Tamil nadu act 006 of 1959 : Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

Preamble

1[Tamil Nadu] Gramdan Villages (Repayment of Debts) Act, 1959*

1[Tamil Nadu Act No. 6 of 1959]2[7th May, 1959]

An Act to provide temporary relief to indebted persons residing in Gramdan villages in the 3[State of Tamil Nadu].

Whereas many persons have donated lands for Gramdan in certain villages and hamlets in the 3[State of Tamil Nadu];

And whereas the steps necessary to provide agricultural credit in those villages and hamlets and for discharging already existing debts of persons residing in those villages and hamlets are not yet complete;

And whereas if creditors are allowed to resort to Court for realisation of the debts, the Gramdan movement will be harmed;

And whereas it is expedient to provide temporary relief to the indebted persons residing in those villages and hamlets;

Be it enacted in the Tenth Year of the Republic of India 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.

2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 9th March, 1959, Part IV-A, pages 106-107.

3 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.

* Received the assent of the Governor on the 7th May, 1959, first published in the Fort S. George Gazette Extraordinary on the 7th May, 1959 (Vaisakha 17, 1881)

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the 1[Tamil Nadu] Gramdan Villages (Repayment of Debts) Act, 1959.

(2)(a) It extends to the villages and the hamlets specified in the Schedule.

(b) The State Government may, by notification include any other village or hamlet in the Schedule.

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.

Section 2. Definitions

2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "date of the commencement of this Act" in relation to any village or hamlet included in the Schedule by a notification under clause (b) of sub-section (2) of section 1 means the date of such inclusion;

(b) "debt" means any liability in cash or kind whether secured or unsecured, due on the date of the commencement of this Act from any Gramdan villager, whether payable under a contract or decree or order of a Court, civil or revenue, or otherwise, but shall not include-

(i) any sum payable to the State or the Central Government or to any local authority;

(ii) any sum payable to any co-operative society including a land mortgage bank, registered or deemed to be registered under the *Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932), or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travancore-Cochin Act X of 1952), if the right of the society to recover the sum did not arise by reason of an assignment made subsequent to the date of the commencement of this Act;

(iii) any liability arising out of a breach of trust;

(iv) any liability in respect of maintenance;

(v) any liability in respect of wages or remuneration due as salary or otherwise for services rendered; or

(vi) any liability incurred or arising under any Chit Fund Scheme;

(c) "Gramdan villager" means any person residing on the date of the commencement of this Act in any village or hamlet specified in the Schedule or in any village or hamlet included in the Schedule by a notification under clause (b) of sub-section (2) of section 1.

* Now the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 33 of 1961).

Section 3. Bar of suits and applications

3. Bar of suits and applications.- (1) Notwithstanding anything to the contrary contained in any law, custom or contract, no suit for recovery of a debt shall be instituted, and no application for execution of a decree for debt shall be made, against any Gramdan villager in any civil or revenue Court 1[before the expiry of the period of two years] from the date of the of commencement of this Act.

Explanation I.-Where a debt is payable by a Gramdan villager jointly or jointly and severally with any other person, no suit or application of the nature mentioned in this sub-section shall be instituted or made either against such other person or against the Gramdan villager before the expiry of the period mentioned in this sub-section.

Explanation II.-For the purposes of this Act, a suit in which a decree for debt is prayed for shall be deemed to be a suit for the recovery of a debt, notwithstanding that other reliefs are prayed for in such suit and a decree shall be deemed to be a decree for debt, notwithstanding that other reliefs are granted in such decree:

Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit:

Provided further that nothing contained in this sub-section shall apply to any portion of a decree other than that relating to a debt.

(2) Where a creditor institutes a suit for recovery of a debt during the period specified in sub-section (1) or after the Gramdan villager has paid or deposited into Court the instalments specified in sub-section (1) of section 4 and during the period when he is so entitled to pay or deposit the Court may decree the suit but shall direct the plaintiff to bear his own costs and pay the costs of the defendant who is a Gramdan villager:

Provided that nothing contained in this sub-section shall be a bar to the Court making any order as to costs as between the plaintiff and other defendants who are not Gramdan villagers.

1 These words were substituted for the words "before the expiry of the period of one year" by section 2 of fee Tamil Nadu Gramdaa Villages (Repayment of Debts) Amendment Act, 1960 (Tamil Nadu Act 5 of 1960).

Section 4. Payment of dept in installments

4. Payment of dept in installments.- (1) Notwithstanding anything to the contrary contained in any law, custom, contract or decree of Court, any Gramdan village shall be entitled to pay the total amount of debt due by him in three equal annual instalments or or before the 1st July of each of the three years following the expiry of the period specified in sub-section (1) of section 3 with the interest due on such instalment up to the date of the payment of that instalment.

(2) Where in respect of a decree for debt passed before the date of the commencement of this Act, a debtor fails to make any one of the payments specified in sub-section (1), the decree-holder shall be entitled to execute the decree in respect of the instalment which is in default.

(3) In any suit instituted on or after the date of the commencement of this Act, the Court in decreeing the suit shall provide for the payment of such instalments as would have become due under the provisions of sub-section (1)

(4) Where in any suit for the recovery of a debt pending on the date of the commencement of this Act, the debtor claims to be a Gramdan villager, the Court shall, if the debtor is a Gramdan villager, pass a decree for payment of such instalments as would become payable under the provisions of sub-section (1).

(5) Nothing contained in this Act shall be the Court from passing a decree or making an order in an application for execution of the decree under such terms and conditions as may be more favourable to the debtor than those provided for in this section either of its own motion upon a consideration of all the circumstances of the case or upon an agreement between the parties.

(6) Where in any suit to recover a debt or in any application for the execution of a decree therefor, the debt is payable by a Gramdan villager jointly or jointly and severally with any other person, the Court shall pass a decree or make an order for the payment of the debt found due from the Gramdan villager as provided in this section as against the Gramdan villager and make such provision in the decree or order against such other person as the circumstances of the case may warrant.

(7) The provisions of sub-section (1) shall, for purposes of execution, be deemed to be a subsequent order of Court within the meaning of clause (b) of sub-section (1) of section 48 of the Code of Civil Procedure, 1908 (Central Act V of 1908).

Section 5. Deposit of debt into Court

5. Deposit of debt into Court.- (1) Any Gramdan villager may deposit any of the instalments as provided in section 4 into the Court having jurisdiction to entertain a suit for recovery of the debt or into the Court which passed the decree, as the case may be, and apply to the Court to record part-satisfaction of the debt.

(2) Where any such application is made, the Court shall after notice to the creditor make an order recording part-satisfaction of the debt if the amount deposited is the correct amount.

(3) The Court shall dismiss the application-

(a) if the applicant is not a Gramdan villager, or

(b) if the liability is not a debt, or

(c) if the amount deposited is insufficient and the applicant on being required by the Court to deposit the deficit amount, within a time fixed by the Court, fails to do so.

(4) Any Gramdan villager entitled to make such deposit may, before the date on which any instalment is due, apply to the Court having jurisdiction under sub-section (1) for an extension of time for making the posit of the whole or any portion of such instalment and the Court may, after notice to the creditor, extend the time for payment of such instalment or part thereof for such period as it thinks fit.

(5) The procedure laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the trial of suits shall, as far as may be, apply to the applications under this section.

Section 6. Appeals

6. Appeals.- An appeal shall lie from an order made by a Court under section 5, as if such an order relates to the execution, discharge or satisfaction of a decree within the meaning of section 47 of the Code of Civil Procedure, 1908 (Central Act V of 1908).

Section 7. Exclusion of time for limitation

7. Exclusion of time for limitation.- In computing the period of limitation for a suit for recovery of a debt or an application for the execution of a decree for debt, the time during which the institution of the suit or the making of the application was barred under section 3 shall be excluded.

Section 8. Effect of payment or deposit under section 4 or section 5

8. Effect of payment or deposit under section 4 or section 5.- Where a debt is payable by a Gramdan villager either by himself or jointly or jointly and severally with any other person and where the Gramdan villager makes payment or deposits amount towards that debt as provided for in section 4 or section 5, a fresh period of limitation shall be computed from the time when the payment or deposit was made both against the Gramdan villager and such other person.

Section 9. Power to make rules

9. Power to make rules.- (1) The State Government may, by notification, make rules for carrying out the purposes of this Act.

(2) All rules made and all notifications issued under this Act shall, as food as possible after they are made or issued, be placed on the table of both the Houses of the legislature and shall be subject to such modifications by way of amendment of repeal as the Legislature may make in the same woman or in the next ???.

Schedule

Schedule

THE SCHEDULE

[See sub-section (2) of section 1]

Serial number. Village number. Name of the village or hamlet. Taluk and district.
(1) (2) (3) (4)
1 236 Vayaloor .. .. .. … Uthiramerur sub-taluk, Chingleput district.
2 38 Koil Maravapalayam, hamlet of Kokkampalayam. Dharapuram taluk, Coimbatore district.
3 8 Thannirpandalpudur, hamlet of Kongarapalayam. Gobichettipalayam taluk, Coimbatore district.
4 117 Chenchellapalayam, hamlet of Santipalayam. Gobichettipalayam taluk, Coimbatore district.
5 135 Kottadai, hamlet of Hassanur .. Do.
6 76 Malaipatti, hamlet of Balakrishnapuram. Dinadigul taluk, Madural district.
7 77 Thambakulathupatti, hamlet of Rajakkalpatti. Do.
8 102 Athupatti, hamlet of Thottanuthu .. Do.
9 102 Sanganampatti, hamlet of Thottanuthu. Do.
10 115 Murugampatti, hamlet of Ambathurai. Do.
11 115 Rengasamipuram, hamlet of Ambathurai. Do.
12 115 Sakkiliapatti, hamlet of Ambathurai Do.
13 118 Lakshimipuram, hamlet of Palayakottai. Do.
14 .. Chellampatti, hamlet of Sitherevu .. Do.
15 .. Pudur, hamlet of Sitherevu .. .. Do.
16 .. Sivanakaraiyanpatti, hamlet of Palaya Kannivadi. Do.
17 .. Ramanatiathapuram, hamlet of Paraipatti. Do.
18 73 Poolampatti, hamlet of Poolampatti Madurai taluk, Madurai district.
19 74 Malaipatti, hamlet of Malaipatti .. Do.
20 75 Velichanatham, hamlet of Velichanatham. Do.
21 80 Poyyakaraipatti, hamlet of Poyyakaraipatti. Do.
22 81 ???, hamlet of Naickanpatti. Do.
23 .. Kuruthur, hamlet of Kuruthur Do.
24 .. Moonandipatti, hamlet of Thoppur Do.
25 .. Thoppur, hamlet of Thoppur Do.
26 5 Suthur, hamlet of Sethur ???, Madurai district.
27 7 Kurumbapatti, hamlet of Kottaiyur .. .. Do.
28 7 Nallur, hamlet of Kottaiyur .. .. .. Do.
29 8 Odunganpatti, hamlet of Sirukudi .. .. .. Do.
30 8 Poosaripatti, hamlet of Sirukudi .. .. .. Do.
31 9 Ammankoilpatti, hamlet of Pottalpatti .. .. Do.
32 9 Guruvai palti, hamlet of Pottalpatti .. .. .. Do.
33 9 Reddiripatti, hamlet of Pottalpatti .. .. .. Do.
34 10 Soorapatti, hamlet of Soorapatti .. .. .. Do.
35 11 Kumaranpatti, hamlet of Silampakonepatti .. Do.
36 11 Pudupatti, hamlet of Silampakonepatti.. .. Do.
37 11 Silampakonepatti, hamlet of Silampakonepatti .. Do.
38 14 Valayankulapatti, hamlet of Chockampatti .. Do.
39 14 Velayuthampatti, hamlet of Chockampatti .. Do.
40 16 Chinnakottarnpatti, hamlet of Kottampatti Melur taluk, Madurai district.
41 17 Alampatti, hamlet of Chockkalingapuram .. .. Do.
42 19 Kadampatti, hamlet of Karungalakudi .. .. Do.
43 19 Vanchipatti, hamlet of Karungalakudi .. .. Do.
44 20 Malampatti, hamlet of Ayyapatti .. .. .. Do.
45 20 Pattamangalampatti, hamlet of Ayyapatti .. .. Do.
46 20 Therkakudi, hamlet of Ayyapatti .. .. .. Do.
47 23 Manapacheri, hamlet of Manapacheri .. .. .. Do.
48 23 Thanipayarn, hamlet of Manapacheri .. .. .. Do.
49 25 Paraiammapatti, hamlet of Kunnarampatti .. .. Do.
50 26 Senbaipatti, hamlet of Samuthirapatti .. .. Do.
51 31 Muthirulandipatti, hamlet of Pudusukkampatti Do.
52 39 Chellappanaickenpatti, hamlet of Chellappanaickcnpatti. Do.
53 40 A. Valayapatti, hamlet of A. Valayapatti .. .. Do.
54 46 Odapatti, hamlet of Sekkipatti .. .. .. .. Do.
55 50 Sekkadipatti, hamlet of Thiruchunai .. .. Do.
56 51 Palkudi, hamlet of Katchirayanpatti .. .. .. Do.
57 51 Valayaveeranpatti, hamlet of Katchirayanpatti .. Do.
58 54 Kilianipatti, hamlet of Kudukkampatti .. .. Do.
59 54 Mandampatti, hamlet of Kudukkampatti .. .. Do.
60 63 T. Lakshmipuram, hamlet of Thumbaipatti .. .. Do.
61 63 T. Pudur, hamlet of Thumbaipatti .. .. .. Do.
62 76 Manickampitti, hamlet of Thiruvadur .. .. Do.
63 79 Meiapathinettangudi, hamlet of Pathinettangudi .. Do.
64 79 Pallapatti, hamlet of Pathinettangudi .. Melur taluk, Madurai district.
65 .. Kattayampatti at Veppadappu, hamlet of Kattayam patti at Veppadappu. Do.
66 1 Kattakamanpatti, hamlet of Batlagundu .. .. Nilakottai taluk, Madurai district.
67 1 Kottaipatti, hamlet of Batlagundu .. .. .. Do.
68 1 Old Batlagundu, hamlet of Batlagundu .. .. Do.
69 1 Purasurai lapuram, hamlet of Batlagundu.. .. Do.
70 2 Kanavoipatti, hamlet of Kanavoipatti .. .. Do.
71 4 Kunnuvarankottai, hamlet of Kunnuvarankotlai .. Do.
72 6 Kadambanur, hamlet of Viralipatti .. .. .. Do.
73 7 Kamatchipuram, hamlet of Rengappanaickenpatti .. Do.
74 7 Konapatti, hamlet of Rengappanaickenpatti .. .. Do.
75 7 Kunnuthupatti, hamlet of Rengappanaickenpatti .. Do.
76 7 Theppathuppatti, hamlet of Rengappanaickenpatti .. Do.
77 11 Gopalapuram, hamlet of Viralimayanpatti .. .. Do.
78 11 Konayampatti, hamlet of Viralimayanpatti .. .. Do.
79 11 Nagayakoundanpatti, hamlet of Viralimayanpatti .. Do.
81 11 Perumalkoilpatti, hamlet of Viralimayanpatti .. Do.
81 11 Sermarpatti, hamlet of Viralimayanpatti .. .. Do.
82 11 Viralimayanpatti, hamlet of Viralimayanpatti .. Do.
83 12 Sivagnanapuram at Vannanpatti, hamlet of Sivagnanapuram. Do.
84 16 Kulathupatti, hamlet of Muthulapuram .. .. Do.
85 17 Chinnamanaickenkottai, hamlet of Chinnamanaickenkottai. Do.
86 21 Pudur, hamlet of Nariyuthu .. .. .. .. Nilakottai taluk, Madurai district.
87 24 Kongaikulam, hamlet of Nilakottai .. .. .. Do.
88 26 Kalkottai, hamlet of Musavanuthu .. .. .. Do.
89 28 Paraiammappatti, hamlet of Gulluchettipatti .. .. Do.
90 30 Pillayarnatham, hamlet of Pillayarnatham .. .. Do.
91 61 Ramagoundanpatti, hamlet of Ramagoundanpatn .. Do.
92 62 Arasapatti, hamlet of Valayapatti .. .. .. Do.
93 62 Sallikodangipatti, hamlet of Valayapatti .. .. Do.
94 65 Nedungulam, hamlet of Mettupatti .. .. .. Do.
95 77 Adanur, hamlet of Adanur .. .. .. .. Do.
96 77 Salvarpatti, hamlet of Adanur .. .. .. .. Do.
97 78 Valasai, hamlet of Alanganallur .. .. .. Do.
98 .. Chillapatti, hamlet of Oruthattu .. .. .. Do.
99 .. Vavidamaruthur, hamlet of Vavidamaruthur .. .. Do.
100 .. Sambakulam, hamlet of Sambakulam .. .. .. Do.
101 .. Illavankulam, hamlet of Illavankulam .. .. .. Do.
102 .. Peria Oorseri, hamlet of Peria Oorseri .. .. Do.
103 .. Ayyur, hamlet of Ayyur .. .. .. .. .. Do.
104 .. Kattakoothanpatd, hamlet of Kullalakundu .. Do.
105 5 Parapatti, hamlet of Kallimandayam .. .. .. Palani taluk, Madurai district.
106 5 Vangaruchinnampatti, hamlet of Kallimandayam .. Do.
107 64 Ettappanaickenpudur, hamlet of Kulumakundam .. Do.
108 .. Krishnapuram, hamlet of Ellapatti .. .. .. Do.
109 15 Pallikottaipatti, hamlet of Karunkattankulam .. Periakulam taluk, Madurai district.
110 22 Chathirapattij hamlet of Veerapahdi .. .. .. Do.
111 24 Amachiasapuram, hamlet of Kunnur .. .. .. Do.
112 25 Asaripatti, hamlet of Mottanuthu .. .. .. Do.
113 26 Lakshmipuram, hamlet of Koilpatti .. .. Do.
114 28 Vegavathi Ashramam, hamlet of Thimmarasanaickanur. Do.
115 29 Kottodaipatti, hamlet of Pullimancombai .. .. Do.
116 29 Malayakoi ndankottai, hamlet of Pullimancombai Do.
117 29 Dharmathupatti, hamlet of Pullimancombai Do.
118 29 Pullimancombai, hamlet of Pullimancombai .. Do.
119 30 Kallodaipatti, hamlet of Gullapuram .. .. Do.
120 30 Thengalapatti, hamlet of Gullapuram .. .. Do.
121 34 Bangalapatti, hamlet of Tamaraikulam .. .. Do.
122 34 Jallipatti, hamlet of Tamaraikulam .. .. Do.
123 44 Perumalkoilpatti, hamlet of Devadanapatti .. .. Do.
124 45 Ayyankoilpatti, hamlet of Genguvarpatti .. .. Do.
125 45 Karichpatti, hamlet of Alagapuri .. .. Do.
126 .. Karichupatti, hamlet of Alagapuri .. .. Do.
127 .. Gopalapuram, hamlet of Kodivilarpatti .. .. Do.
128 .. Ayyanarpuram, hamlet of Kodivilarpatti .. .. Do.
129 .. Kodivilarpatti, hamlet of Kodivilarpatti .. .. Do.
130 .. Rottupatti, hamlet of Thevaram .. .. .. .. Do.
131 1 Muthuveeranpatti, hamlet of Kallothu .. .. Tirumangalam taluk, Madurai district.
132 24 Meikilarpatti, hamlet of Meikilarpatti .. .. Do.
133 25 Kumarkoil, hamlet of Chickampatti .. .. Do.
134 25 Pudur, hamlet of Chickampatti .. .. .. Do.
135 29 Ramanathapuram, hamlet of Usilampatti .. .. Do.
136 29 Vadugapatti, hamlet of Usilampatti .. .. Do.
137 29 Goundanpatti, hamlet of Usilampatti .. .. Do.
138 30 Nallathevanpatti, himtet of Pothampatti .. .. Do.
139 30 Othapatti, hamlet of Pothampatti .. .. Do.
140 30 Pommanpatti, hamlet of Pothampatti .. .. Do.
141 30 Valayapatti, hamlet of Pothampatti .. .. Do.
142 32 Thadayampatti, hamlet of Thadayampatti .. .. Do.
143 36 Rengapalayam, hamlet of Kethuvarpatti .. .. Do.
144 39 P. Chokalingapuram, hamlet of Periakattalai .. Do.
145 39 Kumarapuram, hamlet of Periakattalai .. .. Do.
146 39 P. Meenakshipuram, hamlet of Periakattalai .. Do.
147 40 Thummalapatti, hamlet of Thummalapatti .. .. Do.
148 41 Vannankulam, hamlet of Vannankulam .. .. Do.
149 42 Maroothu, hamlet of Manoothu .. .. .. Do.
150 43 Perumalkoilpatti, hamlet of Allikundam .. .. Do.
151 43 Pommanampatti, hamlet of Allikundam .. .. Do.
152 44 Kanavoipatti, hamlet of Vagurani .. .. .. Do.
153 44 Kodukkampatti, hamlet of Vagurani .. .. Do.
154 47 Saluppapatti, hamlet of Smdupatti .. Tirumangalam taluk, Madurai district.
155 48 Pallthupatti, hamlet of Poruppumettupatti .. Do.
156 50 Thidian, hamlet of Thidian .. .. .. .. Do.
157 50 Uchapatti, hamlet of Thidian .. .. .. Do.
158 50 Valangulam, hamlet of Thidian .. .. .. Do.
159 64 Uchapatti, hamlet of Uchapatti .. .. .. Do.
160 75 Karisalpatti, hamlet of Karisalpatti .. .. Do.
161 89 Ponnampatti, hamlet of Ponnampatti .. .. Do.
162 90 V. Ammapatti, hamlet of V. Ammapatti .. .. Do.
163 91 Valayapatti, hamlet of Sowdarpatti .. .. Do.
164 96 Perugamanallur, hamlet of Perugamanallwr .. Do.
165 98 Poosalapuram, hamlet of Poosalapuram .. .. Do.
166 106 ???, hamlet of Chittulotti .. .. Do.
167 106 Periachittulotti, hamlet of Chittulotti .. .. Do.
168 107 Paraipatti, hamlet of Paraipatti .. .. .. Do.
169 118 Genchampatti, hamlet of Genchampatti .. .. Do.
170 119 Ovari, hamlet of Villur .. .. .. .. Do.
171 121 Muniandipuram, hamlet of Thennamanallur .. Do.
172 124 Pottalpatti, hamlet of Kallikudi .. .. .. Do.
173 129 Veeraperamalpuram, hamlet of Arasapatti .. Do.
174 135 T. Kokkulam, hamlet of T. Kokkulam .. .. Do.
175 142 Maruthangudi, hamlet of Maruthangudi .. .. Do.
176 143 Kumaralingapurani, hamlet of Kuraiyur .. .. Do.
177 143 Masavanatham, hamlet of Kuraiyur .. .. Do.
178 144 Paraikulam, hamlet of Paraikulam .. .. Do.
179 145 S.P. Nitham, hamlet of S.P. Natham .. .. Do.
180 .. Ettunali, hamlet of Ettunali.. .. Tirumangalam taluk, Madurai district.
181 .. M. Thayanori, hamlet of M. Thayaneri .. Do.
182 .. Keelacottai, hamlet of Keelacottai .. .. .. Do.
183 .. N. Thayaneri, hamlet of N. Thayaneri .. .. Do.
184 .. Jari Usilampatti, hamlet of Jari Usilampatti .. Do.
185 .. Ramanathapuram, hamlet of Pappiahpuram Do.
186 .. Pottalpatti, hamlet of Kudipatti .. .. .. Do.
187 .. Saptur, hamlet of Saptur .. .. .. .. Do.
188 .. Anuppapatti, hamlet of Kudipatti .. .. Do.
189 .. Kavettinaickenpatti, hamlet of Jari Usilampatti .. Do.
190 .. Muthukrishnapuram, hamlet of M. Subbalapuram Do.
191 .. Chockalingapuram, hamlet of Silamalaipatti .. Do.
192 .. Meenakshipuram, hamlet of Jothilnaickanur .. Do.
193 .. Kullanuthupatti, hamlet of Thoddappanaickanur Do
194 .. Anaikoiipatti, hamlet of Uthappanaickanur .. Do.
195 .. Nallammapatti, hamlet of Thoddappanaickanur .. Do.
196 .. Kanjampatti, hamlet of Nakka lapatti .. Do.
197 .. Servaipatti, hamlet of Thoddappanaickanur .. Do.
198 .. Srirangapuram, hamlet of Thoddappanaickanur .. Do.
199 .. Sadayandipatti, hamlet of Nakkalapatti .. Do.
200 .. Muppidarpatti, hamlet of Muppidarpatti .. Do.
201 .. Kokkudayampatti, hamlet of Semanuthu .. Do.
202 .. Chettiapatti, hamlet of Thoddappanaickanur .. Do.
203 .. Malaipatti, hamlet of Thoddappanickanur .. Do.
204 .. Kulathupatti, hamlet of Thoddappanaickanur. Tirumangalam taluk, Madurai district.
205 .. Muthupandipatti, hamlet of Nakkalapatti. Do.
206 .. Kattalaimayanpatti, hamlet of Uthappanaickanur. Do.
207 .. Chinnachemmettupatti, hamlet of Thoddappanaickanur. Do.
208 .. Malachampatti, hamlet of Chempatti. Do.
209 12 Kunjapanai, hamlet of Jackanarai. Coonoor taluk, the Nilgiris district.
210 3 Thodugampatti-Kadambankulam group. Aruppukottai taluk, Ramanathapuram district.
211 266 Vadagarai-Pisinci group .. .. .. Do.
212 66 Chinnatherali and Periatherali-A. Melayur group. Tiruppattur taluk, Ramanathapuram district.
213 88 Thirumenendal-Palavangudy group .. Do.
214 105 Periavenkavayal-Puduvayal group. Do.
215 110 Sakkavayal-Sakkavayal group .. Do.
216 117 Meenakshipatti-Puluihipatti group .. Do.
217 146 Athirampatti-Tirukolakudy group .. Do.
218 158 Thirunathapatti-Vaniankadu group .. Do.
219 .. Sevalur, hamlet of Kalvehalli .. .. Krishnagiri taluk, Salem district.
220 144 Balakrishnapuram attached to No. 1, Marudhangudi vattam. Arantangi taluk, Tanjore district.
221 59 Srirangapillaikadu, hamlet of Settipulam. Tiruthuraipoondi taluk, Tanjore district.
222 111 Sampathnagar, hamlet of Ekkal .. Do.
223 38 Koncoappayanpatti, hamlet of Vickiramasingapuram. Ambasamudrarn taluk, ??? district.
224 .. Chennampatti .. .. .. .. Koilpatti taluk, Tirunelveli district.
225 14 Chockilingapuram, hamlet of Moolaikeeraipatti. Nanguneri taluk, Tirunelveli district.
226 43 Marankulam, hamlet of Pazhavoor, Rathapuram sub-taluk. Do.
227 45 Kalkarai, hamlet of Veppilankulam, Pazhavoor firka. Do.
228 76 Kakkaikulam, hamlet of Shenbagaramanallur. Do.
229 28 Ayyapuram, hamlet of Karisalkulam. Sankarankoil taluk, Tirunelveli district.
230 61 Udayaneri, hamlet of Vallakulami. Srivaikuntam taluk, Tirunelveli district.
231 .. Muthamalpuram, hamlet of Sivalarpuram, Karadiudaipu. Tenkasi taluk, Tirunelveli district.
232 9 Chettikurichi, hamlet of Alagiapandiapuram. Tirunelveli taluk, Tirunelveli district.
SECTIONS