Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Irrigation Cess (Amendment) Act, 1945 03 of 1945 [20 February 1945] CONTENTS 1. Short title 2. Omitted 3. Omitted 4. Indemnification for acts done before the commencement of this Act Madras Irrigation Cess (Amendment) Act, 1945 03 of 1945 [20 February 1945] PREAMBLE An Act further to amend the Madras Irrigation Cess Act, 1865. Whereas it is expedient further to amend the Madras Irrigation Cess Act, 1865 (Madras Act VII of 1865), 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 3rd October 1944, Part IV-A, page 100. 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 (No. II) Act, 1948 (Madras Act VIII of 1948). 1. Short title :- This Act may be called the Madras Irrigation Cess (Amendment) Act, 1945. 2. Omitted :- Omitted 3. Omitted :- 1[* * *] 1. Sections 2 and 3 were repealed by Madras Act XI of 1952. 4. Indemnification for acts done before the commencement of this Act :- (1) No suit or other proceeding shall lie against the 1[State] Government, or any officer or servant of the said Government, or any authority subordinate to them, or any person acting under the authority of or with the permission of the said Government, officer, servant or authority, in respect of any act done or purporting to be done under section 1 of the said Act before the commencement of this Act if such act could have been done under the said section 1 as amended by this Act, and the 1[State] Government and all officers, servants, authorities and persons aforesaid are hereby indemnified and discharged from all liability in respect of all such acts in so far as they could have been done under the said section 1 as amended by this Act. (2) Any suit or other proceeding instituted before the commencement of this Act in respect of any act done or purporting to be done under section 1 of the said Act shall be disposed of as if the said section 1 as amended by this Act had been in force at the time of institution of the said suit or proceeding in the Court of first instance. 1. This word was substituted for the word "Provincial" by the Adaptation Order of 1950.