Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Agriculturists Relief (Amendment) Act, 1948 23 of 1948 [25 January 1949] CONTENTS 1. Short title 2. Omitted 3. Omitted 4. Omitted 5. Omitted 6. Omitted 7. Omitted 8. Omitted 9. Omitted 10. Omitted 11. Omitted 12. Omitted 13. Omitted 14. Omitted 15. Omitted 16. Amendments to have retrospective effect in certain cases Madras Agriculturists Relief (Amendment) Act, 1948 23 of 1948 [25 January 1949] 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; It is here by enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 30th September 1947, Part IV-A, pp. 217-220. 1. Short title :- This Act may be called the Madras Agriculturists Relief (Amendment) Act, 1948. 2. Omitted :- XXX XXX XXX 3. Omitted :- XXX XXX XXX 4. Omitted :- XXX XXX XXX 5. Omitted :- XXX XXX XXX 6. Omitted :- XXX XXX XXX 7. Omitted :- XXX XXX XXX 8. Omitted :- XXX XXX XXX 9. Omitted :- XXX XXX XXX 10. Omitted :- XXX XXX XXX 11. Omitted :- XXX XXX XXX 12. Omitted :- XXX XXX XXX 13. Omitted :- XXX XXX XXX 14. Omitted :- XXX XXX XXX 15. Omitted :- 1 [ * * * ] 1. Sections 2 to 15 were repealed by Madras Act XI of 1952. 16. Amendments to have retrospective effect in certain cases :- The amendments made by this Act shall apply to the following suits and proceedings, namely:-- (i) all suits and proceedings instituted after the commencement of this Act; (ii) all suits and proceedings instituted before the commencement of this Act, in which no decree or order has been passed, or in which the decree or order passed has not become final, before such commencement; (iii) all suits and proceedings in which the decree or order passed has not been executed or satisfied in full before the commencement of this Act: Provided that no creditor shall be required to refund any sum which has been paid to or realized by him, before the commencement of this Act.