Central Provinces Laws Act, 1875

SCHEDULE

(See section 3)

A ---BENGAL REGULATIONS {So much of Act 20 of 1875 as relates to the following Bengal Regulations was rep.by the Act noted against each:-

{Ben.Reg.1 of 1798 --- Transfer of Property Act, 1882 (4 of 1882).

Ben.Reg.10 of 1804 - Special Laws Repeal Act, 1922 (4 of 1922).

Ben.Reg.17 of 1806 - Transfer of Property Act, 1882 (4 of 1882).

Ben.Reg.20 of 1810 - Cantonments Act, 1889 (13 of 1889).

Ben.Reg.5 of 1817 --- Indian Treasure-trove Act, 1878 (6 of 1878).

Ben.Reg.20 of 1825 - Code of Criminal Procedure, 1882 (10 of 1882).

Ben.Reg.6 of 1819 was rep.in the C.P.by Act 17 of 1878, and later generally, by Act 12 of 1891.}

Number and Subject Extent of operation Power to duties how to year of be exercised or performed

Regulations

1 2 3 4

{So much of Act 20 of 1875 as relates to the following Bengal Regulations was rep.by the Act noted against each:-

{Ben.Reg.1 of 1798 --Transfer of Property Act, 1882 (4 of 1882).

Ben.Reg.10 of 1804 - Special Laws Repeal Act, 1922 (4 of 1922).

Ben.Reg.17 of 1806 - Transfer of Property Act, 1882 (4 of 1882).

Ben.Reg.20 of 1810 - Cantonments Act, 1889 (13 of 1889).

Ben.Reg.5 of 1817 --- Indian Treasure-trove Act, 1878 (6 of 1878).

Ben.Reg.20 of 1825 - Code of Criminal Procedure, 1882 (10 of 1882).

Ben.Reg.6 of 1819 was rep.in the C.P.by Act 17 of 1878, and later generally, by Act 12 of 1891.}

V of 1799 Estates of Intestates. { Subs.by C.P.Act { Subs.by C.P.Act 9 of 1923, s.2, for 9 of 1923, s.2, for the original entries.} the original entries.}

[Sections 4, 5, 6, and [The functions of the 7.] Court of " Sadr Diwani Adalat " and Of "the Board of Revenue" shall be performed respectively by the {See however the C.P.Courts Act, 1917 (C.P.1 of 1917), s.31.} Judicial Commissioner and by the State Government.]

{So much of Act 20 of 1875 as relates to the following Bengal Regulations was rep.by the Act noted against each:-

{Ben.Reg.1 of 1798 --- Transfer of Property Act, 1882 (4 of 1882).

Ben.Reg.10 of 1804 - Special Laws Repeal Act, 1922 (4 of 1922).

Ben.Reg.17 of 1806 - Transfer of Property Act, 1882 (4 of 1882).

Ben.Reg.20 of 1810 - Cantonments Act, 1889 (13 of 1889).

Ben.Reg.5 of 1817 --- Indian Treasure-trove Act, 1878 (6 of 1878).

Ben.Reg.20 of 1825 - Code of Criminal Procedure, 1882 (10 of 1882).

Ben.Reg.6 of 1819 was rep.in the C.P.by Act 17 of 1878, and later generally, by Act

12 of 1891.}

{The entry relating to Reg.11 of 1806 was rep.by M.P.Act 15 of 1950, s.2.}

SCHEDULE- concld.

Number and year Subject Extent of operation Powers or duties how to be
of Regulation exercised or performed

1 2 3 4

{See footnote 1
on prepare}

XI of 1812 Foreign So much as has not been The powers of the " Nizamat
Immigrants. repealed. Adalat " shall be exercised
by the {See however the C.P.
Courts Act, 1917 (C.P.1 of
1917), s.31.} Judicial
Commissioner.

{See footnote 1
on prepare.}

III of 1818 State Prisoners So much as has
not been
repealed.

{See footnote 1
on prepage .}

{The entry relating to Reg.6 of 1825 was rep.by M.P.Act 15 of 1950, s.2.}

XI of 1825 Alluvion and The whole...
Diluvion .

V of 1827 Administration of So much as has not The powers of the
Landed property. Been repealed, except the "Board of Revenue"
Words and figures "and shall be exercised
Clauses 5 and 6, Section by the { Subs.by the
XVI, regulation III, 1803". A.O.1937 for
"Chief
Commissioner".}
State
Government].

B.--- ACTS OF THE GOVERNMENT GENERAL IN COUNCIL

Number and year Subject Extent of operation
of Act

1 2 3

VIII of 1851.. Tolls on Roads and Bridges The whole Act, except section 1,
and the schedule.

{The entry relating to Act 18 of 1853 (Sale of Spirits in Cantonments) was rep.by Act 12 of 1891.

XIII of 1857.. Opium...... Sections 21, 22, 23, 25, 26, 27,
28, 29.

{The entry relating to the Minors Act, 1858 (40 of 1859), was rep.by Act 8 of 1890.}

XV of 1864. Tolls..... The whole Act.

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