(Bengal regulation 3 of 1827)
jhr089
[Dated 1st November, 1827]
The Regulation is not applicable in the Santhal Parganas, vide Regulation 3 of 1872.
A Regulation for modifying and amending the rules in force relative to the law officers and ministerial [x x x] officers of the Courts of Judicature, who may be guilty of corruption or extortion.
1 to 4. [x x x]
- Record of criminal conviction sufficient for compelling refund of property corruptly taken or extorted.- From and after the date of this Regulation, it shall not be necessary for any party from whom money or property may have been corruptly taken or extorted to institute a civil action for the recovery thereof but, on proof of the charge in a criminal prosecution for these offences, a certified copy of the conviction by [the Court]shall be received as sufficient authority for enforcing the refund of the amount or value so taken, with interest, on application to that effect being preferred by the aggrieved party to the Civil Court, [x x x]
- [x x x]
