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DELHI LAWS ACT, 1915
7 of 1915
22nd March, 1915
An Act to declare the law in force in certain territory added to the Province of Delhi. WHEREAS by Proclamation published in Notification No. 984- C. dated the 22nd day of February, 1915, the Governor-General in Council, with the sanction and approbation of the Secretary of State for India, has been pleased to lake under his immediate authority and management of the territory mentioned in Schedule I, which was formerly included within the United Provinces of Agra and Oudh, and lo include the said territory in the Province of Delhi with effect from the 1st April, 1915; AND WHEREAS ills expedient to declare the law in force in the said territory; It is hereby enacted as follows : -
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Delhi Laws Act, 1915:
(2) It shall come into force on the first day of April, 1915.
SECTION 02: APPLICATION TO ADDED AREA OF LAW IN FORCE IN EXISTING STATE OF DELHI
All enactments (except the enactments specified in Schedule II) for the time being in force in the territory specified in Schedule A to the Delhi Laws Act, 1912-, and all notifications, orders, schemes, rules. forms and by-laws issued, made or prescribed under such enactments shall he deemed to be in force in the territory specified in Schedule I in the same manner and subject to the same modifications as they arc for the time being in the territory specified in the said Schedule to the said Act.
SECTION 03: CONTINUANCE IN ADDED AREA OF CERTAIN LAWS NOW IN FORCE IN THE UTTAR PRADESH
The enactments specified in Schedule III, and all notifications, orders, schemes, rules forms and by-laws issued, made or prescribed under those enactments shall continue lo he in force in the territory specified in Schedule I : Provided that in the enactments so continued and in all notifications, orders, schemes, rules, forms and by-laws issued, made or prescribed thereunder, reference lo a4[State Government]. the2[Stale Government] of the United Provinces of Agra and Oudh, or the Board of Revenue for the3[Uttar Pradesh] shall be read as referring to the4[State Government] of Delhi, references to a High Court or the High Court of Judicature of the North-Western Provinces as referring to the3[High Court of Judicature at Lahore],and references to the Official Gazette for the5[Uttar Pradesh] as referring to the [Official Gazette].
SECTION 04: PROVISION FOR FACILITATING APPLICATION OF CERTAIN ENACTMENTS
-For the purpose of facilitating the application to the territory mentioned in Schedule I of the enactments referred to in Section 3-, the powers conferred by sections 4-and5 of the Delhi Laws Act, 1912-, shall he exercisable in respect thereof.
SECTION 05: EXCLUSION OF CERTAIN ENACTMENTS FROM THE ADDED AREA
- Save as provided in sections 2-and3-no enactment which is in force in the United Provinces of Agra and On such or any part thereof, shall continue to be in force in the territory specified in Schedule I.
SECTION 06: PENDING PROCEEDINGS
- Nothing in this Act shall affect any proceeding which at the commencement thereof is pending in respect of any of the territory mentioned in Schedule I or of anything arising in such territory and every such proceeding shall he continued as if this Act had not been passed : Provided that the6[State Government] may, by notification in the7[Official Gazette,] direct that any proceeding, criminal, civil or revenue, other than a proceeding pending before the High Court of Judicature for thee North Western Provinces, shall be transferred to. and disposed of by, the corresponding authority of the Delhi7[Slate].
SECTION 07: AMENDMENT OF SECTION 7 OF ACT 13 OF 1912
[Repcaled by Thc Repealing Act, 1938 (1 of 1938), S.2 and Sch]
SECTION 08: CONSTRUCTION
- This Act shall be construed with, and deemed lo be part of the Delhi Laws Act, 1912-
SCHEDULE 01: TERRITORY ADDED TO THE PROVINCE OF DELHI
________________________________________________________________________ Revenue estates of- 32. Mirpur Turk. 1. Subehpur. 33. Ziauddinpur. 2. Jagatpur 34. khanpur Dhani. 3. Baquiabad. 35. Maujpur. 36 Ghonda patli Gujaran Bangar. 4.Bcharipur. 37. Ghonda patti Chauhan Bangar. 5.Sadatpur Mahal Gujaran. 38. Jafrabad. 39. Uldanpur. 6.Saadalpur Musalmanan. 40. Babarpur. 7. saadatpur Amad Delhi. 41. siqdarpur 8. Wazirabad. 42. Gokalpur 9. Khajuari Paramad. 43. Sabauli. 44. Mandauli. 10.Khajuri Khas. 45. Taharpur. 11. Garhi Mendu. 46. Jhilmila. 12. Timarpur. 47. Chandavli urf Shadara. 13. Chandrawat.. 48. Silampur Bangar. 14. Usmanpur 49. Silampur Khadar. 15. Ghonda patti Gujran Khadr. 50.Ghondli Bangar. 16. Ghonda patti Chaunan Khadar. 51. Kakarduman. 17.Andhavli. 52.Khureji Khas. 18.Kaithwara. 53. Khureji Baramad. 19. Silampur Amad Delhi. 54.Shakarpur khas Bangar. 20. Khondli Khadar. 55. Mandavli Fazilpur. 21. Jatwara Khaurd. . 56.Hasanpur Bhuapur. 22. Mubarakpur Reti. 57. Ghazipur. 23. Shakarpur Khadar. 58. Khichripur. 24. Nagla Manchi. 59. gharaunda Nimka Bangar(Patparaga nj). 25. Shamspur. 60. Shakarpur Baramad. 26. Gharaunda Nimka Khadar. 61. kotla. 27. Nagli Razapur 62. Chitta Sarauda Bangar. 28. Chilla Sarauda Khadar. 63. Dalupura. 29. Qarawalnagar urf Dharauti Kalan. 64. Kondli. 30. Jivanpur Johripur. 65. Gharauli. 31. Mustafabad. ________________________________________________________________________
SCHEDULE 02: ENACTMIEMENTS IN FORCE IN THE DELHI PROVINCE WHICH WLL NOT BE IN FORCE IN THE TERRITORY ADDED TO THAT PROVIDENCE
Year Number Short title Remarks Acts of the Governor-General of India in Council 1887 XVI The Punjab Tenancy Act. 1887. XVII The Punjab Land Revenue Act. 1887."[* * * * * * * *] Punjab Acts 1900 II The Punjab Land Preservation (Chos) Act. 1900 1912 V The Colonization dovernmeni Lands (Punjab) Act. ...... ............ 1913 I The Punjab Pre-emption Act. II The Redemption of Mortgages (Punjab) Act.
SCHEDULE 03: ENACTMENTS IN FORCE IN THE UNITED PROVINCES OF AGRA AND OUDH WHICH WlLL CONTINUE TO HE IN FORCE IN THE TERRITORY ADDED TO THE DELHI PROVINCE
Year Number Short title Remarks 1 2 _________________3_________________________ _______________4_______________ Acts of the Goveror-Generol of India in Council 1882 IVThe Transfer of Property Act. 1882VThe Indian Easements Act, 1982. . 1891 VIII An Act to extendthe Indian Easements Act, 1882. to certain areas in which that Act is not in force . . . . . .. Unitedu Provinces Act "1901 II The Agra Tenancy Act. 1901....... Ill The United Provinces Land Revenue Act. 1901 ...... 1904 I The United Provinces General Clauses Act, In so far as it applies to the Agra 1904. Tenancy Act. 1901, and the United Provinces Land Revenue Act. 190l.
Footnotes:
2. Substituted for 'Provincial Government ' A.L.O.. 1950.
3. Substituted for. the words "United Province" by A.L.O.. 1950
4. Substituted for the words "Chief Court of the Punjab" by the Repealing and Amending Act. 1919 (18 of 1919). S. 2 and Sch. I.Now the High Court of Delhi see the Delhi High Court Act, 1966..S.(31-10-1966).
5. I Substituted for the words 'Gazette of India' by A.O.. 1937. Delhi publishes an Official Gazettee of its own now.
6. Substituted for the words 'Provincial Government' and 'Province' by A.L.O.. 1950.
7. Substituted for lhc words 'Gazette of India' by A.O.. 1937.
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