Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Ganjam And Vizagapatam Act, 1839 24 of 1839 CONTENTS 1. Repeal Of Central Acts Xxiii Of 1836 2. Exemption Of Districts From Certain Rules 3. Administration Of Civil And Criminal Justice In Those Districts 4. Power To Precribe Rules For Government Agents 5. Judgment In Criminal Trials Referred To High Court By Agents 6. Appeal To High Court From Decree Of Agents 7. Commitments By Agents 8. Power To Alter Limits Of Tracts Ganjam And Vizagapatam Act, 1839 24 of 1839 An Act for the administration of justice and collection of the revenue in certain pass of the districts of Ganjam and Vizagapatam. 1. Repeal Of Central Acts Xxiii Of 1836 :- This section has been repealed by Central Act XIV of 1870) 2. Exemption Of Districts From Certain Rules :- T h e operation of the rules for the administration of Civil and Criminal justice as well as those for the collection of the revenue shall cease to have effect, except as hereinafter mentioned with the under mentioned tracts of Country at present included in the districts of Ganjam and Vizagapatam. IN THE DISTRICT OF THE GANJAM Zamindaries Palaru Budarasangi Humma Dharakota Biridi Bodagada Kalikoto Sherugada 3. Administration Of Civil And Criminal Justice In Those Districts :- The administration of civil and criminal justice (including the Superintendence of the Police), and the collection and Superintendence of the revenue of every description within the tracts of Country specified in the foregoing section which are included in any district shall be vested in the Collector of that district, and shall be exercised by him as agent for State Government concerned. 4. Power To Precribe Rules For Government Agents :- I t shall be competent to the State Governments respectively concerned to prescribe such rules as they may deem proper for the guidance of such Agents, and of all the officers subordinate to their control and authority, and to determine to what extent the decision of the Agent in civil suits shall be final, and in what suits an appeal shall lie to the High Court and to define the authority to be exercised by the Agents in criminal trials, and what cases he shall submit for the decision of the High Court. 5. Judgment In Criminal Trials Referred To High Court By Agents :- Upon the receipt of any criminal trials referred by any of the Agents under the rules which may be hereafter prescribed by the State Government the High Court shall proceed to pass a final judgment, or such other order as may, after mature consideration seem to the Court requisite and proper in the same manner as if the trial had been sent up in ordinary course from a judge on circuit. 6. Appeal To High Court From Decree Of Agents :- Upon the receipt of any appeal from a decree of any of the Agents, under the rules to be prescribed as aforesaid, the High Court shall proceed to try and determine it in the same manner as appeals from the State Courts. 7. Commitments By Agents :- Each of such Agents as aforesaid shall have power of making commitments by warrant under his hand which is possessed by the State Government by virtue of Regulation II of 1819 of the Madras Code or Regulation III of 1818 of the Bengal Code as the case may be: Provided, that the third, fifth, sixth and seventh sections of those Regulations respectively shall remain in force and be applicable to commitments under the Act; Provided also that, in every case in which the Agent shall make any such commitment, he shall transmit immediately a report to the State Government for their order. 8. Power To Alter Limits Of Tracts :- It shall be competent to the State Government, by order to make, from time to time such alterations in the limits of the tracts within t h e aforesaid districts placed under the jurisdiction of the said Agents, respectively, as they may deem expedient.