[23rd
January, 1870] 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 [5][State
of Tamil Nadu], and to declare the true intent and meaning of [6][Tamil
Nadu Acts] IV of 18625 and IV of 1868.6 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 [7][State
of Tamil Nadu], the Inam Commissioner of the [8][said
State] is required to furnish inam-holders with title-deeds in respect of their
inams, prepared according to certain forms prescribed by the said document; and
whereas the terms of the title-deeds so prepared appear in many cases to convey
a more extensive right than was intended to be given or than could be legally
given; and whereas it is apprehended that the terms of the title-deeds may be
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 [9][Tamil
Nadu Acts] IV of 18629 and IV of 1866[10]
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 [12][Tamil
Nadu Act] IV of 1862,[13]
or in [14][Tamil
Nadu Act] IV of 1866,[15]
shall be deemed to confer on any inam-holder any right to land which he would
not otherwise possess. [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] Received the assent
of the Governor on the 21th May, 1868, and of the Governor-General on the 8th
December, 1869, and takes effect from the 23rd January, 1870 [3] 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. [4] Short title, “The
Madras Inams Act, 1869” was given by the Repealing and Amending Act, 1901
(Central Act XI of 1901). [5] This expression was
substituted for the expression “Madras Presidency” by the Tamil Nadu Adaptation
of Laws Order, 1970, which was doomed to have come into force on the 14th
January, 1969. [6] This expression was
substituted for the expression “Madras Acts” by ibid. [7] These words were
substituted for the word “said Presidency” by ibid. [8] These words were
substituted for the word “said Presidency” by ibid. [9] This expression was
substituted for the expression “Madras Acts” by the Tamil Nadu Adaptation of
Laws Order, 1970, which was deemed to have come into force on the 14th January,
1969. [10] The Tamil Nadu
Enfranchised Inams Act, 1866. [11] This expression was
substituted for the expression “Madras Acts” by the Tamil Nadu Adaptation of
Laws Order, 1970, which was deemed to have come into force on the 14th January,
1969. [12] This expression was
substituted for the expression “Madra Act” by ibid. [13] The Tamil Nadu Enfranchised
Inams Act, 1862. [14] This expression was
substituted for the expression “Madra Act” by ibid. [15] The Tamil Nadu
Enfranchised Inams Act, 1866.[1][(Tamil Nadu) Inams
Act, 1869][2]
[3][Tamil
Nadu Act 8 of 1869][4]