Section 25th in Bengal Tenancy (Validation and Amendment) Act, 1903
25th. February, 1903]
Repealed in Part: Bengal Act No. 16 of 1946.An Act to validate certain transfers, made under the Bengal Tenancy Act, 1885, of permanent tenures and holdings at fixed rents or fixed rates and of shares in the same; and to amend section 106 of the Act.Whereas doubts and difficulties have arisen respecting the meaning and effect of sections 12, 13, 17 and 18 of the Bengal Tenancy, Act, 1885, as regards the payment of the prescribed landlord's fee and the effect of the non-payment of such fee;And Whereas it is expedient to declare that registered transfers and sales and decrees or orders for foreclosure of mortgage, confirmed and made absolute by the Civil Courts, of permanent tenures and holdings at fixed rents, and of shares in such tenures and holdings, shall not be deemed to be invalid merely on the ground that the landlord's prescribed fee has not been paid;And Whereas it is also expedient to amend section 106 of the said Act in manner hereinafter appearing;And Whereas the said Act having been passed by the Governor-General of India in Council, the sanction of the Governor-General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act :It is hereby enacted as follows :
