Section 1 in Tamil Nadu Hindu Wills Regulation, 1829
1. Preamble.
- Whereas [xxx] [Certain words and figures, repealed by the Repealing and Amending Act, 1901 (Central Act XI of 1901), section 3, are omitted.] [clause second of section 16 of the [Tamil Nadu] [Substituted for the words 'clause second of the said section' by the Repealing and Amending Act, 1901 (Central Act XI of 1901.), section 3, and the Second Schedule.] [Administration of Estates Regulation, 1802] [Tamil Nadu Regulation III of 1802.]] directs that, on the death of a Hindu leaving a will, his executors "are to take charge of the estate of the deceased and proceed in the execution of their trust according to the will of the deceased and the laws and usages of the country"; and whereas this [xxx] [Certain obsolete words have been repealed by Central Act XII of 1876.] enactment is at variance both with the Hindu Law, according to the Authorities prevalent within [the State] [Substituted for the words 'these territories' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.], and with the [xxx] [Certain obsolete words have been repealed by Central Act XII of 1876.] obligation imposed on the Courts to administer justice to the [inhabitants] [Substituted for the word 'Natives' by the Adaptation Order of 1950.] in the said matters according to their own laws, and it is therefore expedient that the same should be modified, the [State Government] [Substituted for the expression 'Governor in Council' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] [have] [Substituted for the word 'has' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] therefore enacted this Regulation [xxx] [Certain obsolete words have been repealed by Central Act XII of 1876.]
