Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Revenue Recovery And City Land-Revenue (Amendment) Act, 1937 14 of 1937 [12 October 1937] CONTENTS 1. Short title 2. [Omitted] 3. [Omitted] 4. Operation of Act and savings Madras Revenue Recovery And City Land-Revenue (Amendment) Act, 1937 14 of 1937 [12 October 1937] PREAMBLE An Act further to amend the Madras Revenue Recovery Act, 1864, and the Madras City Land-Revenue (Amendment) Act, 1867, for certain purposes. WHEREAS it is expedient further to amend the Madras Revenue Recovery Act, 1864 (Madras Act II of 1864), and the Madras City Land-Revenue (Amendment) Act, 1867 (Madras. Act VI of 1867), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated 17th September 1937, Part IV, pages 2-3. 1. Short title :- This Act may be called the Madras Revenue Recovery and City Land-Revenue (Amendment) Act, 1937. 2. [Omitted] :- [Omitted] 3. [Omitted] :- 1[* * * *]. 1. Sections 2 and 3 were repealed by section 2 of, and the First Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 4. Operation of Act and savings :- (1) The Madras Revenue Recovery Act, 1864 (Madras Act II of 1864), shall, in its application to the 1[State] of Madras, be read and construed as if section 36-A had formed part of that Act from its commencement. (2) The Madras City Land-Revenue (Amendment) Act, 1867 (Madras Act VI of 1867), shall be read and construed as if section 18-A had formed part of that Act from its commencement. (3) Nothing contained in this Act shall be deemed to invalidate any decree or order passed by a Civil Court before the commencement of this Act which has become final. 1. This word was substituted for the word "Province" by the Adaptation Order of 1950.