Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kolhan Civil Justice (Regulating And Validating) Act, 1966 3 of 1967 CONTENTS 1. Short Title 2. Regulation And Validation Of Certain Past Actions In The Kolhan With The Exception Of Chaibassa Municipality In The Sadar Sub- Division Of The District Of Singhbhum SCHEDULE 1 :- SCHEDULE I Kolhan Civil Justice (Regulating And Validating) Act, 1966 3 of 1967 An Act to regulate the administration of Civil Justice and to validate certain past actions in the Kolhan with the exception of the areas comprised within the Municipality of Chaibassa in the Sadar Sub- division of the district of Singhbhum Be it enacted by the Legislature of the State of Bihar in the Seventeenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Kolhan Civil Justice (Regulating and Validating) Act, 1966. 2. Regulation And Validation Of Certain Past Actions In The Kolhan With The Exception Of Chaibassa Municipality In The Sadar Sub-Division Of The District Of Singhbhum :- Notwithstanding anything contained in any other law for the time being in force, or any judgment, decree or order of any court the officers mentioned in Column I of the Schedule shall in regard to the trial of civil suit and proceeding arising within the local limits of the Kolhan with the exception of the areas comprised within the municipality of Chaibassa in the Sadar Sub-division of the district of Singhbhum and hearing of appeal, review or revision arising therefrom, exercise the powers which the officers mentioned in the corresponding entries in Column 2 thereof exercised under the Wilkinsons Rule made under Regulation XIII of 1833, and shall be deemed always to have validly exercised such powers and no order, judgment or decree passed by them shall be deemed to be invalid or shall be called in question in any court or proceeding whatsover merely on the ground that they were not so empowered. SCHEDULE 1 SCHEDULE I (See Section 2) Column 1 Column 2 (a) Kolhan Superintendent or any other officer authorised by the Deputy Commissioner of Singhbhum to try Civil suit and proceeding of the value not exceeding three hundred rupees. Munsif. (b) Deputy Commissioner of Singhbhum or any officer authorised by the Deputy Commissioner of Singhbhum to try civil suit and proceeding of the value exceeding three hundred rupees and to hear appeal or review arising from the judgment of the Kolhan Superintendent or of any other officer authorised by the Deputy Commissioner to try civil suit and proceedings of the value exceeding three hundred rupees. Assistant to the Governor Generals Agent. (c) Commissioner of Chotanagpur Division. Governor- Generals Agent.