Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LAWS LOCAL EXTENT ACT, 1874 15 of 1874 [8th December, 1874] CONTENTS 1. Short title 2. Interpretation clause 3. Local extent of Acts in first schedule 4. Local extent of enactments in second schedule 5. Local extent of enactment in third schedule 6. Local extent of enactments in fourth schedule 7. Local extent of enactments in fifth schedule 8. Savings 9. Savings SCHEDULE 1 :- FIRST SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE SCHEDULE 3 :- THIRD SCHEDULE SCHEDULE 4 :- FOURTH SCHEDULE SCHEDULE 5 :- FIFTH SCHEDULE SCHEDULE 6 :- SIXTH SCHEDULE SCHEDULE 7 :- SEVENTH SCHEDULE LAWS LOCAL EXTENT ACT, 1874 15 of 1874 [8th December, 1874] An Act for declaring the local extent of certain Enactments, and for other purposes. WHEREAS it is expedient to declare the local extent or certain Acts passed by the Governor General of India in Council, the Legislative Council of India, and the Council of the Governor General of India assembled for the purpose of making Laws and Regulations; AND WHEREAS it is expedient to consolidate the laws relating to the local extent of certain Acts and Regulations in the Presidencies of Fort St.George and Bombay, andin the Lower and the North Western Provinces of the Presidency of Fort William in Bengal; It is hereby declared and enacted as follows:- 1. Short title :- Section This Act may be called the Laws Local Extent Act, 1874. 2. Interpretation clause :- Section In this Act the expression "Scheduled Districts" means the territories mentioned in the sixth schedule hereto annexed. 3. Local extent of Acts in first schedule :- Section The Acts mentioned in the first schedule hereto annexed are now in force (substitute by the A.O. 1950 for " throughout all the Provinces of India, except".) [ in the whole of India except Part B States and ] the Scheduled Districts. 4. Local extent of enactments in second schedule :- Section The enactments mentioned in the second schedule hereto annexed are now in force throughtout the whole of the territories now subject to the government of the Governor of Fort St.George in Council, except the Scheduled Districts subject to such government. 5. Local extent of enactment in third schedule :- Section The enactments mentioned in the third schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Governor of Bombay in Council, except the Scheduled Districts subject to such government. 6. Local extent of enactments in fourth schedule :- Section The enactments mentioned in the fourth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant- Governor of Bengal, except the Scheduled Districts subject to such government. 7. Local extent of enactments in fifth schedule :- Section The enactments mentioned in the fifth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant- Governor of the North-Western Provinces of the Presidency of Fort William, except the Scheduled Districts subject to such government. 8. Savings :- Section Nothing herein contained shall (a) bar the power of the Central Government or the State Government under any law for the time being in force, to extend to any place any Act mentioned in the said first schedule; (b) extend any Act empowering the State Government to extend the same or any part thereof, or affect in any manner the exercise of such power; (c) affect the operation of any Act or Regulation heretofore extended to or declared to be in force in any of the Scheduled Districts; (d) revive any enactment which has been repealed either generally or with reference to some special subject; [Cls. (e) and (h) were rep.by Act 8 of 1887, cl. (f) by Act 12 of 1891, cl.(g) by Act 8 of 1890 and cl.(i) by Act 4 of 1894.] (j) extend to any of the towns of Calcutta, Madras and Bombay any law not now in force therein; [Ins. by Act 14 of 1881, s.15.} [(jj) extend to Pargana Bhadohi or Pargana Kera Mangror in the Mirzapur district, or to Pargana Kaswa Raja in the Benares district, any law not now in force therein]; (k) affect the operation of any enactment not mentioned in any of the schedules hereto annexed. 9. Savings :- Section - [Repealed] SCHEDULE 1 FIRST SCHEDULE \ \ \ \ \ FIRST SCHEDULE \ \ \ [Act 15 of 1874 having been rep.so far as it relates to the following enactments, by the Acts noted against each, the references to those enactments have been omitted from this schedule: -] \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Enactments omitted \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Repealing Acts \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Act 26 of 1836 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Act 12 of 1927. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 6 of 1840 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 26 of 1881. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 11 of 1841 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 8 of 1887 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 18 of 1841 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 11 of 1878 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 19 of 1841 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1927 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 9 of 1842 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1937. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1842 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 8 of 1887 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 20 of 1847 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1927 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 34 of 1850 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ The A.O.1937. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 30 of 1852 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Act 12 of 1927. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 33 of 1852 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 8 of 1887. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 18 of 1854 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1891 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 18 of 1854 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ The A.O.1937 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1 of 1859 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Act 21 of 1923 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 3 of 1859 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 8 of 1887 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 8 of 1859 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 14 of 1859, s.15 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1891. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 15 of 1859 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 7 of 1889. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 27 of 1860 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 8 of 1890. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 9 of 1861 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1891 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 23 of 1861 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1927 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 6 of 1864 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 9 of 1927. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 11 of 1865 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1891. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of \ \ \ \ \ \ 21 of 1865 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1927. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 5 of 1866 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 9 of 1887 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 15 of 1869 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1891. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1 of 1870 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 12 of 1927. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ (See section 3) \ \ \ \ \ \ \ ACTS OF THE SUPREME COUNCIL \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Year and Number \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ [Rep by the A.O.1950] \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Subject \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1837 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ IV \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Power to acquire land. [Spent.] \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1838 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXV \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Wills executed before the 1st January 1866. [Rep by Act 48 of 1952.] \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1839, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXIX \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Dower when marriage was contracted before 1st January 1866. {Spent.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1839, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXX \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Inheritance, where decent took place before 1st January 1866. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1839, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXXII \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Interest. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1841, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ X \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Registration of ships. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1843, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ V \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Slavery [Rep. by Act 34 of 1939.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1850, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ V \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Coasting Trade. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1850, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XI \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Navigation Laws. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Year and Number \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ {Rep. in Assam \ \ \ \ \ \ \ \ \ by Regulation 1 of 1886.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Subject \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XII \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Default of Public Accountants. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XVIII \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1850 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Protection of Judicial Officers. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XIX \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Binding of Apprentices. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXI \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Non-forfeiture of rights by lossof \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXVII \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Inquiries into the be haviour of Public Servants. {Rep by the A.O.1950.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1853, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ II. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Burdens on land. {Rep by Act 48 of 1952.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1854, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXXI. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Barring entails: Conveyances by married women. {Rep by Act 17 of 1949.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XI. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Mesne \ \ \ \ \ \ \ \ profits and improvements. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ XII. \ \ \ \ \ \ \ \ \ Executors and \ \ \ \ \ \ \ \ \ \ \ 1855, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Administrators. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XIII. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Compensation for loss occasioned by death caused by action able wrong. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXIII. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Administration of mortgaged estates in cases of desserts occurring or devises made before the 1st January. {Rep. by Act 4 of 1922.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXIV. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Penal servitude. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXVIII. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Interest. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1856, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ IX. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Bills of Lading. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Xl \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Desertion by European Soldiers. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XV. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Marriage of Hindu Widows {Rep. by Act 4 of 1912.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1857, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XI \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Offences against the State. .F.N.640.{Rep.in Bombay by Bombay Act 9 of 1943.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Forfeiture by Mutineers.F.N.640. \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXV \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ {Rep.in Bombay by Bombay Act 9 of 1943.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1858, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXXV \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Estates of Lunatics not subject to Jurisdiction of Supreme Courts. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 640 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ " \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXXVI \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Lunatic Asylums. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1859, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ IX. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Sections 16, 17, 18 and 20 Forfeitures. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1860, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXI. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Registration of Societies. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1862, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ III \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Government Seal. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1863, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XVI. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Excise Duty payable on Spirits used in {Rep by Act 1 of 1938.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1863, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXIII. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Claims to waste- lands. {Rep by Act 31 of 1946.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1863 \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXXI. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Gazette of India \ \ \ \ \ \ \ \ \. F.N.643.{Rep. by Act 3 of 1936.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1864, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ III. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Foreigners. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1865, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ III. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Common Carriers. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1865, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XV. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Marriage and Divorce among Parses. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1866, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXI \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Dissolution of Marriages of Native Converts. {Rep by Act 48 of 1952.} \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXVIII \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Trustees and Mortgagees Powers. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1867, \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ XXV. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ Printing Presses, etc. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ SCHEDULE 2 SECOND SCHEDULE SECOND SCHEDULE {Act 15 of 1874 having been rep. so far as it relates to the following enactments, by the Acts noted against each, the references to those enactments having been omitted from the schedule: -} Enactments omitted Repealing Acts Mad.Reg.3 of 1802, S.11 Act 12 of 1891. 5 of 1802,S.30 11 of 1901. 13 of 1802. 1 of 1805 2 of 1807 4 of 1816 12 of 1891. 9 of 1816, S.43 14 of 1816 12 of 1927. 5 of 1816 1 of 1819 12 of 1876 2 of 1819 The A.O.1937. 4 of 1821,S.4 3 of 1831 Act 12 of 1876. 7 of 1832 11 of 1832 6 of 1878 14 of 1832 3 of 1889. (See section 4) (a) MADRAS REGULATIONS Year and Number Subject 1802, III (s 1 part of s,16 only.) Procedure of Civil Courts. " XIX (s 2). Covenanted Civil Servants forbidden XV Settlement of Land-revenue. XXVI (ss.1, 2 and 3 only) Registration of malguzari land. {This Regulation has been rep locally by Madras Act 2 of 1894.} XXIX Karnams. 1803 I Board of Revenue. " II Conduct of Collectors, etc. Year and Number Subject Act 15 of 1874, so far as it relates to the portions of Madras Regulation 5 of 1804 which were rep. by the Guardians and Wards Act, 1890 (8 of 1890), is rep .by the latter Act. The Regulation was rep. by the Madras Court of Wards Act, 1902, (Mad.1 of 1902).} 1804, V Court of Wards. 1806. II {Parts of s s.1 and 7 were originally referred to in this schedule. of the entire Regulation only the second clause of s.7 is now in force, see Pt. III of the Schedule to the Repealing Act, 1876 (12 of 1876).} [(s.7,cl.second)] Collectors and Karnams. {Rep. by Act 4 of 1922, s.3 and Sch. } 1808 ,VII .Martial Law. 1816, XI .Sections 8, 9, 10Heads of villages: section 11, cl.1- stolen property: section 13 discovery of corpses: section 14register of persons con fined by heads of villages, and section 47- Magistrates charged with maintenance of peace {Madras Regulation12 of 1816 has been rep. by the Madras Survey and Boundaries Act, 1897 (Mad.4 of 1897) so far as it applies to cases of claims to lands or crops, the validity of which claims may depend upon the determination of an uncertain and disputed boundary or land-mark.} XII Reference of claims regarding land and produce to Village and District Panchayats. 1817, VII Maintenance of Bridges, etc.; Escheats. Sale for arrears of revenue of estate belonging " VIII (s.9 only) to Native Officer or Soldier. 1822, IV Explanation of Madras Regulation XXV, 1802. {Rep. by the A.O.1937.} VII (cl.1 of s, 3 Native Officers in Revenue only) and other Public Departments. " IX Embezzlement by public servants and 1823, III malversation in revenue- matters. 1828, VII Powers of Subordinate and Assistant Collectors. 1829, V Hindu Wills and Estates. 1830, I Prohibition of Widow-burning. 1831, V (s.7cl.2Liability of Ministerial Officers only) or reception of improperly stamped document. {Rep. by Mad. Act 3 of 1895.} VI Hereditary Village Officers. {Act 15 of 1874, so far as it relates to Madras Regulation 10 of 1831, s.3, is rep. by Act 8 of 1890.} X Prohibition of Sale of Estates of Minors for Arrears of evenue. 1832 III Limitation for Suits against orders of Revenue Authorities under Madras Regulation VII of 1828. (b) ACTS OF THE SUPREME COUNCIL RELATING TO THE MADRAS PRESIDENCY {Act 15 of 1874 having been rep. so far as it relates to the following enactrnents, by the Acts noted against each, the references to those enactments have been omitted from this Schedule:- Enactments omitted Repealing Acts Act 12 of 1838 . Act 6 of 1878. " 17 of 1840 " 12of 1891. " 7of 1852 " 6 of 1844 " 3 of 1937. " 9 of 1846 " 12 of 1927. " 10 of 1855, s.10 " 11 of 1901. " 14 of 1855 " 8 of 1887. " 21 of 1855 " 12 of 1927. " 8 of 1856 . . " 14 of 1858 ." 8 of 1890. " 28 of 1860 ." 12 of 1927. " 11 of 1869 ." 12 of 1891. " 24 of 1869 " 18 of 1877. Year and Number Subject 1837, XXXVI Criminal Jurisdiction of Collectors. 1839, VII Tahsildars.. {Rep. by Mad. Act 7 of 1931.} 1840, VIII Awards of Parlchayats. {As to the repeal of Acts 1 of 1846 and 20 of 1853 in the Madras Presidency, see the Legal Practitioners Act, 1879 (18 of 1879), ss.1 and 42.} 1846, I Pleaders. 1849, X Commissioners of Revenue. {As to the repeal of Acts 1 of 1846 and 20 of 1853 in the Madras Presidency, see the Legal Practitioners Act, 1879 (18 of 1879), ss. 1 and 42.} 1853, XX Pleaders. 1857, VII Uncovenanted Agency. 1858, . Compulsory Labour. 1859, XXIV Police. SCHEDULE 3 THIRD SCHEDULE THIRD SCHEDULE {Act 15 of 1874 having been rep. so far as it relates to the following enactment by the Acts noted against each, the references to those enactments have been omitted from the schedule:- Enactments omitted Repealing Acts Bom. Reg.12 of 1827, preamble. " " 6 of 1827 Act 12 of 1891. " " 21 of 1827, ss.1-16, 46,54- 73 " " 22 of 1827, ss.18-20, 45-47 " 13 of 1889. " " 25 of 1827. The A.O.1937. (See section 5) (a) BOMBAY REGULATIONS Year and Number Subject 1827, II Section 21 (caste questions); {Certain words rep. by Act 12 of 1927.} " IV Section 26 (law applicable to suits): section 69, clauses second and third (attachment and distraint of crops). " V Preamble: section 9 (acknowledgements of debt): section 14 (interest): section 15 (mortgages and pledges). " VIII Administration of Estates. " XII Section 19 (Magistrate's power to make rules): section 20 (standards of weights and measures): section 27clause 2 (supervision of suspected persons): section 37, clauses first and second (responsibility of villages for robberies). " XIII Section 34, clause bird (letter substituted for summons). " XII Sessions 4O, 41, 42.43 (passage of troops). {Bom.Reg.4 of 1827, s.69, and Bom.Regs.5 of1830, 15 of 1831, 2 of 1832 and 5 of 1833 rep .locally by Bom. Act 5 of 1879.} 1830, V Section 1 (Revenue Commissioners) section 2, clauses 1, 2, 3 (Collectors and Sub- Collectors). " XIII Civil jurisdiction of Jagirdars. {Bom.Reg.4 of 1827, s.69, and Bom. Regs. 5 of 1830, 15 of 1831, 2 of 1832 and 5 of 833 rep. locally by Bom. Act 5 of 1879.} 1831, XV Village Patels. {Bom.Reg.4 of 1827, s.69, and Bom. Regs. 5 of 1830, 15 of 1831, 2 of 1832 and 5 of 833 rep. locally by Bom. Act 5 of 1879.} 1832, II Realization of Revenue. {Bom.Reg.4 of 1827, s.69, and Bom. Regs. 5 of 1830, 15 of 1831, 2 of 1832 and 5 of 833 rep. locally by Bom. Act 5 of 1879.} 1833, V Hereditary Officers. (b) ACTS OF THE SUPREME COUNCIL RELATING TO THE BOMBAY PRESIDENCY. {Act 15 of 1874 having been rep. so far as it relates to the following enactments, by the Acts noted against each.the references to those enactments eve been omitted from this schedule:- Enactments omitted Repealing Acts Act 11 of 1843. " 3 of 1852 Act12 of 1891. " 21 of 1852. " 10 of 1855, s.10 11 of1901. " 8 of 1856 9 of 1894. " 20 of 1864 8 of 1890. Year and Number {Rep. by Bom. Act 18 of 1953} Subject 1838, XVI Judiciary. {Acts 18 of 1838, 13 and 17 of 1842 and 3 of 1846 rep. locally by the Bombay Land-revenue Code, 1879 (Bom.5 of 1879) Act 18 of 1838 Rep. by Act 32 1940.} " XVIII Sureties. " XIX Coasting Vessels. {.Rep. by Act 48 of 1952 and Bom. Act 18 of 1953.} 1839, XX Revenue. {Rep. in Bombay by Bom. Act 18 of 1953.} 1840, XV Agents of Foreign foreigners. {Acts 18 of 1838, 13 and 17 of 1842 and 3 of 1846 rep .locally by the Bombay Land-revenue Code, 1879 (Bom.5 of 1879) Act 18 of 1838 Rep. by Act 32 1940.} 1842, XIII Revenue. {Acts 18 of 1838, 13 and 17 of 1842 and 3 of 1846 rep. locally by the Bombay Land-revenue Code, 1879 (Bom.5 of 1879) Act 18 of 1838 Rep. by Act 32 1940.} XVII Revenue Commissioners. {Rep. in Bombay by Bom. Act 18 of 1953.} 1844, XIX Abolition of Town Duties. {As to the repeal of Acts 1 of 1846 and 20 of 1853 in the Bombay Presidency, see the Legal Practitioners Act, 1873 (18 of 1879), ss.1 and 42.} 1846, I Pleaders. {Acts 18 of 1838, 13 and 17 of 1842 and 3 of 1846 rep. locally by the Bombay Land-revenue Code, 1879 (Bom.5 of 1879) Act 18 of 1838 Rep. by Act 32 1940.} " III Sections 1, 5 and 6Boundary Marks. {As to the repeal of Acts 1 of 1846 and 20 of 1853 in the Bombay Presidency, see the Legal Practitioners Act, 1873 (18 of 1879), ss.1 and 42.} 1853, XX Pleaders. SCHEDULE 4 FOURTH SCHEDULE FOURTH SCHEDULE {Act 15 of 1874 having been rep. so far as it relates to the following enactments, by the Acts noted against each, the references to those enactments have been omitted from this schedule:- Enactments omitted Repealing Acts Ben. Reg. 48 of 1793 Act 12 of 1891. 3 of 1794,s 12 58 of 1795,ss.3 & 4 12 of 1876. 15 of 1797 1 of 1798 12 of 1891. 17 of 1806,s.7 & 8 20 of 1810 11 of 1811 13 of 1889. 19 of 1814 12 of 1891. of 1817 6 of 1878. 0 of 1817,ss 28 & 32 12 of 1891. 3 of 1818 The A.O.1937. 6 of 1819 Act 12 of 1891. 20 of 1825 10 of 1882. 4 of 1829 12 of 1876. (See section 6) (a) BENGAL REGULATIONS (LOWER PROVINCES) Year and Number Subject 1793, I Perpetual Settlement. II Collection of land-revenue. VIII Rules for Decential Settlement. XI Native laws of inheritance to Revenue paying land. XIX Title to lands exempt from Revenue. XXXVII Title to lands exempt from Revenue under badshahi grants XXXVIII Section 1Preamble: section 2prohibition of loans by Covenanted Servants. 1794, III Sections 13, 16, 17, 18, 19 and 20- Arrears of Revenue. 1799, V Wills and Intestacies of Natives. 1800, VIII Pargana Register of Lands. 1801, I Arrears of Revenue: Division of Joint Estates. {Rep. by the Special Laws Repeal Act, 1922 ( 4 of 1922), s.3 and Sch.} 1804, X Punishment by Courts-martial of certain State offences. 1806, XI Passage of Troops. 1810, XIX Maintenance of Bridges, etc.; Escheats Year and Number Subject 1812, V Collection of Land-revenue. XI Removal of Foreign Emigrants. 1817, XX Section 29Criminal process in Salt and Opium Departments: section 30, clauses 1, 2 and 5Building forts; Collecting sepoys and stores; Encroaching on roads. 1819, II Resumption of Revenue-free lands. 1821, IV Powers of Collectors and Magistrates. {Rep.by the Ben. Board of Revenue Act, 1913 (Ben.2 of 1913).} 1822, III Boards of Land-revenue. XI Section 36Khas management of purchases by Government section 38 - -non-liability of Government for errors of Courts. 3823, VI Indigo Contracts. VII Prohibition of loans to Covenanted Civil Servants. 1825, VI Passage of Troops. IX Defaulting Malguzars. XI Alluvion and diluvion. XIII Settlement of resumed Lakhiraj land. XIV Authority to confirm Lakhiraj tenures; Native grants. {Rep. by the Ben. Board of Revenue Act, 1913 (Ben.2 of 1913).} I827, III Section 5Evidence. V Management of Estates under attachment. 1828, III Appeals from decisions of Revenue Authorities. IV Section 1 and section 2, clause 4Time during which Collectors are to be considered engaged in making settlements. 1829, I Commissioners of Revenue and Board of Revenue. XVII Widow-burning. 1830, V Sections 1 and 5Indigo Contracts. (b) ACTS OF THE SUPREME COUNCIL RELATING TO THE LOWER PROVINCES{Act 15 of 1874 having been rep so far as it relates to the following enactments have been omitted from this schedule:- Enactments omitted Repealing Acts Act 20 of 1836. . 11 of 1838 Act 12 of 1891, 19 of 1853, s.26 1 of 1903. 20 of 1856 21 of 1856 12 of 1891. 40 of 1858 8 of 1890. 23 of 1860 12 of 1891. Year and Number Subject 1836, X Indigo Contracts. XXI Creating Zilas. 1841, XII Section 2No Interest on arrears of Land-revenue 1847, IX Assessment of new lands. 1848, XX Land-revenue. {Rep. by the Ben. Board of Revenue Act, 1913 (Ben.2 of 1913).} 1850, XLIV Board of Revenue. {Act 32 of 1855 has been rep. locally in Bengal by the Bengal Embankments} 1855, XXXII Embankments. 1856, XII Civil Court Amins. 1857, XIII Opium. 1858, XXXI Settlement of Alluvion. 1859 XI Sales for Arrears of Revenue. SCHEDULE 5 FIFTH SCHEDULE FIFTH SCHEDULE (See section 7) (a) BENGAL REGULATIONS (NORTH-WESTERN PROVINCES) Act 15 of 1874 having been rep, so far as it relates to the, following enactments, by the Acts noted against each, the references to those enactments have been omitted from this schedule:- Enactments omitted Repealing Acts Ben. Reg. 1 of 1798 . " " 17 of 1806,ss.7 & 8 .Act12 of 1891, " " 19 of 1810 ." . . . 20 of 1810 " 13 of 1889. " " 5 of 181. "12 of 1891. " " 3 of 1818 The A.O.1937. " " 6 of 1819 Act12 of 1891, " " 20 of 1825 " 10 of 1882. " " 6 of 1831, s.6 ." 12 of 1891. " " 11 of 1831, ss.4 & 8 ."8 of 1875. Year and Number Subject 1793, XXXVIII Section 1Preamble section 2 prohibition of loans by Covenanted Servants. 1799, V Wills and Administration to Natives. {Rep. by Act 4 of 1922, s.3 and Sch.} 1804 X Punishment by Courts-martial of certain state offences. 1806, XI Passage of Troops. 1812 XI Removal of Foreign Emigrants. . XI Section 38Non-liability of Govern 1822, . Government for errors of Courts. 1823 VI Indigo Contracts. . VII Prohibition of loans to Covenanted Civil Servants. 1825, VI Passage of Troops. " XI Alluvion and Diluvion. 1827, III Section 5Evidence. . V Management of Estates under Attachment. 1829, XVII Widow-burning, 1830, V Sections 1 and 5Indigo Contracts. 1831, XI Sections 1, 2, 5, 6Police-powers of Tahsildars . 1833, IX Deputy Collectors (b) ACTS OF THE SUPREME COUNCIL RELATING TO THE NORTH-WESTERN PROVINCES {Act 15 of 1874 having been rep.so far as it relates to the following enact ments, by the Acts noted against each, the references to those enactments have been omitted from this schedule:- Enactments omitted Repealing Acts Act 21 of 1836 Act 1 of 1901. " 19 of 1853, s.26 " 8 of 1890. "40 of 1858. . Year and Number Subject 1836, X Indigo Contracts. 1854, XVI Police. 1856, XII. Civil Court Amins. {Act 20 of 1856 has been rep. in the U.P. by the U. P. Town Areas Act, 1914 (U.P.2 of 1914), s.41.} XX. Chaukidars. 1857 XIII. Opium. SCHEDULE 6 SIXTH SCHEDULE SIXTH SCHEDULE (See sections 2, 3, 4, 5, 6 and 7) PART I SCHEDULED DISTRICTS, MADRAS I. Ganjam (l) The Gumsur Maliahs, including Chokapad (2) The Surada Maliahs (3) The Chinna Kimedi Maliahs. (4) The Pedda Kimedi Maliahs. (5) The BodagudaMaliahs (6) The SurangiMaliahs (7) The ParlaKimediMaliahs (8) The Muttas of Korada and Ronaba (otherwise called Srikarma ). {Item (9), " TheChighatti Maliah ", was rep.by Act 12 of 1891.} (l0) The JuradaMaliah. (11) The JalantraMaliah. (12) The MandasaMaliah. (13) The BudarashinghiMaliah. (14) The KuttingiaMaliah. II.In Vizagapatam (l) The Jeypur Zamindari. (2) Golconda Hills, west of the River Boderu. (3) The Madugol Maliahs. (4) The Kasipur Zamindari. (5) The Panchipenta Maliahs. (6) Mondemkolla, in the Merangi Zamindari. {Subs.by Act 12 of 1891, for " (7) The Konda Mutta of Belgam ".} (7) The Konda Mutta of Merangi. (8) The Gumma and Konda Muttas of Kurpam. (9) The Kottam, Ram and Konda Muttas of Palkonda. III.In the Godavari District{The Ducharti and Guditeru Muttas in the Golconda Hills have been transferred from the Vizagapatam to the Godavari district.See Fort St.George Gazette, 1881, Pt.I, p.336.Certain villages and estates in the Godavari district became scheduled Districts for the purposes of the Scheduled Districts Act, 1874 (14 of 1874): but they are not "Scheduled Districts " within the meaning of the Laws Local Extent Act, 1874.} (l) The Bhadrachalam Taluq. (2) The Rakapilli Taluq. (3) The Rampa Country. III.In the Indian Ocean The Laccadive Islands, including Minicoy. PART II SCHEDULED DISTRICTS, BOMBAY I - The Province of Sindh {Ceased to be part of India from 15th August, 1947.} {Item II, " The Panch Mahals ", was rep.by Act 7 of 1885, with effect from the 1st May, 1895.} III.Aden.{Aden ceased to be part of India from 1st April, 1937.} IV.The villages belonging to the following Mehwassi Chiefs :- (1) The Parvi of Kathi. (2) The Parvi of Nal. (3) The Parvi of Singpur. (4) Walwi of Gaohalli. (5) The Wassawa of Chikhli. (6) The Parvi of Nawalpur. PART III SCHEDULED DISTRICTS, BENGAL I.The Jalpaiguri and Darjeeling {Subs.by Act 12 of 1891, for " Divisions ".} [Districts]. II.The Hill Tracts of Chittagong.{Ceased to be part of India from 15th August, 1947.} III.The Santhal Parganas. IV.The Chutia Nagpur Division.{The Thanas of Raipur and Khattra, which formerly fo:med portion of the Chutia Nagpur Division, were transferred to the district of Bankura, and ceased to be a Scheduled District on the 1st October, 1879.See the Raipur and Khattra Laws Act, 1879 (19 of 1879). The ESTATE OF PORAHAT now forms part of the Chutia Nagpur Division Scheduled District for the purposes of the Scheduled Districts Act, 1874, see the Porahat Estate Act, 1893 (2 of 1893), s.3, but it is not a " Scheduled District " within the meaning of the Laws Local Extent Act, SCHEDULE 7 SEVENTH SCHEDULE Rep.by the Repealing Act, 1876 (12 of 1876)