[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 52 in The Punjab Laws Act, 1872
52.
[Recovery of advances made by Government.] [****] [Repealed by Act 10 of 1879.][Schedule I] [As so much of Act 4 of 1872 as related to Bengal Regulations V of 1817 and 20 of 1825 and Acts 40 of 1858 and 17 of 1861 was repealed by Acts 6 of 1878, 10 of 1882, 8 of 1890 and 12 of 1891, respectively, the references to those Regulations and Acts in this Schedule are omitted.]Enactments Declared To Be In ForeceExplanation.- This Schedule does not refer to any Act which is in its terms applicable to the Punjab, or which has been extended to the Punjab by competent authority.| No. and year | Title | Extent to which the enactment is in force |
| *Reg. I of 1798 . . | A Regulation to prevent Fraud and injustice in ConditionalSales of Land under Deeds of bai-bilwuffa, or other Deeds of thesame nature. | The whole except such parts as relate to interest |
| ** | * * * * * | * * * |
| *Reg. XVII of 1806 | A Regulation for extending to the province of Benares theRates of interest on future Loans and Provisions relative therto,contained in Regulation XV, 1793; also for a general extensionof the period fixed by Regulations I, 1798, and XXXIV, 1803,for the redemption of Mortgages and Conditional Sales of Land,under Deeds of bai-bil-wuffa, Kutchbaleh, or other similardesignation. | Sections 7 and 8 |
| Reg. III of 1810 . . | A Regulation for the Confinement of State Prisoners. | The whole |
| Reg. XI of 1825 . . | A Regulation for declaring the Rules to be observed indetermining Claims to Lands gained by alluvion or by derelictionof a river or the sea. | The whole |
| * * * * | * * * | |
| Rules for the conservancy of Forest and Jungles in the HillDistricts of the Punjab Territories sanctioned by theGovernor-General in Council in letter of the Secretary to theGovernment of India, No. 1789, dated 21st May, 1855. | The whole |