(1) This Act may be called the Gudalur Compensation for Tenants Improvements Act, 1931.

(2) It extends to the whole of the Gudalur taluk of the Nilgiri district.

Sections 3 to 20 of the Malabar Compensation for Tenants Improvements Act, 1899 (hereinafter referred to as the said Act), shall apply to the Gudalur taluk of the Nilgiri district subject to the following modifications, namely (4[Tamil Nadu] Act I of 1900);

5[].

(4) in section 19 of the said Act, for the words and figures after the first day of January, 1886 , the words after the coming into force of this Act shall be substituted and 6[before the proviso, the following paragraph shall be inserted, namely:

Nothing in any contract made before the coming into force of the Gudalur Compensation for Tenants Improvements Act, 1931, shall take away or limit the right of a tenant to make improvements after the commencement of the Malabar Tenancy (Amendment) Act, 1951, Tamil Nadu Act XXXIII of 1951) and to claim compensation for them in accordance with the provisions of this Act. ]

(5) in section 20 of the said Act, after the words construed as the words entitling any person to claim compensation under the provisions of this Act for any improvements made before the coming into force of this Act or as shall be inserted.

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. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 31st March, 1931 Part IV, page 94. This Act was deemed to have been repealed in its application to janmam estates with effect on and from the date appointed by the State Government under sub-section (4) of section 1 of the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969) and save as otherwise expressly provided in the said Act; and every janmam estate stood transferred to the Government and all enactments applicable to ryotwari lands applied to such estate.

3. Received the assent of the Governor on the 5th September, 1931, and that of the Governor-General on the 5th October, 1931; the assent of the Governor-General was first published in the Fort St. George Gazette of the 20th October, 1931

4. 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.

5. Clauses (1) to (3) were omitted by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).

6. This was added by section 47 of the Malabar Tenaiwy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951) which came into force on the 15th March, 1962.