The WASTE-LANDS (CLAIMS) ACT, 1863

24 sections.

Section 1 — Provision for inquiry into claims to land, or objections to sale of same.
Section 2 — Procedure in such cases.
Section 3 — Pending enquiry, sale &c., to be postponed.
Section 4 — Sale to be stopped if claim appear to be established,but may afterwards be proceededwith
Section 5 — Procedure after passing of order in the case, Report to Revenue Board, Decision of Board.
Section 6 — Local Government may, with in Twelve months, order suit to be brought to try claim admitted by Collector
Section 7 — Special Court for trying claims.
Section 8 — Noticeof constitution of special Courts. Claims not cognizable in otherCourts.
Section 9 — Special Court where to be held.
Section 10 — Plaintiff and defendant in suit under section V, Proviso, Plaintiff and defendant in suits under section VI.
Section 11 — proceedings regulated by Civil Procedure Code.
Section 12 — Procedure before hearing of suit.
Section 13 — Procedure on hearing.
Section 15 — Reference of question of law, &c., to High Court &c. , Such reference obligatory in certain cases.
Section 14 — No appeal or revision.
Section 16 — Court may proceed notwithstanding reference.
Section 17 — Records of cases where to be deposited.
Section 18 — Limitation as to claims to land sold or dealt with.Provision for such claims if preferred with in time.
Section 19 — If claim established, possession not to be given, but compensation.
Section 20 — When land has not been absolutely sold, or has been otherwise dealt with.
Section 21 — Award under the two last Sections to be in full satisfaction.
Section 22 — Government not barred from awarding compensation for land absolutely sold, though claim be not preferred in time.
Section 23 — Compensation for land sold subject to condition, if claim proved, though not preferred in time.
Section 24 — Interpretation. Number. Gender.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.