Section 1 — Laws repealed.

Regulation X. 1818 (relating to collection of the public revenue from proprietors and farmers of land in the District of Cuttack, &c) is hereby repealed; and from the date of the passing of this law, Act I of 1845 (regarding sales of land for arrears of revenue), except in so far as it repeals other laws, and except in regard to sales made or advertised, to arrears and other demands realizable, and to suits commenced and acts done, under authority thereof—shall cease to have effect in the Lower Provinces of Bengal.

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