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159
THE SUPPLY OF PADDY AND RICE TO TRAVANCORE
PALACE
(EXTINGUISHMENT
OF
RIGHTS
AND
LIABILITIES) ACT, 1976
(Act 31of
1976)
CONTENTS
Preamble Sections
1
Short t1tle and commencement
2
Extmguxshment
of
rlght
of
supply
of
paddy
and
rlce
3. No
compensatlon to be
payable
THE SUPPLY OF PADDY AND RICE TO
TRAVANCORE
PALACE
(EXTINGUISHMENT
OF
RIGHTS AVD
LIABILITIES) ACT,
1976* (Act 31of
1976)
An
Act to
provide
for
the
extinguishment
of
the
rights
and liabilities in
respect offour
thousand paras0f
paddy, one hundred and
ten
paras of
NJavaa'a
rice and one and a
half paras of Oora nee to
the
Travancore
Palace Preamble.—WHEREAS 1n
Order
G5—18313/49/CS
dated 12th December
1949. the
former
Government of Travancore- Cochm hadordered that a
quantlty offour
thousand parasof paddy, onehundredandtenparasof
NJavara r1ceand one and a
half parasofOora rxce
would be
supplled tothe
Travan- core Palace
annually
for the use of the
former
MaharaJa
of Travancore and the
Palace 1nvtew ofthe Kandukrlsm
lands hav1ng been
surrendered to
Government, AND WHEREAS for gwmg effect
to the
pohcy
of the State
towards securmgthe
pr1nc1ples spec1fied 1n
clauses
(l3) and
(c) ofArtxele 39oftheConstltutlonof
Indla ItIS
necessary '
Recewed the assent of
the
Presxdent on the 13th
day
of
September, 1976 and
publxshed m
the
Kelala Gazette
160
to
provide
for
the
extmgurshment
of the
r1ghts
and
habrlrtres 1n
respect
of the
sard
paddy
and rrce, BE 1t
enacted 1n the
Twenty-seventh
Year
of
the
Republrc of Indra as
follows ——
commencement—(1)
Thrs
Act may
be called the
Supply 01
Paddy
and cheto
Travancorc Palaca (Extrngurshnrent oi
Rrghts and
Lrabrlrtres)
Act, 1976
(2) Itshallbe
deemed tohavecome.rnto
force onthe 20th
day of
Apr:l
1'J72
2
Extmguishment
of
right
of
supply
of
paddy
and rice.— Notwrthstandrng anythmg
contarned rn
any otherlaw for tne trmc
bemg rn
force,
or 111
any contract or
other
document. wrth effect
on
and from the commencement of
thrs
Act,
all rrghts,
liabrlrtresand
oblrgatlons 1n
respect of the fourthousand paras of
paddy, onehundred and
ten
paras
oi
NJavara rrcc and one and a
halt paras of
Oora
r1co
supphed
annually
by
the Government to theTravancore
Palace foruseoftheformer MaharaJa ofTravancoreandthe
Palace, 1n
pursuanceof the Order of the former Goycrnment
of Travancore-Cochm No
G5—18313/49/CS,
dated
the
12th
December,
1949,
shall stand extrngurshed, and
accordrngly no
paddy orrr'ce1n
pursuance of
the
sard Order
shall be
supplred to
the
Tr'avancore Palace
3 No
compensation tobe
payablc.—Notwrthstand1ng anythrng
contarned In anylawfor thetrme
berng 1n
force, 01 in any
contract or other
document, no
compensatron
shall be payable tothe
former
MaharaJa ofTravancoreorthe Travancore Palace for the
extmgurshment
by
sectron
2,
ofthe rrghts 1n
respect ofthe
paddy and nee
mentroned m thatsectron