Sundarbans Act, 1905 (PDF) Sundarbans Act, 1905 1. Short title. 2. 3. Collectors to exercise powers and functions of Commissioner in the Sundarbans. 4. Construction of references in written instrument. The Sundarbans Act, 1905
Bengal Act 1 of 1905
WB657
[22nd March, 1905]
An Act to provide for the abolition of the office of Commissioner in the Sundarbans.
Whereas it is expedient to abolish the office of Commissioner in the Sundarbans;
And Whereas the previous 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:-
- Short title.- This Act may be called the Sundarbans Act, 1905.
- [Repeal of enactments.] - Repealed by section 3 and the Second Schedule of the Bengal Repealing and Amending Act, 1938 (Bengal Act I of 1939).
- Collectors to exercise powers and functions of Commissioner in the Sundarbans.- All the powers and functions heretofore vested in, and exercised by, the Commissioner in the Sundarbans in any district shall henceforth be vested in, and exerciseable by, the Collector of that district.
- Construction of references in written instrument.- In every written instrument relating to land in the Sundarbans executed prior to the commencement of this Act all references to "the Commissioner in the Sundarbans" shall be construed as referring to the Collector of the district in which the land or any part of it is situated.
