Koodalmanickam Devaswom Act, 1918*
| 1[Tamil Nadu Act No. 1 of 1919]2 | [28th January, 1919] |
An Act to provide for the management in certain circumstances of the properties vested in the Koodalmanickam Devaswom in Irinjalakuda in the Native State of Cochin.
Whereas provision has been made by a Proclamation issued by his Highness the Raja of Cochin on the 30th November, 1917 for the better management of the Koodalmanickam Devaswom in Irinjalakuda in the Native State of Cochin; and whereas under the said Proclamation it is provided that the Kaimal of the said Devaswom krown as the Thachudaya Kaimal may, in case of misconduct, be deprived of the management of the properties of the Devaswom and a manager appointed; and whereas the previous sanction of the Governor-General required by section 79, sub-sections (2) and (3) of the Government of India Act, 1915, has been obtained to the passing of this Act; It is hereby enacted as follows:-
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 11th June, 1918, p. 571. For Proceedings in Council, see ibid, dated the 28th January, 1919, pp. 191-192.
* Received the assent of the Governor on the 14th December, 1918 and that of the Governor-General on the 8th January, 1919; the assent of the Governor-General was first published in the Fort St. George Gazette of the 28th January, 1919
1. Short title.- This Act may be called the Koodalmanickam Devaswom Act, 1918.
2. Deprivation of the Kaimal of the management of properties of the Devaswom and the appointment of a manager to be published in the 1[Official Gazette of the 2(State of Tamil Nadu)].- The deprivation of the Kaimal by the controlling authority of the management of the properties of the said Devaswom and the appointment of a manager, as provided in the said Proclamation of his Highness the Raja of Cochin, shall be published in the 1[Official Gazette of the 2(State of Tamil Nadu)].
1 The words "Official Gazette of the Province of Madras" were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937 and the word "State" was substituted for "Province" by the Adaptation Order of 1950.
2 This expression was substituted for the expression "State of 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. Manager entitled to the possession and management of the properties of Devaswom.- Whenever the Kaimal for the time being of the said Devaswom is deprived of the management of the properties of the Devaswom and a manager is appointed, as provided by the said Proclamation, the manager so appointed shall, so long as the notification issued under section 2 remains in force, be entitled to the possession and management of all the properties of the Devaswom including all title-deeds and accounts and shall be entitled to recover them by suit, if necessary.
4. Manager to conduct suits relating to Devaswom property.- Every such manager shall during his period of management, in all suits or proceedings in any civil or revenue court relating to any property of the Devaswom sue or be sued as representing the Kaimal of the Devaswom.