Report No. 249
4. Bengal Land Revenue Sales Act, Act 12 of 1841
Category: Land Revenue
Recommendation: Repeal in consultation with relevant State(s)
The text of this Act is not available on the Law Ministry's website, or from any other readily available source, an indication that it is not in use. Neither are there any other documented instances where this Act has been used in the last few decades. This Act should therefore be repealed. Since land revenue falls under List II of the Seventh Schedule (Entry 45), the State legislature is the competent legislature for repeal of this Act.
Therefore, the Central Government should write to the concerned State Government recommending 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).