act 023 of 1856 : Recovery of Revenue Arrears (Madras) Act, 1856 [Repealed]

Recovery of Revenue Arrears (Madras) Act, 1856 [Repealed]

ACTNO. 23 OF 1856

12 May, 1856

Recovery of Revenue Arrears, Madras

Repealed by Act 39 of 1858

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 5^th December 1856.)

An Act for the better recovery of arrears of Revenue under Ryotwar Settlements in the Madras Presidency.

PREAMBLE

Whereas doubts have arisen whether the provisions of Section XXXVIII Regulation XXVIII. 1802 of the Madras Code are applicable to lands under Ryotwar Settlements; It is enacted as follows:

Section 1. Section XXXVIII Regulation XXVII, 1802 applicable to lands under Ryotwar Settlements

The collection of the Government Revenue, due on account of lands under settlement direct with the ryots, shall be deemed a Khas Collection on the part of Government within the meaning of Section XXXVIII Regulation XXVIII of 1802.

Section 2. Recovery of past arrears

All past arrears of such. Revenue shall be collected according to the provisions of this Act; and every Collector and other Revenue Officer is hereby indemnified for any thing heretofore done for the recovery of arrears of such Revenue in accordance with the provisions of the said Section XXXVIII Regulation XXVIII of 1802.