Principal District And Sessions Court,Kanker

ABOUT DISTRICT COURT

The State Of Kanker Was held From Marathas on Furnishing 500 men to the service of government, free of expense whenever required to do so. In 1809 the chief of Kanker deprived of his estate. In 1818 Under Authority of British resident at Nagpur on annual payment of Rs 500 the kanker state was restored. This was remitted in 1823.

Maharajadhiraj Narhardeo was born in 1850 and Succeeded to the “Guddi” In 1853. In 1889 A Diwan was Appointed to administer the State. The budget should be consulted with the political agent year wise, this was the condition. on may 9th 1903, thief died leaving no issue, and was succeed by his nephew, Lal Komal Deo, With the hereditary title of Maharajadhiraj, he was granted a personal salute of 9 guns on 12th of December 1911 and died on 8th January 1925. Since 1892 the Dewan use to make budget of the State which use to be approved by the then British Government.In 1903 a Written ‘Kanoon-Mal’ Was Written by the then Diwan shri Durga Prashad Tiwari for Civil laws regarding land and land revenue of State and so far as the crime were concerned ,were governed by[...]