'I'TAMIL NADU] ACT No. VII OF 1928'. [THE MAPP~LLA W~LLS A&. 1928.1 (Recei~~rd tire assmr of the Governor on the 9tIt Afc~y 1928. crncl t/lar of the Governor-General on tlze 30th
M r ~ y 1928 ; the assent of the Governor-Ceiierul was $rst plrbli~herl in the Fort St. Gcorgc Cazrtte of the 1C)tlt Jtrnr 1928.)
An Act to define the Law relating to Wills l ~ y Mappillas. I I preamble. WHEREAS i t exfcciicnt to dcfinc thc law relating to testa~licntasy disposiiiolls by Mappillas govcrncd by the M:lrumskkrittayon.~n or the Aliyas:ln~:inn Law
of' lnheritancc ;
A SD WHI:RCAS I hc previo~s :~nct ion 01' tile GO! t'r- nor-Gencral ha\ been obta.inrd i o tllc passinp of [his Act ; I t if hereby cr?:\ctcc! ns i i ~ i l o ~ ~ s :-
1. This Ac n ~ a y bc cnllcd ~ h c M:lpl>iJl;~ Wil l s Short title. A,,,, 1928. i l
2. ( i ) It shall colnc into forcc ott rhc I c l ci:ly of
January 1929. Extent. ( i i ) It oxtcnds to Ihc whole of thc '[Stote of T;ln1il Nadu]. 1 --
a These words were substituted for the word " hfadraa " by the Tamil Nadu Adaptation of Laws Order, 19G9, asamended by the Tamil Nadu Ad:iptation of Lows (Second Amendment) Order, 1969,
which came in to force on the 14th January 1969.
For Statement of object; and Reasons, See Fort St. Grorge
%- Guzetle, dated the 8th November 1927-Part I V , p.137.
This Act was extended to the merged State of Pudukkottai by
1. sation 3 of, nnd the First Schedule to, the Tamil Nadu Merged States substituted for the expression " Presihncy
I N ~ d u Adaptation of Laws Order, 1970 come into fom on tho 14th January 1969
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1 [Tamil Nadul
Act I of 1918. 'parnil Nadul Act V of
1898.
1928: T.N. Act vrrj MapMa Wilfs ., 247
(iii) It applies to testamentary dispositions by Mappillas governed by the Marumaktattayam or the Aliyasantana Law of Inheritance in respect of property which, but for such testamentary disposition, wodd devolve in accordance with the provisions of the Mappilla Succession Act, 191'1. Psrsons to whom and
propcrtica to
which this
Act is
appiicablr.
3. Teqtamente? dispositions to which this Act T$%p%t
applieq sl~al l be governed by the Muhammadan Law ,tionsby
rc la l in~ to \~ills:?,~d nclt by the Ma1nF:r Wills Act. 1898. Mappillas to
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I
i i i
I
i
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1 These words were mbstltuleu for the word " kldras " by t h ~ T'1mi1 Nadu Adaptation of Laws Order, 1969, a s an ended by the Ta~nit Nadu Adaptation of Laws (Second Amendment) Order, 1869, n hirh came into force on the 14th January 1869.
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