Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar And Orrisa Board Of Revenue Act , 1913 1 of 1913 [21 May 1913] CONTENTS 1. Short title 2. Designation of Board 3. Number of Members of Board 4. Powers and duties of Additional Member 5. Construction of references to former Boards 6. Review of orders by Board 7. Repeal SCHEDULE 1 :- THE SCHEDULE Bihar And Orrisa Board Of Revenue Act , 1913 1 of 1913 [21 May 1913] PREAMBLE An Act to alter the constitution of the Board of Revenue for Bihar and Orissa. Whereas it is expedient to alter constitution of the Board of Revenue of Bihar and Orissa: And whereas the sanction of the Governor General has been obtained under Section 5 of the Indian Councils Act, 1892, to the passing of this Act: It is hereby enacted as follows: 1. LEGISLATIVE PAPERS. For Statement of Objects and Reasons, see B. & O. Gazette, 1913, Pt. V. P. 5; for Proceedings in Council, see ibid, Pt. VI, pp. 292 and 293. LOCAL EXTENT.-This Act extends to the whole of the State of Bihar. The application of the Act is barred in the Santhal Parganas, by 3 of 1872, S. 3(2). As to where the Board is to be stationed and where members are to reside, see 1 of 1829, S. 4(1) and (2). The Board of Revenue is the Court of Wards, see Ben. Act 9 of 1879, S. 5. As to the control of Government over the Board, see 1 of 1829, s. 4(2). As to the exercise of functions of the Board by other authorities, see- (1) The present Act, S. 4 (powers and duties of the temporary Additional Member). (2) Reg. 7 of 1822, S. 35, (Board, Committees and Commissions specially vested with powers and authority of the Board of Revenue), and (3) Reg. 1 of 1829, S. 4, clause 1, (Commissioners of Divisions). As to the control of Commissioners by the Board, see Reg. 1 of 1829, S. 4. 1. Short title :- This Act may be called the Bihar and Orissa Board of Revenue Act, 1913. 2. Designation of Board :- Board of Revenue for the 1[State] 2[* *] shall be called the Board of Revenue 3[* *]. 1. Substituted by A.L.O. 2. "of Bihar and Orissa" repealed by A.O. 3. "for Bihar and Orissa" repealed by ibid. 3. Number of Members of Board :- The said Board shall consist of one Member only, to be appointed by the 1[State] Government by notification in the 2[Official Gazette:] Provided that the 1[State] Government may, at any time, by like, notification 3[* *] appoint a temporary additional Member. 1 Substituted by A.L.O. 2 Substituted by A.O. for "Local Official Gazette". 3 Words "with the previous sanction of the Government of India" repealed by S. 2 and Sch. I of Act 38 of 1920. 4. Powers and duties of Additional Member :- An Additional Member of the Board of Revenue appointed under the proviso to Section 3 shall exercise and perform such powers and duties of the Board as the 1[State] Government may direct. 1. Substituted by A.L.O 5. Construction of references to former Boards :- All references in any enactment or in any notification, order, scheme, rule, form or by-law issued, made or prescribed under any enactment to- (a) the Board of Revenue as constituted under the Bengal Board of Revenue Regulation, 1822, and under clause first of Section 4 of the Bengal Revenue Commissioners Regulation, 1829, or (b) the Board whose functions were transferred to the said Board of Revenue by the Bengal Board of Revenue Act, 1850, shall be construed as references to the Board as reconstituted by or under this Act. 6. Review of orders by Board :- (1) Any person considering himself aggrieved by any order of the Board of Revenue may apply to the Board for a review of the same and, if the Board considers there are sufficient reasons for so doing, it may review the order and pass such further order as it thinks fit. (2) Every application under sub-section (1) for a review of any order must be made within a period of three months from the date of the order: Provided that the Board may in its discretion in any case extend such period, if sufficient reasons be shown for so doing. 7. Repeal :- The enactments specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof. SCHEDULE 1 THE SCHEDULE THE SCHEDULE ENACTMENTS REPEALED (See Section 7) Year No. Short title Extent of repeal 1 2 3 4 1822 3 Bengal Regulation The Bengal Board of Revenue Regulation, 1822. So much as is unrepealed. Acts of the Governor-General of India in-Council 1850 44 The Bengal Board of Revenue Act, 1850. So much as is unrepealed. 1874 15 The Laws Local Extent Act, 1874 So much of the Fourth Schedule as relates to Bengal Regulation 3 of 1822 and Act 44 of 1850. 1891 12 The Amending Act, 1891 So much of the Second Schedule as relates to Ben gal Regulation 3 of 1822. 1903 1 The Repealing and Amen ding Act, 1903. So much of the Second Schedule as relates to Bengal Regulation 3 of 1822. 1912 7 The Bengal, Bihar and Orissa and Assam Laws Act, 1912. Section 4.