ANDHRA PRADESH (ANDHRA AREA) INAMS ACT, 1869 THE ANDHRA PRADESH (ANDHRA AREA) INAMS ACT, 1869 [Act No. 08 of 1869][1] [2] [08th December, 1869] An Act to prevent doubts as to the true intent and meaning of certain words used in the title-deeds of inams heretofore furnished to inam-holders by the Inam Commissioner of the[3] [Andhra area of the State of Andhra Pradesh] and to declare the true intent and meaning of[4][the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866).] Whereas under the rules sanctioned by the Local Government in the year 1859, and published in the Fort St. George Gazette, dated the 4th October 1859, for the adjudication and settlement of inam-lands in the [5] [Andhra area of the State of Andhra Pradesh] the Inam Commissioner of the [6] [said area] is required to furnish inam-holders with title-deeds in respect of their inams, prepared according to certain forms prescribed by the said Government; and whereas the terms of the title deeds so prepared appear in many cases to convey a more extensive right than was intended to he given or than could he legally given; and whereas it is apprehended that the terms of the title-deeds may he so construed as to affect the rights and interests which other persons may have in lands from which the inams are derived or drawn, in cases where inam-holders do not possess the proprietary right in the soil, but only the right of receiving the rent or tax payable to Government in respect of the inam-lands as transferees of the Government, and it is therefore expedient to remove all doubts as to the true intent and meaning of the words used in the said title-deeds; and whereas the words "land" and "lands" are used in [7] [the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866)] in connexion with inams in a sense not applicable to inams, and it is expedient to explain the true intent and meaning of such words in the said Acts; It is enacted as follows:-- Nothing contained in any title-deed heretofore issued to any inam-holder shall be deemed to define, limit, infringe or destroy the rights of any description of holders or occupiers of the lands from which any inam is derived or drawn or to affect the interests of any person other than the inam-holder named in the title-deed; and nothing contained in [8] [the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised InamsAct, 1866 (Act IV of 1866)] shall be deemed to confer on any inam-holder any right to land which he would not otherwise possess. [1] Short title "The Madras Inams Act, 1869" was given by Central Act 11 of 1901. For that short title this was subs. by Andhra Pradesh Act IX of 1961, First sch. This Act has been declared by notification under S. 3(a) of Central Act XIV of 1874, to be in force in the Scheduled Districts in Ganjam--see Fort St. George Gazette 1899, Pt. I, p. 888. It has also been declared by a notification under the same section to be in force in the muttas of Dutcharti and Guditeru of the Godavari Agency--see Fort St. George Gazette, 1930, Pt. I, p. 553. This Act has been declared by a notification under S. 3(b) of Central Act XIV of 1874, to be not in force in the Vizagapatam Agency--see Fort St. George Gazette, 1930, Pt. I, p. 553. This Act has been extended by a notification under S. 5 of Central Act XIV of 1874 to the Bhadrachalam and Nugur taluks of the Godavari Agency--see ibid. [2] Received the assent of the Governor on the 27th May, 1868, and of the Governor General on the 8th December 1869. [3] For the words "Madras Presidency" the words "State of Andhra" were subs. by the A.A.O., 1953 and for the words "State of Andhra," these words were subs. by Andhra Pradesh Act IX of 1961, S. 4(1). [4] Substituted for the expression "Madras Acts IV of 1862 and IV of 1866" by Andhra Pradesh Act IX of 1961, Second Sch. [5] For the words "Madras Presidency" the words "State of Andhra" were subs. by the A.A.O., 1953 and for the words "State of Andhra," these words were subs. by Andhra Pradesh Act IX of 1961, S. 4(1). [6] The word "State" was subs. for "Presidency" by the A.A.O., 1953 and for the words "said State" these words were subs. by Andhra Pradesh Act IX of 1961, Second Sch. [7] Substituted for the expression "Madras Acts IV of 1862 and IV of 1866" by Andhra Pradesh Act IX of 1961, Second Sch. [8] Substituted for the expression "Madras Acts IV of 1862 and IV of 1866" by Andhra Pradesh Act IX of 1961, Second Schedule.
Preamble - ANDHRA PRADESH (ANDHRA AREA) INAMS ACT, 1869PREAMBLE
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