An Act for amending the Bengal Code in regard to sales of land for arrears of revenue.
1. [Rep. by Act 14 of 1870].
[Formal words which were repealed by Act 16 of 1874, are omitted] There shall be no demand of interest or penalty upon any arrear of land revenue [The words which shall fall due after the date specified in Section 35 of this Act which were repealed by Act 16 of 1874 are omitted.]
3 to 35. [Rep. by Act 1 of 1845].
1. Short title given by Act 1 of 1903, Sch. I.