 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Indian Railway Board Act, 1905 [22nd March, 1905.] An Act to provide for investing the Railway Board with certain powers or functions under the Indian Railways Act, 1890. WHEREAS a Railway Board has been constituted for controlling the administration of railways in India, and it is expedient to provide for investing such Board with certain powers or functions under the Indian Railways Act, 1890 (9 of 1890); It is hereby enacted as follows: 1. This Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941) and has been declared to be in force in the Sonthal Parganas by notification under section 3 (3) (a) of the Sonthal Parganas Settlement Regulation (3 of 1872), see Calcutta Gazette, 1906, Pt. I, p.33, and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), section 3 and the Schedule.; in Dadra and Nagar Haveli (w.e.f. 1-7-1965): vide Reg. 6 of 1963, s. 2 and the First Schedule and in Pondicherry (w.e.f. 1-10-1963): vide Reg 7 of 1963, s. 3 and the First Schedule.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back