Pensions Act, 1871

[Act No. 23 of 1971]1

Contents
Sections	Particulars
I	Preliminary
1	Short title and extent
2	Repealed by Repealing Act, 1938
3	Interpretation- section
3A	Definition
II	Rights to Pensions
4	Bar of suits relating to pensions
5	Claims to be made to Collector, Deputy Commissioner, or other authorized officer
6	Civil Court empowered to take cognizance of such claims
7	Pensions for lands held under grants in perpetuity
III	Mode of Payment
8	Payment to be made by Collector, Deputy Commissioner, or other authorized officer
9	Saving or rights in respect of the recovery of land revenue
10	Commutation of pensions
IV	Miscellaneous
11	Exemption of pension from attachment
12	Assignments, etc., in anticipation of pension, to be void
12A	Nomination by pensioner to receive moneys outstanding on account of pension
13	Reward to informers
14	Power to make rules
15	Power of Central Government to make rules
16	Laying of Rules

An Act to consolidate and amend the law relating to pensions and grants by Government of money or land-revenue.

Whereas it is expedient to consolidate and amend the law relating to pensions Preamble and grants by Government of money of land-revenue;

It is hereby enacted as follows:-