Report No. 249
10. Madras Revenue Commissioner Act, Act 10 of 1849
Category: Land Revenue
Recommendation: Repeal in consultation with relevant State(s)
This Act empowered the Governor of Fort St. George in Council to depute a Member of the Board of Revenue as the Revenue Commissioner for the districts of the Presidency of Madras. Although enacted by the Governor-General-in-Council prior to independence, it is now administered by the relevant State which also has the power to repeal or amend this law.
Therefore, the Central Government should write to the concerned State Government recommending the review of this law by the State, with a view to repeal. The Central Government should also remove this law from its lists of central Acts in force. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).
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