Forfeited Deposits Act, 1850 1. Repeals. 2. Application of forfeited deposits.
The Forfeited Deposits Act, 1850
(Act No.25 of 1850)
1859
[14th June, 1850.]
An Act for the forfeiture to Government of deposits made on incomplete sales of land under 2 Regulation 8, [1819].
[***]
| Additional Information 6 |
| Short title given by the Amending Act, 1897 (5 of 1897), Section 4 and Schedule III.
Since this Act supplements the Bengal Patni Taluks Regulation, 1819 (8 of 1819), it must be taken to have been passed, like that Regulation, for the whole of the former Province of Bengal. The Act has been declared, by notification under the Scheduled Districts Act, 1874 (14 of 1874), s.3, to be in force in the Districts of Hazaribagh, Ranchi, Palamau and Manbhum and Pargana Dhalbhum and the Kolhan in the District of Singbhum in the Chota Nagpur Division.see Gazette of India, 1881, Part I, Page 504. The Act has also been declared to be in force in Sonthal Parga |
Preamble. - WHEREAS patnidars [***] fraudulently avail themselves of the [provision in section 9], Regulation 9, 1819, of the Bengal Code[***] that forfeited deposits at sales of land [***] for arrears of rent shall be applied as if they were purchase-money; It is enacted as follows :—
- Repeals.- [Repealed by the Repealing Act, 1870 (14 of 1870), Section 1 and Schedule Part II.]
- Application of forfeited deposits.- Any such forfeited deposit shall be applied to defray the expenses of the sale, and the surplus shall be forfeited to Government.
