DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Mappilla Succession Act, 1918
Act 1 of 1918
Keyword(s):
Intestate Succession, Mappillas, Marumakkattayam, Aliyasantana Law of Inheritance, Property, Muhammadan Law
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l[TAMIL NADU] ACT No. I OF 1918
(Received the as8ent of the Governor on the 3rd dlcqy 191 8 and that of the &verna~-Cfeneral 0% the 26th $ May 1918; the assent of the G o v m r - G m r d soae ,,
$rat published in the Rmt 8t. George Gazette of the- '
11th June 1918.) , - An Act to amend and define the law of intestate succession among Mappillas 1
governed by the Msrukakkattcly~am ' or the Aliyasantana Law of Inheritance. .
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Preemble. Whereas it is expedient to amend and define the rulesof law applicable to intestate suoce8aion among Mappillas governed by the Marumkksttayam or the Aliyasantane Law of Inheritance; It is emoted as follows :-
Short title. 1. ( 1 ) This Act may be called the Mappilh Suoces sion Act, 1918.
1 These worda were substituted for the word a Ir&edras " by the Tamil Nedu Adaptation of LB'(R.8 Order, 1989, as emended by
the Tamil NBdu Adaptation of hw'a (Seoond Amendment) Order, 1969, whioh came into f o ~ on the 14th Jenusry 1969:
a For Statement of Objeots and Reasons, aee Fott st. Qcotge Uami:e, bted the 21st Maroh 1916, pp. 497-498, whiah wae with-
dralon; em p. 379 of %id, dated the 27th F e b ~ r y 1917, end &id, d a M the 10th April 191'7, p. 626 for the BS sa ~manded. For Prooeedings in Counoil, am iba, datad the 26th &ah 1918, pp.
119-120, and &id, dated the l l th June 1918, pp. 433-434.
This Aat was extended to the merged Stet8 of Pudukkbttai by
eeation 3 of, end the Fir+ SoheduIe to,the Tam11 Nadu Merged States
(Lawa) Aat, 1949 (Tam1 Nadu Aat XXXV of 1949). This Aot was extended to the byakumari'distriot and the Shenoottsh taluk of the Tirunelveli distriot by &ion 3 of, and
the First Sohedule to, the Temil Nadu ( T d e r r e d Territory) Ex- tension of Law% Aot, 1960 ( T d Nedu Aot 23 of lo&), whioh
oame into fome on the let April 1961 repaling + oomqonding
law in f o m in thst t8fiitory . ,
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1918 : T.N. Act I] Mappilka Succession 746
(2) It extends to the whole of the l[State of Tamil ~ o b e l ertent.
. Nadu].
(3) It applies to blappillas domiciled in the Persons to whom this Act '[State of Tamil Nadu] who are governed by the is
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Mamm&k&tayam or the Aliyasantana Law of (. Inheritance, and also, in respect of immovable property situated within tho '[State of .Tamil Nadu],
- to Mappillas domiciled outside the S[said State]
& who are so governed.
2. A person is considered to die intestate in respect Property in rea. of all property of which he has not made a testamentary ~~~~;;~~~; disposition capable of taking effect. ille is conside- red to have died
Exp1Qmtion.- "Property" in this section does intestate. not include tarwad property unless the persun dying intestate was exolusively entitled to it.
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8. Such property shall, notwithstanding any oustom Devolution I to the contrary, devolve upon his heirs in the order suoh property. and according to the rules of Muhammadan Law. ) 1 This expression was substituted for the expression " Presi-
, denoy of Mdm~ " by the Tamil Nadu Adaptation of Laws Order,
1970, which was deemed to have come into force on the 14th January
1969.
Thia expression was substituted for the expression '' Madma i Preeidenoy " by ibid.
Them words were substituted for the words " said PresidenoyS' 1 vb muagmph 4 o f , and the Schedule to, &id.
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