The Caste Disabilities Removal Act, 1850

UNION OF INDIA
India

The Caste Disabilities Removal Act, 1850

Act 21 of 1850

Published in Gazette 21 on 11 April 1850
Assented to on 11 April 1850
Commenced on 11 April 1850
[This is the version of this document from 11 April 1850.]
[Note: The original publication document is not available and this content could not be verified.]

The Caste Disabilities Removal Act, 1850[Act, No. 21 of 1850][As on 1959][11th April, 1850]

An Act for extending the principle of section 9, Regulation VII, 1832 of the Bengal Code throughout India.WHEREAS it is enacted by section 9, Regulation VII, 1832, of the Bengal Code, that "whenever in any civil suit the parties to such suit may be of different persuasions, when one party shall be of the Hindu and the other of the Muhammad an persuasion, or where one or more of the parties to the suit shall not be either of the Muhammad an or Hindu persuasions the laws of those religions shall not be permitted to operate to deprive such party or parties of any property to which, but for the operation of such laws, they would have been entitled "; and whereas it will be beneficial to extend the principle of that enactment throughout India; It is enacted as follows :--

1. Law or usage which inflicts forfeiture of, or affects, rights on change of religion or loss of caste to cease to be enforced.-

So much of any law or usage now in force within India as inflicts on any person forfeiture of rights or property, or may be held in any way to impair or affect any right of inheritance, by reason of his or her renouncing, or having been excluded from the communion of, any religion, or being deprived of caste, shall cease to be enforced as law in any Court.

2. Short title and extent.-

(1)This Act may be called the Caste Disabilities Removal Act, 1850.

(2)It extends to the whole of India except the State of Jammu and Kashmir.

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