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Bengal Government Indemnity Regulation, 1822


Bengal Government Indemnity Regulation, 1822 1. (Preamble). 2. (Repeals). 3. to 35. (Public sale of lands for arrears of revenue). 36. Rules for khas management applied to purchases by Government. 37. (Collector's power to punish for contempt). 38. Government not liable for errors of Courts. 39. (Saving of Bengal Repealed 1 of 1821).

The Bengal Government Indemnity Regulation, 1822

(Bengal Regulation 11 of 1822)

bh283

[Dated 22nd November, 1822]

A Regulation [* * *] for declaring Government not to be liable for any errors or irregularities in the proceedings of the Courts of Justice, and for making further provision for the conduct of the Revenue-officers in certain cases.

  1. (Preamble).- Repealed by the Bengal Land-Revenue Sales Act, 1841 (12 of 1841):-
  2. (Repeals).- Repealed by the Amending Act, 1803 (1 of 1803).
  3. to 35. (Public sale of lands for arrears of revenue).- Repealed by the Bengal Land-Revenue Sales Act, 1841 (12 of 1841).
  4. Rules for khas management applied to purchases by Government.- If a Collector, shall at any time, being so instructed by either the Government or the [Board], purchase on account of Government an estate exposed to sale for the recovery of arrears of revenue, the Rules applicable to the management of ordinary malguzari mahals held khasor farmed shall be considered applicable to such estate also to all other estates the property of Government, according as they may be held khas or let in farm.
  5. (Collector's power to punish for contempt).- Repealed by the Bengal Land-revenue Sales Act, 1841 (12 of 1841).
  6. Government not liable for errors of Courts.- It is hereby declared and enacted that [the Government]is not and shall not be held liable for any error or irregularity which may have occurred, or shall occur, in any order, proceeding or decree of any Court of Judicature, whether a revenue or other officer of [the Government] may or may not have been, or shall or shall not be, employed in giving effect to the order, proceeding or decree deemed to be erroneous or irregular.

Nor shall any officer of [the Government] be held liable for anything done or suffered in conformity with an order, proceeding or decree of Court as aforesaid, or any officer of [the Government] and if any person or persons shall sue [the Government] for anything done or suffered under an order, proceeding or decree of Court as aforesaid, such person or persons shall be non-suited, with costs.

The same principle is and shall be held applicable to all orders, proceedings or decree made, held or passed by any public officer, in virtue of powers vested in him for the judicial cognizance of any pleas, suits, complaints or information's whatsoever, unless otherwise specially provided.

  1. (Saving of Bengal Repealed 1 of 1821).- Repealed by the Bengal Land-revenue Sales Act, 1841 (12 of 1841.)
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