KUNDAMUL DALMIA Vs. WDYER

JUDGEMENT

(1.) The main question which arises in these three rules is the same and it will be convenient to deal with them in one judgment considering first the main question which is common to all these rules, and dealing later with any special matter which arises in one or other of the rules.

(2.) By Section 1(1)(4) of the Calcutta Rent Act, 1920 (Bengal Act No. 3 of 1920) it was provided that the Act should come into force on such date as the Local Government might by notification direct and it should be in force for a period of three years from the date of the commencement of the Act.

(3.) The Act came into force under a notification in the Calcutta Gazette on the 5 May, 1920.