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British India - Act

The Amending Act, 1901

BRITISH INDIA
India

The Amending Act, 1901

Act 11 of 1901

Published on 1 January 1901
Commenced on 1 January 1901
[This is the version of this document from 1 January 1901.]
[Note: The original publication document is not available and this content could not be verified.]

An Act to facilitate the citation of certain enactments and to amend certain enactments.

WHEREAS it is expedient to facilitate the citation of the enactments specified in the First Schedule to this Act;AND WHEREAS it is also expedient that certain formal amendments should be made in the enactments specified in the Second Schedule to this Act;

3.

It is hereby enacted as follows:--

1. Title.-

(1)This Act may be called the Amending Act, 1901 ;

2. Citation of certain enactments.-

Each of the enactments specified in the first three columns of the First Schedule may, without prejudice to any other mode of citation, be cited for all purposes by the short title mentioned in that behalf in the fourth column thereof.

3. [ Enactments amended.]- Rep. partly by the Repealing Act, 1938 (1 of 1938 ), s. 2 and Sch. and partly by the Repealing and Amending Act, 1903 (1 of 1903 ), s. 4 and Sch. III.

4. Savings

[Repealed by the Repealing and Amending Act, 1903 (1 of 1903), s. 4 and Sch. III.]FIRST SCHEDULECitation of Enactments(See Section 2)

1 Year	2 No	3 Subject	4 Short title
Part I. Madras Regulation
1802	III	ARegulation for receiving, trying and deciding suits or complaintsdeclared cognizable in the Courts of Adalat established in the severalZillas immediately subject to the Presidency of Fort St. George.	The Madras Administration of Estates Regulation, 1802.
	XIX	ARegulation for prohibiting Covenanted Civil Servants of the Companyemployed in the administration of justice, or the collection of thepublic revenue, lending money to Zamindars, independent Taluqdars orother actual Proprietors of land, or dependent Taluqdars or Farmers ofland, holding farms immediately of Government; or the Under-farmers orRaiyats of the several descriptions of Proprietors and Farmers of landabove-mentioned, or their respective sureties.	The Indian Civil Service (Madras) Loans Prohibition Regulation, 1802.
	XXV	ARegulation for declaring the proprietary right of lands to be vested inindividual persons, and for defining the rights of such persons, underthe permanent assessment of the land-revenue in the British territoriessubject to the Presidency of Fort St. George.	The Madras Permanent Settlement Regulation, 1802.
	XXVI	ARegulation for governing the sale and sub-division of malguzari landsin the British territories subject to the Presidency of Fort St. George.	The Madras Land Registration Regulation, 1802.
	XXIX	ARegulation for establishing the office of Karnam, and defining theduties of the said office, in the British territories subject to thePresidency of Fort St. George.	The Madras Karnams Regulation, 1802.
1803	I	ARegulation for defining the duties of the Board of Revenue, and fordetermining the extent of the powers vested in the Board of Revenue.	The Madras Board of Revenue Regulation, 1803.
	II	A Regulation for describing and determining the conduct to be observed by Collectors in certain cases.	The Madras Collectors Regulation, 1803.
1804	V	ARegulation for constituting a Court of Wards, for declaring the powersvested in the said Court, and for defining the rules under which thosepowers are to be exercised.	The Madras Court of Wards Regulation, 1804.
[7]()*	*	***	**
1816	I	ARegulation for declaring the contributions hitherto paid in theProvince of Tanjore on account of the Kavali Police, appropriable to thesupport of the new Police established or to be established, in thatProvince, and for regulating the collection and assessment of thosecontributions.	The Tanjore Police Regulation, 1816.
[8]()*	*	***	**
1816	XI	ARegulation for the establishment of a general system of Policethroughout the territories subject to the Government of Fort St. George.	The Madras Village-police Regulation, 1816.
	XII	ARegulation for authorizing Collectors to refer claims regarding landsor crops, the validity of which claims may depend on the determinationof a disputed boundary, as also certain disputes respecting theoccupying, cultivating and irrigating of land to be tried and determinedby Village and District Panchayats, and for prescribing the Rules underwhich the trial of such disputes shall be conducted and the decisionsof the Panchayats carried into execution.	The Madras Village-lands Disputes Regulation, 1816.
1817	VII	ARegulation for the due appropriation of the rents and produce of landsgranted for the support of mosques, Hindu temples and colleges or otherpublic purposes, for the maintenance and repair of bridges, choultriesor chattrams and other public buildings, and for the custody anddisposal of escheats.	The Madras Endowments and Escheats Regulation, 1817.
	VIII	ARegulation for expediting the trial of civil suits in which the Nativeofficers and soldiers attached to regular Corps in the Madras Commandmay be parties, and for giving to them certain facilities in themaintenance and recovery of their rights, claims and interests.	The Madras Revenue Recovery (Military Proprietors) Regulation, 1817.
1819	II	A Regulation for the confinement of State Prisoners.	The Madras State Prisoners Regulation, 1819.
1821	IV	ARegulation for giving greater efficiency to the system of Policeestablished in I the provinces subordinate to the Presidency of Fort St.George.	The Madras Village-police Regulation, 1821.
1822	IV	ARegulation declaring the true intent and meaning of Regulation XXV of1802 so far as it relates to the rights of the actual cultivators of thesoil.	The Madras Permanent Settlement (Interpretation) Regulation, 1822.
	VII	ARegulation for declaring that the appointment and removal of the NativePublic Servants of Government shall be regulated by such orders as theGovernor in Council may, from time to time, see fit to issue.	The Madras Native Public Officers Regulation, 1822.
	IX	ARegulation for empowering Collectors to take primary cognizance ofcases of malversation in revenue affairs, for prescribing the rules tobe observed in such investigations and in the recovery of moneyembezzled or corruptly received by Public Servants and others amenableto the Collector's jurisdiction, and for providing for the admission andtrial of Appeals from the summary decisions of Collectors in suchcases.	The Madras Revenue Malversation Regulation, 1822.
1823	III	ARegulation for declaring the powers of Subordinate and AssistantCollectors in the execution of the provisions of Regulation IX of 1822.	The Madras Revenue Malversation (Amendment) Regulation, 1823.
1828	VII	ARegulation for declaring the powers of Subordinate and AssistantCollectors in charge of particular divisions of districts and forfacilitating proceedings under Regulation IX of 1822.	The Madras Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828.
1829	V	ARegulation for modifying Section 16, Regulation III, 1802, and fordeclaring the legal force of Wills left by Hindus within the territoriessubject to the Presidency of Fort St. George to be dependent on theirconformity to the Hindu Law according to the authorities prevalent inthe respective Provinces under this Government.	The Madras Hindu Wills Regulation, 1829.
1830	I	ARegulation for declaring the practice of Sati or of burning or buryingalive the Widows of Hindus illegal, and punishable by the CriminalCourts.	The Madras Sati Regulation, 1830.
1831	V	ARegulation to modify and amend the provisions in force for the recoveryof the penalties prescribed for certain breaches of the stamp laws.	The Madras Stamp Penalties Regulation, 1831.
	VI	ARegulation to prevent the misappropriation of the emoluments annexed bythe State to hereditary village and other offices in the Revenue andPolice Departments, and to maintain the due efficiency of those offices.	The Madras Hereditary Offices Regulation, 1831.
	X	ARegulation to prohibit the sale of estates belonging to Minors notunder the charge of the Court of Wards, and to extend the provisions ofSection 20, Regulation V, 1804, to property of every description notsubject to the jurisdiction of that Court.	The Madras Sale of Minors' Estates Regulation, 1831.
1832	III	ARegulation for limiting the period within which plaints or appealspreferred under Section 16, Regulation IX, 1822, shall be admissible inthe Courts of Adalat.	The Madras Revenue Malversation (Amendment) Regulation, 1832.
Part II. Acts of the Governor General in Council
1837	XXXVI	An Act to extend the application of Madras Regulations IX of 1822 and VII of 1828.	The Madras Public Property Malversation Act, 1837.
1839	VII	AnAct to invest Tahsildars within the Presidency of Fort St. George withcertain powers in respect of property distrained for arrears of rent orrevenue.	The Madras Rent and Revenue Sales Act, 1839.
	XXIV	AnAct for the administration of justice and collection of the Revenue incertain parts of the Districts of Ganjam and Vizagapatam.	The Ganjam and Vizagapatam Act, 1839.
1840	VIII	An Act concerning the signing of awards by the members of Panchayats.	The Madras Panchayats Act, 1840.
[9]()*	*	***	**
1849	X	An Act for appointing a Commissioner of Revenue at Madras.	The Madras Revenue Commissioner Act, 1849.
1851	XII	An Act for securing the land-revenue of Madras.	The Madras City Land-revenue Act, 1851.
1854	XXIV	An Act to prohibit the possession of certain offensive weapons in Malabar.	The Malabar War-knives Act, 1854.
[10]()*	*	***	**
1857	VII	AnAct for the more extensive employment of Uncovenanted Agency in theRevenue and Judicial Departments in the Presidency of Fort St. George.	The Madras Uncovenanted Officers Act, 1857.
[11]()*	*	***	**
1858	I	AnAct to make lawful compulsory labour for the prevention of mischief byinundation, and to provide for the enforcement of customary labour oncertain works of irrigation in the Presidency of Fort St. George.	The Madras Compulsory Labour Act, 1858.
1859	XX	An Act for the suppression of outrages in the District of Malabar in the Presidency of Fort St. George.	The Moplah Outrages Act, 1859.
	XXIV	An Act for the better regulation of the Police within the territories subject to the Presidency of Fort St. George.	The Madras District Police Act, 1859.
[12]()*	*	***	**
1877	XIX	An Act to enable certain District Judges to suspend and remove certain ministerial officers and for other purposes.	The Madras Civil Courts (Amendment) Act, 1877.
1882	XXI	An Act to remove doubts regarding the Madras Forest Act, 1882.	The Madras Forest (Validation) Act, 1882.
1884	II	AnAct to give effect to certain unregistered instruments of partitionrelating to immovable property in the Madras Presidency, and to removedoubts as to the titles conferred thereby.	The Madras Partition-deeds (Validation) Act, 1884.
1889	V	An Act to abolish the office of Coroner of Madras.	The Coroners (Madras) Act, 1889.
Part III. Acts of the Governor of Fort St. George in Council
1862	IV	An Act to exempt enfranchised inams from the operation of Regulation IV of 1831 and Acts XXXI of 1836 and XXIII of 1838.	The Madras Enfranchised Inams Act, 1862.
1864	II	An Act to consolidate the laws for the recovery of Arrears of Revenue in the Madras Presidency.	The Madras Revenue Recovery Act, 1864.
1865	I	An Act to provide for the alteration of the Limits of Districts or Zilas in the Madras Presidency.	The Madras District Limits Act, 1865.
	V	An Act to amend Act XXIV of 1859	The Madras District Police (Amendment) Act, 1865.
	VI	AnAct to enable the Governor in Council to direct and prescribe whatofficial seals Collectors, Magistrates and other public officers shallhave and use.	The Madras Official Seals Act, 1865.
	VII	An Act to enable the Government to levy a separate cess for the use of water supplied for irrigation purposes in certain cases.	The Madras Irrigation Cess Act, 1865.
[13]()*	*	***	**
1866	II	An Act for the prevention of the spread of disease among Cattle in the Madras Presidency.	The Madras Cattle-disease Act, 1866.
	IV	AnAct to exempt enfranchised Village or other Service Inams, whetherRevenue or Police, from the operation of Regulation VI of 1831.	The Madras Enfranchised Inams Act, 1866.
[14]()*	*	***	**
1867	VI	An Act to amend Act XII of 1851 (an Act for securing the Land-revenue of Madras).	The Madras City Land-revenue (Amendment) Act, 1867.
1869	III	AnAct to empower Revenue-officers to summon persons to attend at theirKachahris for the settlement of matters connected with Revenueadministration.	The Madras Revenue Summonses Act, 1869.
1869	VIII	AnAct to prevent doubts as to the true intent and meaning of certainwords used in the title-deeds of inams heretofore furnished toinam-holders by the Inam Commissioner of the Madras Presidency, and todeclare the true intent and meaning of Madras Acts IV of 1862 and IV of1866.	The Madras Inams Act, 1869.
[15]()*	*	***	**
1873	I	An Act to prevent the indiscriminate destruction of Wild Elephants.	The Madras Wild Elephants' Preservation Act, 1873.
1876	I	An Act to make better provision for the separate assessment of alienated portions of permanently settled estates.	The Madras Land-revenue Assessment Act, 1876
1878	VII	AnAct to provide for the payment from Municipal Funds of a portion of thecost of the Police Force employed in the City of Madras and in allMunicipal Towns within the Presidency of Fort St. George.	The Madras Municipal Police Act, 1878.
1879	I	An Act to amend Madras Act II of 1866 (the Cattle-disease Prevention Act).	The Madras Cattle-disease (Amendment) Act, 1879.
1884	III	The Madras Revenue Recovery Act Amendment Act.	The Madras Revenue Recovery (Amendment) Act, 1884.
[16]()*	*	***	**
1885	II	An Act to amend the Madras Rivers Conservancy Act, 1884.	The Madras Rivers Conservancy (Amendment) Act, 1885.
[17]()*	*	***	**
[18]()*	*	***	**
[19]()*	*	***	**
1893	V	AnAct for facilitating enquiries into matters connected with theadministration of the Revenue and into the conduct of Public Servants.	The Madras Revenue Enquiries Act, 1893.
1894	I	An Act to provide further for the conduct of business by the Board of Revenue.	The Madras Board of Revenue Act, 1894.
1895	II	An Act to amend Madras Act II of 1890.	The Madras Canals and Public Ferries (Amendment) Act, 1895.
1896	II	An Act to limit the local extent of the Madras Rent Recovery Act, VIII of 1865.	The Madras Rent Recovery (Amendment) Act, 1896.
	II	An Act to amend the Madras General Clauses Act, I of 1891.	The Madras General Clauses (Amendment) Act, 1896.
1897	I	An Act to amend the Madras Revenue Recovery Act, II of 1864.	The Madras Revenue Recovery (Amendment) Act, 1897.
	II	An Act to amend Madras Act No, III of 1895 (the Madras Hereditary Village-offices Act, 1895).	The Madras Hereditary Village-offices (Amendment) Act, 1897.
1898	I	An Act to amend the Malabar Marriage Act, 1896.	The Malabar Marriage (Amendment) Act, 1898.
[20]()*	*	***	**
1898	III	An Act to amend the Madras City Police Act, 1888.	The Madras City Police (Amendment) Act, 1898.
[21]()*	*	***	**
[22]()*	*	***	**
1899	IV	An Act to amend Madras Regulation V of 1884.	The Madras Court of Wards (Amendment) Act, 1899.
[23]()*	*	***	**
1900	IV	An Act to amend the Madras Proprietary Estates' Village Service Act, 1894, and the Madras Survey and Boundaries Act, 1897.	The Madras Proprietary Estates and Survey (Amendment) Act, 1900.
	V	An Act to amend Madras Act VII of 1865.	The Madras Irrigation Cess (Amendment) Act, 1900.

SECOND SCHEDULE[Enactments amended.] Repealed by the Repealing Act, 1938 (1 of 1938), s. 2 and Sch.THIRD SCHEDULE[Enactments repealed.] Repealed by the Amending Act, 1903 (1 of 1903), s. 4 and Sch. III.

1. The words and repeal repealed by Act 10 of 1914, s. 3 and Sch. II.

2. The word obsolete repealed by Act 10 of 1914, s. 3 and Sch. II.

3. The last paragraph of the preamble repealed by Act 1 of 1903, s. 4 and Sch. III.

4. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.

5. The words Repealing and repealed by Act 1 of 1903, s. 4 and Sch. Ill.

6. The word and and sub-section (2) repealed by Act 10 of 1914, s. 3 and Sch. II.

7. The entry relating to the Madras State Offences Regulation, 1808 (7 of 1808), repealed by Act 12 of 1927, s. 2 and Sch.

8. The entry relating to the Madras Village-panchayats Regulation, 1816 (5 of 1816), repealed by Act 12 of 1927, s. 2 and Sch.

9. The entry relating to the Madras Inland Customs Act, 1844 (6 of 1844), repealed by the Land Customs (Amendment) Act, 1937 (3 of 1937), s. 6 and Sch. .

10. The entry relating to the Madras Minors Act, 1855 (21 of 1855), repealed by Act 12 of 1927, s. 2 and Sch.

11. The entry relating to the Madras University Act, 1857 (27 of 1857), repealed by Act 12 of 1927, s. 2 and Sch.

12. The entry relating to the Madras Irrigation and Canal Company Act, 1865 (30 of 1865), repealed by Act 12 of 1927, s. 2 and Sch.

13. The entry relating to Mad. Act 8 of 1865, repealed by Act 12 of 1927, s. 2 and Sch.

14. The entry relating to Mad. Act 5 of 1866 repealed by Act 12 of 1927, s. 2 and Sch.

15. The entries relating to Mad. Acts 2 and 7 of 1871, repealed by Act 12 of 1927, s. 2 and Sch.

16. The entry relating to Mad. Act 7 of 1884 repealed by the Madras City Municipal Act, 1904 (Mad. 3 of 1904).

17. The entries relating to Mad. Acts 3 of 1886, 3 of 1890 and 1 of 1892 repealed by Act 12 of 1927, s. 2 and Sch.

18. The entry relating to Mad. Act 2 of 1892 repealed by Madras Act 3 of 1904.

19. The entry relating to the Madras Inland Customs (Amendment) Act, 1893 (2 of 1893), repealed by the Land Customs (Amendment) Act, 1937 (3 of 1937), s. 6 and Sch.

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British India - Act