The BENGAL WILLS AND INTESTACY REGULATION,1799

38 WILLS AND I N'TES1ACY [ 1799 : B en. R eg.5. 
BENGAL REGULATIO N 5 or: 1799 
(THE BENGAL WtL u-; AND JNn.STA<;Y RI·.Clll.A rroN, 
] 799) l 
[Jrd At ny 1 79~ I 
A Regulation to limit the interf ere nce of the Zila 
* *2 Courts of Diwmzi Adalal in execution 
of wills and adm inistrat ion to the E<itatcs of 
pers ons dying in t('stat c. 
Prca mbl.. . l. Doub ts h..tving been entertained to wha t C'XIent, ant! in 
what manne r, the Jutlge of the Zil<t * • Cout ts of th,. Dht'am 
Adalnt iu the Provinces of 13engal, Bihar, Ori ssa and B··nares arc· 
au thorised to interfere in cas e ~ wh.-1ein the inhabi tants ol the 
above Provinces may have left wills .u thei r decra se, and appOin t­
ed exetuto1s to carry the s:11ne into effect, or may have dted int t·s­
tat e lc.1ving an E~ t atr real or persona l ; with a "icw to remove all 
doubts on the autho 1it:r ol thr- Lila** ' Court~ in suc h <.l~ es, aud 
-- - --- . - - -- ... - ---
.1. SHORT T ITLE.-l'h1s short titll' was given by thl" Amendi ng Act, 
1897 (V of 11197), since n:pealeJ. 
LOCAL EXTENT.-This Regulation WaJ declarcJ, by notifications under 
the Sched uled Districts Act, UIH (XI V of 1874) , sectum 3, to be in force in 
the following Disrricts namely:-
The Diatricts of Cachar (excl uding Nor .h Cad1ar H ills) , Darrang, 
Goalp.ua (excluding the Las teru Duars ), Kamrup, Lakhimpur 
:\owgong , Sibsagar and Sylhet, ride 1'\otificauo o No. 71 3-L ., uated 
27th Septembe r, 1937. 
2The word' "and City'' which were repea lc-cl by Ame ndin g Act, 189 1 
(Xll of 1891), are omitted. 
• The words "and City" which -.. cr .. repe:d~ d hy lh<' R1·pc.tlmg Act 
18H (XV I of 1874), arc: omitted . 
·r 
n 
Cl 
1799: Ben. Reg.5 .] WILLS ANO INT~STACV 39 
to apply ther eto, as far as possible, the principle "' "' 1 that in 
suits re~arding succ ession and inhetitaHce tne Muh ammadan 
laws with respect to Muhammadan s, and the Hindu laws with 
regard to Hindu s, be the genera l rules for the g uid ance of the 
Judges, the Vice-Pr esident in Council has pajsed the following 
Regul ation, to be considered in force from the period of its 
promulgation in the above Provin ces resp ective ly. 
•2, In all cases of a Hindu, Mussulman or other person Estiuea o• 
subject to the jurisd iction of the Zila * • u cou rts, having at his !Tin d us, 
death left a will and appointed an executor or exec utors to carry Mudha m -d 
h . ffi d . I . h I I . h d d ma ana an t e same mto e ect, an m w l!C t te 1e1r to t e ecease may others not 
not he a disqualified landholder subj ect to the superinte ndence being dis­
of the Court of Ward s • • • •' the executors so appointed are qual i fi e d 
to take charge of the Estate of the deceased, and pro ceed in the :an~hold~~· 
execution of their tru't accordmg to the will of the deceased and ea\'mst WI · 
the laws and usages of the cou ntr y, without any application to 
the J udge of the Diwani Acalat or any other officer of [the 
Governmcnt] 5 for his sanction ; and the Courts of J ustice are 
prohib ited to interfere in such casrs , I'XCept on a regular 
complaint agains t the executors for a breach of tru st or other-
wtse , when they are to take cognizance of such comp laint in 
common with a ll others of a civil nature • • o 
*3. Tn case of a Hindu, ;\-fu ssulman, or other person subje ct Estates ot 
' to the jurisdiction of the Zit a • 7 Couns, dying intesta te, but .P"r~on,, tdty. 
1 . I l . h b I I f mg m es a e . eavmg a son or ot 1er 1e1r, w o, y t 1e aws o the country, m ay 
1 The Wllrdt and ligures "prescri~d in section 15 of Ref(ulation IV , 1793, 
ti~ .. .'' which were repealed by the Repelling Act, 1874 (XVI of 18H), arr Olllltted. 
So much of ss. 2 and 3 .u restricts the i ote rferrnce of thl' Givil Courts 
in cat~.! ofinheritcnce by minors was repealt•d by Act XL of 1851! \Mtnors). 
' The wQrds "and City" which were repeal• d by the Repealin« Act, 
1874 (XVI of 1874), are omitted. 
' Thr worda and ligures "under Regulation X, 1793, or any other 
Regulation relative to thejumdiction of the Court of Wards" which were 
reP"·')~ I putly bv the Repealing A ct, 1874 (XVI of 1874), and partly 
by tht Amending Act, 1903 1.1 of 1903) , are omitted. 
The word "Go~rnment was substituted by thc- A. 0. 1937 by the words 
"'the Crown" ; "Crown" agnin has been substituted by A. 0. 1950. 
' 0 The test of s. 2, which wu repealtd by ICe Repealing Act, 1874 (XV! 
of 187-1), is omllted. 
Th<' wllrds "or C1ty" wh1ch wcH re~"'\lrd by the Hepealmg Acl, 1874 
(XV I of 1874), arc omitted. 
If l her!' I.e 
• 
40 \VII LS A:'< 0 I NTES I MW [1799 : Ben. R eg .5. 
I If' «"ntili c:d to suu red to the whole esta t e of the deccas d, such 
lwir , if of age a nd cnm prtcnt to take the possessio n and manage ­
Ill nt of the Est He, or, ,,. llr;der age or inrompl'lt>nt and not un · 
dt.r th .. Surenntt· nc!enrc of tl w Court of \\'ard ~, his guardian 
<H ncart ·st of kin w ho by SD< cia! appointml'nt or bv the law 
a11d usa ge of th e country, may Ut' author ized to act for him , i s 
not req uir ed to apply to th e Courts of Ju~ticc for permissio n 
to take po~ :.cssion of the Estate of the dcrea~rd as far as 
th~.: same can be done without vio lence : and the Coutt s of 
.JuMicc ;ur re~ttictcd from interference i11 s11ch case~., xcept 
a r cgul.u complain• bt· pt cfen t d * * u 
4 I f thc•r•· IH ruon hrirs than 0111' tf) T1H' F sl.tlt ' nf a prn••n nwre h~ o rs than one 111 ,I\ Ill" JIIIUI llt', .til I 1 hrr c.ur .t~ l< 'r .Hn•• 1 •-;I l <'Ill ··h-•·; 111 the 
Esl'llC <Jf olj);)Oi. ( nt lt n( I ("(1111111011 lllol!lol; ··· , they art: 1'. iJ Ot~l ' ((I I tkC' 
in testate. P'"'''''illlt, .md 1111: C:"lll t< .. r Just! ·c· an: r~<t•tctrd fr<Hn tntcr-
felt.nce, \\ill1out a rc~ula1 cornpl.1111t, a~ in tlu c 1~c of a single 
h<'ir ; 
In lwdhar But if the right of ~uccession to till' E•t.ttt' IJ«" disputed lwtwct·n 
c:a(,.~ u gr. I 1 f I I " ,,,,,. a;.p,i.nt ~C\'t'ftl c :um;mts, oll t.: nr mole n w 10m m:t; ' 1:'1\r ta,..en posses -
fur 'care a11d s.()Jl, th~ J url· •·. n a rt'gular suit bt•ing ,,ref 1 rc1i by the party 
adm in j S· Olll Of pos,e:>Sinn, Sll.liJ take ~(IOd ,lnd ~ufTicit:llt S!"t'Ul iLy from the 
tr at • on pa1tynr p:trtio 111 posscs:.wn frr Ins or thtil •< npliancc \\ith tht' 
managl'meor J d I I I . f . I r l f I .. r &Hat. vf u gmcnt l tat mav >~" passer 111 t w Slll t ; •>r, •n c nau t o sue 1 
•nlestatc: security being given witl in a ro:.tson-.ble prriod, may g1ve posses ­
sic 11, until the smt ma,· be cktt'rmined, to the other claimant 01 
cl1imnats ''ho lii·IY be ahle to ~he· such sPC'lllitv, dcr.laring at 
the same tinlt' tt.tt ur'l p >~sr-,~iun •~ ro<>l 1 anv clegrre to 
affrrt the 1 i~ht ,('proper ty at i<~uc· lwtwet·ll tlw IMI' l ll s. uut to II<· 
consi.lt red nwrclv a-; .m administration to the Estate for the 
benefit of the hct;s who may on investigation he found c·ntitlcd to 
su<.:Ce«"o then·to. 
-·---- --- ----·---
J Tlu• worcl~ "wh< n they arc to pro<"~"d thereup on o\('1 C>rdong to th ~·nr-
ral R~'"lllatiom,' which w·rt" rep· ·~l rd by the i\mend111~ \cr. 1?111 (I rof IQtl:l), 
are omitt ed. 
1799: Ben Reg. 5 ] W ILLS A:>iD l NT£STA<..Y 41 
1 5. I n tht· event of none •)r the claimants to the e sta te o f a 
person d}ill~ intcstll .. being .tble to ~ivc tlw security required 
by the (.>ITtt·dit:~ -.e<.tton, and in a ll c.tses whetcin there may he 
no pcrsou attthl)rizcd and wilung tot 1k1· cha rge' of tlw la nded 
estate of :1 peNn dccrase.!, tlw j udgt" w ithin whose juri sd ic tion 
1uch cstat<' nt.t} be srtuatc·d \Or in "' hich th e d C'cea~c d ma y h av e 
r c~idcd, or the principal par t ol the esta te m ay lie, in th e event s 
of its hcinf{ situ.llc<.l within two or more j m is<.lictions) is a utho­
rizer! to appoin t :wad n inistt·nor lin tfw dtw care and rna n age­
mcutofsuch e~tttr, nntil, in thr former case, the:mit d ep e nding 
between th•· scvc·ral cla imants ~hall kt\T bec·n dbte n nin cd , or in 
the latter 1 .J~c, unttl the leg-.11 heir to the cstalt, or uthr.r perso n 
entitled to rerl'ivc cl argc: the r col as exec u tor, ad m in istra tor o r 
otherv·t~<:, hair 'lllt:nd and claim the s.mw ; wh~.:n, if t he j udge 
be satisfied that titc claim is well foun d ed , or if thr sa me b e 
establishe-d .tft,·r .trlV inquiry that nay appear n ecr~sar y, the 
admimst1a1or appiJ:n trd by thr Cc.Hr t shall cll'fi\·c·r O\r r the 
estau· to I i rn, wtth .t ft.ll .l!ld just trcount of all rc c eipts a r;cl 
dr tlll ;c 1uents Lilli II~ th•· 1wriod ol lu-; acl!llllll'tta t 11111. 
'6. lu a ll inst·1nr.r~ o l .w adnani~tr ator bt in~· .tppo inted S('curity to 
under thi, Rt ~tuation, ht• 1s, prcvi•ms to cntt•r i m~ upo n the cxec u- l>e t a lt~n 
. f I l' . I I I I I 1· I 1· I from and t10n o 11s ul ccc·. to gr\'\: ~c,o< sccurrty •r t ll' .ut 111 c esc rarge nllow1 11ces 
of his tru~t i11 a .11111 prnp11rtionatl' l•l th ·extent lltc reof ; nd the paid 10 
judgc· appurnllnt~ hem is .luthori7 ·d t" It" lot him (su bjC'ct to the .ttlmi nislra­
approh.rt•on or tlu C..:Ciurt ol Sachu Diw.111i Adalat , to who m a tu n . 
report 1 to 11 11 'ldc• in such tn~t. nC'cs) an adequate persona l 
allowance to lw rMid ou t ul' t he procc• ds olr hc <'stat e, nnd to be 
a pen:entat•' thrll'llj)flll, alt<-1 d <luetin~ tlw rxpr.us··~ ol manage · 
ment. 
---
S , .111d IJ h.Ht' he~n mod al rtl bv the l:lengal ,\ U M.il~tl Lstro.lel M•nag~­
mcnt Regulauvu, ltl:l7 (\ ot ltl~7), jJ<Jst. 
Procedure in 
c.tscs ol per· 
sons dyin g 
inUI!ate 
lea vin g per· 
sonal proper­
t y to which, 
there is no 
claimant. 
Saving c,f 
J urisdicti oa 
or Court ot 
Wards. 
42 WILL~ AND ! NT.I:.STAGY [1799: Ben. R eg. 5. 
7. The Jud ges of the Zila "' * J. C.:ourts, on rrCt'IVIng 
in for ma con that any person \\ i thin their respective j ut i~diction 
has died intestate lea ving personal propert y, and that there is no 
claimant to such properly, are to adopt such mea~un~s ;,s may be 
ueressar y fo1 thr: temporary care of the propt>rty , a nti to is ue an 
adverti sement in the curren t languag es o ft he country requiring 
the heir or the d ecease d, or a ny person en titlC'd to rccc:i• c char gc: 
nf his effects, to a ttend for· th ts purpose. 
Such adve rll sement to be published 011 th ·· spo• where Lire 
property was fi unci, at the Diwani Adala t n ttcher ry of the zila * 
• 1 , and ifasccrtainable at the dwe-lling pl.1re of the dec1·il~ed • 
• • ~ ; after which, should any person attend a nd mtisly the 
judge of his title to th e property, or to receive charge thereof as 
executor, admini,tralor or otherwi se, the: same- i3 to bf' ddi vere d 
up to him, on tf'paymt>n t 01 :.111y nt>el'ssa ry cxpt·nst · incurr ed in 
the carC' of it. 
Should nn claim be prekrred within the twelve months next 
ensuin g, an inventory of tht> property and report or tht' circunt­
stanccs or I he case is I() be tra nsm it trd to drc t Board of Reve­
nue, or , in Assam, to th e [stale:: I H Govrrnme11t lot its I orde rs. 
U. ~othing in this H.egu latio n is to be' und er~tnod to limit 
or alter the juri~diction of the Coul't of W:~rrls • in the: .tppoi u t· 
ment of managers nr guardians lor * .~c -. dtsqualdied lantllroldc:rs, 
••e or in any case wherein a special power may he \cs ted in the 
Court ot w a,·ds. •• 7 
IThc words "or City" which were rC'pe:lled l>y the Rrpealin,.: ct, 
1814 (XVI ot 181l), .ue orni u ed. 
The words ' 'or, tf the deccasecl wtre an J :u rop~au, lll tbc Co~. l c utta 
Gazette" which we re rep .. aled by the Amending Act, l 'lu3 (I ot 1903), .;re 
omiltcd. 
These words were substituted hy t;le Decentralization Act, 1914 ( I V 
of 1914), for the word• "Loca l Gove rnme nt" for ''iu," w~tch by the Amendin~ 
Act 1903 (1 of 1•)03), Schedule 11, bad l>een substituted for the words 
'·G~vc-rnor General in Counci l" for "his". The term " Local Govrrnmenr" 
wu ,ubstit uted by the trrm "Provincial GO\ernment" by the Adapcation 
Order, 1937. 
j 
( 
• For the pr~nt law u to the Court ot Wards in \ssam , .>tt the Cu urt 
of Warda Act, 1819 /Ben. Act lX of 1879), post. 
• - The word "the" thr words and hgurCJ " dacribcd in Rrgula- ur 
tion X , 1793," and the wort.ls ''by the aoo \ e or an) other Regulation, fo 
respe c tively, which we re n•pea led by the ){<'pealin g i\<t, 1871 (XVI ol 11174 
N ~ore omiued. 
• Subslilfllld for the wo~d " l' rovi nc i~o l " by A. 0., l '.150. 

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