Odisha act 005 of 1944 : The HINDU WOMEN'S RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL LAND IN ODISHA) ACT, 1944

Department
  • Department of Law
Enforcement Date

28 May 2009

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ODISHA ACT 5 OF 1944

THE HINDU WOMEN'S RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL

LAND IN ODISHA) ACT, 1944

(21stApril 1944)

AN ACT TO EXTEND THE OPERATION OF THE HINDU

WOMEN'S RIGHTS TO PROPERTY ACT, 1937, AND THE HINDU WOMEN'S RIGHTS TO PROPERTY (AMENDMENT) ACT, 1938,

TO AGRICULTURAL LAND IN THE PROVINCE OF ODISHA.

11ICRF,AS tho Ilindu Women's

1937 XVIIIöf Rights to Proporty„ Act amendedby the Ilin(Cli women's'1937. liJght8 to Property (Amendment) Act, 11)38.purportedto give better rights to of1938,

• • W0tnonin of property in gehe•r41;

•Iiihog. thetthosnidAqt.•$ßno!operate• agr cultural land ;

.4ND WHEREAS

htWOalready.tidconplacoin the Province Of 4)riB8u on•tho that women had goquhod rjghtH under tho

Aot in rogpcotof ngriculturallandaswell Othor kmdN of property ;

AND WIIERICAS it . -is thereforO X'xpodient to extend tho operation of the Ntttd•Act, Jo ugricultural land in tho HaidProvinco with retrospectiveeffect, but)with certainsavings,for the purpose of giving womenbetter rights under the NiiidAct, in respect of agricultural land"

in the said Province as well as for validat- ing tho transactions referred to above aud tor other purposes;

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Sl ort title and extent.

Extension of I 'rop.•rty Act, to agricul-

tural Inn•lH in Oriet;a.

It is ns follows Act Ilia y be called the(1) 'l'liis II inclu \V0111en's Rights to Property to Agricultural Land( Extension in ()rissa) Act, 1944.

(2) It extends to the whole of the Province of Orissa.

property " in the2. 'Ille expression I lindtl \Vornen's Rights to Property Act, 1937 as amended by the Hindu H'ornen's Rights to Property (Amend- 1937 ntent) 1938 in its application to the cf 1938. I 'rovine,e, or ()risssn shall include and shall always to have includedbc (lee) ned land, and the provisions ofricuItA1 the said Act shall apply and shall be (leetned always to liftxe applied to aori- the said Provincein cultural

acco rdingly.

3. NotwitllHt,anding anything containedSaving of previot;n in section '2, where any person who, buttransfer. for this AcL, would havo been entitled to in possession any property, has been

thereof or has Inade a transfer thereof,

his possession up to the date of the com- rnencentellt, of this Act shall be deemed to be lawful, and the transfer so made by

this Act had not been passed.

Saving of

law 8.

OGP (LA) 111

4. Not,hing in this Aet shall be deemed to aflöct uny special law for the time being in force in any part of the Pro- vince of' relating 10 succession to the rights of tenants in aoricultural land.

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