Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PEINT LAWS ACT, 1894 2 of 1894 [20th December, 1894] CONTENTS 1. Title and commencement 2. Amendment of Act XIV of 1874 as to territory of Peint. XIV of 1874 3. Application of laws of Nasik to territory of Peint 4. Repeal of other laws 5. Pending proceedings PEINT LAWS ACT, 1894 2 of 1894 [20th December, 1894] An Act to amend the law in force in the Peint Territory in the Bombay Presidency WHEREAS it is expedient that the law in force in the territory of Peint to which the Secretary of State for India, by a Resolution in the Council bearing date, the 14th day of July, 1885, declared the provisions of the Statute 33 Victoria, chapter 3, section I, to be applicable should be the same as the law in force in the District of Nasik, and that the said territory should cease to be a Scheduled District under the 3 Scheduled Districts Act, 1874; And whereas the previous sanction of His Excellency the Governor General required by section 5 of the Indian Councils Act, 1892, has been obtained for the passing of this Act;It is hereby enacted as follows 1. Title and commencement :- This Act be called the Peint Laws Act, 1894, and it shall come into force on the first day of January, 1895. 2. Amendment of Act XIV of 1874 as to territory of Peint. XIV of 1874 :- Notwithstanding anything in the definition of "Scheduled Districts" in section 1 of the Scheduled Districts Act, 1874, the territory of Peint shall not be deemed to be a Scheduled District within the meaning of that Act. 3. Application of laws of Nasik to territory of Peint :- All enactments which are in force in the district of Nasik and not in the territory of Peint shall come into force in the said territory. 4. Repeal of other laws :- All enactments which are in force in the said territory of Peint and not in the district of Nasik shall be repealed in the said territory. 5. Pending proceedings :- A l l proceedings commenced before any authority in the said territory before the day on which this Act comes into force and still pending on that day shall be disposed of by such authority as the [Provincial Government] may direct, and save as aforesaid shall be carried on as if this Act had not been passed.