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Union of India - Act

The Forfeited Deposits Act, 1850

UNION OF INDIA
India

The Forfeited Deposits Act, 1850

Act 25 of 1850

  • Published on 14 June 1850
  • Commenced on 14 June 1850
  • [This is the version of this document from 14 June 1850.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Forfeited Deposits Act, 1850(Act No.25 of 1850)

1859.

[14th June, 1850.]An Act for the forfeiture to Government of deposits made on incomplete sales of land under 2 Regulation 8, [1819] [The Bengal Patni Taluk Regulation, 1819.].[***] [The words and figures "and Act 4, 1846" rep.by Act 12 of 1891, Section 2 and Schedule I, Part I.]
Additional Information6
Short title given by the Amending Act, 1897 (5 of 1897), Section 4 and Schedule III.Since this Act supplements the Bengal Patni Taluks Regulation, 1819 (8 of 1819), it must be taken to have been passed, like that Regulation, for the whole of the former Province of Bengal.The Act has been declared, by notification under the Scheduled Districts Act, 1874 (14 of 1874), s.3, to be in force in the Districts of Hazaribagh, Ranchi, Palamau and Manbhum and Pargana Dhalbhum and the Kolhan in the District of Singbhum in the Chota Nagpur Division.see Gazette of India, 1881, Part I, Page 504.The Act has also been declared to be in force in Sonthal Parga
Preamble. - WHEREAS patnidars [*] [The words "and judgment-debtors," were repealed by the Act 12 of 1891, Section 2 and Schedule I, Part I.] fraudulently avail themselves of the [provision in section 9] [The provision referred to repealed by Section 1 of the present Act.], Regulation 9, 1819, of the Bengal Code [*] [The words and figures "and in section 5, Act 4, 1846," repealed by Act 12 of 1891, Section 2 and Schedule I, Part I.] that forfeited deposits at sales of land [***] [The words "in Execution of decrees or" epealed by Act 12 of 1891, Section 2 and Schedule I, Part I.] for arrears of rent shall be applied as if they were purchase-money; It is enacted as follows :-

1. Repeals.

- [Repealed by the Repealing Act, 1870 (14 of 1870), Section 1 and Schedule Part II.]

2. Application of forfeited deposits.

- Any such forfeited deposit shall be applied to defray the expenses of the sale, and the surplus shall be forfeited to Government.