Section 1 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
1. Short title, extent, applications and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [xxx] [The expression 'except the Kanyakumari district and the Shencottah taluk of the Tirunelveli district' was omitted by section 2( i) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).](3)It applies to all minor inams.(4)It shall come into force on such date as the Government may, by notification, appoint:[Provided that in respect of the transferred territory, it shall come into force on a date to be appointed by the Government which date shall be after the publication of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964, in the] [Proviso was added by section 2(ii) by section 2(i) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] [Fort St. George Gazette.] [Now the Tamil Nadu Government Gazette.](5)The Assistant Settlement Officer, shall immediately after the date of the publication of the notification under sub-section (4), publish in the District Gazette, a copy of the notification under sub-section (4) and shall also cause to be published in a conspicuous place in the village in which the minor inam is situated a copy of the notification under sub-section (4) together with such particulars as may be prescribed.
