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British India - Section

Section 1 in The Unclaimed Deposits Act, 1866

1. THE UNCLAIMED DEPOSITS ACT, 1866

ACT No. 25 OF 1866An Act to transfer to the Government of India certain securities and moneys deposited in the High Courts of Judicature at Fort William, Madras and Bombay.PREAMBLEWHEREAS it is expedient that certain securities and sums of money deposited in the High Courts of Judicature at Fort William, Madras and Bombay, in the course of suits in the said Courts or in the late Supreme Courts at Calcutta, Madras and Bombay, respectively, and now or hereafter appearing to have been in such deposit for a period of twenty years or upwards, without any claim thereto having been made and allowed during that period, should be transferred and paid to the Government of India for the general purposes of Government;It is hereby enacted as follows:-