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BENGAL LAND-REVENUE (INTEREST) ACT, 1935
BENGAL LAND-REVENUE (INTEREST) ACT, 1935
17 of 1935
26th September, 1935
An Act to provide for the removal of doubts as to the payment, of interest on arrears of land-revenue. WHEREAS it is expedient to provide for the removal of any doubts as to the liability to pay interest on arrears of land-revenue ; It is hereby enacted as follows
Section 1 Short title
This Act may be called the Bengal Land-Revenue (Interest) Act, 1935.
Section 2 Interest on arrears of revenue
(1) Notwithstanding anything contained in any other law, interest shall be payable, and shall be deemed, with effect from the 19th day of January, 1933, to have been payable, on all arrears of land-revenue, and such interest shall be recoverable as a public demand.
(2) All such interest shall,
(a) in respect of the period from the 19th day of January, 1933, up to the commencement of this Act, be deemed to have been payable at the rate of seven and a half per centum per annum,
(b) in respect of any period after the commencement of this Act, be payable at such rate not exceeding 11.Words subs, for the words "seven and a half by Ben. Act 3 of 1939. [six and a quarter] per centum per annum as the 22. Words "Provincial Government" subs, for the words "Local Government" by the Government of India (Adaptation of Indian Laws) Order. 1937, and thereafter the word "State" subs. for the word "Provincial" by the Adaptation of Laws Order, 1950. [State Government] may, by notification in the 33.Words subs. for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937. Bengal Act 7 of 1862 [Official Gazette], determine.
