Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Calcutta Land-Revenue Act, 1856 18 of 1856 [23 August 1856] CONTENTS 1. [Repealed] 2. [Repealed] 3. Collector may entrust any part of his duties to his Deputy Calcutta Land-Revenue Act, 1856 18 of 1856 [23 August 1856] PREAMBLE An Act relating to the administration of the public revenues in the Town of Calcutta. WHEREAS it is expedient that the Collector of Calcutta2 * * * should have power to employ any Deputy Collector subordinate to him, in the performance of any part of the duties of his office; it is enacted as follows :- 1. Short Title.-This short title was given by the Amending Act, 1903 (I of 1903). 2. The words "should have charge of the collection of the stamp- duty within the town of Calcutta, and that he" which were repealed by the Amending Act, 1891 (XII of 1891), are omitted. 1. [Repealed] :- (Regulations modified.)-Repealed by the Amending Act, 1891 (XII of 1891). 2. [Repealed] :- [Collector to have charge of collection of stamp duty in Calcutta.]- Repealed by the General Stamp Act, 1869 (XVI11 of 1869). 3. Collector may entrust any part of his duties to his Deputy :- It shall be lawful for the Collector of Calcutta to employ any Deputy Collector subordinate to him in the performance of any part of the duties of his office under 1* * * * * * * * * * Act XXIII of 18502; and all Rules, Regulations and Acts relating to the office of Deputy Collector shall be of the same force within the town of Calcutta as in other parts of the territories subject to the Presidency of Fort William in Bengal. 1. The words and figures "the said Regulation, or under Act II of 1849, or" were repealed, ibid. 2. The Calcutta Land-revenue Act, 1850.