Section 4 — Exclusion of certain land from operation of Act.

(1) Except so far as may be necessary for the record, recovery and administration of viIlage-cesses, nothing in this Act applies to land which is occupied as the site of a town or village and is not assessed to land-revenue. (2) A Revenue-officer may define for the purposes of this Act the limits of any such land.

‹ Prev All sections Next ›