Section 1 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
1. Short title, extent, application and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for the expression 'Province of Madras', by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] Estates (Abolition and Conversion into Ryotwari) Act, 1948.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the expression 'Province of Madras', by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.], except the Presidency-town of Madras as it stood on the 1st day of July 1908, [xxx] [The words 'the district of Malabar' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] and the portion of the Nilgiri district known as the South-East Wynaad.(3)It applies to all estates as defined in section 3, clause (2), of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by clause 3 of and the Schedule to, the Madras Adaptation of Laws Order, 1957.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] Act I of 1908), except inam villages which became estates by virtue of the Tamil Nadu Estates Land (Third Amendment) Act, 1936 (Tamil Nadu Act XVIII of 1936).(4)This section and sections 2, 4, 5, 7, 8, [xxx] [The figure '9' was omitted by section 13(a) of the Tamil Nadu Estates (Supplementary) Act, 1956 (Tamil Nadu Act XXX of 1956), which came into force on the 3rd August 1957.] [58-A] [The figures and letter '58- A ' were 'inserted by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).], 62, 67 and 68 shall come into force at once; and the rest of this Act shall come into force in regard to any zamindari, under-tenure or 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, the date from which the Government have been in uninterrupted possession of the estate shall be deemed to be the date so appointed.] [This proviso was added by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXIV of 1954) which was deemed to have come into force on the 19th April 1949.](5)[ The Government may, by notification, cancel or modify any notification issued under sub-section (4) in respect of any 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 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 estate concerned, and every proceeding taken thereunder and pending in respect of such estate shall abate.] [Sub-sections (5) and (6) of section 1 were added by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).]
