Section 1 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
1. Short title, extent, application and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for ',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.], except-(i)the Shencottah taluk of the Tirunelveli district;(ii)the Kanyakumari district; and(iii)the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959).(3)It applies to all inam estates.By virtue of section 6 of the Tamil Nadu Inam Estates, Lease holds and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 2 of 1976) the provisions in respect of private tanks and ooranies shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any custom, usage or contract of decree or order of a court or other authority.(4)This section and sections 2,4, 5, 7, 8,56(3), 59, 64 [73 and 75] [These figures and xvord were substituted for the figures and word '73, 75 and 76' by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1968 (Tamil Nadu Act 21 of 1968.] shall come into force at once; and the rest of this Act shall come into force in regard to an existing inam estate or a part village inam estate or a Pudukkottai inam estate, on such date as the Government may, by notification, appoint:Provided that where the operation of any such notification has been stayed or interrupted by order of Court or Tribunal or other authority constituted under any law for the time being in force, the date from which the Government have been in uninterrupted possession of such estate shall be deemed to be the date so appointed.(5)The Government may, by notification, cancel or modify any notification issued under sub-section (4) in respect of any inam estate, but the cancellation shall not be deemed to affect the power of the Government under sub-section (4) again to extend the rest of this Act to that inam estate.(6)Where a notification is cancelled under sub-section (5), the rest of this Act shall be deemed never to have applied to the inam estate concerned, and every proceeding taken thereunder and pending in respect of such inam estate shall abate.(7)[ Notwithstanding anything to the contrary contained in sub-sections (4) to (6), in regard to Pudukkottai inam estates specified in Schedule 1-A, this section and sections 2,4, 5, 7, 8, 56(3), 59, 64, 73 and 75 shall be deemed to have come into force on the 1st January 1964; and the rest of this Act shall be deemed to have come into force in regard to such Pudukkottai inam estates on the 15th February 1965:Provided that in the case of any such Pudukkottai inam estate, the settlement of which is published under sub-section (2) of section 3 of the Pudukkottai (Settlement of Inams) Act, 1955 (Tamil Nadu Act XXIII of 1955), on a date subsequent to the 15th February 1965, the rest of this Act as aforesaid shall be deemed to have come into force in regard to such Pudukkottai inam estate on such subsequent date:Provided further that where, in regard to any such inam estate, the operation of the rest of this Act as aforesaid has been stayed or interrupted by order of Court or Tribunal, or other authority, constituted under any law for the time being in force, the date from which the Government have been in uninterrupted possession of such estate shall be deemed to be the date on which the rest of this Act as aforesaid shall be deemed to have come into force.] [Added by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969).]
