Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Canals And Public Ferries (Amendment) Act, 1939 07 of 1939 [21 March 1939] CONTENTS 1. Short title and commencement 2. Omitted 3. Omitted 4. Omitted 5. Provision for the continuance of existing tolls Canals And Public Ferries (Amendment) Act, 1939 07 of 1939 [21 March 1939] PREAMBLE An Act further to amend the Canals and Public Ferries Act, 1890 for certain purposes. Whereas it is expedient further to amend the Canals and Public Ferries Act, 1890(Madras Act XII of 1890)2, for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 31st January 1939--Part IV, pages 26-21. 2. Now the Madras Canals and Public Ferries Act, 1890 (Madras Act II of 1890). 1. Short title and commencement :- (1) This Act may be called the Canals and Public Ferries (Amendment) Act, 1939. (2) It shall come into force on the 1st day of April 1939. 2. Omitted :- [Omitted] 3. Omitted :- [Omitted] 4. Omitted :- [Omitted] 1[ * * * *.] 1. Sections 2 to 4 were repealed by section 2 of, and the First Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 5. Provision for the continuance of existing tolls :- All tolls levied immediately before the commencement of this Act at any public ferry the management of which has been assigned to a local board or municipal council, shall be deemed to have been levied, with effect from such commencement by the local board or municipal council concerned under sub-section (4) of section 10 of the said Act as amended by this Act.