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CASTE DISABILITIES REMOVAL ACT, 1850
21 of 1850
11th April, 1850
An Act for extending the principle of section 9, Regulation VII, 1832 of the Bengal Code throughout 2[lndia]. Preamble. WHEREAS it is enacted by section 9, Regulation VII, 1832 of the Bengal Code, that "whenever in any civil suit the parties to such suit may be of different persuasions, when one party shall be of the Hindu and the other of the Muhammadan persuasion, or where one or more of the parties to the suit shall not be either of the Muhammadan or Hindu persuasions the laws of those religions shall not be permitted to operate to deprive such party or parties of any property to which, but for the operation of such laws, they would have been entitled"; and whereas it will be beneficial to extend the principle of that enactment throughout1[lndia]; It is enacted as follows:-
SECTION 01: LAW OR USAGE WHICH INFLICTS FORFEITURE OF, OR AFFECTS, RIGHTS ON CHANGE OF RELIGION OR LOSS OF CASTE TO CEASE TO BE ENFORCED
So, much of any law or usage now in force within4[India] as Inflicts on any person forfeiture of rights or property, or may be held in any way to impair or affect any right of inheritance, by reason of his or her renouncing, or having been excluded from the communion of, any religion, or being deprived of caste, shall cease to be enforced as law5[in any Court].
SECTION 02: SHORT TITLE AND EXTENT
6[(1) This Act may be called The Caste Disabilities Removal Act, 1850.
(2) It extends to the whole of India except the State of Jammu and Kashmir.]
4. Substituted for the words "the territories subject to the Government of the East India Company" by the Part B States (Laws) Act, 1951 (3 of 1951), S. 3 and Sch. [1-4-1951].
5. Substituted for the words "in the Court of the East India Company and in the Courts established by the Royal Charter within the said territories",the territories subject to the Government of the East India Company" by the Part B States (Laws) Act, 1951 (3 of 1951), S. 3 and Sch. [1-4-1951].
6. Added by the Part B States (Laws) Act, 1951 (3 of 1951), S. 3 and Sch. [1-4-1951].
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