Report No. 249

53. Government Management of Private Estates Act, Act 10 of 1892

Category: Land Revenue

Recommendation: Repeal

The Act imposed a levy of a certain rate on private estates under the management of the Government to meet the costs of supervision and management. 'Estates' for the purpose of this Act meant estates under the Court of Wards; encumbered estates under Government management and estates attached for default of payment.

It included management of estates belonging to landholders in princely States. Since this system of landholding, as it existed prior to independence does not exist now, this Act is redundant. It has been recommended for repeal by PC Jain Commission also in its Appendix A-5.