Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Agriculturists Relief (Amendment) Act, 1949 5 of 1949 [22 March 1949] CONTENTS 1. Short Title 2. [Omitted] 3. Amendment made by Section 2 to have retrospective effect Madras Agriculturists Relief (Amendment) Act, 1949 5 of 1949 [22 March 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 purpose hereinafter appearing; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette dated the 28th December 1948, Part IV-A, page 442. 1. Short Title :- This Act may be called the Madras Agriculturists Relief (Amendment) Act, 1949. 2. [Omitted] :- 1[***] 1. Section 2 was repealed by Madras Act XXXVI of 1955. 3. Amendment made by Section 2 to have retrospective effect :- The amendment made by this Act shall apply to-- (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; and (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.