Report No. 249

41. Bikrama Singh's Estates Act, Act 10 of 1883

Category: Land Laws

Recommendation: Repeal

This Act gave effect to an award made by the Viceroy and the Governor-General-in-Council regarding certain matters in dispute between Raja Bikrama Singh and the Raja of Kapurthala State. By means of this settlement, he was instructed to leave Kapurthala and settle in Jalandhar.

The Act also provided that if Bikrama Singh left behind a male heir, the proper law of inheritance would apply, otherwise the property would go to the Raja of Kapurthala. The purpose of this Act has been fulfilled. Any pending proceedings under the original Act will continue to be saved through a suitable savings clause. Consequently, this Act must be repealed.