Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Public Property Malversation Act, 1837 36 of 1837 [20 November 1837] CONTENTS 1 . Extension of jurisdiction of Collectors and their subordinates in cases of embezzlement, etc., to similar offences by persons of certain Classes 2 . Extension of enactments relating to embezzlement, etc., to similar offences by persons of certain classes Madras Public Property Malversation Act, 1837 36 of 1837 [20 November 1837] PREAMBLE 1. The short title was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). This Act was declared by the Laws Local Extent Act, 1874 (Central Act XV of 1874), s. 4 and the Second Schedule, to be in force in the whole of the Presidency of Madras except the territories mentioned in the Sixth Schedule to that Act. 1. Extension of jurisdiction of Collectors and their subordinates in cases of embezzlement, etc., to similar offences by persons of certain Classes :- 1 * * * The jurisdiction vested in Collectors, Subordinate Collectors and Assistant Collectors, by Regulations IX of 1822* and VII of 1828** of the Madras Code, in cases of embezzlement of public money, and of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall extend to cases of the embezzlement of any public property or the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property, by any person of any of the classes described in the third clause of section 2 of the Paid Regulation IX of 1822.* 1. The words and figures "It is hereby enacted, that from the fifteenth day of December, 1837," were repealed by the Repealing Act, 1870 (Central Act XIV of 1870). * The Madras Revenue Malversation Regulation, 1822. **The Madras Subordinate Collectors and Revenue Malversation (Amendment); Regulation, 1828, 2. Extension of enactments relating to embezzlement, etc., to similar offences by persons of certain classes :- 1 * *All provisions of either of the said Regulations IX of 1822* and VII of 1828, ** which apply to cases of the embezzling of public money, shall apply to cases of the embezzling of public property whatever, by persons of any of the classes described in the third clause of section 2 of the said Regulation IX of 1822* : 1 * all provisions of either of those Regulations, which apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall apply to cases of the falsification, destruction or concealment 1. The words "It is hereby enacted that " and the words " and that " in the second clause were repealed by the Repealing Act, 1874 (Central Act XVI, of 1874), and the words "from the said day," which occurred immediately before the opening words of the section as it now stands, were repealed by the Repealing Act, 1870 (Central Act XIV of 1870). *. The Madras Revenue Malversation Regulation, 1822. **.The Madras Subordinate Collectors and Revenue Malversation (Amendment); Regulation, 1828