Report No. 248

34. King of Oudh's Estate Act, Act 19 of 1887

Category: Land Laws

Recommendation: Repeal in consultation with relevant state(s)

The Act was enacted to provide for the administration of the estate of Wajid Ali Shah, the King of the erstwhile princely state of Oudh. The Act gave exclusive authority to the Governor-General-in-Council to act in the administration of the property of the King of Oudh and satisfy all claims made against it.

Since almost 130 years have passed since this Act was enacted, and the position of the Governor-General-in-Council no longer exists, it would be safe to say that the purpose for which this Act was enacted has been served. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).