Report No. 248
15. Oudh Sub-Settlement Act, Act 26 of 1866
Category: Land Laws
Recommendation: Repeal in consultation with relevant state(s)
The Act was enacted to give the force of law to the rules made by the Chief Commissioner of Oudh for determining the claims of persons claiming property titles in the province. The Act is redundant as Oudh has ceased to exist as an administrative unit.
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