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GOVERNMENT OF INDIA ACT, 1865
17 of 1865
9th May, 1865
An Act to enlarge the Powers of the Governor General of India in Council at Meetings for making Laws and Regulations, and to amend the Law respecting the Territorial Limits of the several Presidencies and Lieutenant Governorships in India. Preamble reciting 24 & 25 Vict., c. 67, s. 22; and enacting words: Rep. (U.K.) 56 & 57 Vict., c. 14 (S. L. R.).
SECTION 01: POWER TO MAKE LAWS FOR ALL BRITISH SUBJECTS IN TERRITORIES OF ALLIED. PRINCES IN INDIA, WHETHER IN SERVICE OF GOVERNMENT OR OTHERWISE
-The Governor General of India shall have power at meetings for the purpose of making laws and regulations, to make laws and regulations for all British subjects of Her Majesty within the dominions of Princes and States in India in alliance with Her Majesty whether in the service of the Government of India or otherwise.
SECTION 02: PRECEDING SECTION TO BE READ AS PART OF SECTION 22 OF RECITED ACT
The preceding section shall be read with and taken as part of section twenty- two of the said Act of the twenty-fourth and twenty-fifth years of Her Majesty, chapter sixty-seven.
SECTION 03:
[Rep. 41 & 42 Vict., c. 70 (S. L. R.).]
SECTION 04: POWER TO GOVERNOR GENERAL TO APPOINT TERRITORIAL LIMITS OF PRESIDENCIES, ETC., BY PROCLAMATION
-It shall be lawful for the Governor General of India in Council from time to time to declare and appoint, by proclamation, what part or parts of the Indian territories for the time being under the dominion of Her Majesty shall be or continue subject to each of the Presidencies and Lieutenant Governorships for the time being subsisting in such territories, and to make such distribution and arrangement, or new distribution and arrangement, of such territories into or among such Presidencies and Lieutenant Governorships as to the said Governor General in Council may seem expedient.
SECTION 05: POWER TO SECRETARY OF STATE IN COUNCIL TO SIGNIFY DISALLOWANCE OF SUCH PROCLAMATION
-Provided always that it shall be lawful for the Secretary of State in Council to signify to the said Governor General in Council his disallowance of any such proclamation: Royal sanction necessary to transfer of entire districts-and provided further that no such proclamation for the purpose of transferring an entire zila or district from one Presidency to another, or from one Lieutenant Governorship to another, shall have any force or validity until the sanction of Her Majesty to the same shall have been previously signified by the Secretary of State in 'Council to the Governor General.
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