The OUDH AMANATI NOTES ACT, 1918

  
633 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
THE OUDH AMANATI NOTES ACT, 1918 
[U.P. Act No. III of 1918] 
 
 
  
2 
 THE OUDH AMANATI NOTES ACT, 19181 
(U. P. Act No. III of 1918)  
 Adapted and modified by the Government of India  
(Adaptation of Indian Laws) Order, 1937. 
 [Received the assent of the  Lieutenant Governor on the 5th  
May, 1918, and of the Governor-General on the 30th May, 1918, and 
was 2published under section 81 of the Government of India Act, 
1915, on the 5th June, 1918 ]. 
 An Act to declare the interest payable to a ny person on an  
Oudh Amanati Note to be a pension within the meaning of the 
Pensions Act, 1871. 
 WHEREAS It is expedient that the interest payable by 
Government to any person on any of the Government promissory 
notes known in Oudh as the Amanati Notes sh ould be declared a 
pension ; 
Act XXIII of 
1871 
AND WHEREAS the sanction of the Governor-General has been 
obtained under section 79 (2) of the Government of India Act, 1915, 
to altering the Pensions Act 3 as to the United Provinces of Agra and 
Oudh as provided in section 2 of this Act ; 
It is hereby enacted as follows : 
Short title 1.  This Act may be called the Oudh Amanati Notes Act, 1918. 
Interest on 
Amanati 
Notes to be 
deemed a 
pension 
 
Act XXIII of 
1871 
 
2. The interest payable from time to time 3[by the Central 
Government] to any person on any of the Government promissory notes 
known as Amanati Notes, whereof a list and description is set forth in 
schedule I, shall be deemed to be a pension due to such person within 
the meaning of the Pensions Act, 18 71, and that Act shall apply to any 
such interest as if it were a pension of the classes referred to in  
sections 4 and 11 ;  
 Provided that in applying section 10 of the said Act to such 
interest, that section shall be read as if it were as follows : 
The 4[Central Government] may — 
 (a) order any interest amounting to more than one rupees but 
not more than five rupees a month payable on an Amanati Note to any 
person to be commuted with the consent of such person for a lump sum 
on   such   terms   as  may  seem  fit,  except  where  the  circumstances  
 
——————————————————————————————————————————  
1. For Statement of Objects and Reasons see Gaz. 1917, Pt. VII, p. 1287; for discussion, in L.C. see ibid. 
1917, Pt. VII, p. 139, and ibid, 1918, p. 587. 
2.  See Gaz., 1918, Pt. VII, p. 787. 
3.  Subs. for (by Govt. by A. O. 1937.) 
4.  Subs. for (L. G.) by A. O. 1937. 
[The Oudh Amanati Notes Act, 1918]   
3 
 of the said person are such that the stoppage of the pension would 
result in his being left destitute, and 
 (b) order any interest amounting to one rupee a month or less 
payable on an Amanati Note to say  person to be commuted on such 
terms as may seem fit with or without the consent of such person.  
 ————— 
THE SCHEDULE 
   No. 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
034056 
034051 
034518 
034054 
011227 
034515 
044313 
034517 
034052 
034516 
041180 
034053 
034055 
 of 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
   1854-55 
for Rs. 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
  ,, 
12,00,000 
4,80,000 
2,40,000 
1,20,000 
60,000 
60,000 
1,20,000 
72,000 
24,000 
12,000 
12,000 
5,00,000 
1,00,000 
 
 
2 
 

‹ Prev All Uttar Pradesh acts Next ›