Porahat Estate Laws Regulation, 1946
[Bihar Reg. 2 of 1946]
Last Updated 31st January, 2020 [bh612]
[Dated 23.10.1946]
1. Short title. - This regulation may be called the Porahat Estate Laws Regulation, 1946.
2. Application of the Indian Explosives Act, 1884, to the Porahat Estate. - The Indian Explosive Act, 1884, as at present in force in Bihar, shall apply to the Porahat Estate in the district of Singhbhum and the said Act, as from time to time amended shall be deemed to have applied to the said Estate, with effect from the date of commencement of the Porahat Estate Act, 1893.
3. Validation of certain acts and proceedings. - Anything done or any action taken or any proceedings commenced before the commencement of this Regulation which, if the Indian Explosives Act, 1884, had applied to the Estate mentioned in Section 2 with effect from the date of the commencement of the Porahat Estate Act, 1893, could have been validly done, taken or commenced, shall not be invalid by reason of the fact that the Indian Explosives Act, 1884, did not so apply but shall be deemed to have been done, taken or commenced in exercise of the powers conferred by or under the Indian Explosives Act, 1884, as if it had applied to the said Estate with effect from the date of the commencement of the Porahat Estate Act, 1893.
