Report No. 249

19. Calcutta Land Revenue Act, Act 18 of 1856

Category: Land Revenue

Recommendation: Repeal in consultation with relevant State(s)

The Act prescribes the procedure for ascertaining and collecting the land revenue accruing to the Government of India within Calcutta. Although enacted by the Governor-General-in-Council pre-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).