127
MYSORE ACT No. 18 OF 193% Gkat published in tle Mysore Gazette on the F;not D of September 1955.)
THE MYSORE (RELIGIOUS AND CHARITABLE) INAMS ABOLITION ACT, 1955
(Received tlhe assentof the President on the Nineteenth Day of Augst 1955.) , At to provide for the abolition of religious and charitable inams in the State of Mysore except Bellary District. WIEREASit is expedient in the public interest to provide for the Lbolition of religious and charitable inams in the State of Mysore axOEDt Bellary District and for other matters connected there ith; Be it enacted by the Mysore State Legislature in the Sixth Year of he Republic of India as follows : -
CHAPTER I.
(8) It applies to --
1. Short title, extent, application and commencement.-(1) This Act may be called the Mysore (Religious and Charitable) Inams Abuli tion Act, 1955.
PRELIMINARY.
(2) It extends to the whole of the State of Mysore except Bellary District.
(a) religious inans including the Sringeri Jahgir; and
(6) charitable inams. Eaplanation.- religious inam,' Or charitable inam grant of a village, portion of a village or land entered as inam' or Dbarmndaya inam '; as the case may be, in the aliena mean
Devaday
tion register kept under section 5l of the Land Revenue Code.
(4) This sectiou and sections 2, 34, n1 36 shall coune into iore at once aud the rest of this Act shall come into force in respect of any inam village, or ninor inam in an unalienated village, on i date as the Government may by notifiontion appoint.
2. Defnitions.-In this Act, unless there is anything repugaant the subject or context,
(1) all words and expressions defined in the Lnd Revenue Code shall have the same respective meanings as in that Code with tha nodifications, made by this Act:
128
(2) date of vesting " in relation to an inam means, the date appointed by a notification issued under sub-section (4) of section to be the date on which the provisions of this Act (other than soctions 2, 24, and 36) shall come into force in such inam:
(3) Deputy Commissioner includes any officer, not below the rank of a Deputy Commissioner authorised by the Goverament br notification to exercise the powers of a Deputy Commissioner under this Act;
(4) " Government" means the State Government
(5) c inam" includes an inam village and a minor inam; an inam;
(6) " inamdar " means a religious or chritable institution owning
(7) inam village" means an alienated village whether Sarva manya or Jodi or a portion of such village ; Ezplanation.--In respect of the Sringeri Jahgir, inan village means the group of inam villages specified in the Schedule to the
(9) Land Revenue Cole "
Code, 1888;
(8) kndim tenant" means a tenant as defned in section 84 of the Land Revenue Code;
(10) )inor inam village;
i.
Gazette ;
inam village, situated in an alienated village or in an unaliented
(12)
means an alienated holding other than means the Mysore Land Reveut (11)" notification " neans a notification published in the Mysor permanent tenant" means a who either unde' per'son who 8ection 79 of the Land Revenue ode or otherwise is entitled Sringeri Jahgir Inam Settlement Act, 1897:
2
tenancy in respect of any land used for agricultural purposes, the
duration
the
tenure of the inandar; but, where the inamdar is an institution
of
religious worship, shall not include a person rendering religious
servicein Or
maintaining, the institution as a pujari, archak or the
bolder of. a similar office, and
enjoying the beneits of any land
oomprised in the inam of such institution, without paying rentas
such in money or in kind to
that institution in respect of such land;
129
of which is c0-extensive withthe dúration of
(13) prescribed" means prescribed by rules made by the Govern ment uuder this
Act.
1)
of
3. Consequences
VESTING OF INAM IN STATE ANDITS
CoNSEQUENCES.
CHAPTER IESE) OE
of the vesting of an inam in the State, When the notification under sub-section (4) of section l in respect any inam has been
published in the Mysore Gazette, then,
notwitbstanding anything containedin any contract, grant or other instrumentor in any other law for the time beingin force, with
effect on and from the date of vesting, and save as otherwise
expressly provided in this Aet, the following consequences shall ensue, namely:
(a) the provisions of the Land Revenue Code relating to alienated holdings shall be deemed to have been repealed in their
ihe provisions of the
appiication to the inam; and
Land Revenue Code and all other enactments applicable
to unalienated villages shall apply to the said inam;
(b) all rights, title and interest vesting in the inamdar including those in all communal lands, cultivated lands, uncultivated lands, whether assessed or not, waste lands, pasture lands,
forests, mines and minerals, quarries, rivers and streams, tanks
and irrigation works, fisheries and ferries, shall cease and be vested absolutely in the Stateof Mysore, free fromal
encumbrances;
Act 55
(c) the inamdar shall cease to have any interest in the inan
other than the interests expressly savedby or under
the provisions of this Act;
(0) all rents and land revenue including cesses and royalties
accruing in respect of lands comprisedin such inam
on or after the date of vesting shall be payable to the State
and not to the inamdar and any payment made in contrl vention of this clause shall not be valid:
3
130
(e) all arrears of revenue, whether as jodi or quit-Tent andos Temaining lawfully due on the date of vest
recoverable fron the inamdar by whom they
and inay, without prejudice to any
other mode of recoVery
inamdar under this Act;
be realised by the deduction of the
amountof
and cesses from the compensation money payable to such were payabl.
inam, shall, cease to be in force;
such
() no such inam shall be liable to
attachment in execution of auy decree or other process of any court and any attachment existing on the date of vesting or any order for attachment passed before such date in respect of suca
(9) the Government may, after removing any obstructiontho may be offered, forthwith take possession of the ina and all accounts, registers, pattas, mutehalikas, maps, plans and other documents relating to the inam which tha Government may require for the administration thereof :
Provided that the Government shall not dispossess any person of any land in respect of which they consider that he is prina facie entitled to be registered as the occupant ; arrears
() the inamdar whose rights have vested in the State of Mysore under clause (b) shall be entitled only to compensation from the Government as provided in this Act;
(i) the relationship of landlord and tenant shall, as between the inamdar and a kadim tenant or a permanent tenant or any other tenant, be extinguished;
() the relationship of superior holder and inferior holder shall, &s between the inamdar and the holder of a minor inan, be extinguished;
againstthe Government or such inamdar.
(2) kadim tenants, pernnanent tenants and other tenants in the inao and persons holding under them and holders of minor inam:
shall, as against the Government, be entitled only to such rights and privileges and be subject to such conditions as are provided for by a under this Act; and any other rights and privileges which may bare accrued to them in the ina1 before the date of vesting aga1nst inamdar shall cease and determine and shall not be enforceabe
(2) Nothing contained in sub-section (1) shall operate as but for this Act would be avilable to him, bar to th
recovery by the inamdar of any sum which becomes due to b Lefore the date of vesting by virtue of his rights as inanmdar and au' euch sun shall be recoverable by hin by any process of law whie sting in Yespec
of any such inam shall after such
date continue to be
4.
Kadim tenants to be registered as occupants of their holdings. kadim tenant of the inamdar shall, with effect on and from date of vesting, be entitled
131
pperly to be registered as an occupant in spect of all Jands which immediately before the date of vesting, were included in his holaing. Nothing in this Act shall affect any right created by the kadim nt in any land included in his holding.
5 Permanent tenants to be registered as occupants ondikions-(1) Subject to the provisions of sub-section (2), every ton certain bermanent tenant of the inamdar shall, with effect on and from the Fate of vesting, be entitled to be registered as an occupant in Spect of all lands of which he was a permanent tenant immediately efore the date of vesting :
Provided that no person who has been admitted into possession of Dy land by an inamdar on shall except where the Deputy Commissioner after an examination
or after the first day of July, 1948, of all the circumstances otherwise airects, be entitled to be registered aS an occupant in respect of such land.
(2) In addition to the annual land revenue payable in respect of e 1and, permanent tenant entitled to be registered as an occupant O any land under sub-section (1), shall be liable to pay to the Bovernment, as prenium for acquisition of ownership of that land, au amount equal to twenty times such land revenue. The amount premium shall be payable in not more than ten annual instalments along with the annualI land revenue and in default of such payment, the amount due shall be recoverable as an arrear of land revenue due on the land in respect of which it is payable. O Other tenants to be tenants under Government. --Every tensnt
he inamdar other than a kadin tenant or a permanent tenant
Suall, with eftect on and from the date of vesting, and subject to the
Drovision8 of Chspter IV, be entitled to be continued as a tenant
under the Government in respect of land of which he was a tenaut
Under the inamdar immediately before the date of vesting:
Provided that nothing in this seotion shall, wherethe
inamdar
L8 an institution of religious worship, pply to a person
rendering
religious service in, or muintaining the institutionas
pujari,
archak or tho holdor of similar ofice and onjoying the
benetitsof
any land comprised in tho inaum of such
iustitutiou, without paying
rent as such in uoney or in kind to
that institution in respeot of
such land.9
5
7. Lands and buildings to vest in the holder of a minor inam
(1) Subject to the provisions of sub-section (8) every hoider of .
minor inam shall, with effect on and from the date of vesting
entitled to be registered as an occupant of all lands which immed:.
ately before the date of vesting were included in his holding other
than-
132
() communal lands, waste lands, gomal lands, forest lands, tank beds, mines, quarries, rivers, streams, tanks and irrigation Works ;
(i) lands in respect of which any person is entitled to be registered under section 4 or 5; or is entitled to be
continued as a tenant under section 6; and
(i0i) lands upon which have been erected buildings owaed by
any person other than the
holder of the minor inanm,
(2) Subject to the provisiorsof sub-section (3) every building situated within the limits of the minor inam and which was owned immediately before the date of vesting by the holder of the minor
inam, shall, with effect
on and from such date, vest
in the holder of
the ninor inam.
8.
(3) Notwithstanding anything contained in any law for the time being in force, the holder of a minor inam shall not be entitled
to alienate the land or th9 building vesting in hin under sub-section
(1) or (2), except by way of lease for a term not exceeding fire years :
Provided that nothing in this sub-section shall apply to an
alienation effected with the previous sanction of the prescribed
autherity.
Lands and buildings to vest in the inamdar.-(1) Subject to tbe
provisions of sub-section (8) every inamdar shall, with effect onand iron the date of vesting, be entitled to be registered as an
Ocoupant
of all lands other than-
() comuunal lards, waste lands, gonal lands, forest lands,tau
beds, mines, quarries, rivers, streams, tanks and irrigation
works;
(i) lands in respect of which any per aDy rson is entitled to be regis.
tered under section 4, 5 or 7; or is entitled tobe Continue
as a tenant under section 6; and
(i) lands upon which have been erected buildings owned
2hy person other than the inamdar. sit uated within the limits of the inan which was owned immediatel (2) Subjet to the proviaions of sub-section (3) every buildins
6
fore the date of vesting by the inamdar shall, with offect on and iroua such date, vest in the inamdar. Erplanation.--In this section "inamdar"
dher tban a holder of a minor inam referred to in soction 6,
3) Notwithstanding anything contained in any law for the time being in force, the inamdar shall not be entitled to alienate the land or building vested in him under sub-section (1) or (2), except by way of a lease for a term not exceeding five years:
l33
Provided that nothing in this sub-section shall apply to any alienation effected with the previous sanction of the prescribed uthority.
9. Determination of claims for registration of occupancy and continuation of tenancy. The Deputy Commissioner shall examine means an inandar
nature and history of all lands in respect of which a kadin uaat, a permanent tenant, the holder of a minor inam, or an IDAmdar claims to be registered as occupant under sections 4, 5, aud 8, as the case may be, or in respect of which any person laims to be continued as tenant under section 6, and decide in respect oi which lands the claims should be allowed. a
10. Liability to pay land revenue to Government.-(1) Every person whether kadim tenant, a perinanent tenant, the holder of a minor Government as land revenue,
WIth eftect on and from the date of vesting, be liable to pay to
an inamdar who becomes entitled to be registered as an UCupant under sections 4, 5, 7 and 8 in respect of any land shall, ía) in the casc of an inam village to which survey and settlement has been introduced under section 113 of the Land Revenue Code, tho amount equal to the land reveue aSsesSment ired 9n such land during such survey and settlenent; alienated villag0.
case of an ina) village to which survey and settlement bas not been introduced under section l13 of the Land Ilevenue Code, the anount equal to the laud revenue assesS-luent levied on the sume extent of siwilar land in an &djoioing determine Couunisaioner shall, after sucth
enquiry, as he
of certain
tho lud rovenue payable under olause
buildings situated in an inam.---Every
buildings which vest under sections
7
7 and 8 situated within the limits of an inam shall, wit eftect on and froun the date of vesting, vest in the person who owDe it immediately before that date.
12. Right to agricultural land used for non-agricultural purposes. Where any land used for agricul tural purposes has been eouvertad for any purpose unconnected with agriculture, the holder of such land shall be entitled to keep the land provided that such conversiOn was not void or illegal under any law in force at the time.
134
13. Saving of rights in certain cases.-(1) Where before the date of vesting, an inamdar has created any right in any land wbcn vests in the State, other than land registered under section I or o (whether by way of lease or otherwise) including rights in any forest, mines or minerals, quarries, fisheries or ferries, the transactions shal be deemed to be valid and all rights and obligations arising or after the date of vesting, shall be enforceable thereunder, on by or against tbe Government :
Provided that the transaction was not void or illegal under a law in force at the time :
Provided also that where such right Was created in any
land, unless it relates to land registered under section 7 or 8 the to do so, by notice given to tbe person COncerned, terminate the right Government may, if, in their opinion, it is in the public interest with effect from such date as may be specified in the notice, not
being carlier than three months from the date thereoi.
ment under the foregoing proviso, shall be entitled to COmpensation
(2) The person whose right has been terminated by the Goverl-
from the Government equal to the estimated net income to such person fron the land for the unexpired portion of the period tor which the rigbt was created haviug regard to all the Circumstences of the case. UHAPTER III, DeTENM|N ATION AND 14. Compensation how determined.The
PAYMENT OF CoMPENSATION. n reie:t of au ioan aball be dotermined in provisions of this Chapter. Compensution p lccordance BODratelylor erh ot he interests thereu
Pyabl'
Iwith the'
15. Compensation to be determined for the inam as a whole.--The' competnlion aliall be dotornied for tlhe inunm n8 whole. and not
8
l35
16. Basic annual sum,A sum called the basic annual sum shall irst be determined in respect of the inam.
17. Component parts of basic annual sum of an inam,-(1) The basic annual sum of an inam shall be the aggregate of the sums specified below, less the deductions specified in section 18:-() the whole of the average net annual income derived by the inamdar during a period of five years immediately preceding the date of vesting from lands in respect of which any person is entitled to be registered under sections 4, 5 and7:
(22) the whole of the average net annual incomne derived by the inamdar during a period of five years immediately precedingthe date of vesting from lands other than lands in respect of which any persOn is entitled to be registered under sections 4, 5, 7 and 8: Provided that
(a) the income from sandalwood or any other reserved forest Droduce shall not be included in the annual income from forests unless the right thereto was expressly conferred on the inan dar by a competent authority;
(b) the income from royalty on minerals or from mining leases shall not be included in the annual income unless the right to such minerals or mines was expressly conferred on the inamdar by & COmpetent authority and such right was recognised under section 38 of the Land Revenue Code;
(c) the income from ferries shall not be included in the annual income unless the right to such ferries was expressly granted to the inamdar by a competent authority.
(2) Where the particulars necessary to compute the average net annual income under clause (i) of sub-section (1) |for the full period or where the particulars available appear in Diaterial are not available
respects to be incorrect, the computation may be made in such nanner as may be prescribed.
(8) The provisions of sub-section (1) shall, in their application 0 a minor inam, be subject to the modification that in clause () and Clause (ii), the reference to section 7 and section 8, respectively, shall be omitted. l8. Jodi, etc., to be deducted.-From the aggregate of the suns
referred to in clauses () and () of sub-section (1) of section 17,
ascertained as aforosaid, there shall be deducted-
(a) the whole of the jodi, quit-rent or otber amouut, if aoy, of ike naturo, payable anuually by the inamdar;
9
(0) the annual remuneration payable to village offhcers
186
scales prescribed by the Governnent by or under the Mysore Nlagg Ofices Act, 1908, yhere such officers were emnployed by the jnanmdar:; (C) the average annual cost of maintenanceof irrigatio works incurred by the inamdar during the period of ive years immediately preceding the date of vesting ; (d) the average annual cost of managemeat of the inams :. the date of vesting.
inam 0nourred by the inandar during the period of five years immediately preceding
19. Payment of compensation.-() Tbe Governnent shall pay to the inamdar every yeâr so long as the institution exists aS COmpen- sation for all the rights of the inamdar vesting in the State of \M under this Act, the basic annual sum as a tasdik allowance.
(2) The sum payable under snb-section (1) may be paid in sul. form and maner, and at such time or times, and in one or ma
20. Interim payment,--(1) After the date of vesting and before the sums payable to the inamdar concerned have been finally deter. nined under sub-section (1) of section 19, the Government shall par to the inamdar
(a) in respect of the revenue year in which the notiication under sub-section (4) of section 1 in respect of the inam concerned is published in the Mysore Gazette, such sum as they may, on an approximate calculation, determine to be payable to the inamdar under sub-section (1) of section 19, less the rents, if any, collected betore the date of vesting by the inamdar from the kadim tenants and permanent tenants in respect of that revenue year ;
(6) in respect of each subsequent revenue year, the sum deteruined under clause (a), unless data for the better calculation thereof bave since become available, in which case, the sun to be pad shall be revised by the Government with reference to such data.
(2) After the sum payable to the inamdar under sub-section () of section 19, has been finally determined, all interim payments made to the inaundar under sub-section (1) of this section togete witlh the rent, if any, collected by the inamdar before the dte u vesting, shall be adjusted towards the sum so determined; and deficiency shall be made good to the inamdar by the Governmenr r Aiy exCeSs shall be deducted rom the sun payable to the inandar
by the Govment in auy subsequent revenuo yerr or years. instalmentss as-tay be prescribed.
10
21. Deputy Deputy
137
Commissionerto determine basic annual sum,-(1) The going provViSions the basic annual sum in respect of tlhe inam. Deputy Commissioner shall determine in accordance with the fore-
(2) Any inamdaror other person interested may within such tine as may
be prescribed or such further time as the Deputy Comumissioner may in his discretion allow, apply in writing to the Conmissioner for a copy of the data on the basis of which be proposes to determine the basic annual sum.
(3) On the receipt of such application, the Deputy Coumissioner shall furnish the data aforesaid to the applicant; and shall also before passing any order under sub-section (1), give the applicant reasonable opportunity of making his representation in regard thereto, in writing or orally.
(4) A copy of every order pa ssed under sub-section (1) shall be communicated to every inamdar concerned, and also to every spplicant under sub-section (2).
CHAPTER ER)
PrOVISIONS APPLICABLE TO TENANTS UNDER GoVERNMENT.
22. Application of this Chapter.--The provisions of this Chapter shall apply to the tenants continued under section 6.
23. Rent.-Every tenant shall pay to the Govern1ment the rent which was being paid by hin to the inamdar imnediately before the date of vesting :
Provided that such rent shall in no case exceed the naximum rent fixed under the Mysore Tenancy Act, 1952.
24. Continuation of tenancy on the death of a ten¡nt.-If a tenant dies, the Government shall continue the tenancy on the same term_ and conditions on which sucb tenant was holding it at the time of his death in favour of the heir or heirs of the deceased tenant unless Such heir or heirs do not agree to continue the tenancy on the same terms and conditions on which the deceased tenant was holding the land:
Provided that such heir or heirs pay or underake to pay the arrears of rcnt duc.
11
Explanation.--For the purposes of this section, an heir auy one of the following relatives of the deceased tenant:
(a) son
(b) son's son
(c) son's son's son
138
(d) widow
(e) daughter ) daughter's son
(g) motber
(2) father
(i) daughter's daughter
(i) brother
(k) sister () brother's son
(m) sister's son Provided that where the deceased tenant is survived by more relatives than one, the relative specified earlier in the order set out above slhall exclude all others coming after him:
Provided further that in any case in which the tenant was a manager of a joint hindu family the person wh0 succeeds as tbe manager of such family shall be deemed to be the heir.
(iv) has left the land fallow; or means
25. Termination of the tenancy.--(1) The tenancy of any land beld by a tenant shall not be terminated unless such tenant
(i) has failed to pay the rent of such land for any year;
(ii) bas done any act which is destructive or permaneutly injurious to the land;
(ii) bas failed to cultivate the land;
(v) has used such land for a purpose other than agriculture.
(2) No sub-letting of the land or assignment of any interest held by a tenant shall be valid. Such sub-letting or assignment shal! terminate the tenancy :
Provided that nothing in this sub-section shall apply to sub letting of any land held by a tenant who is a widow or a minor 0' who is subject to physical or nmental disability.
26. Procedure for eviction and recovery of rent.-(1) If the ABsistant Cowmisioner, after giving an opportunity to the tenaD show cause why an eviction order should not be made against hiid; is satisied that the tenant is liable to eviotion under the provis1ons of section 25, he may by order in writing, served on the tenadl direct him to quit the land within one mouth fronm the date of the service of the order :
Provided that wherc a tenant is liable to be evicted for failure to pay tlhe rent, the Assistant Commissioner ay, bofore directip;
12
139
tbe land, grant such reasonable time not exceeding one he deems it, for payment of tlhe rent in arrears. any persOn refuses or fails t0 comply with an order r sub-section (1), the Amildar may evict that person from, and possession of, the land and may for that purpose use such force necessaIy.
ritbinone month from the date of service of the order preier an
(3) Auy person aggrieved by an order under sub-section (1) |in writing to the Deputy Commissioner wh0 may aiter calling ra report from the Amildar and after affording appellant o be heard pass such orders thereon as he thinks it.
(4) Any arrears of rent due froma tenant shall be recoverable ANTeaI'S of Jand revenue. an
o Tenant when to be registered as 0ccupant.-A tenant, on
opportunity to
sywent o the Government of an amount equal to twenty-five times difference between the reasonable rent and the land revenue of be land held by him as a tenant shall be registered as occupant of ch land and such amount shall be payable in not more than ten l instalments and on or before such dates as may be fixed by the SCribed authority.
CHAPTER V.
Ezplanation,-In this section reasonable rent' means the rent Merined by the presoribed authority having regard to the factors apited in sub-section (3) of section 12 of the Mysore Tenancy Act, 952. MIsCELLANEOUS.
28. Conferment of rights in certain lands on inamdar.-(1) The Bovernment may, having regard to the benefits derived by the inandar iefore the date of vesting froun lands referred to in clause (¿) of sub astion (1) of section 7 or clause (i) of sub-section (1) of section 8 rhich vest in the Government, and subject to such conditions and restrictions, as may be necessary, conter by order such rights in such lands as they may deem fit :
Provided that the rights so conferred shall not affect the rights DI any other person in such lands.
(2) Wherc rights in any land are conferred on an inamdar under sub-section (1), the Government may determine such sum as
they way consider to be fair and reasonable annual value of rights, and such sum shall be deducted from the tasdik alowang
140
payable under section 19 to such inamdar.
29. Appeal from orders under section 9, 10, 21 or 26 to the prescribed authority.-(1) Any person aggrieved by a decisioN thirty days from the date of the decision, or such further time as the of the Deputy Commissioner under section 9, 10, 21 Or 26 may, witbin prescribed authority may
for suficient cause allow, appeal to
prescribed autborityand its
decision shall be final,
whose decision shall be final.
whether any building
and
(2) If any question arises Jand ial within the scope of sub-section (2) of section 7 or sub-sectio (2) dl section 8 or section 11 it shall be referred to the prescribed authontg reference
30. Enguiries by the Deputy Commissioner.-(1) The Deputy Com
wissioner may, by general or special
order, authorise any ofice
not below the rank of an Amildar subordinate to him to hold engnivin
on bis behalf, under this Act.
thereunder.
(2) In respect of every enquiry under this Act by the Deputy
Commissioner or any officer authorised under sub-section (1), the
provisions of the Land Revenue Code, relating to formal enquiry shall
apply as if such enquiry is a formal enquiry under the said Code.
31. Fee payable on applications, petitions, etc., under the Act.-Notwith.
standing anything contained in the Mysore Court-fees Act, 1900, or
any other law for the time being in force, the fees payable on any
application, memorandun of appeal or petition under this Act or rules
1nade thereunder shall be such as may be prescribed.
32. Jurisdiction of courts barred in certain cases.--(1 ) No suit, pros cution or other proceeding shall lie against the Government for au act done Or purporting to be done under this Act or any rule
the previous sanction of the Government.
(2) (a) No suit, prosecution or other proceeding shall lie agains
any officeror servant of the Government for any act doneor pur.
porting to be done under this Act or any rule thereunder without
(b) No officer or servant of the Government shall be liable inres-
pect of any such act in any civil or criminal proceedin8) ifthe
act
was done in go0d faith in the course of the OxeCution of the duties
or the discharge of the functions, imposcd by Or under this Act.
14
141
13) No suit, prosecution ( ) or other proceeding shall be instituted gainst any officer Or servant of the Government for any act done or purporting to be done under this Act or any rule made thereunder, r the expiry of siX months frøm the date of the act complained of. Repealof Mysore Act XIX of 1950.--With effect on and from he date of vesting, the Mysore Alienated Villages (Protection of Tenants and Miscellaneous Provisions) Act, 1950, shall be deemed have been repealed in its application to the inan village Oncerned.
34. Power to make rules,--(1) The Govern ment may, subject to the condition of previous publication, make rules to carry out the pur poses of this Act.
(2) In particular and without prejudice to the generality of the toregoing provision, such rules may provide for-
(a) all matters expressly required or allowed by this Act to be prescribed:
(0) the procedure to be follo wed by the Deputy Commissioner, authorities and officers appointed, or having jurisdiction under this Act ; \C) the tine within which applications and appeals may be present ed under this Act, in cases for which no specific provision in that behalf is nade herein;
(4) the application of the provisions of the Code of Civil Procedure, 1908, and the Indian Limitation Act, 1908, to applications, ppeals and proceedings under this Act.
(8) All rules made under this section shall be published in the Mysore Gazette and on such publication shall bave effect as if nacted in this Act.
(4) All rules made under this Act shall be laid for not less than even days before the Stute ILegislature as s00n as possible after they ure nado and shall be subject to such modifications as both Housesof uhe Legislature may make during the session in which they are so laid.
35. Penalties. -(1) If nny person wilfully fails or neglects to
has vested in the State under this Act or furnishes intormatio which he knows or has roason to believe to be false or does not believe to be true, he shall, on conviction by a magistrate, be punishable with imprisonment which may extend to three months or wit fn
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which may extend to two hundred rupees or with both.
(2) No prosecution under sub-section (1) shall be instituteal except with the previous sanction of the Deputy Commissioner o the District.
36. Power to remove dificultiesIf any ditioulty arises in pivin effect to the provisions of this Act, the Government may, as occasion purpose of removing the difficulty.
nay require, do anything which appears to them necessary for the
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