Section 16 in The Chennai City Land Revenue Act, 1851
16. Exemption of questions relating to ground-rents from civil jurisdiction of Supreme Court.
- The ground-rents payable to [the Government] [The words 'the Crown' were substituted for the words 'East India Company' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown ' by the Adaptation Order of 1950.] from lands in [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996, w.e.f. 30.9.1996.] are revenue within the meaning of the Act of Parliament, 21 Geo. III, cap. 703; and the Supreme Court of Judicature established by Royal Charter at [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996, w.e.f. 30.9.1996.] has not any civil jurisdiction concerning tire said ground-rents or concerning anything ordered or done in the assessment or collection thereof.The Chennai City Land Revenue Act, 1851 was enacted in the year 1851 and at that time, the East India Company ruled the Madras Presidency. The said Act was repealed in part in 1867 when the British Government takenover the administration of the Indian Territory after the first war of Independence in 1857. Section 16 of the Act become obsolete on coming into force of the Constitution in 1950 since disputes regarding revenue matters also brought within the jurisdiction of the High Court.
