LexSection 2 — Enactments repealed.
The Central Provinces Land-Revenue Act, 1881
On and from such day the enactments mentioned in the schedule hereto annexed, so far as they relate to the territories to which this Act extends, and all other rules, regulations and enactments relating to the settlement and collection of the land-revenue in such territories, shall be repealed.Open in Lexace · Ask the AI about this section