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Bengal Presidency - Act

Bengal Tenancy (Amendment) Act, 1898

BENGAL PRESIDENCY
India

Bengal Tenancy (Amendment) Act, 1898

Act 3 of 1898

  • Published on 2 November 1898
  • Commenced on 2 November 1898
  • [This is the version of this document from 2 November 1898.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bengal Tenancy (Amendment) Act, 1898Bengal Act No. 3 of 1898

007.

[2nd November, 1898]Repealed in Part : Act No. 1 of 1903; Bengal Act No. 16 of 1946.An Act to amend sections 30, 31, 39, 52 and 119 and Chapter X of the Bengal Tenancy Act, 1885.Whereas it is expedient to amend sections 30, 31, 39, 52 and 119 and Chapter X of the Bengal Tenancy Act, 1885, in the manner hereinafter appearing;And Whereas, the said Act having been passed by the Governor-General of India in Council, the previous sanction of the Governor-General has been obtained under section 5 of the Indian Councils Act, 1892, to the requisite amendments being made by an Act of the Lieutenant-Governor of Bengal in Council;And Whereas the sanction of the Governor-General has similarly been obtained to the amendment of the Court-fees Act, 1870, which is proposed by section 7(105) of this Act;It is hereby enacted as follows :

1. Short title.

— (1) This Act may be called the Bengal Tenancy (Amendment) Act, 1898;Commencement. — Repealed by s. 4 and the Third Schedule of the Amending Act, 1903 (1 of 1903).

2. to 7

— Repealed by section 3 and the Second Schedule of the Bengal Repealing and Amending Act, 1946 (Bengal Act No. 16 of 1946).

8. Validation of publication of past records.

— All records published under section 105 of the Bengal Tenancy Act, 1885, before the commencement of this Act, whether in draft or final form shall be deemed to have been duly published.

9. Effect of settlements of rents and decisions by Revenue-officers made before the commencement of this Act.

— (1) Every settlement of rent or decision of a dispute by a Revenue-officer under section 104 or section 106 of the Bengal Tenancy Act, 1885, before the commencement of this Act in respect of which no appeal has, before the commencement of this Act, been preferred to the Special Judge appointed under section 108 of that Act, shall have the force and effect of a decree of a Civil Court in a suit between the parties, and shall be final :Provided that an appeal shall lie to the District Judge from any such settlement or decision which was made or given within thirty days before settlement or decision which was made or given within thirty days before the commencement of this Act, if the appeals be presented within thirty days from the date of such settlement or decision.
(2)The provisions of the Code of Civil Procedure relating to appeals shall, as nearly as may be apply to all such appeals.

10.

Repealed by section 3 and the Second Schedule of the Bengal Repealing and Amending Act, 1946 (Bengal Act No. 16 of 1946).

11. Repeal of Bengal Act V, 1894.

— Repealed by s. 4 and the Third Schedule of the Amending Act, 1903 (I of 1903).