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British India - Act

The Sonthal Parganas Act, 1855

BRITISH INDIA
India

The Sonthal Parganas Act, 1855

Act 37 of 1855

Published on 1 January 1855
Commenced on 1 January 1855
[This is the version of this document from 1 January 1855.]
[Note: The original publication document is not available and this content could not be verified.]

An Act to remove from the operation of the general Laws and Regulations certain districts inhabited by Sonthals and others, and to place the same under the superintendence of an officer to be specially appointed for that purpose.Preamble.WHEREAS the general Regulations and Acts of Government now in force in the Presidency of Bengal are not adapted to the uncivilized race of people called Sonthals, and it is therefore expedient to remove from the operation of such laws the district called the Damin- i- Koh, and other districts which are inhabited principally by that tribe; it is enacted as follows:--

1. Districts removed from operation of general Regulations.-- 2 Clause 1.- The districts described in the Schedule to this Act are hereby removed from the operation of the general Regulations of the Bengal Code and of the laws passed by the Governor- General of India in Council, except so far as is hereinafter provided; and³ no Central Act passed before the commencement of Part III of the Government of India Act, 1935 26 Geo 5 c- 2,] shall be deemed to extend to any part of the said districts, unless the same shall be specially named therein: Proviso.-- Provided that nothing herein contained shall⁴ remove any part of the said districts from the operation of⁵ Regulation 10 of 1804 of the Bengal Code; nor shall this Act affect any revenue- settlement, nor any law relating to the recovery of permanently- settled land- revenue due under the same, nor any law relating to the sale of lands for arrears of revenue, or relating to patni taluks or to the sale thereof for arrears of rent, nor any law relating to mutations or batwara or to any other matter to which the State Government shall at any time notify in the⁶ Official Gazette] that the general Laws and Regulations shall extend. Superintendence of districts.-- Clause 2.-- The said districts shall be placed under the superintendence and jurisdiction of an officer or officers⁷ to be appointed in that behalf by the State Government and such officer or officers shall be subject to the directions⁸ and control of the State Government.

2. Administration of justice and collection of revenue.--

The administration of civil and criminal justice and the collection of the revenue, not being permanently- settled land- revenue within the said district, and hereby vested in the officer or officers to be so appointed:

1. Short title given by the Amending Act, 1903 (1 of 1903 ), Sch. I. This Act extends only to the Sonthal Parganas, as described in the Schedule

2. Cl. 1 of s. 1 appears to have been superseded by the Sonthal Parganas Settlement Regulation, 1872 (3 of 1872 ), s. 3

3. Subs. by the A. O. 1937 for" no law which shall hereafter be passed by the Governor- General of India in Council".

4. The words" extended to or affect any case now pending in any Court, nor," rep. by Act 12 of 1891.

5. The Bengal State- offences Regualtion, 1804, was rep. by the Special Laws Repeal Act, 1922 (4 fo 1922 ).

6. Subs. by the A. O. 1937, for" Calcutta Gazette".

7. For provisions as to Courts of officers appointed under this section, see the Sonthal parganas Justisce Regulation, 1893 (5 of 1893 ), Ch. III, Part II.

Any directions issued under cl. 2 of s. 1 must be consistent with enactments in force in the Sonthal Paraganas, See Regulation 5 of 1893, s. 27.Suits exceeding value of one thousand rupees.--¹ Provided that all civil suits in which the matter in dispute shall exceed the value of one thousand rupees shall be tried and determined according to the general laws and Regulations in the same manner as if this Act had not been passed: Collection of permanently- settled land- revenue.-- Provided also that all permanently- settled land- revenue shall be collected and paid at the same places and in the same manner as if this Act had not been passed.

3. Administration of civil and criminal justice.--

In the administration of civil and criminal justice the officer or officers appointed under this Act² may hold his or their Courts either within the said district or at any place or places that may be appointed for that purpose by the State Government; and any person liable to be imprisoned in any civil or criminal jail may be imprisoned in any civil or criminal jail, as the case may be, which the State Government may order, whether the same be in or out of the said district.

4. [ Decisions final; confirmation of death- sentence; appeal; procedure on references to Sadar Court.] Rep. by the Sonthal Parganas Justice Regulation, 1893 (5 of 1893 ).

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British India - Act