Kerala act 021 of 1961 : The Pattazhi Devaswom Lands (Vesting and Enfranchisement) Act, 1961 (No.21 of 1961)

467

THE PATTAZHI DEVASWOM LANDS

(VESTlNG

AND

ENmANCHISEMENT) ACT, ¹⁹⁶¹ (Act ^2|of

1961)

CONTENTS

Preamble. Secuons . ll.

l2.

[3.

Short title and commencement. Saving.

'

Definiuons.

Cesmion of the

rights

of rhe

Temple. Tenants ^tobe

proprietors

and tharissu^toVestm

Government. Compensation ^tothe

Temple. Tenants ^to

pay compensation ^fox

rights

vested ⁱⁿthem. Liability ^to

pay basnc ^{taxandcess on}land. Issue of

palms,

em, ^totenants.^. Amounts due^toGovernment ^tobe recoverable nude:

the Revenue

Recovery ^Am. Indemmty. Power ^tomake rules. Po ^.ver[0remove difficulties. Schedule.

468

ACT 21 OF 1961

THE

PATTAZHI

DEVASWOM LANDS

(VESTING

AND

ENFRANCHISEMENT) ACT, ¹⁹⁶¹

~

An Art In

provide for

the

zq/'mnrhistmenl of

urlam

(and:

belangmg

la III:

Pallazhz ^Dem

Temple ^andm

Keezhrrdux

andfar

1h:

vetting

m

[In Government

If

Kcmla

of

certain other land:

belonging

la the mid Temple ^and

KetzlueduJ. Pr:amble.—WHEREA5 ^itis

expedient ^to

provide

for the enl'ranchise ment of certain lands

belonging

to

the Pattazhi Devi

Temple

and

its Keezhcedus ^andforthe

vesting ^m

the Government of

Kerala ol'ccrtain other

lands

belonging

to the said

Temple

and

Keezhecdus, B: it enacted

in ^the

Twelfth Year

of the

Republic

of

India as follows.—~ l.

Slum mic and

cammzmmnl.—(l)

This Act may be called the Pattazhi Devaswom Lands

(Vesting ^and

Enl'ranchisement)

Act,

1961.

(2) ^Itshall^comeintoforce ^atonce. 2'

Samng.—Nothing ^inthisActshall

apply ^tothe

lands

spemfied ⁱⁿ the

Schedule.

3.

szmxlmmiiln

this

Act,

unless the context otherwise requires,~ (a i "basic^tax"means^thetax

imposed by ^theGovernment under the

provisions ^oftheKerala

Land ^Tax

Act,

1961 ; (b)

"Government"

means^the

Government^ofKerala.

(c) "holding"

means ^anylandowned

by ^the

Temple ^{and held hy} tenant,

.

(d)

"pmscribed"

means

prescribed by ^micsmade

under ^this Act

(e)

"Temple"

means^thePattazhi^Devi

Temple

Situated ^{in the} Pattazhi

Village ^In

the

Pathanapuram

Taluk and includes ^the

following Keezheedus ^ofthe ^said

Temple. namely:—

(i) ^the

Kundayam temple

situated ^inthe

Patlazhi

Village ⁱⁿ the

Pathanapuram

Taluk;

and

(ii) ^theMannadi

temple

situated^inthe

Kadampanadu Village in the Kunnathur Taluk ^. (1")

"tenant"

means^a

person holding ^atthecommencement^of this Act lands owned

by

the

Temple ^on

\cnpattam. kanam^or

any othei kind of tenure

directly

under ^the

temple, (g)

"tharissu"

means^landowned

by ^the

Temple ^andentered ^as

"tharissu" ^intherevenue records. in!

keceivcd

the assent of

the

Prmdent on 23rd

June

1961 and published ^IntheGazette

Extraordinary

dated^{6th july 1961}

469

4. Casalzon

aftli: ugh}: qflhe

Tamplr.——On

and after the commence- ment of this

Act,

nOIWithstanding anything

contained in any law ^or contract or in any decree

or

order of court,

the

Temple

shall—

(1)

cease^tohaveanyright,

claim^or

interest ⁱⁿ

respect ^of—

(i) ^the

lands

comprised ^inthe

holdings; ^and (ii)

tharissu, ^and i

(2)

cease^tohaveany right ^tocallect arrears^ofrentin

respect ^of lands

comprised ⁱⁿany holding

which remain

unpaid

to the

Temple

on the date of commencement of this

Act, but the

Temple

shall

be

entitled

to

icceive

and

be

paid compensation as hereinafter

provided

for the

extinguishmcn'

of

such

rights,

claims and-interests.

5.

Tenant:

to

be

proprietors

and thamm to wt in

Gnmnment.—On

and alter

the

commencement^ofthis

Act,— (i)

every

tenant

shall,

subject ^{to the}

provlswns ^ofsection

7,

have full proprietary righis

in the land

comprised

in

his holding ^{and such}

rights

shall^be

heritable ^and

alienablc,

(ii) ^thetenants shall^notbeliable^to

pay ^renttothe

Temple; and

(iii), ^all

tharissu

sliall ^{vestin the}

Government.

6.

Campensati'nnla ^the

72mple.—(l)

The Government

shall,

by way of

compensation ^for

the

extinguishmcnt

of the

rights,

claims and interests of

the

Temple

under section

4, pay

to the

Temple ^a

sum of four lakhs and

seventy-five

thousand rupees. ('2) ^The

amount^of

compensation payable

under

sub-sectitm

(1)

shall he

paid ⁱⁿ

cash ^and

shall ^bearinterest^attherate^of4 per

cent per

annum from the ~lst

day

of

April,

l959,

till the date^of

payment.

7.

Tenant:

to

pit} campenmlwn far right!

varied in

tfiem.—( l)

In conSi- deration of the

rights

vested ^{in a}tenant under section

5,

the

tenant shall ^beliable ^to

pay—

(i) ^totheGovernment—~—

(a) ^insuchmanner^as

may^be

prescribed ^anamount

which shall ^be

equal ^toninetimes^theannual^rentonthe

lands comprised ^inthe

holding

where^suchlands^arelands adapted ^forthecultivation^of

paddy, ^orfivetimes^the annual rent on the

lands

comprised

in

the

holding

where such lands are not lands

adapted

for the cultivation of paddy; ^and

(h) ^the

basic ^taxin

respect ^ofthelands

comprised ^inhis

hold- ing from the first

day

of

April,

1959, up ^tothe commence» men: of this

Act,

and

(ii) ^[0the

panchayat ^thecess'in

respect ^ofthelands

comprised ⁱⁿ his

holding

from the first

day

of

April, 1959, up ^tothe commencement of this ^Act.

470

(2)

Where^theannual^renton

any^land

comprised ^ina

holding ^is fixed ⁱⁿ

paddy,

such annual rent

shall,

for the purposes of

this section, be

computed

in money

at the rate of one

r'upce

and

fifty naye

parse per para ^of

paddy.

(3) ^Theamount

payable

under

sub—clause

(a) ^ofclause

(i) ^ofsub- section

(1)

shall

bear

interest at the rate oft} per

cent

per

annum from the date of the commencement ol'this Act. The amount

shalll

be

paid in twelve

equal half-yearly

instalments

together

with interest accrued due on the

amount

outstanding

on the

date

of

payment

ol' each instal- ment.

.

Provided ^{that it}

shall

be open

to^thetenant to

pay such amount in a

lump,

Without any interest,

wrthin a

period

of one

year from the corn- mencement of this Act.

8.

Lmbrhlj ^Ia

pry

bum^laxundress^on

lands—(l)

Notwithstandmg'any- thing

contamcd ^{inthisActorinthe}

Kerala^{LandTax Act,}

196],—

(1) ^the

Temple

shall^beliable^{to pay tothe}

Government, ⁱⁿ respect ^ofthe

lands

comprised ^inthe

holdings ^{and the} tharissu

only

one-hallof the basic ^taxforthe financial year 1958-59,

and^no

basic ^tax

shall

be

payable

in respect of such lands

by

the

Temple

to

the Government

from the lst

day oprril,

1959; (n)

every

tenant

shall ^be

liable^{to pay}basic ^{taxto the}Govern- ment ^on

and from the commencement of this

Act.

in respect ^oftheland

comprised ^inhis

holding.

(2) Notwithstanding

anything

contained^{inthis Actorin the} Kerala Pancha^tats

Act,

l960, ^orIn

any rules,

bye-laws,

notifications^or orders issued

thereunder,—

(i) ^the

Temple

shall^beliable^{to pay to any}

panchayat ^only one-half of

the ^cesson

land {or the financial year l958-59 levied

by ^that

panchayat ⁱⁿ

respect ^oftheland

comprised in the

holdings

and the

tharissu,

and no cess

on

land shall be

payable ⁱⁿ

respect ^ofany ^suchland

by ^the

Temple

to any panehayat

from the lst

day of'April,

1959; (it)

every

tenant shall^beliable^{to pay onandfromtheoom~} mencement of this Act the eess on land in

respect of the land

comprised

in his

holding

levied

by

the

panchayat within

whOsejurrsdiction

such

land

is situated.

9. Irsue

a]patter, "5., ^to

InmnlL—(l)

As^soonas

may be after the commencement of this Act the

Government

shall issue

pattas ^orother documents

e\idencmg

the

right

of the tenants ⁱⁿ

their

holdings.

Such pattas ^orother

documents shall contain^such

particulars^asmaybe pracrrbedv v

(2) ^The

Government^may

appoint ^or

anthorise ^such

officer^or officers ^as

they ^deemnecessary^{for the}purpose ^of

settling ^thetaxor

other dues

payable

by

the tenants^tothe Government ^{or to}

any other autho. rZry ^{and forthe}

Issue^ofpattas ^or

other documents.

Law DEPmrt'm'i' ti .

t'.' Cficntnnm. Hum;

...1' i

KER-ILA sun:

'7'!» —--

Dr:

471

' ^_

10. Amman: ^{due to}Gar/Human!^toInucorzrable under ^theRevenue

Revue-ear Ael,——Any

amount^{due tothe}Government^fromthetenants under ^this Act shall be ^afirst

charge ^onthe

holdings,

and the instalments and interest due shall

be recoverable ^asaiicars of land

revenue under the provisions ^oftheTravaricore-Cochin Rexenue

Recoveiy^Act,[951, as if

they ^werearrears^of

public

revenue^duetotheGovernment. '

ll.

ludemmgtflul

Na^suitorother

legal proceeding

shall^lie

against the Government ^forany ^act

which^isin

good

faith^{done or}intended ^to be done under ^thisAct.

(2) ^No

suit,

prosecution ⁱⁿ

other

legal proceeding

shall ^beinstituted against ^anyofficer^or_person^dulyappmntcd ^orauthorised under^this Act in

respect

of

anything

which ^{is in}

good

faith done ^orintended ^tohe done

under^{this Actorthe}rules^made

thereunder.

12. Power to make

rulex.i(

l) ^The

Government may, by

notification in the

Gazette,

make rules for the purpose of carrying into effect the provisions ^{ofthis Act.}

(2) ^In

particular, ^andwithout

prejudice ^tothe

generality ^ofthe foregoing

power,^suchrules ^mayprovide ^for—

(a) ^thesettlement ^ofthetaxorother^dues

pa)able by ^the tenants;

(b) ^thedetermination ^{of thedateof}

payment ^ofthefirst instal merit of dues

by

the tenants;

(c) ^thepiocedurc^{for the}issue^of

pattas ^orother documents \

and the

particulars

they

should

contain;

(d) prescribing

forms where forms ^are

necessary, (e)

piOViding

for

appeals ^from

order:^{of the}

officcis

appointed or authorised to

settle

the tax or

other dues or to

is'ue pattas ^orother

documents; (f)

regulating ^the

powers^ofthe

appellate

authority ^andthe procedure ^tobefollowed

by ^such

authority;

(g) ^all

other matters

required ^or

allowed

by ^thisActtobe prtscribed.

(3) ^Thepower ^tomakerules conferiied by ^this

section ^is

subject ^to the condition of

previous publication.

(4) ^Theniles^madeunder ^thissection

shall, ^assoonas

possible

after they ^are

made, ^{be laid}before^the

Legislative

Assembly ^oftheState^of Kcmla for ^a

period ^{of not less than}

fourteen

days ^and

shall be

subjcct to such modification ^asthe

Legislative Assembly may make

during

the sgsion ⁱⁿwhich

they ^{aresolaid orthe}scs>ion

immediately

following.

13. ^{Pawn to}rerun»:

difimlms.—Il'any difficulty

arises in givmg

efi'ect to the

provisions

of this

Act,

the Government may, ^as

ocmsioi; may require, ^do

5

Description ^oflands

exempted ^fromthe

provisions ^{0f theAct}

SCHEDULE

(See

.mlwn ²⁾ Survey

]

Extent 5]. No. ^'

Taluk

Village ^~

Remarks No.

|

Letter

l ^Acre

l

Cents l

Pathanapuram

Pattazih 20 l57 ^I

5

10 Kutialamalamkavu

required

{or the

conduct of Kurava Malakkuda function in

Mccnam. 2 do. do

l32

449 2 58 Pulikkunnumala

required

for the

conduct of Thullal and

PODjZIS

in connection With the Makayiram'l'huunal

l'utivalⁱⁿ

Kumbhom. '5 do. do 176 6 l 10 Tank and its

premises (Pattazhi

Devaswom)

4

do, dol 207 9A] 6 51

Patxazhi

Temple

site and the

buildings

in it (village

office, camp^shedand

temple

buildings) '"1

do do 208

l 70

Site of Devaswom

Superintendent

5

Office, Puma

and the

building

in

it. 6 do do

210 ll 20 Land on the eastern

side of Vadakke

Arapum,

7

do. do 207 3 85

Pathway

leading

l0

temple

tank.

8

do. do 210 l2 .

_ 48 Site of Ihe

Vadakke

Arapura

and the

buildings 9 do. do. 503 l 2

27 Site of

Kundayam temple (Kcezhccdu

of the Pattazhl

Dcvaswom)

and the

building.

10

Kunnathoor Kadambanad 407 IA 89

Site of

Mannadi

temple

and

the

building:

therein. I l

Pathanapuram

Pauazhi

95 5

One mango

tree

and one

jack

tree on road puramboke,

Thanathu—leased^outon

short term

Kuthakapattom. I?

do do 419 318 56

Thanathu land leased out

on

short term Kuthakapattom.

I3

do. do. ; Nine trees

standing

on the bunds at

KanJira- thumkal

Yellah,

Neduvankulathu

Yellah and Chirakkara Yellah—T hanathu—leased out ~

on

short term

Kuthakapanom.

I

Z