All rates for the maintenance of roads, schools or the district-post, for the payment of which provision has been made in any settlement-record previous to the passing of this Act, or which have been habitually levied by Government, shall be deemed to have been and to be legally imposed, and to have been and to be legally recoverable as if they were arrears of land-revenue payable directly to Government and due on the land in respect of which they are payable.[Chapter V Amendment of The Northern India Ferries Act, 1878.]Rep. by the Repealing Act, 1938 (1 of 1938), s. 2 and the Schedule.
