Bihar and Orissa Board of Revenue Act, 1913

The Bihar and Orissa Board of Revenue Act, 1913

Bihar and Orissa Act 1 of 1913

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[Dated 21st May, 1913]

An Act to alter the constitution of the Board of Revenue for Bihar and Orissa.

Whereas it is expedient to alter the constitution of the Board of Revenue of Bihar and Orissa;

And whereas the sanction of the Governor-General has been obtained under section 5 of the Indian Councils Act, 1892, to the passing of this Act;

It is hereby enacted as follows:-

1. Short title.- This Act may be called the Bihar and Orissa Board of Revenue Act, 1913.
2. Designation of Board.- Board of Revenue for the [State][* *] shall be called the Board of Revenue [* *].
3. Number of Members of Board.- The said Board shall consist of one Member only, to be appointed by the [State]Government by notification in the [Official Gazette]:

Provided that the [State] Government may, at any time, by like notification, [* *] appoint a temporary additional Member.

4. Powers and duties of additional Member.- An additional Member of the Board of Revenue appointed under the proviso to Section 3 shall exercise and perform such powers and duties of the Board as the [State]Government may direct.
5. Construction of references to former Boards.- All references in any enactment or in any notification, order, scheme, rule, form or by-law issued, made or prescribed under any enactment to-

(a) the Board of Revenue as constituted under the Bengal Board of Revenue Regulation, 1822, and under clause first of Section 4 of the Bengal Revenue Commissioners Regulation, 1829, or

(b) the Board whose functions were transferred to the said Board of Revenue by the Bengal Board of Revenue Act, 1850, shall be construed as references to the Board as reconstituted by or under this Act.

6. Review of orders by Board.- (1) Any person considering himself aggrieved by any order of the Board of Revenue may apply to the Board for a review of the same and, if the Board considers there are sufficient reasons for so doing, it may review the order and pass such further order as it thinks fit.

(2) Every application under sub-section (1) for a review of any order must be made within a period of three months from the date of the order:

Provided that the Board may in its discretion in any case extend such period, if sufficient reasons be shown for so doing.

7. Repeal.- The enactments specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

The Schedule

Enactments Repealed

(See Section 7)