Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Land Revenue Assessment (Amendment) Act, 1914 02 of 1914 [12 May 1914] CONTENTS 1. Short title 2. Definition of the term "Collector" 3. Right of suit regarding acts and orders hereby validated Madras Land Revenue Assessment (Amendment) Act, 1914 02 of 1914 [12 May 1914] PREAMBLE An Act to amend the Madras Land Revenue Assessment Act, 1876. WHEREAS it is expedient that persons other than District Collectors should be authorized to exercise the powers and perform the duties referred to in the Madras Land Revenue Assessment Act, 1876; It is hereby enacted as follows:-- Madras Act I of 1876. 1. For Statement of Objects and Reasons, see Fort St. George Gazette, 1914, Pt. IV, p. 1; for Report of Select Committee, see ibid, p. 231; and for Proceedings in Council, see ibid, pp. 138, and 688. 1. Short title :- This Act may be called "The Madras Land Revenue Assessment (Amendment) Act, 1914." Madras Act I of 1876. 2. Definition of the term "Collector" :- The words "Collector of the district" and "Collector" in the Madras Land Revenue Assessment Act, 1876, shall include any officer who m a y hereafter be empowered by the 1[State Government] to exercise the functions of a District Collector in respect of alienated portions of any permanently settled estate and shall be deemed to have always included any officer who has heretofore exercised such functions. Central Act IX of 1908. 1. The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 3. Right of suit regarding acts and orders hereby validated :- Notwithstanding anything in the Indian Limitation Act, 1908, any person aggrieved-- (a) by the fact of the separate registration between the first day of January 1912 and the commencement of this Act by an officer other than the, Collector of the district of any portion of a permanently-settled estate, or (b) by the refusal between the said dates by such officer to register any portion of a permanently-settled estate, may within 12 months after the commencement of this Act sue in a civil court for a decree that such registration ought not to be made or ought to be made, as the case may be.