LexThe Gujarat Revenue Jurisdiction Act, 1876.
Gujarat · state statute
Open in Lexace · Ask the AI about this act
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..
1876: Ac,, X] 117
THE BOMBAY REVENUE .JURISDICTION AtT, 1876 . ..
PREAMBLE.
CONTENTS.
SEC TIO.NS.
1. Short title.
Commenooment.
Extent.
3. In~rpretation-clause .
4. Bar of certain suits .
Proviso.
5. Saving of certain suita.
6. B.~r ol curtain suita against Revenue-Officers.
7. Puuishm rmi; ur prosecution of Rvvonuo-Offi.cers no bar to civil remedies.
8- 10. [ Ri:pi:altd.]
11. Suits nnt to bo entortained unluBS plaintiH has exhausted right of appeal
12. Puw •. r uf State Governmeut to refer questions for deciaion of High
Court.
13. Pvwur of Civil Jmlg~ to rofor questions of jurisdiction to Hieh Court .
14. Composition of Bench.
115. [Repealed.]
16. Privileges of the Guvorument in suita cfofended by it.
17. [ Rt:pealed.J
Tax FrRSl' t3CB:EDUL11:. [Repealed.]
T RE SECOND SCHEDULE .
B-SOS-1
... .
Rtplactmmi StriH No. V-p. 22 119
ACT NO. X OF 1876.1
[Tu B oit:BAY REVENUE J.uR1smc'lH'~ ACT, 1S76.Jt
['28tli March 1876]
Rt•peakd in part by Act 4 of 1894;
,, ,, ,, ,. ,, 16 of 18~5;
,, ,, ,, and amended by Act 16 of 1880;
,. ,, ,, ,, ,, ,, ,, ,, 12 of 1891;
Amend• d by Act 16 of 1877;
,, ,, Bom. 21 of 1929.
Adapt•-d and modifi, d by the Adaptation of fodian Laws Order in Council.
R<lpc.'ll1:u in part by Act l of 1938.
Amencled by Bom. 17 of 1945. *
Adapted a.nu modifit·d by tho Indian Indopcudence (Adaptation of Central
Acts and Ordinauce<>) Ordtlr, 1948.
An1,.ptt-d and moditied l>y the Adaptation of Laws Ordor, 191SO.
Ado.ptud and modifi<'d by the Bombay Adaptation of Laws (State and Con
cummt Subjects) Order, 1960.
Am1111dt'<i by Bom. 48 of 1959.
Adapt\•U and modified by 1he Gujarat Adaptation of Laws (State and Concur·
rent Subjects) Order, 1960.
An Act io limit ihe jurisdict ion of the Civil Courts ihroughoui iht Bombay
Presidenc y in matters relating to the land revenue , and for other purpo111.
W HEREAS in certain parts of the Presidency of Bombay the jurisdiction of the Preamble.
Civil Courts iu matters conne<ited with the land rov<inuo is mure extonsive than
it is in the rest of the said Prei;idoncy; ...
and whert.:as it is expedient that tho juribdiction of all the Civil Courts in t he
said Pre~idvncy should bu li:mit-Od iu mnuw•r heroim~fter appoiring;
XIV f and whereas it is also oxpedil~ut to amend the 2Bombay Civil Courts Act, sec-
1869 ~ tion 32, and rev.'vc certain prc.vi:dGns <if the l thirte<nth ~tcti< n cf Rrg11laticm XV II
X XVJ of 1827 of tlie Bvmbay Ct<le., wlticli u:as npcated by the Land l mpw1:erne11t Act,
i~n. 187 J. -t* • • *
1. For Statement of Object.a and R~aeon1, att Gault• u/ India, 18'73, Pt. V, p. 634, for P reliminary
Report of the S~lectC 1m1nitwe,Me ibid., 1874 Pt.V,p . 70; for furthe r Report oftbe Select C'ommittee,
1 u •biil., hl71i, Pt. V.p. 210; and for Proc,.rdings in Council, 1tt ibid,, 1875, Supplement, p. •and
ibid., 1876, Supplement , pp. 3l4 and 405.
t Thia Aot wail extended, and by 1111oh extenslvn ehall bo in f<>roo tbTough out the State of Bombay
(llidt Bom. 4S of 1969, s.2)
•The amE"ndment made by this Act was saved by Bom. 52of1947, e. 2 proviso.
2. Supra..
3. S. L7 ofthi1 Act which reviled 1. 13, of Born. Reg. 17of 1827 was repealed by Act Iii of 1880,
n oept in ~chedull'<I di~tr icta, i.t., the villagee belonging to the fo!lo'!fing :Mehwaaai Chief,.:-( 1) 1'he
P arvi of Kathi; (2) Thll Pan i of Nal; (3) ThE' Parvi of .Singpur; (4) 1 hE< Walvi of Gaohalli;
(Ii) The Waseawa of Ch.ikhli: (6) Th" Parvi of Naw,lpur to which the Bomb·1y Land Revenue Code,
187!1 (Bom . IS of }q79), has nnt. been encndfld : au s. 2 of Act 15 of 1880.
4. Tho words "and to prov ide for the recovery by tbe Loca l Govenimen t of adv an re~ made for pur
poee• other than tbo9ft s1'f'ci6ed in l l'otion thre e of ~he Land Improve111nt ~ "' 1871" were repealed
~y ibe J\.epealing and Aniendlng Aot , 1894 (4 of 1894).
f
Shon title
Oommen09-
meni.
In~rpreta•
tlon olanee.
120 Bombay Revenue Juribdiction A.ct, 1876 [ 1U6 : Act X
It is hereby enacted as follows:-
1. Tllli Act ma.y be called the Bombay Revenue Jurisdiction Act, 1876.
So much of sectiou 4 as rdates to claims to set asidf}, on tho ground of irre
guhlrity, mi~take or any othe:r ground 0xoopt . frnud. :•hlt>s for nrn·ara of la.nd
revenuu, l(shall come into force in the Presidency of Bombay on such Sday.]
as the Govemor-Goneral in Council din•<.:ts in that lehalf l>y notifkation in lhe
Gqzette of India. The rest of this Act 11hall 3[come into force therein on the pass
ing theroofJ;
and it shall extend to4[the4[$tate of Gujarat], but not i>o as to affect-
•• • • '* * * *
(b) any of the promions of Bombay Acts Y of 18C2 and VI of 1862, or, of
7[Act •XXI of 1881] or of 11Act XXIII of 1871;
10* • • * * *
Z. [Repeal of enaotments.] Rep. A.ct XII of 1891.
3. In this Act, unlc~s there be something repugnant in the subject or context,-
"land" iucludt•S the sites of villages, towns and <'itit-~: it also includes trees,
growing crops sud gras11, fruit 11pon. and juico in, trvc8, ri~hts - of- wr.y, f, nits,
fisheries aud all ot ht:r b~·nefits to ariso out of land, a.nd I hings a.ttachl1d to thu
earth or pormanontly fastanod to things attached to the oarth:
"~nd-revenue" m<>ans all sums and payments in mom·y or ill kind, recti\·ed
or claimable by or on behalf ll[of the 12[Govemmeni] from any person on &cc
ount of nny land hold by or vested in him, and nny cess or rate autho1ized
13(by the H[Sta.te] GoYernment] undt'r the provisiCtns of any law for tho time
being in force;
1 These words were eubstituted for the words "ab.all come into force on auch day" by 130111. 48 of
19119, a. 3(a) ,
S The 19th September 1881-fte notification So. 197, dated 18th :March JS!ll. in Cazdle of lfldia
1881, Pt. I, p. 02.
3 Tboee word!! wore eubatituted for the worda "como into force on the pa~~i11g lherc·of" by Bell".
48 of 1069, a. S(b).
4 These words were 1ubatit11ted for the words "all tho territorir~ under thf' Governnit ·nt of the
Governor of Bombay in Council" by the Adphtion of J,awe Order, ll't>O.
6 Theee words were eubatituted for the worda "State of Bombay" by the Gujarat Adaptatio11 <>f
Lawa (Sb~ and Concurrent Suhjt•cte) Ordi>r. 1960.
I Clauae(a) was deleted by the Gujarii.t. Adaptation of La.we (State ond Co11cur1t 1 I f:ubjt·cl•, } Cree 1,
1960.
7 Thia reference wa1usuli~titutetl for the word sand figures "Act :X \' ofl871" by the Rt-pealing aiod
Amending Act, 1891 (12 of 1891).
a The Broach and Kain Encumberred Eatatl'll Act, 1881.
9 The Ponsiona Aot, 1871.
10 Cl. (c:) was repealed by th&R<1pealing and Amendinii Act, 1895 (16of1896). H 1"88 aa follo11'!:
"(c:) any auit instituted before the passing oithia Act."
11 The words "of the Crown" wero substituted for the words "of Government.'' by the Adaptation
of Indian Lawe Order in Council.
12 Thie worrl was eubatitutcd for the word "Crown" by the Adapt11tion of La.111 Order, 19ti0.
U The word• "by tho Provincial Governmen t" were 1uLstitutcd for the wordf. "l•y Goverl'liren!''
by t.be Adaptation of Indian Lawe O~r in CoUDcil,
U ThD word waa1ubetituted for the word "Provincial" by the Adaptati•n of Lura Ordtr, 1960.
1878 : Act. X] B'Jmbay Rercm1e Juri~didi<n Act, Uii6 121
"Revenue officer" moans any officer (:mploy< d iu or ubout t hu bu~illl'ES of the
la.nd revenue , or of tho su:rroys, ussessmf'nt, a{·coun.ts or records co1uioct<:tl thure
with.
4. Subject to t110 exceptious hereinafter BJ>PN~ri11g, no Civil Court i:zhall exer- Bar of
cise juriHlictiou as to any of ~ho following mat:t1mi: .. nain 1uit1.
(a) l[claimA against the 2(G<rn•rnDM1t] rolatiug to any pro1•t<rty a.ppt1rtain
ing to the offi.co of a11y hereditary dih:er up110iutc1d or rocognisE;d undor 3Bom
bay Aot No. Ill of 1874 or tmy oilier hiw for tho liwo heiug in force, or of
any other village-officer or servant, or
claims to perl'o1m the duties of any 11ud1 officer or sorvaut, or iu respect
of any injury causod by exclusion from sncb oftko or sr.n:ke, or
suita to set aside or avoid any order undur tl10 same Act or m1y oth1 r h,w
relating to th~ ll.'\IDO subjoct for the timo UtJiug in fon 0 rui,:,,ld •[Ly the
6($ta~] Government] or any officer duly a.uthorizt'd in that bdwl!, or
* * • • • •
(b) objoctions-
to tho amount or incidence of any as.~ssment of lai1d rovenue authorisud
'[by tho IS[Sta.te] Governm1 ut], or
to tho mudt.l of a!l8et1Sment, or to tho principlu ou which 1:;uch assee;;ment
is fixed, or
to the validity or effect of the notification of survey or sottll'ment, or of
nny notification a.,1erm.U1iug the period of M.ittl< ment;
(c) · cl.,ims connectud with or arising out of auy proceodi11gs for tho realisa
tion of laud-rovenut> or tht.lwndbring of assistnnce 'lby tl11,G[HL.to] Government]
or any officer duly aut~orized iu t~at. ~elrnlf to su11t·rio1· 11ol<lers or o<·cupimts
for the recovory of their duus from mferior hold1irs or lt1J1U1lts;
claims to !k~t nside, on account of irwgularity, mistake or auy other ground
exoopt fraud, l'al68 for arrears of land rtwunuo;
(d) l(c lnims against the 2(GoTenunent]-
' (1) to bo outnred in the reveuuc-surniy or sottlemi>ut-rtt•or<ls <ir Yillagc-
p.~p.:ra as liilblt: for tht: fand revouUt.', or as superior huldor, iuf1·rior holdu,
o-:cupanc or tonunt, or
1 The words "claim!! again~t the Crown" were su~tituted for the word. "daima again6i
Government" by the Adapt.atiou of Indian Lawa OrJ1·r in Couudl.
2 Thia wortl was s,1bstitute.l for the word "Ctovon" by the A<lapt.tion of Lawe Order, 1950.
3 Tho Bomh&y Hereqitary Offic~s Act, 1874.
4 The words "by t!11! Provincial Government" were anbetituted fot the words "hv GoYemment"
by Ula Adr.ptatio11 of Intlia.n Lawa Ordcrin C<1UDC'il. •
5 Thie word was 11u bstitnted for the word "Pro.,incia l" liy tho Adnpt11tion of Lawe Ortit>r. 1950.
6 'rho para beginning with the words "claims against the Governnu'nt relating to lama held under
trer.ty" and onding with the words "to be bold for service" was deleted by Bom. 48of1969 , a.4(i).
122 B<>miny .Reren11c Juri.~ Fr.tion Act, 1876 [1876 : Act. X
(2) to h'.1.n' any ontry mnd·· in nny rN·or<l <1f a r;•,·cuno-survoy or sottle
ment, or
(3) to have any such ontry either omitte1l or mn<mded;
(P.) thu ,liatrihn i•111 of lar1d or n.Jhtmeut- of la11d r«wnuo un }Mttition of
1\nY estnto under 1 Born ;W Act IV L•f 186S or 011y othl'f law for tho timo U.•ing
in' forco; ·
to hohl land wholly or partially fr1:a from p1 yment of laml nm nue or to re
ceivt} payments ch,1 rg1>rl 011 or payttblo out of d1tl lmal n·,·cnm,, or ro sot ~sido
'[any ce:;s, ratf'. prunium nr P''m\lty impos1·11. as1-1 ·s~Hl uT uutl1orized] li(by the
6[Sta te] Gunmi.m••nt ] uuder the provisions 11f any lnw for the ti.me hdng in
force, or
respcciing t110 occupation of waste or viwr.ut J .. nd hlo11ging 7[to the
l[Gonmimt·nt ];
8[(/a) claims against tho Govt:rnmf'nt or any rovenuo oflkn for remission
or su'lp<•1.~jo11 ,,f ln.ud ruvtinuo or for a ll··c!cration th1.t cro1 s hr.vu failed in
any yt•ar;
(fb) suit to S(\t nsiclc 01· modify decision df•tormini11g villnge sito or nbadi Bom.
mad e by the Cllle ·Jr or a :survey officur unih r tho Bvmluw Lallrl Rew1une V of
Cod.,, 1~79 or hy nuy Roniuuu Officer unil ... r any uthcr law f~rtho timti boii.g 1879•
in force;
(Jc) snit to c·omp-31 tho perforr:r.ance of any duty impose<! on any &venu e
Officer by or m1cfor any law relu.ting to !.lnd revonu1J;
* * • •
(!!) Claims regardim~ bound·nics fixed und~r lBombay Act. No. I of 1865,
or any other law for the tim<: hciug in force, or to "et aside any order passed
by a competent ofiicer under any such law with regard to bouu<lary-marks:
1 Bom . ..l of 1868, Bum. I <if I 8(15 (except ff:!. 37 ancl :l'I) und .lfom. R••sc. 17of11!27 arc rl'pealed by
the Uombay l.anrl Rovcnufl •' 1de, 1 ~;9 { Gom. \1 ofl Sill), iu nreas in \\ hi .. b the latter A<'t ia in force
i-;11. 37 and 38 or Born. 1 orJ.S lfi are r<lJl!lllll'rl 11c f11r ai; the, 1wrly Lo 11ny viUagc i11 the Rntn1111iri or the
J<.ol1Lb" D1ttri<:l to wh1 h thr Kh••I 1 Suttlt>ment Act, 1880 ( B .. m. l <>f lb80). c:<"t1·11tl• or i~ extcnd<'d.
2 The w111.,!s ·'clll.inu• ag1u•1"t rJ1,, drown" w .. ro l11llietit11t1·ll for the woi:d~ "claims againKt Go•ern
mcui" by the AdaptallOll ' f fnJian l,o.wN Ordor in !'nu1,dl
3 Thi s wor I was suba•1t1 t"tl fo1· thu \\Orl "Grown" Ly the Adaptation of La..-a Orde r, 1900.
~ The~e WQrJ, wcro substituted for the words "any c1•a-or rate authorittd" by Dom. 48 of 1959,
•. 4(ii).
6 The word11 .. by tl10 l'r1vin••111 (hvernn1c11l" were 1111bstitnted for the wnr<l11 "by Government"
by the Adapt11tlo11 of Tndia'l l ofl'llB Order in C'ouncil,
• 6 '£hh in rd wa~ 11ub$ itut~r; ~ r Urr word "Prnrinf'ipl " h.'· th<' ,\J11ptati< n of I.a\I i; On.In. J 9.'iO.
7 The Wonls ''lo the Cro11D' wi:re bOb~tituted for the woula "to Oo;t'mmcnt'' l•y the Adaptation
of [ndinn Lu1111 Ord• r i11 <'our ell.
8 OlauscA (/") tn JI ""'rt ir•~ert1·d b,\ Bom. -AH of 1960, ~. 4(iii).
9 r,1a.ue.ca (fr/) to If/) \\ere 1Mo\ed by tbc Gujarat Adaptation of L aw1 (State and Oonounen t
Subjecu) Order , 196<•.
..
1876: Act X J Bombay Revenue Jurisdiction Act, lo'iG 123
Provided that, if auy Jk'1"Son claim to hold wholly or p .rtially exempt from Prov i10 .
payment of lana -revt!uuo under-
xxx.
VII of
1966.
(h) any enuctmont for the time Ltiing iu for< e cx11rustly crtat ing an EiXt mp
tiou uot be.for" .. xist ing in fn our of an iudi\ idui I 01· of w.y <JlnliS of }J(Jrson~,
or t:XJJtt•ssiy cuufirmiug sm 1 .. 11 1)X\.ltn.ption <•I& lU•~ grom.d oi its boi11g t1l.town
in a public rticurd, or l•f its h_-; ing ~xist< d for a speci1ircl te1m of yuura, or
(i) an instrument or .'><mnd giv"'n Ly c.r hy urdt.r of the ll !![Sti.t· ] G1.1wrumenti]
wider Bombay Act ~o. 11 of 1863, l'iN:tio11 1, d .. L&t>o Ii . t., ur D1Jmb1•y Act Ko.
Vll of ltiti3, sN:tiou 2, cl.mse first , or·
Sl(ii) any iustr11ment, 81\lllld or other writton grnut duly given or mude
by 1my of the G '' ernm.,uts of thi1 t• rritori•·:-, whid1 iuunc,-..liatcly b6foro tht!
cu1umonct\m11nt of otates Roorgunis;i.t iuu Act, 1~5ti woru co1u1rlsea iii tlie St.-tos
of Haura!lhl.ra, '* • * or Kutch, t.nd which n1Jw form 1 hti li[::>tate
of Gujara t] , or]
{j) r1ny other w-ritt~n grant by the Brititih Govornmont exl're-f>l>!y <-Tur.ting
or confirming such l•Xemption, or,
(k) a judgmen t Ly a Court of lt~w. or i..n ndjmlication duly po.~11d Ly a
compct1·nt officer uud"r 6[Bomliay l•· .111 .• tion X\11 of 1827, Clm1· ,,rX, o~
under 7Aot No. XI oi 1t>5:!, b(11r <-h)' o1hvr hnv ii,.r tho timo boiug in force],
which dcdardl tht· p.1rtic .. l .... r propt:J.', y i11 di&1iuto to ho cxr_,mpt, such daim shall
be cognuable in tho Ci'vil Courts.
lll ustrati~11s to (h).
(1) It is enacted tb:.t, i 11 thu <m:nt of tlrn pr1•1,rietnry right u1 l&ll.ds, i he pro
perty of Go,·emment, bciilg tramfurrud to iudh ichuJll, th(:y tih.u.ll le rnrniited
to hold thu Jf\nds for uver <1.t tho ast-1~ssm..,llt at which thoy aro trtmsforrud. The
proprivt<uy right in ccrtai11 lands is tmnsfnwd to A 11t im aeu~Sffil••ut, of Rs.
100. An exemption from 1igherasses.-sn.eut not bf.f, ,r, .. ·x· ,, in~ L ':-qir~ly creat~
in favour of A by enactment, aud he may f.!1.;ek rolitrf in thu Civil Court agi~ir 1ot
over-assessment •
(2} It is enactod that, when a specific limit to nssesm1c•nt has bc·en cstn.hfo•hcd
and prcsorvod, the as::.ui-.smout shn.11 not cxc00<l 1:moh spocific limit. A is tho ownor
of laud worth Rs. 100 for u.sst>.SS~f.·nt .. Ha ~lu.ims to. lie assc&>ed at RE!. 50 only
on thu str"'ngth of a course of dealing with him aud his pI'(,'<ic<;t,sson; llliuur wluth
1 The woz'(h "Provincia l Government" were aub.qtituted forthev.·ortlli "Governor of BCJJllba:Yill
Council" by the Alla.ptatiou of Indian Lav.s Oidcr in Council. •
S Thi1t word was eubstitut.ed for the v.ord "Prm mci1tl" by tbt- .Adnrtatior1 of La'I>~ Ouln 19(;0
3 Clauee (ii ) wa. i.neerted by Bom. 41' of 1%9. s. 4 (ir)(a). ' •
~ rno H<>rdi .. H lyerabad, ~a1lhya PrAJesh •. were deleted by the Gujarat Adaptati<1n of Law
(Siate and Concu rrent Subj<>ots) Order. l 91JO. •
6 The11e 'll'Orda were aubl<f.ituted for the wc,r.ii; "Slate of Bon:ba) ", ifid.
6 Bom. 4of1868, Bom.l of 1806 (e'XCopL s~. :'l7 and 38), a1.ol Br.m. Rei;e.17 of 1$27 are rcpealrcl by
lh.e Bombay Land Riwenu" Code, 1879 (1lom. V •>f 1870). in 1trN111 m "loirl tl•1· lat,j<'t A.ct foin Curi·e
Ss. 37 and 38 of Born. l ofl865 are repealed so far u th11.v apply to .AD) ,-i.llage Jn the RauiaS(lti or ih~
Kola.ha Datrio t1 to which the Khoti Settlement Act, 1850 ( B1•m. l of l f~l•), ('l.kud• or Ii extendllCI.
7 Bombav R"'nt-free Eatates Act. 1Sll2.
I n ... Words were illlened by Bom. 48 of 1969, •· 4(it1)(6).
124 Bombay Ret•enue Jmisdiction Act, 1876 [1876 : Act. X
his 11\nd hns not boon morn liighly a SE ofi~Nl. Thorn is no ex('mption not before
exi:;ting creatod by onn.clm•·ur, and A's <:l<'l.iru is not cognizable in a Civil Court.
(3) It is ennotud that luutl rev\·nui• shnll not bo leviable from uny land held
Mid tiatvrod iH tha laucl-1"l.tgi .... h·1~ us ·~.xt•mr.t. A claims to hold certain land as
o.x.tiinp1 on tho ~rr o und t.lu1t it has b<hlu s" hehl by him, aud is so l·ntorcd in the
fand-r<:gist\ r. Thi::. is an f•xomptiun t•xpressly confirmed by (·nactmont on the
ground uf it!! bning shown iu u. public record, a.nd A '1:1 clo.im is coguizaLlu in a
Civil Cuurt.
(4) It is Pna.uted that tho C1Jl!octor ~.hall conlirm exist mg (•Xemp1 ions of rul
lanus shown iu certain mups to be ex• mpt. .11 cli.ims <>xemption, alleging that
hiA land is tihowu iu tho maps to b11 t'Xempt. A 'a claim is coguizablo in a
Civil Court.
(.5) It is 011r.cteu that at1ses~mcut sLall be fixed with referenco to c~rtain con
:;id1·mticms and n.01 with reforonce to 01 };eri;. This is not an e11u.ctmant crt1ating
an ex1.1mptio1i in favvur of any individu1tl or class, ••nd no ohjeotion to an asst\68-
mont uuder sud1 im ouactment is cognizable in a Ci\iil Court.
Bav~ of 6. Nolhing in section 4 shall be held to prevent the Civil Courts from enter-
"''-in •wt.a. taining the following suits:
(a) s11:t:0 If ngainst thu 2[Governme1.t] to contt'>st the amount claimed, or paid un
der prote:;t,vr recovered, r.s land revtmue, un the ground that su<·h amount 1.8 in
•
1 'rhtt word.a "Bge.in<1i t.hc Crown" wero aubntit,11ted for tb11 worJs "again1t. GoYemment."
t.he Adaptation of Indian La'l'lt< Or1Jer ill Cc1:mcil.
2 Thi• word wae 111:b.stl•11t«l for the word· Crown" b;> the Ada11tation ofLa'lll• Order , JH ti
Replacement Series No. V-p. 23 12lS
1876 : Act X] Bombay RetJenue Jurisdfotion Act, 1876
excess of the nmow1t r.uthorizecl in that bel111lf l[by the 2[State] GoYernment]
or that such amount l1 ... 1l, pTevfous to such claim, payment or recovery, been
satisfied, in whole or in p:ut or that the plaintiff, <'r the person wbom
he repn~1:1ents is not tho person liable for mch omnllnt:
(b} suits between 11rivnte parties for the puq1ose of e1<lablishing any private
right, although it mny be uffectcd by any entry in auy record of revenue
eurvey or seUlt'ment. or in any villugc-papers;
(c) suit.a between supel'ior holders or uccupanis and inferior holders or te-
nnrits regarding the dn<'s d11imed or recovered from the latte r;
and nothing in 8ection 4, du me (g), shall be held to prevent the Civil Courts :from
entertaining suits, otber than suits 3[ngainst the "[Govenn.1entJ for possession of
any land being a whole survey-number or a recognized share of a. survey-number;
ti[and nothing in sectio11 4 shall be held to prevent the Civil Courts in the districts
mentioned in the Second Schedule hereto annexed from exercising such jurisdiction
as, according to the tennll of any law in forreon thetwcrty-eighthdayofMarch
1876, they aoul1l have exercised over claims S[ngainst the 4[Q1:ivernment]-
(a) relating to any property a.ppertaining to the office of any hereditary
officer appointe<l or recngnized under 6Doipbny Act No. Ill of 1874 orany other
law for the time being in force, or of any other village officer or servant;
(b) to hold land wholly or pnriially free from paynwnt of land revenue;
(c) to receive payments charged on, or payable out cf the land revenue.]
6. Revenuc-ofiicera 11hnll not be liable to be suied for damages in any Civil Barofce~ain
Court for any Act bona fide done or ordered to be done by them as such in Ruits again•t
pursuance of the proYisionl! of any law for the time bein~ in force. om:!~~-
If any, Revenue-officer o.bsconds or docs not attend wlten called on by h.is
official superior, and if the Collector of the district proceeds against him or his
sureties for public money, prpers or property according to the provisions of any
law for the time being in force, such Collector f!hnll not be liable to pay damages
or costs in a.ny suit brought against him by such officer or suret ies although
it appears that a part only, or no part whntever, of the sum demanded was
due from the officer so absconding or failing to attend, or that he was not in
pn~session of the papers or property demanded of him.
7. Nothing in any law for the time being in force which authorises the punish- Punillhnient
meut derartmentally of any Revenue-officer for any offitncc or breach of duty, 0£~08eeut10 1
or which sanctious his prosecution criminally for such offince or breach shall be ~mc:;;,c~~e
held to bar any remedy which may be had in the Civil Court again11t such officer. bar to. ch"il
8 S . . R ,n,· l ,, h . d. nmedics . . io 10. [ uits against etJenttr-oJJicers; awa 8 J1'0fn t ctr 'fi1'QC('e tngs; pou1er
jOf' Local Govemment to call f<Yt rec-Ord.] Rep. Act, XV of 1880.
11. No Civil Court shall entertain any suit S[nizainst the ' [Govemmeni] on Suitsnotto
acco1mt of nuv act or omission of any Revenue-officer unless the plaintiff first bcenterta~n• <
. . b . . hi . h h d 11 h ] u ulel!S plnm· proves that prevtowly to rmgmg s smt c ns presente a sue appea stiff ha .. ('x)rn.
allowed by the law for the t,ime being in force, as vrithin the period of limitation uetcd rip;M
allowed for bringing such suit, it wns possible to present. of appelll.
1 The word~ "bv th ~ Provincial Government" were 111betituted for the word• "by GoYerrunent"
by th~ Adaptation of Inrlian L11w1< Ordf'r in Council.
2 Thia word waA a11bstit11t1•J for the won) "Provintlnl" hy the Ad111 t11tio11 d L a .. B O:rdl'r, lflllO.
3 Tb." wor<l8 "ag11.in~t tho Crown" wPn substituted for the words "rgainsi GoHrnmt>nt" l•) tho
Atl&ptation of Indian T..aws Ordl'r in Countil. .
4 Thia word Wl\ff 9ubrtitut<'•I for the word "Crown" b) the Adaptat1<'n of Lawe Ordtr. 1960.
6 Thl6 paragupb waa added by the Bombay Ilevtnuc J uri1did1on (Ame11dD1tnt) Act, 18i7
(16 of 18'77).
8 The Bombay Hereditary Ot!lc'9 A.et.
]1-808-I
12() Bot1tbay Rct•entte Juriscli<.:ti<>n Ad, 1876 [117t : Act X
rower or
3[.:,uito]
Govtrnml'nt
to refer
qneet i11n1 for
<ll'l'i•io11 of
Uii;h Cou1·t.
12. If. in the trial or investigntion of nny suit, claim or objection which, but
for the passin g of this Ac.-t, might have b~u tried or inwtitigated by a Civil
Court there arises any questiou on '\'l1icb I* * *the 2[ 3LState]
(foyernment) dc11ires to 1.:we the dcci11icin of tl1e 1Jigl1 Conrt. l* * *
tli13 !!l 3lStnte] Government] 4* * * nmy ca\lsc a statement of the ques
tion to he p1·epared, and may refer such qnt?:;tion !'or the decision of the High
Court 6Lof Gujarat].
'11lic said High Court shall fix an early tlny for ih11 hearing of the question
referred, and cause notice of sn1:h lluy to bt• plnC'cd in tho rnurt-house.
TLe 11artics to ihe cai;c may appcur und bt• }lt'arcl in the High Court in p<'rson
or by th•·ir advocates or pleaders.
The Hi~h Court, when it Las heaul and conai<lcrd the case, shall send a
oupy of its tlcc-ision, mtli the renROns therclore. um.lcr the Eeal of the Court, to
the Govcmmcnt by which the reference was int<le. and, sul1jec·t to any ~ppeal
"'hich may be presented to CJ[the Supl'.eme Cotut], the <'ase shall le diPpcsed of
conformably to such decision.
If the High Cour t: consider; thnt any such t:latC'mrnt is imperfectly framed,
the lligh Court may return it for amendment.
The costs (if any) consequent on any such r<'fercuce shall be dealt with as the
High Court in eac}1 case directs.
Pow<>r of 13. Tf in any suit institutrd, or iu any appeul i1ret1ente<l, in a. Civil Court, the
Civil .rnilg,, Judge cluubts whether he is prec1u<lcu hy this Act from taking coanizance cf to r11f<.1 •111<•· ~
tione of Juris. the suit <.>r appeal, he may refer the matter to the High Court.
diction to
Ulgll Court.
CompoRit.ion
of Hench.
The High. Court IllilY orde1 the J udgo making the rference either t-0 proceed
with the case or to return tl1e pluint.
The order of t11e High Cou.rt on uny such tcfcnmc:c Hhn.Jl be euhjt•ct to appeal
to 6(the Supreme Court], and, save ;is aforesaid, shull be final].
14. Every reference under section 12 or Sl'otion 13 shall be heard by a Bench
co11sisting of such number of Judges, not lt•ss thrm three, us tho Chief Justice
from time to time directs.
• 15. [Amendme??t of Section 32 of Act XIV of 1869.] Rr11. Act I ef 1938 •
.----,,.....,---------~---------------------
l Th" wor..l;. "thi, GovcrnQr Gcntral in C-ouncil t>r" \H't•• omitkd l1y the Ac!aphtiili of Imlir11
Law11 Orikr in C-Ouncil.
- 2 Tho words "ProvincialGovc·rnml'nt" were eubetitutod fm th11 word~ "L~·cl Ouvcmtr<'nt''
ibid.
3 Thia word was substituted for th~ word "Pro\·iJml" by the Adaptntkn d J,r."11\'l! Order, 19li(l.
4 Tim wor.b "a¥ the CllSll may be" were omithd hy ttw Aday•tation of Jndinn L•'IOf Or<ltr
it1 <'ouucil.
S Th'.!$" wonl~ w1>re substituted for tb_e w~rr!s .. ,,f .J11dic11ture at Bomh) ., t.y lb< Gujarat Ad•]'"
tution of' L11w11 {:)tale 1md Coucurrc·Dt i:lubJPl:'l~) Ord• r, 1~6<1.
6 Tht»u wor<l11 weTe euL:Jtitutod for the wurtle "H('t M11jo:~ty in Counol" l .> Ul< Adspe.ti(!D of
Luw11 Onlt:r, 1960.
1876 : Act. X] Bomnay Ret~ntie J1.1risdictfon Act, 1876 127
116. Wherever any suit is brought in any Court of a subordlllate judge of Privileges of
the first clai:;s ll[against the 3[Govemment] '* * * or against any Revenue the l fGovern
Officer, "Land, the 3[Government] 3* * * un<lt•rtakes] the defence thereof, it ~en~J • •
shall be lawful 6[for the S[State] Government]. by certificate signed by a Secre· in suite
tary thereto, to require that the trial of any such suit shall have precedence ~eknded by
over the trial of any other suit or other civil proceeding then pending in the •t.
Court of the first class subordinate judge, or, if t.l.ie suit is transferred, in the
Oo1trt of the District Judge; and the Court i;hull give effect to every such re-
quirement.
The privilege uonferred 7[on the B[StateJ Government] by this section shall,
mutatis tm1tandis, apply t.o any appeal or special appeal against any decree in
any such suit a8 is described in this section.
17. [First clause. Revit-al of section 13 of Bom. Rig. XVII of 1827.]
Repealed by Act XV ovf 1880; but the repeal does net operate in any scheduled
district unle.~s <md until the Bombay Lerna Ret•tmue Code (Booi. V of 1879) ha~
~'1£ emnded to such district.
[Second clczuse. Opration of Bom. Reg. XVII of 1827 in site& of tJt·lla~8 and
towns.] R"P· Act, XV of 1880.
[Third clause. Recovery of certain ad1xmces made by Local Government.] Rep.
ACI. Z V of 1880.
l S. 10 w~ substituted for the original h~· eeetion 2 uf Born. 21 of 1929.
:l Th•l w.:>r<h "agaU1.11~ the Ccown or the Federal Railway Authority" were aubstituk·d for tlae
w.)rds "ag-.1n1t Governmenf' by the Adapn.tion uJ lndian Lawe Order in Council.
3 r!Ue worq was sub~titutcd for the word "Crown" by tho Adaptation of La,.·11 Oeder, 19GO,
4 Tiiu wor<la "or tho Federal Railway Authority " wero omitted by the Indian Indl'pendcnoe
( • .\ hptati?n of Central Act.; and Ordinances) Order. 1948.
6 l'h~ ""rJs "11m.I the Orown or tho Federal Railway Autb.otlty IUldertakM" were aubetiwMd
f 1r tb.11 w11r1ls ''aud the GJvemment undertakes" by tho Adaptation of Indian Laws Order in
Council.
6 The words "for tho Provintil Government" were aub~titutcd for tlle words "for the Govern•
llUlllt", tbia.
7 The words "on tho Provino.ia.1 Govcrnnl!'nt" wcro 111batit11tt-d for the worde "on Government " ,
by the Ad"pta.tion of lnJian. Laws Order in Co1inoiL
8 r~;, wore.I W<l¥ ub.Ut.uted for t.be word ••&o.ill61&1" l>y t'be MlllpW.tion of Law1 Orde r, 1989,
,
1~8 'IJombay Bcwn .. Jwmdicti<m ~d, 1'87~
SCHEDULE.
(ENACnt:ENTS RJ:l':EALED.)
Repeaka by A.ct XI'f of 1891.
l[TIIE SECOND SCHEDULE.]
The district of Alunedabad;
The disctrict of Kai.ra, excluaiTe of the Panch Mahal1.
The district of Bro&eb.
[1871 : Act. X
The district of Surat, exclusive of the lapsed State of Mandvi, as described in
the Schedule annexed to lAct X of 184.8.
The diatrict of Thana.
The district of Kolaba, exclusive of the lapsed State of Kolaba mentioucl
in 2 Act VIII of 1803.
The district of Ratnagiri.
The diitrict of Kanara.]
1 This Sohedule WH Mided by the Bombay Revenue Jurisdiction (Amend~ent) Act , 1877 (lG
ofl877). Ii ia referred to in e. 6, 1t1.pra.
• 2 A.oil 11) of 1848 and 8 of 1853 were repealed by tho Ropoali11g and Amending Aet, 18{11
(12 of 1891).
Vol.
LHI
FRmAY,
APRIL
15.
2011/CAITRA
25,
1933____________________
Separate
paging
k
given
to
this
Part
in
order
that
it
may
be
filed
as
a
Separate
Compimtion.__
The
following
Act
of
the
Gujarat
lamre,
having
been
assented
to
by
the
Governor
on
the
I3n
April,
2011,
is
hereby
published
for
general
'mtConan'on.
C.
J.
G()flff,
Secretary
to
the
Government
of
Gujarat
fegislative
and
Parliamentary
Affairs
Oepartment,
w
amend
the
short
tides
of
Bombay
Acts,
It
is
hereby
enacted
in
the
Sixty-second
Year
of
the
Republic
of
India
as
follows:-
1.
This
Act
may
be
called
the
Gujarat
Short
Tides
(Amendment)
Act,
2011.
2.
In
this
Act,
unless
the
context
otherwise
tmfaires,
the
vmrds
"Bombay
Act"
mean
the
Act
enacted
by
a
competent
legislature
or
other
competent
authority
before
Ist
Ivlay,
1960
for
the
State
of
Bombay
or,
as
the
case
may
be,
the
Province
of
Bombay
and
in
force
in
the
State
of
Gujarat
on
the
commencement
of
this
Act.
15-2
[PART
Notwithstanding
the
amendment
of
short
titles
of
Bombay
Acts
specified
incolmnn
4
of
the
Scbednle
by
section
3,
the
citation
of
those
Acts
byreference
to
the
nmnherand
yecrrespectively
specified
in
colmnn
2
and
3
of
the
Schedole
agmnst
those
Acts
__________________________________________________
PART
GUJARAT
EENT
GAZE
EX,
15
4-201
1
Sr"
No.
Yea
ofthe
A
1
2
4
I
Bo
1867
H
1868
~Bombay
Revenue
Jurmdiction
Act
4
18
79 79
Booomm
Jay
Lud
Re
t
5
Bo
ml
6
7
1887
BBB
V
1890
e
1
904
lo
11
Tac
Born
12
Hom,m
e
Borny
14
Born
Born.II
16
B
IX
17
e
Borny
d
pmvem
Sces
Born
2
q
Jay
He
G
21
Born
Tbe
Bombay
Renu,
Rote
~Ho
Rams
Connol
Act,
1947
24
Bo
1
25
26
Born
27
Tbe
Bombay
Building
(ComnJI
on
Bmenon,
1
29
Act
No.
2
3
4
56
19
57
y
Mo
VeMcles
A
1958
y
Mo
VeMcles
A
1958
58
1958
~m}baYA~1958r
Vehicles
(Fammon
of
59
Born
L
Tbe
Bombay
Loneries
(Control
T)
d
Com
o
A
1958
Born.
I
195
Tbe
Bombay
Stam
Famine
Relief
Fund
A
1958
1958
1958
Born
LVI
1959
Born.61
1959
e
Born
Rabi
o
A
1959
65
1959
Tbe
Bombay
Execution
of
Decrees
Born.
X
1960
Tbe
Bombay
Prevention
of
BeSfnnS
A
1959
6
7
19
Act,
Act,