Arrears of rent or revenue which shall become due to the [Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.], within the town of Calcutta after the passing of this Act shall be recoverable at any time within six years next after the same are due, or next after an acknowledgement of the same in writing has been given by the person by whom the same is payable or his agent, and not afterwards.
