MADRAS ESTATES
LAND (AMENDMENT) ACT, 1934 THE MADRAS ESTATES LAND (AMENDMENT) ACT, 1934 [Act No. 08 of 1934[1]] [30th June, 1934] An Act further to amend the Madras Estates Land Act, 1908, for
certain purposes. Whereas it is expedient
further to amend the Madras Estates Land Act, 1908(Madras Act I of 1908), for
the purposes hereinafter appearing; And whereas the previous
sanction of the Governor-General has been obtained to the passing of this Act;
It is hereby enacted as follows:-- This Act may be called the Madras Estates Land (Amendment) Act,
1934. [2] [ * * *
*] (1) Subject
to the provisions of sub-section (2), nothing in this Act or in any repeal or
amendment effected thereby shall affect any right, title, interest, obligation
or liability already acquired, accrued or incurred before the commencement of
this Act under a decree or order of a competent court. Tenants
of certain inamdars not to be ejected until date of commencement of Madras Act
XVIII of 1936, and all
proceedings in ejectment or in which the inamdar's right to the kudivaram is in
issue to be stayed until that date. (2) ?No tenant in possession on the 1st day of
November 1933, of any land in an inam village, not being an estate within the
meaning of sub-clause (d) of clause (2) of section 3 of the said Act as amended
by this Act, or admitted by the inamdar to possession of any such land
subsequent to the said date, shall be liable to be ejected until [3]
[the date of the commencement of the Madras Estates Land (Third Amendment) Act,
1936(Madras Act XVIII of 1936)]and all proceedings in ejectment of any such
tenant and all proceedings involving a decision whether or not the inamdar has
the kudivaram right in such land, shall be stayed until [4]
Preamble - THE MADRAS ESTATES LAND (AMENDMENT) ACT, 1934PREAMBLE
Provided that nothing
contained in this sub-section shall apply to any land the kudivaram interest in
which has been declared or recognized before the 1st day of November 1933 to
vest in the inamdar by a decree or order of a competent court which has become
final.
[5] [* * * *
*]
[1] For
Statement of Objects and Reasons see Fort St. George Gazette, dated 28th July
1931--Part IV, page 179.
[2]
Sections
2 to 126 were repealed by the First Schedule to the Madras Repealing and
Amending Act, 1938 (Madras Act XIII of 1938).
[3]
These
words, brackets and figures were substituted for the words and figures
"the 1st day of November 1936" by section 12 of the Madras Estates
Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).
[4]
These
words, brackets and figures were substituted for the words and figures
"the 1st day of November 1936" by section 12 of the Madras Estates
Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).
[5] The
Schedule was repealed by the First Schedule to the Madras Repealing and
Amending Act, 1938 (Madras Act XIII of 1938