The Bengal, Bihar and Orissa and Assam Laws Act, 1912

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certa.u proY! I
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Gooer mall ~ Iadia. ct.
• •Orissa. ]
[19121 .leU.
•
A Wl!
•
(a' any Court may, subject to th e o ther provisio ns of thil
:\ ct r onstru e the ena c tment , noti fica tion, order ,
sche mes , r J~, form or bve-I aw i th such a lterati on. ,
not affef tinst the subst ance, :u m ~. be necessary or
proper to a d ap t it t o th e matter before the Court ; and
' b the [ late Go -ern ment p may , by notification in
the "o ci ! G zerte ]," direct by wha t officer any
utho ritv o r power Ih. 1 be exerci ..ble : any such
notific tion shall ha e dli t a i f en <ted in th is Act.
160
~ . It."S/I ti r h • h, (
TIft. h.1 lJiIut, ••d O,u.'-.lcl l of 19U .
. J 5. for the p"rP"! e of facili tating the appl ication to the
end t.. rito • or '~\' pa rt th ereof, in [&"' dw/, .4, Sc:WrIl.
B ., 1 bedule C I) a ny M1 crment pa ~ed before the comm enc e­
II"'>"' rnen t of 'hi Art or of a n ~ norificado n, ord ers, schem es, rules,
form or b~ -Ia mad e under any such ena ctment. -«
Comtruet on 3. A n ~T'l po by a ny ~uthor i t in India 1
of ceriain and all fl#.... be mes, rules, forms n d bye.1awl
rdO"eDCen in illued . f)f J"f Ibr' under such enactme n ts . which
c lUlc' ~en t i.Dimrnc:dia u· Mor e- the commenc erae m of th is Act , were in force
~~e .:~~ :: t"l pr eed for, any of the territ ory mentioned in
~ I' ., ~·c lJ, tJf Schedule C, shall, in thei r arp licaron to
Sc.h....:-c .... th ernr orv, be construed a if refere nces therein to the au thor -
p C _.. terrnorv or <';&J: ,.tt es me ntioned in c:ulumn 1 of Sch edul e D
, e re re tere e ees to th e aut &oritie. , territory or Gaze n es respeetiyc :~
men tioned or referr ed to oppc rit rherero in co lum n 2 of tha t
<c h...lule :
•
r...ndine p ro. 6 I • At: I 1 t n: peeeeedine which, at
ceedinev, the comme ~m4'"W ~ her eof, i1 pendi n il! or in res pec t or any o f
' he terri tory mentio min [5•.....,./0.~ . S"",,,. I, R or) Sch edul e C ;
and everv such nroceedin hall be con tinued as if this Act had
not been pa ed ,
Applic.,i on : and 8. [,f. """,.,</of .~clr &pial. 1Rep, b:! .~ ... of 1938.
t? adapt- i [lJ. Refere nces i n th is ....ct . by whatever for n , o f words to
~ .and I ndi a n L "'" in fOr e im media tely befoee the comm encem e nt.
uodcT coT~~ i . hi Act hal . ft- [he comm encem en t of [th e con9ti tu tion]'
dtS7 2 ot°·thc be cons -ruct ed .. refCJCD C(Sto those La as ada pted a nd modi­
e-ti lutioD.)o fied_und er (Articl e 3;2 of the co nstit u tion.] '
1. ucctl~ i, c.ty am:Dded by A, O. I t&. and A. O. 1950 lO read .. a bove.
: Pr 'In to te( t ion S wato repealed b, Itctioo 2 of Act 38 or 1" 1). It
ta h AI "' I"' ~
.. frol., ckd 1. Gool.err.......~Mnl in Coun c:1 m ol v, hv notification
in th e C. ·"II " 1 dll ('e' thaI .ny fuocuoa c..'>C t.b ~ Chit'! <':tX1l1D ~ of
Alum uOOer n') L e c.1mtnt. not i6cat~ oedee, scheme. rule, form or "
bve-law ~!1 be .' . , ed b) the Go\C ·n l(ll.(;enn- .l1 in ceurm l .Iud not by the
.aid Chief C. "J1 m ' .
3S'J6 1 . ~,. 1"" 1. O. ''''~ j '.... J"" , ci~ c.. ,,..,.,. wbit.b w., ~~ ! bI . byA.O.
)9~ 7 .
Pcwers
Court.
St_ te
G ceer ­
mn> "
f. r iliu lil
. ppJicali un
01 eue cr-
Jnmu.
.. IoU • ., t/w ••• O. 191:/_ le- l • c..e.:.dt, for ··W.
o
•
J It :1 .hI.t . O. 193;-.
• S 4b ~tiiJdH ~ .. .-4. D. J95Qf« P." 111_ / ~ e..--.t ".1 IU:id ...uI, 1935.
, 5" . ~ .1. 0 .19."f'''''( 191 .f tltt G.",, _ 'II ofI J i. Nt 193>.
SCHEDULE B
TN Pro. ' e of BiMr a.d Oriu«
1 Tramfcrred to the pnMDCC' of OMal tiu GovctUD1tQt m India(C""ni,vdclcl oC OrI_ > Onltt, 1936.
161
SCHEDUU ' .d
(Su SI<tWIIS J, 5 IUId 6)
T ill Pm Ui" 9 ofFori lViUiam in B,"Itsl
Part I
. IN Tir"'" Divisi on, compri,ing th, distr ids of Champaran
D",bhangd, • fM.<./lfarplU and Saran ;
/hi Chota NalPttT D ic ision, comprisingtht districtsof H~arib.,h
.\fan bhtun ,Pala",.., Ranchi a"d Singblucm ; and
1 "" Orin« Dirisiorl, co mprising tho districts of .dagul Ba/IIS",, 'CuJlack, PIUiand Sambalpur.
Till .,lritls of Bu ltsi/JfU• •\I.,!Iyr, P""" ... til, SMtMl
P"'K_ s, i. tilt Bhaga/pur Di.lJWft ;
till Patna Dir isio n,compr i,ing 111, di,tric" of Gay., Palna and
Shahabwl ;
Tht BItTdu;an Division, compnm.g till distritls ofBasshra,
Birb!uml, liltTd,,:.,., Hoogly, HDwr,h and Midnapur;
tht Pm itl"'9 Diiisi••, comprisiscg tho lou", of QUe"'''' and /hi
di'lriets ofJmorl, Kludna, .Ill1TS hiUb ad,.\"aJi4aNi /hi Z4-P",gatlaS
assd 1M Ii, tri<l of Darjuli.,.
T'" C/riJlcf01tl DitUion, <fJ11Iprising tht distri cts of Cltilt4gMl . ""
Chittagong Hill T r«ts, .VrxskJusJi C1ld TipJ1na ;
W DlUca DiriJiM, comFisingll.. distrids qf Bakargassj, Date..FaridplIT I/1Id MJf'IInsing;
IN R.jshahi Din,i.n, cOmPrisinglh, distritcsof BDgra, Di7liljpur.
] al paiguri ,Maida, Pab.a, Raj !""" iassd Rangpur.
Part II
[l'U , Act 1
:
Comtructio n
(. ) T .1C rcspeed /C of5cen &.Qd
officia l W in who imrncd.iatC'ly
before the C ~t d
I ls ,\ct exer cised , im ila r fune­
ti .fl.! II I th: Provin ce cCBengal,
• 5 _ ocher officers or
",.!!L · J bvJio . respe ctfve ly, a.
t e ~~tI G«lrur .nt]2 of
.. • J Bengal ma y
by iF.catbc. in the [off.tilll
G , ..J6 direcr,
, ""
•J
J
LAw,
CHEDULE C
••
••
The PRO'T.<CE OP AssA."
•
•
••
I. The [!«o l . , SW,' Gom>-aI]'
of' Bengal .
J. The [Locol or S",..' G_ .,]1
d Eu tern Bengal and AIoam .
1
6. All offi.ccrt aDd official bod ies D(';t 1
men tiooed in the foresolng clautCI 2
to 5 escept t he Treaaurcr of Chari­
table ena owmcnt. 'Wbc.e : uthccity
e:xteD.ded UnmC'cia tf'Jy befor e the:com­
mencement of thh Act, O\'cr ...c h e- >-
vince 0( Ea Uen1 I aJlli . am.
£mer. 1l)" ind uth :<- 01 the territory I
menuOt.ed in part I of Sebec! Je A. t
I,
;:,CHEDl·Lf. D
(Sn _ i01l 3)
[PID'I 1.--': o nst,. Clio. , oj .n o<l ts, e te., in for o in I~,"rrilory
tNntion.d In thr Sdtdule :1 (l!!< PrtsiUnq ojFO,I William i. BttIl.Q
The ......am Va ley District Division, compris ing th e districts
of Darrang, Gam Hilts, G Ip r , Ka-nr up, Lakhimpur, Now­
gong and Sibsagar ; and
the Surm a Vall y and , ~11 Di triers Divi,:on, comprising
the districts of C ac at, K d Jainli a Hills, Lushai Hills,
Xaga Hills and Sylhet.
J. Subs. by the A. 0.19'1 for Ii Local G ~·emmeDtlJ .
t. Sut.. by ebe A. O . 195!J for •. l"I:cwin o :u ~ ~' er ~n t which wu
substnuted by A. 0 . 1931Cor C O\~t .nCouncil.
3. The worc!. ,; F rt WHl:am in" rep. by the A. O . 1917.
t. I ttms " .nd 5 om1t~ eC by the A , O . 1931.
5. The word... FCI't WdJiam in " rep. by th e A. O . 19'7.
6. Sut. by the :\ . O. 19)1 f« " local ufficiaJ C u eHe ",
7. 5 w bstitUtcd kr "PrOTiadal" by '\. 0, 19~ fJ .
I . The Board f Revenue for E.ulem ..,
BennI and .\t.. .
s.
1112
IS. The Court of \ ·.rd.olthe C· T Hoardof Ilcvenue for Bihar aod
o tral Prov' .nC<l. Ori
U. The Superintendent or Go\"t'm- lment Wards in the Central
l'rorined .
163
2
COQItructicas
The 14<ic1 Go<otu]l (Englioh or
Vernacula r. &I the caJe may be) of
tbe Go\'t"fnm etl t of Bihar iIU1d
Ori....
The illb Court of Ju1it.tu re IiI
.... ,..j •.
h cI!>c<n or official bcdl es, .....
pecrivtl}', .. the ~S,... _
-J' _ y,by notiDA:adooin the
l~i4/ Go<.lUjl direct.
The 1.6i<i41 G....., . jl (English 01'
VertUlculu t a.I the case may le) of
t he eo._ment of Beng.l.
1
•
L \ws
•
SCHEDt:LE ~••IJ.
••
1
15. The Judicial Commi ' o!
Cen'ral P .
16. All oIlk.....aDd . ' bod;'" t
mennMed in the f'orq ob C
c1aute:l • to IS (cxr:ept the Trea..
luret'of Charitabie Endowments)
w~ authority extend« . Le me­
diarely bri'ore tbe commtDCeneDt
01thia Act. 0\"" the Prevlace of
1le:>ga1 og<Derllly lod"'; .. ol
the territoc'T memioeed in Schoo.
dule B.
17. The loeal official G.... te (E"t!Ush
or VeTnacular. u thet"Ue may
he) of the GO 'l<n1 mentofB'npl
Oil the Chief Cornmit&ioncnbip 0(
the Ceotta1 1'ro¥ineeo.
'12.
10. Th< Board of Revenue for IkDt d
'11. • • • •
i of 10"" I, ,11:., ill fom ill 1111 lmitory
I. B (I'" p....,w.ofBillar /DId OriIJa)•
• • Th< IL -.z Of ; ..... e-_Ij ' }of Bcn,al. The 5" 41, G_~:l' of Bihar
and Ori_.
9. The [Loral " st j'
J 1M Centra! !'rO'°incn.
1 Subttituted by the A. O . U S1 {nr" loeal nfficia l CaJ:ettc" .
2 s.. .'ote 1 P'TP"I".
S S" x e re 1 prepege,
4 s,., Not e J prepag~.
5 II.... 11 .001 11 rep. by tbe A. O. 1931.
6 Subo.by the A. O . 19'7 for ".t Fort WUliam in Bengal".
7. The local oflicial G.""t, (ED,rhsh
or Vernaeulu, ., lbe case ma, be
oft he Gc-ererc eu 0'- Eastern
Bengalaod "- . I
PII11 I.- Cons lrJIm.. '1'14I-"'1 , '11:., in fora i. ,''' l,rrUory
"""tiMlldi. $< ttl Ir . 4 Pmitlt. ~ of Fo riWil/imn in 1JnIgal.)-
concld .
1'12 I Act 7.J
o
________ 1 • · "
, . , DI .- C l1fUlnl&ti.. of lUt/Jll m tr, ,k.• ;,. f..r, ;., lA, tnril#ry
_lillO,d in S'" drtl, C (tAt SI4/, of ASI/I" ).
••
[1912. Aet 7.
I
Con.tructioos
•
The Go' /11' ·:E!'8I;.h or
V..... cul.., • • !be •caor mIIy be) of
tbe Chi... CommiooioD.nhip of
Alum.
The [ PYori ·ol G..-j' of...... m.
Such offi«rl or c.flicial bodies, res­
p«t ively. as the ( J'roriflrid Got""
.-all 1 o f' An a n may. by notification
In the [ icl w;"" j' diroct.'
j•
•
LAw.
ip 01 T be territory m<ntloned in Schedule
C.
SCHEDt."LE
•
•
•
I
•
•
•
•
•
It. The Ioeol olIieiol G ..... (£.osI. h
.. VetMallar. a. the cue maT
be) of!be eo--' of IIcDpl
a< the Go.emmen , of Eastern
Beslpl and Assam .
U."" Ode! C>mmil!lli
AJoo....
U. All of6ct:n an d ofBc:ia1 bodirt not
men' ;ont'd in the' forro!fning
daUleS 11 to U (escepe the Tree ­
JUtU of Chariuble I.ndowmmn,
whCle autbo d ty extended, i~
diately before the commence ~t
cl this Act , OWT tbe Province of
Eutem Btugal and Aua m
geaeraUy. inc:luJiTeof the urri­
tory mentioned in Sebed ele C.
I 5., Xote I •• ~. 161.
I St, Note. at page 168.• Sube. by !be 1<. O. 195 0for .. Prorinclal e-rnment....wblch wu
IUbititute by A.. O. 19S1 Cor ·' L. G."
, It..... II .nd 13 rep. by !be A. O. 1951.
5 Sub. by . he A. O. 1' 50 for ··Provlnclal ao.<rnm ent which wu .ube.i. I".
tuted by A. O. 1931101''Chlef Cnmmitoioner". . .....
, Sub. by tbe A. O . 1931 for " lotal offi cialGazette".
1 SM N_lion 8, d.ted lot April 19U . ....- Covill 1911, Port I,_...
• SchOdul.I:.tepealfd by Ad lorI'".
• II.
on.
I'. The U:'d .. 5101I' e...-j l
ofllenpl.
I
U . The fLnI .. s..u' e-. _ "'j l
of _,ern IIcDpl an.lAum.
10. 'I1>e Board of Reseeue fa< )IenpI
JJ. The Board of Revenue for Eal tern
Bengal and A...m.

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