Inams Act, 1869
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 7[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 8[Tamil Nadu Acts] IV of 18629 and IV of 186610 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:
Section 1. Effect of wording of inam title deeds and of wording of 12[Tamil Nadu Acts] IV of 1862 and IV of 1866
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 13[Tamil Nadu Act] IV of 1862,14 or in 13[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. Short title, The Madras Inams Act, 1869 was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901).
3. 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.
4. This expression was substituted for the expression Madras Acts by ibid.
5. The Tamil Nadu Enfranchised Inams Act, 1862.
6. The Tamil Nadu Enfranchised Inams Act, 1866.
7. These words were substituted for the word said Presidency by ibid.
8. 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.
9. The Tamil Nadu Enfranchised Inams Act, 1862.
10. The Tamil Nadu Enfranchised Inams Act, 1866.
11. 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
12. 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.
13. This expression was substituted for the expression Madra Act by ibid.
14. The Tamil Nadu Enfranchised Inams Act, 1862.
15. The Tamil Nadu Enfranchised Inams Act, 1866.