Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Chota Nagpur Division - Section

Section 271 in Chota Nagpur Tenancy Act, 1908

271. Saving of special enactments. - Nothing in this Act shall affect,-

(a)the powers and duties of Settlement Officers as defined by any law not expressly repealed by this Act, or
(b)any other special or local law not repealed, either expressly or by necessary implication, by this Act.
Schedule 'A'Acts and Notification Repealed in the Chota Nagpur Division[* * * * *][See Section 2(1)]Acts of the Bengal Council
Number and year Short title
1 2
  I of 1879   The Chota Nagpur Landlord and Tenant Procedure Act, 1879.
  IV of 1897   The Chota Nagpur Commutation Act, 1897.
  V of 1903   The Chota Nagpur Tenancy (Amendment) Act, 1903.
  V of 1905   The Chota Nagpur (Amendment) Act, 1905
  VIII of 1879   The Bengal Rent Settlement Act, 1879.
NotificationsNotification No. 1379-LR, dated the 5th March, 1908. - Published in the 'Calcutta Gazette' of the 11th idem, Part I, page 631, and in the 'Gazette of India' of the 21st idem, Part I, page 214.