Section 17 in Malabar Compensation for Tenants Improvements Act, 1899
17.
The tables prepared under this Act shall be published [in the [Fort St. George and District Gazettes] [Substituted for the words 'in English and Malayalam in the Fort St. George and Malabar District Gazettes by section 46(vii) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.] in English and in such other language or languages as the State Government may by rules, prescribe] and shall be kept publicly posted in the Courts having jurisdiction over the area to which the tables apply.The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by like publication, cancel or vary, from time to time, the tables so published.
