AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 249

29. Partition of Revenue-paying Estates Act, Act 19 of 1863

Category: Land Laws

Recommendation: Repeal in consultation with relevant State Government(s)

The Act was enacted to consolidate and amend the law relating to partition of estates paying revenue to government in the North-Western Provinces of the Presidency of Fort William in Bengal (which lies in modern-day Uttar Pradesh). 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).



 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement