Report No. 249

25. Bengal Land Revenue Sales Act, Act 11 of 1859

Category: Land Revenue

Recommendation: Repeal in consultation with relevant State(s)

This Act was meant to improve the law relating to sales of land for arrears of revenue in the provinces of Bengal, Bihar and Orissa (as they existed at the time). 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. The Government of Odisha has already repealed the law.

Therefore, the Central Government should write to the other concerned State Governments recommending the review of this law 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).