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State of Bihar - Act

The Bengal Land Revenue Resumption Act, 1862

BIHAR
India

The Bengal Land Revenue Resumption Act, 1862

Act 7 of 1862

  • Published on 7 May 1862
  • Commenced on 7 May 1862
  • [This is the version of this document from 7 May 1862.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bengal Land Revenue Resumption Act, 1862(Bengal Act 7 of 1862)[Dated 7th May, 1862]An act to repeal Section 30 of Regulation 2, 1819 (for modifying the provisions contained in the existing Regulations regarding the resumption of the revenue of lands held free of assessment under illegal or invalid tenures, and for defining the right of Government to the revenue of lands not included within the limits of estates for which a settlement has been made).Preamble. - Whereas by Section 30 of Regulation 2, 1819, it is enacted that certain suits preferred in a Court of Judicature regarding lands held, or claimed to be held, free of assessment, shall be referred for investigation to the Collector, and that similar suits may be preferred in the first instance to the Collector,And whereas such reference of suits is unnecessary and causes inconvenience and delay in their decision, and it is advisable that such suits should be preferred and disposed of exclusively in the ordinary Courts of Civil Judicature:It is enacted as follows:-

1.

[* * *] [Repealed by Act 12 of 1873.]

2. Suits for resumption of land held free of assessment and claims to hold land exempt from revenue to be tried in Civil Courts.

- All suits preferred by proprietors, farmers or talukdars to resume the revenue of any land held free of assessment, as well as all suits preferred by individuals claiming to hold land exempt from the payment of revenue, shall be instituted, heard and determined in and by the Courts of Civil Judicature, like ordinary civil suits, and under the rules and subject to all the provisions contained in Act 8 of 1859 (for simplifying the procedure of the Courts of Civil Judicature not established by [Royal Charter] [Act 8 of 1859 was repealed and re-enacted by Act 10 of 1877.] and not otherwise.

3. & 4.

[Repealed by Act 16 of 1874]