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State of Bihar - Act

Porabat Estate Laws Regulation, 1944

BIHAR
India

Porabat Estate Laws Regulation, 1944

Act 1 of 1944

  • Published on 7 February 1945
  • Commenced on 7 February 1945
  • [This is the version of this document from 7 February 1945.]
  • [Note: The original publication document is not available and this content could not be verified.]
Porabat Estate Laws Regulation, 1944[Bihar Reg. 1 of 1944]Last Updated 31st January, 2020[Dated 07.02.1945]A Regulation to apply with retrospective effect the Government Savings Banks Act, 1873, and the Post Office Cash Certificates Act, 1917, to the Porahat Estate in the district of SinghbhumWhereas it is expedient to apply with retrospective effect the Government Saving Banks Act, 1873, and the Post Office Cash Certificates Act, 1917, to the Porahat Estate in the district of Singhbhum;It is hereby enacted as follows: -

1. Short title.

- The Regulation may be called the Porabat Estate Laws Regulation, 1944.

2. Application of the Government Savings Banks Act, 1873, and the Post Office Cash Certificates Act, 1917, to the Porahat Estate.

- The Government Savings Banks Act, 1873, and the Post Office Cash Certificates Act, 1917, as at present in force in Bihar shall apply to the Porahat Estate in the district of Singhbhum and the said Act, [as from to time amended] [Inserted by Bihar Reg, 1 of 1946.] shall be deemed to have applied to the said Estate, with effect from the respective dates of the commencement of the [Porahat Estate Act, 1893] [Substituted by Bihar Reg, 1 of 1946 for 'thereof'.] and of the Post Office Cash Certificates Act, 1971.

3. Validation of certain acts and proceedings.

- Anything done or any action taken or any proceedings commenced before the commencement of this Regulation which, if the Government Savings Banks Act, 1873, or the Post Office Cash Certificate Act, 1917, had applied [to the Estate mentioned in Section 2 with effect from the date of the commencement of the Porahat Estate Act, 1893,] [Substituted by Bihar Reg. 1 of 1946.] or of the Post Office Cash Certificates Act, 1917 could have been validly done, taken or commenced, shall not be invalid by reason of the fact that the Government Savings Banks Act, 1873, or the Post Office Cash Certificates Act, 1917 as the case may be, did not so apply but shall be deemed to have been done, taken or commenced in exercise of the powers conferred by or under the Government Savings Banks Act, 1873, or the Post Office Cash Certificates Act, 1917 as the case may be, as if it had, with effect from the date of [the commencement of the Porahat Estate Act, 1893] [Substituted by Bihar Reg. 1 of 1946 for the words 'it commencement.'] or of the Post Office Cash Certificates Act, 1917, applied to the said Estate.