Section 11 — Board of Revenue of the North-Western Provinces to be the Board of Revenue of, and Chief Revenue-authority in, Oudh.

(1) On and from the day on which this Part comes into force the Board of Revenue constituted under the North-Western Provinces Land-revenue Act, 1873 1 (19 of 1873), shall be deemed to be also the Board of Revenue for the territories administered by the Chief Commissioner of Oudh, and shall be known and designated as the Board of Revenue of the NorthWestern Provinces and Oudh 2 . (2) All references made in any enactment as amended by this Part to the Board of Revenue shall be deemed, so far as they relate to Oudh, to refer to the said Board. (3) In any enactment for the time being in force in the territories administered by the Chief Commissioner of Oudh, in which the expression “Chief Revenue-authority” or “Chief Controlling Revenue-authority” is used, the expression shall, subject to the provisions of any enactment passed after the said day 3 , be construed, so far as the said territories are concerned, as referring to the Board of Revenue of the North-Western Provinces and Oudh 2 .

Official Hindi (PDF) ↗

‹ Prev All sections Next ›