Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Agriculturists Relief (Amendment) Act, 1943 15 of 1943 [17 August 1943] CONTENTS 1. Short title 2. Omitted 3. Omitted 4. Saving of certain orders 5. Omitted Madras Agriculturists Relief (Amendment) Act, 1943 15 of 1943 [17 August 1943] PREAMBLE An Act further to amend the Madras Agriculturists Relief Act, 1938. Whereas it is expedient further to amend the Madras Agriculturists Relief Act, 1938(Madras Act IV of 1938), for the purposes hereinafter appearing; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St, George Gazette, dated 28th July 1942--Part IV-A, Pages 68-69. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). 1. Short title :- This Act may be called the Madras Agriculturists Relief (Amendment) Act, 1943. 2. Omitted :- XXX XXX XXX 3. Omitted :- 1[ * * *] 1. Sections 2, 3 and 5 were repealed by Madras Act XI of 1952. 4. Saving of certain orders :- An order passed by a Court before the commencement of this Act dismissing an application for a declaration of the amount of the debt due to a creditor or for a declaration that the debt has been discharged on the ground that a suit for the recovery of the debt was instituted subsequently by the creditor, shall not be called in question or reopened in any Court. 5. Omitted :- 1[ * * *] 1. Sections 2, 3 and 5 were repealed by Madras Act XI of 1952.