Report No. 76

1.18. Act of 1899.-

The next step was the Indian Arbitration Act, 1899. The Act did not apply to disputes which were the subject-matter of suits.1 The Act applied2 in cases where, if the subject-matter submitted to arbitration were the subject of a suit, the suit could, whether with leave or otherwise, be instituted in a Presidency town. By section 23 of the Act, a similar provision was made for Rangoon. The Local Government was given power by the provisions of section 2 to extend the Act to other areas, but this power was never exercised.

1. Amar Chand v. Banwari La!!, ILR 49 Cal 608.

2. Section 2, Indian Arbitration Act (10 of 1899).