Section 007 in Bengal Tenancy (Amendment) Act, 1898
007.
[2nd November, 1898]Repealed in Part : Act No. 1 of 1903; Bengal Act No. 16 of 1946.An Act to amend sections 30, 31, 39, 52 and 119 and Chapter X of the Bengal Tenancy Act, 1885.Whereas it is expedient to amend sections 30, 31, 39, 52 and 119 and Chapter X of the Bengal Tenancy Act, 1885, in the manner hereinafter appearing;And Whereas, the said Act having been passed by the Governor-General of India in Council, the previous sanction of the Governor-General has been obtained under section 5 of the Indian Councils Act, 1892, to the requisite amendments being made by an Act of the Lieutenant-Governor of Bengal in Council;And Whereas the sanction of the Governor-General has similarly been obtained to the amendment of the Court-fees Act, 1870, which is proposed by section 7(105) of this Act;It is hereby enacted as follows :
