Land-Revenue Sales Act, 1841
WEST BENGAL ACT 002 OF 1841
19 July, 1841
An Act for amending the Bengal Code in regard to sales of land for arrears of revenue.
Section 1.
1. [Rep. by Act 14 of 1870].
Section 2. Interest and penalty abolished
[Formal words which were repealed by Act 16 of 1874, are omitted] There shall be no demand of interest or penalty upon any arrear of land revenue [The words which shall fall due after the date specified in Section 35 of this Act which were repealed by Act 16 of 1874 are omitted.]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.