(1)This Act may be called the Malabar Tenancy Act, 1929.(2)It extends [xxx] [The words 'to the whole of the district of Malabar' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] to the Gudalur taluk of the Nilgiris district [xxx] [The words 'and to the villages in the South Kanara district specified in the Schedule' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.].(3)It shall come into force [in any of the areas to which this Act extends,] [Substituted for the words 'in the district of Malabar from the 1st December 1930, and in any of the other areas to which this Act extends' by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] on such date as the State Government may, by notification in the Fort St. George Gazette, appoint in respect thereof.The-Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930) printed in this Code was edited by the Secretary to the Government in the Law Department in pursuance of section 26 of the Malabar Tenancy (Amendment) Act, 1954 (Tamil Nadu Act VII of 1954). References only to the amendments made subsequent to the aforesaid Tamil Nadu Act VII of 1954 have been given in the form of foot notes.
