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DEHRA DUN ACT, 1871
21 of 1871
11 th July, 1871
An Act to give validity to the operation of the general Regulations and Acts within the Dedhra Dun. Preamble. Whereas it is necessary to give validity to the operation of the general Regulations and Acts within the district under the Superintendent of the Dehra Dun
2[***]; It is hereby enacted as follows: -
SECTION 01: EXTENSION OF REGULATIONS AND ACTS IN FORCE IN SAHARANPUR TO DEHRA DUN
- The Regulations and Acts now in force in the district of Saharanpur are hereby declared to extend to the said district of Dehradun3[***].
SECTION 02: JURISDICTION OF HIGH COURT AND BOARD OF REVENUE OVER DEHRA DUN
- The High Court and the Board of Revenue of4[Uttar shall exercise5[***] respectively, in the said district, all the powers which the said High Court or Board of Revenue are at present, respec- tively, authorized to exercise in any part of4[Agra].
SECTION 03: DISTRICT COURT OF SAHARANPUR TO BE DISTRICT COURT OF DEHRA DUN
- The District Court of Saharanpur shall be6[***] the District Court of such district until the7[State Govern- ment] otherwise direct8[***].
SECTION 04: EXEMPTION OF JAUNSAR BAWAR
- Nothing in this Act shall apply to that portion of the Dehra Dun district called9[Jaunsar Bawar]10[***].
Footnotes:
3. The words "and no judgment heretofore given, order passed or proceeding had in the said district, shall be deemed to have been or to be invalid merely because any Regulation or Act. under or in reference to which such judgment, order or proceeding was given, passed or had. was not in force at the time of such judgment. order or proceeding, or on the ground of a defect of jurisdiction in any Court or office" were repealed by the Amending Act. 1891 (12 of 1891).
4. Substituted for the words "the North-Westerm Provinces" by A. L. O. 1950.
5. The words "and shall be deemed to have been heretofore authorized to exercise" were repealed by the Amending Act. 1891 (12 of 1891).
6. The words "deemed to have been heretofore the Directs Court of the said district of Dehra Dun and" were repealed by thee Amending Act 1891 (12 of 1891).
7. Substituted for the words "Provincial Government" by A.L.O,. 1950, which had been substituted for the words local Government' by A.O., 1937.
8. Words "and may subject to the provisions of Act 6 of 1871, hear appeals from decisions given in the said district before the passing of this Act" were repealed, ibid.
9. "Jaunsar Bawar" was one of the Scheduled Districts of the Slate of Uttar Pradesh. see the Scheduled Districts Act. 1874 (14 of 1874). first Schedule. Pt. IV. but has ceased to be so under the Constitution of India.
10. Words "and refcrredtoinS.llofAct24ofl864"repealcdbytheAmending Act.l891(12 of l891).
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