Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Revenue Commissioner Act, 1849 10 of 1849 [26 May 1849] CONTENTS 1. Power to depute Member to perform duties of Board 2. Powers of Member so deputed 3. publication of commission, and revocation thereof 4. Deposit of records Madras Revenue Commissioner Act, 1849 10 of 1849 [26 May 1849] PREAMBLE An Act for appointing a Commissioner of Revenue at Madras. Whereas it is expedient that the Governor of Fort St. George in Council should be empowered to depute a Member of the Board of Revenue to perform in any of the districts of that Presidency all or any of the duties which, by the general Regulations and laws of the Presidency, belong to the Board of Revenue collectively; It is enacted as follows :-- 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. 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. Power to depute Member to perform duties of Board :- T h e 1[State Government of Madras] may, from time to time whenever 2[they] shall see fit, depute a Member of the Board of Revenue to perform alone, in any of the districts of that Presidency, all or any of the duties which, by the general Regulations and laws of the Presidency, belong to the Board of Revenue collectively. 1. The words " Provincial Government of Madras " were substituted for the words " Governor of Fort St. George in Council" by the Adaptation Order of 1937 and the word "State" was substituted for the word " Provincial" by the Adaptation Order of 1950. 2. This word was substituted for the word " he " by the Adaptation Order of 1937. 2. Powers of Member so deputed :- When a special commission shall be given to a Member of the Board of Revenue under this Act, the Member of the Board named therein shall, by virtue thereof, be empowered to exercise, within the limits of his commission, all the powers and duties which by law are vested in the Board of Revenue collectively, without exception, or subject to any exceptions or restrictions which shall be prescribed in such commission; and all Regulations and Acts concerning the Board of Revenue shall be deemed to apply to the said Commissioner within the limits of his commission, and with regard to all things concerning the revenues of the district included in it, so far as is necessary to give full effect to his commission and to this Act. 3. publication of commission, and revocation thereof :- Every such commission shall be published in the 1[Official Gazette], and the Commissioner shall enter on his office from the date of such publication; and in like manner the revocation or other determination of any such commission shall be published in the 1[Official Gazette]. 1. These word were substituted for the word " Fort St. George Gazette " by the Adaptation Order of 1937. 4. Deposit of records :- The correspondence and other documents belonging to any such commission shall be deposited on the determination thereof, in the office of the Board of Revenue, and shall be deemed records of the said Board.