TAMIL
NADU ENFRANCHISED INAMS ACT, 1866 [1]THE (TAMIL NADU) ENFRANCHISED INAMS ACT, 1866 [24th September,
1866] An Act to exempt
enfranchised village or other service Inams, whether Revenue or Police, from
the operation of Regulation VI of 1831[4]. Whereas
in the [5][State of Tamil Nadu]
certain inams attached to hereditary village or other officers in the Revenue
and Police Departments-the claims connected with which are, under the
provisions of Regulation VI of 18311, exclusively
adjudicable by the officers of Government in the Revenue Department-have been,
and may yet be, under sanction of Government, enfranchised from the condition
of service and placed in the same position as other descriptions of landed
property, in regard to their future succession and transmission; It is hereby
enacted as follows:- All
hereditary village or other service inams, falling hitherto exclusively under
the cognizance of the officers of Government in the Revenue Department, under
the provisions of Regulation VI of 1831[6]which
have been or shall be enfranchised from the condition of service by the Inam
Commissioner, or other officer acting under the sanction of[7][the
State Government], shall be exempt from the operation of the aforesaid
Regulation. The
title-deed issued by the Inam Commissioner or other officer duly authorized or
an authenticated extract from the register of the Commissioner or other
officer, shall be deemed sufficient proof of the enfranchisement of the land
previously held on service tenure. Provided
that nothing in this Act shall be construed as authorizing any Court of Civil
Judicature to call into question decisions affecting any service inams which
may have been already passed by revenue officers acting under the provisions of
Regulation VI of 1831[8] prior
to the enfranchisement of such inams. [1] These words were substituted for the
word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as
amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969,
which came into force on the 14th January 1969. [2] These words were substituted for the
word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as
amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969,
which came into force on the 14th January 1969. [3] Short title, "The Madras
Enfranchised Inams Act, 1866" was given by the Repealing and Amending Act,
1901 (Central Act XI of 1901). As to the true intent and meaning of this Act,
see Tamil Nadu Act VIII of 1869. [4] Regulation VI of 1831 has been repealed
by the Madras Hereditary Village Offices Act, 1895 (Madras Act III of 1895),
which Madras Act has since been repealed by Tamil Nadu Act 20 of 1968. [5] This expression was substituted for the
expression "Madras Presidency "by the Tamil Nadu Adaptation of Laws
Order, 1970, which was deemed to have come into force on the 14th January 1969. [6] Regulation VI of 1831 has been repealed
by the Madras Hereditary Village Offices Act, 1895 (Madras Act III of 1896),
which Madras Act has since been repealed by Tamil Nadu Act 20 of 1968. [7] The words "the Provincial
Government" were substituted for the word "Government" by the
Adaptation Order of 1937 and the word "State" was substituted for
"Provincial" by the Adaptation Order of 1850. [8] Regulation VI of 1831 has been repealed
by the Madras Hereditary Village Offices Act, 1895 (Madras Act III of 1896),
which Madras Act has since been repealed by Tamil Nadu Act 20 of 1968.
Preamble - TAMIL NADU ENFRANCHISED
INAMS ACT, 1866PREAMBLE