Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Board Of Revenue Act, 1894 01 of 1894 [23 January 1894] CONTENTS 1. [Repeal] 2 . Board may distribute business subject to approval of Government 3. Orders of one or more members to be orders of Board 4. A Collective Board Madras Board Of Revenue Act, 1894 01 of 1894 [23 January 1894] PREAMBLE An Act to provide further for the conduct of business by the Board of Revenue. Whereas it is expedient to provide further for the conduct of business by the Board of Revenue; It is hereby enacted as follows:- - 1. Short title, " The Madras Board of Revenue Act, 1894, " was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). For Statement of Objects and Reasons, see Fort St. George Gazette Supplement, dated 24th January 1893, p.1; for Report of the Select Committee., see ibid, dated 16th May 1893, p.1; for Proceedings in Council, see ibid, dated 2nd May 1893, p.18; and ibid, dated 21st November 1893, P.17. See Mad. Act. 1 of 1902, s.7 (1) This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Madras Merged States (Laws) Act, 1949 (Madras Act XXXV of 1949). T h is Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Madras (Transferred Territory) Extension of Laws Act, 1957 (Madras Act XXII of 1957), repealing the corresponding law in force in that territory 1. [Repeal] :- Rep. by the Repealing and Amending Act, 1901 (Central Act XI of 1901). 2. Board may distribute business subject to approval of Government :- Notwithstanding anything contained in Regulation 1 of 1803*, in Regulation V of 1804 1, or in any other enactment in force in the Presidency of Madras, it shall be lawful for the Board of Revenue, subject to the approval of 2[the Government concerned], to declare what portion of the business of the Board may be disposed of by a single member or by two members, and what portion shall be reserved for the decision of a Collective Board. Every such declaration shall, after approval by 2[the Government concerned], be notified in the 3[Official Gazette]: Proviso. Provided that, in the case of any subject reserved for disposal by a single member or by two members, the said member or members may refer it, after consideration, for the opinion of another member or for the decision of a Collective Board, as the case may be, and that, where the opinions of two members differ, they shall refer the subject for the decision of a Collective Board. 1. Repealed except as regards the Scheduled Districts--see section 2 of Madras Act 1 of 1902. 2. These words were substituted for the word " Government " by the Adaptation Order of 1937. 3. These words were substituted for the words " Fort St. George Gazette " by ibid. * The Madras Board of Revenue Regulation, 1803. 3. Orders of one or more members to be orders of Board :- All orders made and decisions passed by one or more members of the Board in accordance with a declaration made under the last preceding section or with its proviso shall be held to be the orders and decisions of the Board of Revenue, and the same shall not be deemed invalid by reason that subsequent thereto the said declaration was disapproved by 1[the Government concerned]. 1. These words were substituted for the word " Government " by the Adaptation Order of 1937. 4. A Collective Board :- Not less than three members of the Board shall be held to constitute a Collective Board.