633
THE OUDH AMANATI NOTES ACT, 1918
[U.P. Act No. III of 1918]
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2
THE OUDH AMANATI NOTES ACT, 1918 1
(U. P. Act No. III of 1918)
Adapted and modified by the Government of India (Adaptation of Indian Laws) Order, 1937.
[Received the assent of the Lieutenant Governor on the 5th May, 1918, and of the Governor-General on the 30th May, 1918, and was 2published under section 81 of the Government of India Act, 1915, on the 5th June, 1918 ].
An Act to declare the interest payable to any person on an Oudh Amanati Note to be a pension within the meaning of the Pensions Act, 1871.
WHEREAS It is expedient that the interest payable by Government to any person on any of the Government promissory notes known in Oudh as the Amanati Notes should be declared a pension ;
Act XXIII of
1871
AND WHEREAS the sanction of the Governor-General has been obtained under section 79 (2) of the Government of India Act, 1915, to altering the Pensions Act3 as to the United Provinces of Agra and Oudh as provided in section 2 of this Act ;
It is hereby enacted as follows :
Short title 1. This Act may be called the Oudh Amanati Notes Act, 1918.
Interest on Amanati
Notes to be deemed a pension Act XXIII of
1871
2. The interest payable from time to time3[by the Central Government] to any person on any of the Government promissory notes known as Amanati Notes, whereof a list and description is set forth in schedule I, shall be deemed to be a pension due to such person within the meaning of the Pensions Act, 1871, and that Act shall apply to any such interest as if it were a pension of the classes referred to in sections 4 and 11 ;
Provided that in applying section 10 of the said Act to such interest, that section shall be read as if it were as follows :
The4[Central Government] may —
(a) order any interest amounting to more than one rupees but not more than five rupees a month payable on an Amanati Note to any person to be commuted with the consent of such person for a lump sum on such terms as may seem fit, except where the circumstances ——————————————————————————————————————————
1. For Statement of Objects and Reasons see Gaz. 1917, Pt. VII, p. 1287; for discussion, in L.C. see ibid. 1917, Pt. VII, p. 139, and ibid, 1918, p. 587.
2. See Gaz., 1918, Pt. VII, p. 787.
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[The Oudh Amanati Notes Act, 1918]
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of the said person are such that the stoppage of the pension would result in his being left destitute, and
(b) order any interest amounting to one rupee a month or less payable on an Amanati Note to say person to be commuted on such terms as may seem fit with or without the consent of such person. —————
THE SCHEDULE
No.
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034056
034051
034518
034054
011227
034515
044313
034517
034052
034516
041180
034053
034055
of
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1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 1854-55 for Rs.
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12,00,000
4,80,000
2,40,000
1,20,000
60,000
60,000
1,20,000
72,000
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