[20th December, 1894]
For Statement of Objects and Reasons, see Bombay Government Gazette, 1894, Part V, page 2; for Report of Select Committee, see ibid, p. 3; and for Proceedings in Council, see Bombay Government Gazette, pages 17, 19 and 81.
LEGISLATIVE HISTORY 6
Adapted and modified by the Adaptation of Indian Laws Order in Council.
An Act to amend the law in force in the Peint Territory in the Bombay Presidency.
Whereas it is expedient that the law in force in the territory of Peint to which the Secretary of State for India, by a Resolution in Council bearing date, the 14th day of July, 1885, declared the provisions of the [Statute 33 Victoria, chapter 3, section I] to be applicable, should be the same as the law in force in the district of Nasik, and that the said territory should cease to be a Scheduled District under the [Scheduled District Act, 1874,];
And whereas the previous sanction of His Excellency the Governor General required by section 5 of the [Indian Councils Act, 1892;] has been obtained for the passing of this Act;
It is hereby enacted as follows:-
1. Title and commencement. - This Act be called the Peint Laws Act, 1894, and it shall come into force on the first day of January, 1895.
2. Amendment of Act XIV of 1874 as to territory of Peint. - Notwithstanding anything in the definition of "Scheduled Districts" in section 1 of the [Scheduled District Act, 1874,] the territory of Peint shall not be deemed to be a Scheduled District within the meaning of that Act.
3. Application of laws of Nasik to territory of Peint. - All enactments which are in force in the district of Nasik and not in the territory of Peint shall come into force in the said territory.
4. Repeal of other laws. - All enactments which are in force in the said territory of Peint and not in the district of Nasik shall be repealed in the said territory.
5. Pending proceedings. - All proceedings commenced before any authority in the said territory before the day on which this Act comes into force and still pending on that day shall be disposed of by such authority as the [Provincial Government] may direct, and save as aforesaid shall be carried on as if this Act had not been passed.
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