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 9] [Entire Act]

Union of India - Section

Section 1 in Legal Representatives' Suits Act, 1855

1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897).

This Act has been declared to be in force in the whole of India, except Part B States and the Scheduled Districts, by the Laws Local Extent Act, 1874 (15 of 1874), s. 3.The Act has been extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the First Schedule (w. e. f. 1-7-1965) and to the Union Territory of Pondicherry by Act 26 of 1968, s. 3, and the Schedule.The Act came into force in the State of Sikkim on 1-9-1984 vide Notification No. S. O. 653(E), dated 24-8-1984.It has also been declared in force in the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), s. 3 and the Schedule.; in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), s. 3 and Schedule; and in the Sonthal Parganas by the Sonthal Parganas Settlement Regulation, 1872 (3 of 1872), s. 3.It has been declared, by notification under s. 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the following Scheduled Districts, namely: -
West Jalpaiguri See Gazette of India, 1881, Pt. I, p. 74.
The Districts'of Hazaribagh, Lohardaga (now theRanchi District, see Calcutta Gazette, 1899, Pt. I, p. 44), andManbhum, and Pargana Dhalbhum and the Kolhan in the District ofSinghbhum. Ditto 1881,Pt. I, p. 504.
The Scheduled portion of The Mirzapur District . Ditto 1879,Pt. I, p. 383.
Jaunsar Bawar . Ditto 1879,Pt. I, p. 382.
The District of Lahaul Ditto 1886,Pt. I, p. 301.
The Scheduled Districts of the Madhya Pradesh . Ditto 1879,Pt. I, p. 771.
The Scheduled Districts in Ganjam andVizagapatam Ditto 1898,Pt. I, p. 870.
Assam (except the North Lushai Hills) Ditto 1897,Pt. I, p. 299.
The Porahat Estate in the Singbhum District Ditto 1897,Pt. I, p. 1059.
It has been extended, by notification under s. 5of the last-mentioned Act, to the following Scheduled Districts,namely:-
Kumaon and Garhwal . See Gazette of India, 1876, Pt. I, p. 606.
The Tarai of the Province of Agra Ditto 1876,Pt. I, p. 505.
It has been extended to the New Provinces and Merged States, see Act 59 of 1949, and to the States of Tripura, Manipur and Vindhya Pradesh, see Act 30 of 1950.[An Act to enable Executors, Administrators or Representatives to sue and be sued for certain wrongs.] [See the Civil Procedure Act, 1833 (3 &4 Will. 4, c. 42), s. 2.]Preamble. - Whereas it is expedient to enable executors, administrators or representatives in certain cases to sue and be sued in respect of certain wrongs which, according to the present law, do not survive to or against such executors, administrators or representatives; It is enacted as follows: -