Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FORFEITED DEPOSITS ACT, 1850 25 of 1850 [14th June, 1850] CONTENTS 1. Repeals 2. Application of forfeited deposits FORFEITED DEPOSITS ACT, 1850 25 of 1850 [14th June, 1850] An Act for the forfeiture to Government of deposits made on incomplete sales of land under Regulation 8, 1819b. c[***], Preamble.- WHEREAS pamidars d[* * *] fraudulently avail themselves of the eprovision in Section 9, Regulation 8, 1819, of the Bengal Code f[* * *]that forfeited deposits at sales of land g[* * *] for arrears of rent shall, be applied as if they were purchase- money; It is enacted as follows:- 1. Repeals :- Repealed by the Repealing Act, 1870(14 of 1870), Section I and Sch. Pt. II] 2. Application of forfeited deposits :- Any such forteited deposit shall "be applied to defray the expenses of the sale, and the surplus shall be forffcitdd ito Government'.