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State of Bihar - Act

Porahat Estate Act, 1893

BIHAR
India

Porahat Estate Act, 1893

Act 2 of 1893

  • Published on 3 February 1893
  • Commenced on 3 February 1893
  • [This is the version of this document from 3 February 1893.]
  • [Note: The original publication document is not available and this content could not be verified.]
Porahat Estate Act, 1893[Act 2 of 1893]Last Updated 1st February, 2020[Dated 03.02.1893]An Act to annex the estate of Porahat to the Singhbhum District, and for certain other purposes.Whereas the estate of Porahat was confiscated by the British Government in the year 1858 and is now under the administration of the officer holding the appointment of Deputy Commissioner of the Singhbhum District:And whereas the said estate has, by proclamation, been declared and appointed by the Governor-General in-Council to be subject to the Lieutenant-Governorship of Bengal:And whereas it is expedient that the said estate should be annexed to the Singhbhum District, and should, as forming part of that district, be declared for the purposes of the [Scheduled Districts Act, 1874] [Substituted by ALO] to form part also of the Schedule District described in that Act as the Chota Nagpur Division:It is hereby enacted as follows: -

1. Title.

(1)This Act may be called the Porahat Estate Act, 1893.
(Commencement)[ Represented by the amending Act, 1903 (1 of 1903)].

2. Annexation of Porahat Estate to Singhbhum District.

- The estate of Porahat shall henceforth become and be part of the Singhbhum District.

3. Estate to become part of the Scheduled District of Chota Nagpur.

- The said estate of Porahat, as forming part of the Singhbhum District, shall form part of the Scheduled District described in Part III of the First Schedule to the Scheduled Districts Act, 1874, as the Chota Nagpur Division.

4. Validation of acts done since the beginning of 1858.

- All acts of executive authority, proceedings, decrees and sentences which have been done taken or passed in or with respect to the said estate of Porahat since the beginning of the year 1858, and before the commencement of this Act, by an officer of the Government or by any person acting under his authority or otherwise in pursuance of an order of the Government and which have been or shall be ratified by the [State] [Substituted by ALO] [Government of Bengal] [This includes the present State of Bihar.] shall be deemed to have been done, taken and passed in accordance with law; and no suit or other proceeding shall be maintained or continued against any person whatever on the ground that any such acts, proceedings, decrees or sentences were not done taken or passed in accordance with law.