Kolhan Civil Justice (Regulating and Validating) Act, 1966

Kolhan Civil Justice (Regulating and Validating) Act, 1966
- 1. Short title.
- 2. Regulation and validation of certain past actions in the Kolhan with the exception of Chaibasa Municipality in the Sadar Sub-Division of the District of Singhbhum.

The Kolhan Civil Justice (Regulating and Validating) Act, 1966

Bihar Act 3 of 1967

jhr066

Published in Bihar Gazette Extra ordinary, dated the 20th March, 1967.

An Act to regulate the Administration of Civil Justice and to validate certain past actions in the Kolhan with the exception of the areas comprised within the Municipality of Chaibasa in the Sadar Sub-Division of the district of Singhbhum.

Be it enacted by the Legislature of the State of Bihar in the Seventeenth Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Kolhan Civil Justice (Regulating and Validating) Act, 1966.

2. Regulation and validation of certain past actions in the Kolhan with the exception of Chaibasa Municipality in the Sadar Sub-Division of the District of Singhbhum. - (1) Notwithstanding anything contained in any other law for the time being in force any judgement, decree or order of any Court, the officers mentioned in Column 1 of the Schedule shall, in regard to the trial of civil suits and proceedings arising within the local limits of the Kolhan with the exception of the areas comprised within the Municipality of Chaibasa in the Sadar Sub-Division of the District of Singhbhum and hearing of, appeal or review or revision arising therefrom, exercise the powers which the officers, mentioned in the corresponding entries in Column 2 thereof exercised under the Wilkinson's Rule made under Regulation XIII of 1833, and shall be deemed always to have validly exercised such powers, and no order, judgement or decree passed by them shall be deemed to be invalid or shall be called in question in any Court or proceeding whatsoever merely on the ground that they were not so empowered.

Schedule

[See Section 2]

Column 1	Column 2
(a) Kolhan Superintendent or Kolhan Second Officer or Kolhan Third Officer or Deputy Collector-in-charge of Land Reforms or any other Officer authorised by the Deputy Commissioner of Singhbhum to try civil suits and proceedings of the value not exceeding five thousand rupees.	Munsif
(b) Deputy Commissioner or Additional Deputy Commissioner of Singhbhum or any Officer authorised by the Deputy Commissioner of Singhbhum to try civil suits and proceedings of the value exceeding five thousand rupees and to hear appeal arising from the judgements of the officers mentioned in Column 1 above.	Assistant to the Governor-General's Agent
(c) Commissioner of Chota Nagpur Division.	Governor-General's Agent.


Install Now!	Install Now!	Install Now!


Install Now!	Install Now!	Install Now!


Install Now!	Install Now!


Install Now!	Install Now!	Install Now!