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British India - Act

The Sheriffs' Fees Act, 1852

BRITISH INDIA
India

The Sheriffs' Fees Act, 1852

Act 8 of 1852

  • Published on 1 January 1852
  • Commenced on 1 January 1852
  • [This is the version of this document from 1 January 1852.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Government ActThe Sheriffs' Fees Act, 1852 ]

1. THE SHERIFFS' FEES ACT, 1852 ]

ACT NO. 8 OF 1852[ 6th February, 1952.]An Act for remunerating the Sheriffs of Calcutta, madras andBombay for the execution of Mufassal Process under Act 23 of 1840. 2Preamble.-- For making better provision for the Sheriffs ofCalcutta, Madras and Bombay, in remuneration for the execution oflegal process issued by Courts out of the said towns, respectively; Itis enacted as follows:--

1. Repealed by the A. O. 1937 .

8. Liability of Sheriff in case of escape of person taken in execution.-- If any person taken in execution on any such process shall escape out of the legal custody of the Sheriff, the Sheriff shall not be liable to an action of debt for such escape, but shall be liable only to an action upon the case for damages in consequence of such escape sustained by the person or persons at whose suit the prisoner was taken.

1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897 ). 2. See now the Code of Civil Procedure, 1908 (5 of 1908 ), s. 3.