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Union of India - Act

Dehra Dun 1871

UNION OF INDIA
India

Dehra Dun 1871

Act 21 of 1871

  • Published on 11 July 1871
  • Commenced on 11 July 1871
  • [This is the version of this document from 11 July 1871.]
  • [Note: The original publication document is not available and this content could not be verified.]
Dehra Dun 1871Act No. 21 of 1871

1496.

[11th July, 1871.]An Act to give validity to the operation of the general Regulations and Acts within the Dehra Dun.Preamble.- WHEREAS it is necessary to give validity to the operation of the general Regulations and Acts within the district under the Superintendent of the Dehra Dun [* * *] [The words "and to indemnify all officers and other persons who have acted in the said district under the said Regulations and Acts" rep. by Act 16 of 1874. ]; It is hereby enacted as follows:-

1. Extension of Regulations and Acts in force in Saharanpur to Dehra Dun.-

The Regulations and Acts now in force in the district of Saharanpur are hereby declared to extend to the said district of ar Dehra Dun [* * *] [The words "and no judgment heretofore given, order passed or proceeding had in the said district, shall be deemed to have been or to be invalid merely because any Regulation or Act, under or in reference to which such judgment, order or proceeding was given, passed or had, was not in force at the time of such judgment, order or proceeding, or on the ground of a defect of jurisdiction in any Court or office" rep. by Act 12 of 1891.].

2. Jurisdiction of High Court and Board of Revenue over Dehra Dun.-

The High Court and the Board of Revenue of [Uttar Pradesh] [Substituted by the A.O. 1950 for "the North-Western Provinces"] shall exercise [* * *] [The words "and shall be deemed to have been heretofore authorized to exercise" rep. by the A.O. 1950] respectively, in the said district, all the powers which the said High Court or Board of Revenue are at present, respectively, authorized to exercise in any part of [Agra] [Subs.by the A.O. 1950 for "the North-Western Provinces"].

3. District Court of Saharanpur to be District Court of Dehra Dun.-

The District Court of Saharanpur shall be [* * *] [The words "deemed to have been heretofore the District Court of the said district of Dehra Dun and" rep. by the A.O. 1950] the District Court of such district until the State Government otherwise s.directs [* * *] [The words "deemed to have been heretofore the District Court of the said district of Dehra Dun and" by the A.O. 1950]

4. Exemption of Jaunsar Bawar.-

Nothing in this Act shall apply to that portion of the Dehra Dun district called [Jaunsar Bawar] ["Jaunsar Bawar" was one of the Scheduled Districts of the State of Uttar Pradesh, see the Scheduled Districts Act, 1874 (14 of 1874), First Schedule, Pt IV, but has ceased to be so under the Constitution ] [* * *] [The words "and may subject to the provisions of Act 6 of 1871, hear appeals from decisions given in the said district before the passing of this Act" rep. by Act 12 of 1891. ]