Kerala act 038 of 1963 : The Assumption of Management of Estates Proclamation (Repeal) Act, 1963 (No.38 of 1963)

222

THE

ASSUMPTION

OF MANAGEMENT ^OFESTATES FROCLA-

MATIONS

(REPEAL)

ACT,

1963

(Act ^33of

1963)

CONTENTS

Preamble. Sections

1. Short title and

commencement.

2

Repeal.

3.

Actions

against Government,

etc.

4

Validation of surrenders

made

before

the Act. The

Schedule.

ACT

38 OF 1963 ^"'

THE

ASSUMPTION OF MANAGEMENT

OF ESTATES

PROCLAMATIONS

(REPEAL)

A01", ¹⁹⁶³ An Act to

76.9651!

[he Prntlamalwrz: assummg the

management

of

mtazn estate: m Cochzn. Predmblt.—WHERLAS ^it

is

expedient ^to

repeal ^the

Proclamations assuming ^the

management ^ofcertain estates^inthe

former

State^of Cochin ; BE it enacted

in

the Fourteenth Year of the

Republic

of

India as follows ^:—

1.

Short title and

commencement.~(l)

This Act may be called

the Assumption ^of

Management ^of

Estates Proclamations

(Repeal) ^Act,

1963.

(2) ^Itshall^comeintoforce^atonce.

2.

Rtpml.—The

Proclamations

mentioned

in the Schedule are hereby repealed.

3. Actions

again"

Government,

eta—No action shall lie

a'gainst

the Government or

against

any

person

or

persons appmnted

for

managing the aflairs of the estates mentioned in the

Proclamations

repealed by section

2,

for any

act

bonafzdz

done or ordered to be done

during ^the period ^ofsuch

management

under^orin

pursuance^ofthe

provnsions contained in

the

said Proclamations and the rules framed thereunder.

"Received the aSsent^ofthe Governor on the thh

day oi November,

1963 and

published

in

the Gazette

. 223

4-. Validation

of

:umnder: made

before

the

Act —Thc surrender

of the estates

mentioned In the

Proclamations

repealed

by

section

2,

to the member:

thereof,

on the

execution and

registration

of

receipts ⁱⁿ

favour of the Governor of

Kerala

or

the Cochin Devaswom

Board,

made

before the commencement of this

Act, shall,

for all

purposes,

be deemed

to

be, and to

have

always

been,

validly

made,

and

accordingly,

no suit or other

proceedings

questioning

the

validity

of such surrendcl

shall be maintained in any

court.

THE SCHEDULE

1.

Proclamation I of "14

(Cochin)

dated

the 2nd

September,

1938,

assuming ^the

management^{of the}

Chazliur

Thekkepat Kovilagam, Vellarappilli

Vadakke

Kowlagam ^andthe

Elankunnapuzha

Nadakkal Kovnlagam.

2. The Pandal

Erinjana

Valli

Illum

Proclamation III oflllfl (Cochin)

dated^thellth

day ^of

September, ¹⁰⁴²

3. The

Patmjatliycdath

Mana

(Assumption

of

management) Il'ggglamauon

IV

of 1119

(Cochin)

dated the 21th

day

of

November,

1.

Proclamation assumin

management of certain

properties belonging ^to

Eledath Thaikkat

illom, ^{XII of"20}

(Cochin)

dated^the 29th

day

ofjanuary,

1945.

2