Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 11 in Enfranchisement of Devadasi Inams Rules

11.

(1)The order of Collector under section 40(2) shall be published by affixture-
(a)on the notice boards of the offices of the Assistant Commissioner, the Tahsildar and the District Collector concerned;
(b)on the notice board or the front door of the temple concerned;
(c)on the notice board of the office of the Municipal Council including the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the village chavadi and, if there is no village chavadi, in some other public place in the village in which the temple concerned is situate;
(d)in another conspicuous place in the locality which may be selected by the Collector in his discretion.
(2)The order shall also be published in the District Gazette in the language of the district in the case of temple situated in the mofussil and in the Tamil Nadu Government Gazette, in the case of temples situated in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Form A(See rule 4)Statement showing the particulars to be furnished by temple trustees and Devadasis in respect of the Devadasi Inams to be enfranchised under The Tamil Nadu Hindu Religious and Charitable, Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)
Village in which the land lies Survey number of paimash number or descriptionserving to identify the land Description of the land dry, wet or garden orhouse-site Extent Name of owner or occupier and names of persons ofowning interest in the land by lease, mortgage,etc. Name of Devadasi or other inamdar who renderedservice in respect of his land Whether the interest of the Devadasi or otherinamdar is of the nature described in(a) (i)or(l)(a) (ii) or(1)(a) (iii) of sub-section(2) of section 40 of the Act Remarks on the origin and nature of the grant andwhether any original title deed or relevant documents areavailable
1 2 3 4 5 6 7 8
               
Certified that the above is a full and true statement of the lands held, subject to the performance of Devadasi or other auxiliary service in this temple and I have satisfied myself that there are no other lands of such a nature.Trustee/Devadasi and other Inamdar.Form of the title deed to be issued when the Devadasi is the Owner of the Land(See rule 9)No...........................................Title-deed granted to.........................(the Devadasi to be named.)By order of the Governor of Tamil Nadu, I acknowledge your title to an inam consisting of the right to a portion of the Government revenue on land measuring .................... acres of dry ...................... acres of wet and ........... acres of garden (be the same a little more or less) originally granted for service and situated in the village of ................ in the ...............estate of......................... in the taluk of ................... in the district.