comprised in the beat of any watch man, of
any of the duties of a village-watchma n in
aid of, or substitution for, such watchman;
(i) the exercise, hy such village -headmen for the
purposes referred to in clauses (
9) and (h), or by members of Municipal Com mittees for
the purposes referred to in clau se (g) of this
section, of any of the powers, a nd the enjoy-
ment by such headmen or members of any
1Substituted for the word "Stat e Government" by the Punjab Reorganisation (Chandigarh) _ (Ada ptation of Laws on State and -Concurrent Subjects) Order, 1968.
7
PUNJAB LAWS [1872: Act IV privilege or protection, of a village-watch- man, or a municipal watc hman, as the case
may be;
(j) the determination of the rate at which, and the mode in which, watchme n shall be paid,
and, in the case of village watchmen, of the
e expenses of their mode in which their pay, th ected with equipment, and other char
ges conn
shall be provid-
the village-watchmen-system ed for, whether out of cesses or funds already
leviable or available in the vil lages comprised
in the beat, or by a special t ax in money or
kind to be imposed on any
class of persons
residing or owning property in, or resorting
to, such villages, or partly i n one of these
ways and partly in the other;. th or without the aid of the by any process available
for the realisation of the land-r evenue, of any
ause (j) of this secticn, tax imposed under cl f, and the mode of ac- and the application o counting for, the same, and generall y for;
(k) the collection wi village-headmen, and
(1) the efficient working of the sy stem of village
watchmen or municipal watchmen:
Provided—
1st, that the rules to be made regarding th e appoint-
ment of village-watchmen shall allow to the
headmen of the villages comprised in the b eat
to which such a watchman is to be appoin ted a
power of nomination, to be exercised in s uch a
manner and subject to such reasonable condi-
tions as may be prescribed by such rules; ondly, that the rules to be made under clause (j)
of this section with regard to village-watch -
men shall include provisions for recording and securing due consideration of the views and opinions on the matters therein referred to of the headmen of the villages comprised in each
beat.
8
1872: Act IV] PUNJAB LAWS
9
39-B. Every person is bound to render to a village Obligation to
watchman, or municipal watchman, or village-headnan ::',';'S,fiw';f'};'me"
discharging the duties of a Police-o fficer under the rules )
made hereunder, all the assistance which he is bound to
render to a Police-officer.
Any person who obstructs such wat chman or headman Person obs- in the discharge of such duties may be arrested without [Tucting, watch- warrant by a Police-officer or by any watchman or village may be errested
headman empowered in this behal f by the '[Central Gov- without warr ant.
ernment.].
*[39-C. Whenever it see
ms to the '[Central Gover
n- Power to direct
ment] expedient that the duties of watch-and-ward and '%Sar Pt
100
other internal police-servi ce of any town or village no t enrolled under
comprised within the limits of a municipality or within the A ct V of 181
limits of a village-watchma n's beat as defined under the power conferred by section 39- A should be performed by Police-officers enrolled under Act V of 1861°, the }[Central Government] may direct that the said service shall be so performed, and may also, * * *** *, direct that the charges for the time bein g fixed by such Govern- ment on account of such service shall be defrayed by taxes to be levied in such town or vi llage.
39.D. When the *[Central Gove rnment] has, under taig"%pa sed't ':
section 39-C, directed that ta xes shall be levied in any be 193@,
town or village, the Deputy Co mmissioner may from time to time issue a public notice in s uch town or village ex-
plaining the nature of the taxe s he proposes to levy:
Any inhabitant of such town or vi llage objecting to mg&fii'}m' to the taxation thus proposed may, w ithin fifteen days from
the publication of such notice, sen d his objection in writ-
ing to the Deputy Commissioner. After the expiry of fifteen days from the publication Procedure
of the notice, the Deputy Commissioner may submit for ™™
e e
iSubstituted by the Punjab Reorganisatio n (Chandigarh) (Adap-
tation of Laws on State and Concurren t Subjects) Order, 1968 for the words "State Government".
:554 39-C to 30-G were inserted by Act XV of 1876, s.2.
'Unrepealed Central Acts, Vol. I x 'The :\;zl;:s on?l'::)ejsflb to';'he éontrol of the ]C;g::mor-(ie&xfi h:;
ouncil ¢ the rom
o
Indian Laws) Order, 1937.} ove g £ c hse
9
10 PUNJAB LAWS [1872: Act 1V the information of the '[Central Government] a report of the proposal made by him. Such report shall contain specific mention of the objections (if any) urged to his proposal and his opinion on such objections. No such tax shall be levied until it has, upon such re-
port, been approved by the [Central Government]. Power to fix 39-E. When any such tax has been so approve d by
rates of taX. 1,6 '[Central Government], the Deputy Commissioner may from time to time, subject to such rules consistent with this Act as the '[Central Government] may from time to time prescribe, determine the rates at which it is to be levied.
Power to make 39.F. The '[Central Government] may from time to rules for oo {ime make rules to provide for the collection of such taxes
" by any process available for the realisation of the land- revenue and to regulate the application and mode of ac- counting for the same.]
* = s 2 ® * = 39-G. [Validaticn clausel.
HoNORARY POLICE-OFFICERS.
*(Central Govern- 40. The '[Central Government] may, if it thinks fit, ment] may con- .
for powe,{s occonfer on any person any of the powers which may be Police officers. exercised by a Police-officer under any Act, for the time being in force, "[and may withdraw any powers so con- ferred].
TrACK Law.
ca;ll'mcr);ix's Jony 41. When an offence is, has been, or may reasonably enia ic carliie be supposed to have been committed, and the tracks of the on tracks, persons who may reasonably be supposed to have commit- ted such offence, or of any animal or other property reason- ably supposed to be connected with such offence, are fol- lowed to a spot within the immediate vicinity of a village, ISubstituted by the Punjab Reorganisation (Chandigay! tion of Laws on State and Concurr i ) fu "?mm (Adpnin words "State Government", FUFreRt Sublects) Order, 1068, for the "Repealed by Act XII of 189), Schedule. €Added by Punj soctiis 5'ed the Pun ab Laws (Amendment) Act, 1878 (XII of 1878),
10
1872 Act IV] PURJAB LAWS 11 the person following such tracks may call upon any head- man or village-watchman in such village to assist in car- rying on the tracks.
42. 1f such headman or watchman do not forthwith Penzity for mgive such assistance, or if the inhabitants of such village Jioe'one 2%t do not afford full opportunity for search in their houses for ing at offence or the offenders, or if, from the circumstances of the case, "
ctolen property over five hundred rupees in value, in which cace the fine shall not exceed the value of such property. An appeal against all convictions under this section _Appeal to
SLAUGHTER OF KINE.
43. The slaughter of kine and the sale of beef shall h'iz;"gflkg; S'}m not take place, except * * * * * subject to rules to E e of beef, Le from time to time, cither generally or in any particular instance, prescribed hy the *[Central Governmentl. 'Substhituted for the words "High Court of Punjab" by the Punjab R.enrr_amr.ahon (Chandigarh) (Adaptation of Laws on State and Cuncurrent Subjeets) Order, 1960, )
#The words "with the consent and" were omitted by the Punjab f.awe; .(Amendmrnl) Aet, 1878 (XTI of 1878), section 6.
. :&tfiéuwd( C'(;:BI:(I;L w}(:;ds;sme Government" Dby the Punjab on igal i ) crrat aon (Chand, e r.rl%li(. daptat on of Laws on State and Con:
11
PUNJAB LAWS [18
72: Act 1v
(9
]
Control of en- h all enter into a 4 i 44. No
band of armed men Shar, ny cit,
bfi&?'zf'umfizor town, except * * ° i+ * subject to rul es to b{;
men, from time to time,
either generally or in any particul
ar
instance, prescribed by
the [Central Government].
Powes of g5 The Magistrate of the District may, if he considers
Magistrate of
. ¢ P, District ns tothat any band of foreign vagrants is likely to occasion 5 r any offence
under the
foreign vagrants. hreach of the peace o r to commit d
Indian Penal Code, prohibit s uch bgmd.frqm entering his
district; or, if they are already i n his district, may require them within a given time
to Teave it.
Surveillance, 46. 1f any such band fail to comply witl} the orders ete. of - band o¢ 416 said Magistrat e within the prescr,lbed period, he shall
failing to
Iy with Magis. report the matter to the *[Central Gove}'nmgnt], and the trate's order. *[Central Government] may give such directions for the
surveillance, control or de
portation of such band a
s to it
seems fit.
MISCELLANEOUS.
GSowng ¢ 47, No person shall cross any river or stream o n a
etresme on BSYS 40y or inflated skin, nor shall have in his possession or
custody any buoy cr skin for the
purpose of being used in
crossing any river or stream, except *
* ' * * subject
to rules to be from time to time, eit
her generally or in any
particular instance, prescribed by t
he *[Central Govern-
ment].
a;e'"of' m 48. No person shal
l make use of the pasturage or
product of (Go- other natural product of a ny land being the property of the
Pemument) . land. 3l Government] except wit h the consent and subject to
rules to be from time to time, either gene rally or in any
particular instance, prescribed by '[the Government
concerned].
49. (Growing, selling or keeping opinion.] * ** * 1The words "with the consent and" were omitted by the Punjab
Laws (Amendment) Act, 1878 (XX of 1878), section
6.
ls.ulfiutu:%d h;o; 'theh';,o{dAsd "Stt:tie Government" by the Punjab Re- organication ndigar] aptation of
-
rentfigu%u) do'_f der':}teea, I n Laws on Stat
e and Concut
ubstituted for the word "Ci 't
i
Law4ss°§d;- &-"U- rown" by the
Adaptation of Indian
ubstituted for the words "the Government for whose the words n purpose !I'_:finrcsltlssc\!r'eessald&m His Majesty" by the Adaptation of Laws Ord er, 1950,
tRepealed by Act I of 1878,
12
1872 : Act IV] PUNJAB LAWS
13
'(50. The *lCentral Government] may from time to time make rules' as to the matters mentioned in '[sec- {ions 43 to 48] inclusive.
All existing rules upon such matters, which might have been made under this seetion had it been in force, shall be deemed to have been made hereunder. 50-A. "[Rules made under this Act shall not be valid unless]:—
(a) they are consistent with the laws for the time being in force in the *[Territories to which this Act extends];
(b) they are published in the Official Gazette;
. - v T e " [
"150B. If any person contravenes the provisions of any rule made by the *[Central Government] under t his
Act. he shall be punishable with imprisonment for a term which mav extend to six months, or with fine which may extend to fifty rupees, or with both.]] 18¢. 50, 50A and 50B were substituted for the original s. 50 by s. 3
of the Punjab Laws (Amendment) Act, 1875 (XV of 1878).
2Substituted for the words "State Gover nment" by the Punjab
Reorganisation (Chandigarh) !(Adaptation o f Laws on State and
Concurrent Subjects) order, 1968.
ction with s. 50B, to regulate the #For rules under 5. 50 in coniun ts, see Punjab Gazette, 1900, use of pasturage and other natural produc Pt. 1. p. 620, and ibid, 1003, Pt. I, p. 563.
4Substituted for the original reference b
y the Amending Act, 1891
(XIT of 1891).
"A1] rules hereafter made by the Lo cal
Giovernment under anv power conferr ed by this Actshall be subject to the control of the Governor-General in ¢ouneil and no such rules
Lawe) Order, 1037.
sSubstituted bv the Adantation of Laws (No. 2) Order. 1056, for the
words "States of Punjab and Delhi.", 7Clause (¢) of section 50A wes omitted by the PDecen tralization Act,
1914 (TV of 1914).
sSubstituted by Punjah Act No. 15 of 1961. sSubstituted for the words
Power to make
rules as to
matters mention-
ed in sections 43
to 48,
xisting rules.
Conditions of
valldity of rules
hereafter made
under thls Act,
Penalty for
contravention of
rules.
13
14 PURJAR LAWS [1872: Act 1v or s "q 151 All rules which the *(Central Government| i orders, empowered to issue under this Act, and all circulars issued by the "High Court of Punjab and Harvanal, shall be republished from time to time by the *[Central Govern- mentl, and upon such republication, shall be arranged in the order of their subject-matter, and all such alterations or amendments as may have been made since the last preceding publication thereof, or may have become neces- vary or advisable, shall be embodied therewith, and upon such republication all such rules and circulars previously issued shall be repealed.] 52, [Recovery of advances made by Government.]. - - - - - 4 -
!Substituted for the old section by _Punjab Act I of 1910. "Substituted for the words "High Court of Punjab" by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968. e .. "Repealed by Act X of 1879,
14
1872: Act 1IV] PUNJAB LAWS
SCHEDULE 1.
ENACTMENTS DECLARED TO DE IN FORCE.
Explanation—This schedule does not refer to any Act which is in its terms applicable to the Punjab, or which has been extended to the Punjab by competent authority.
TXo.andyar ) I I
y the enactiment is
in force
"Reg. 1 of 17908 A\ Regulation to prevent Fraud 1 he whole, cmplt_uch and [nj istice in Conditional Sale relate to in. of Land under Deeds of by -
w..ffa, or other Deeds of the same
nature,
'Reg. XVit of 18.6 \ Regulation for extending to the Sections 7 ana§ province of Benares the Rates
of interest on future Loans and
Provisions relative thereto, con-
taine | in Regulation XV, 1793';
also for a_general extention of
the period fixed by Regulations 1,
1793, and XXXI1V, 1803, for ihe
redempiion of Morigages and
Conditional Siles of Land, under
Deeds of bai-bil-wuffa, Kuitct.-
baleb, or other similar design;-
tion
. . . . * * * Reg X1 of 1825 .. A Reg/luion for declaring the The whole Rulesto be observed in determin-
ing Claims 1o Lands gained by
all.vion or by dereliciion of a
river of the seq
- . . . * . .
'Rules for the conservancy of '1he whole Forests and Jungles in the Hill
D:stricts of the Punjab 1 erritories
Sanctioned by the Governor-
General in Council in [etter of the
secretary to the Government of
l";d'f:. No_ 1789, dated 21st May,
SCHEDULL 11
[Ensctnnnt Repeated by Act XVII of 1914) *As s0 much of Act 1V of 1872 a5 related fo Beng of 1817 and XX of 1825 and Acts XL of 1858 and XVII of 1861 was re- pealed by Acts VI of 1878, X of 1882, VIII of 1890 and XII of 1891, res- pectively, the references to those Regulations and Acts in this Schedule are ggmttg]j. - ee the nsfy g u 2 3
Scheduie, ra fer of Property Act, 1882 (4 of 188 ) Ss. 1, 2 and
*So much of the first Schedule as relates to Bengal State Offences Rexl'llatmns. 1804 (Regulation X of 1804) was repealed by Act IV of 1922. Entry relating to Bengal Regulation 3 of 1818 was omitted by Act 42 of 1953, section 4 and Schedule III.
15