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Tamil Nadu act 032 of 1955 : The Tamil Nadu Marumakkattayam (Removal of Doubts) Act, 1955

Matu~ttakkattayam [19% : *'T.k. Art X?L%lt 5 75

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: ,g

(Ilemoval o j Doubts) r r:

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1VAMIL NADU] ACT No. XXXII OF 1955."

HE ~ ~ A M I L NADU] MARUMAKKA~AY AM (REMOVAL

OP DOUBTS) ACT, 1955.1 1 ,1

., 44, &

(Received the a s s k t c j the President of the 15th O~tober

, 1955; first published in the Fdrt St. George Gazette i \I

Extraordinary on the 19 th October 1955 .) .!i $

~n A C ~ to remove cdrtain doubts in the 'warnif Nadu] Maromakka t tay'em Act, 1932 '[Tamil Nadu] Act

- ' XXII of 1933, in regard to sthanams and 'sthanam . - properties.

W ~ R B ~ doubts have arisen about the true legal character of certain propxties which are erroneously c12imod to be or regarded as sthanarn properties, but , which are . . properties of the tarwad, the male me,mbers of which

to succeed to the stbanam and it is neoes-

,fy to , remove those doubts in respect of this question i . . - A"

BB it enacted in the Sixth Year of the Republic of India , . ., . ?.

t

' as follows :-1

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1. (1) p b s Act may b~ called the lvsmil Nadu] Short ti&%, L ;. and ' , m m a k k a t t a y a m (Removal of Doubts) Act, 1955. . t +.&. . - $ -' ., applicrt&.~~. ,,p .

(2) 1t apply to all per sons governed by the '-t . . "!,

?mil Nndt.11 Mar umakkattayam -Act, 1932 (l[Tamil ltT. . Nadu] Ad Xl&II of 1933).

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2, Notwithtanding any decision of Court, any artai*? kind8 OQR' -+ . "

si&,na~n in respect of which- sthaam . , '.

(a) there is or hed been a t any time en intermingling pro e * H . , " * P of rh propcxties of the sthanarn and the propertiesof the gga;; :; ' tarwad, or pr opsa- , ,; . -< ,

(b) the mcnibers of th3 tarwad lwve been receiving .,., .'. m$intena 11,cd f t ~ ~ n t h; pr OP ;'ties pW"'tin$ '0 be. i' ' sthan?.m pro~rt ies "S of right, or in pursuance of a

custcm or otherwise, 01- --'Z

i T~~~~ words were subsiitu! cd for the word "Madras" k the Tamil Nadu Adaptation of Laws Order, 1969, as ammdd by

- , Tamil Nadu Adapt at ion of Lalis (S ewild blendment) Ord@f,

1 969.

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3 ~~r s t~tement of Objects and Aeasons see Fort St. George

Q~ iefte, pa*-~-A, dated the 10th A u a ~ f 1955. Pa* 17"

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576 1955 : T. N. Act XXXII] Ma~umakkuttccya~~ (Retfiovcd of Doubrs)

(c) There had at anytime been a v;tcancy caused by

there being no male member of the tarwad eligi succeed to the sthanam,

4 shall L. -I -emf:d to b: and shall be dkemed always to b v e ' den a Marumakhtaycim tal-wad and thc properties appxtaining to such s s tbnam shall be tl~cmed to bc and shall be deernect always to hsve b<:eil properties belon- ging to th.: t::~ waC to which thz provisions of thc lna anil Nadul . Maru.nakkattcyan1 Act, 1912 (l["g'amil Nau] Aci XXll of 1933), shall ;!pply. BxplanationlAll words a nc! expressions uszd i n this ' Act. shqll b2er t hc: same m-aning as in the l[T2mil N ~ d u ] Marum4ck?ttepm Act, 1932 Cpfirnil ~ ; l d u l A C ~ X X I ~ af 1933). 4 . $ * * C . 1 . . i .. 8 . , > 1 , . C' - - , .- - . 'ThesewordsWeres?lbstitutedfor the word ggMa&asw* byye Tamil Nadu Adap:alion s f h q s Order. : 5% 2 . t r ~ y h ~ ~ S, r% T- a=& -4&3.&-" 3'53 :: ;kw& t=>:.; s**a.&--+ :.&g.2$ **a*

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