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BENGAL BOARD OF REVENUE ACT, 1913
BENGAL BOARD OF REVENUE ACT, 1913
2 of 1913
23rd April, 1913
An Act to alter the constitution of the Board of Revenue for Bengal. Whereas it is expedient to alter the constitution of the Board of Revenue for Bengal; And whereas the sanction of the Governor General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act ; It is hereby enacted as follows :
Section 1 Short title
This Act may be called the Bengal Board of Revenue Act, 1913.
Section 2 Designation of Board
The Board of Revenue for 11. Words subs, the Adaptation of Laws Order. 1950. [the State of West Bengal] shall be called the Board of Revenue for 22. Words subs, by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order. 1948. [West Bengal].
Section 3 Number of Members of Board
The said Board shall consist of one Member only, to be appointed by the 33. Words subs by the Government of India (Adaptation of Indian Laws) Order. 1937 and the Adaptation of Laws Order, 1950. [State Government] by notification in the 44. Words subs, by the Government of India (Adaptation of Indian Laws) Order. 1937. [Official Gazette] :
Provided that the 66. Words subs, by the Government of india (Adaptation of Indian Laws) Order. 1937 and the Adaptation of Laws Order. 1950. [State Government] may at any time, by like notification, 55. Words om. by Act 38 of 1920. * * * * * appoint 5a5a. Words within brackets subst. for the words "atemporary additional Member" by W. B. Act 31 of 1994. [one or more Additional Members].
Section 4 Powers and duties of additional Member
An Additional Member of the Board of Revenue appointed under the proviso to section 3 shall exercise and perform such powers and duties of the Board as the 66. Words subs, by the Government of india (Adaptation of Indian Laws) Order. 1937 and the Adaptation of Laws Order. 1950. [State Government] may direct.
Section 5 Construction of references to former Boards
All references in any enactment, or in any notification, order, scheme, rule, form or by-law issued, made or prescribed under any enactment, to
(a) the Board of Revenue as constituted under the Bengal Board of Revenue Regulation, 1822, and under clause First of section 4 of the Bengal Revenue Commissioners Regulation, 1829, or
(b) the Board whose functions were transferred to the said Board of Revenue by the Bengal Board of Revenue Act, 1850, shall be construed as references to the Board as re-constituted by or under this Act.
Section 6 Review of orders by Board
(1) Any person considering himself aggrieved by any order of the Board of Revenue may apply to the Board for a review of the same; and, if the Board considers there are sufficient reasons for so doing, it may review the order and pass such further order as it thinks fit.
(2) Every application under sub-section (1) for the review of any order must be made within a period of three months from the date of the order:
Provided that the Board may, in its discretion in any case extend such period, if sufficient reasons be shown for so doing.
Section 7 Contempt
77. Section 7 ins. by W. B. Act 27 of 1953. . The Board of Revenue for West Bengal shall have the same powers of dealing with contempt for the Board or in respect of any proceedings before the Board as if the Board were a High Court referred to in article 214 of the Constitution of India. 88. Original section 7 rep. by Ben. Act 1 of 1939. * * * * * *
