Government Grants Act, 1895

Government Grants Act, 1895 1. Title and extent 2. Transfer of Property Act, 1882, not to apply to Government grants 3. Government grants to take effect according to their tenor The Government Grants Act, 1895 (15 OF 1895) 11/600 [10th October, 1895] An Act to explain the Transfer of Property Act, 1882, so far as relates to grants from the [Government] and to remove certain doubts as to the powers of the [Government] in relation to such grants. Whereas doubts have arisen as to the extent and operation of the Transfer of Property Act, 1882, and as to the power of the [Government] to impose limitations and restrictions upon grants and other transfers of land made by it or under its authority, and it is expedient to remove such doubts; It is hereby enacted as follows:— FACT SHEET 6 1. Title and extent .—(1) This Act may be called The [Government] Grants Act, 1895. (2) It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States]. [*] [* * *] Object & Reasons6 2. Transfer of Property Act, 1882, not to apply to Government grants .—Nothing in the Transfer of Property Act, 1882 (4 of 1882), contained shall apply or by deemed ever to have applied to any grants or other transfer of land or of any interest therein heretofore made or hereafter to be made [by or on behalf of the [Government] to, or in favour of any person whomsoever; but every such grant and transfer shall be construed and take effect as if the said Act had not been passed. 3. Government grants to take effect according to their tenor .—All provisions, restrictions, conditions and limitations over contained in any such grant or transfer as aforesaid shall be valid and take effect according to their tenor, any rule of law, statute or enactment of the Legislature to the contrary notwithstanding.