Section 2 in Gudalur Compensation for Tenants Improvements Act, 1931
2. Extension of sections 3 to 20 of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of taws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1900 to the Gudalur taluk of the Nilgiri district with certain modifications.
- Sections 3 to 20 of the Malabar Compensation Tenants Improvements Act, 1899 [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.] Act I of 1900) (hereinafter referred to as the said Act), shall apply to the Gudalur taluk of the Nilgiri district subject to the following modifications, namely:-(1)[ to (3) ***] [Clauses (1) to (3) were omitted by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).](4)in section 19 of the said Act, for the words and figures "after the first day of January 1886", the words "after the coming into force of this Act" shall be substituted and [before the proviso, the following paragraph shall be inserted, namely:-"Nothing in any contract made before the coming into force of the Gudalur Compensation for Tenants Improvements Act, 1931,shall take away or limit the right of a tenant to make improvements after the commencement of the Malabar Tenancy Act (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), and to claim compensation for them in accordance with the provisions of this Act."(5)in section 20 of the said Act, after the words "construed as" the words 'entitling any person to claim compensation under the provisions of this Act for any improvements made before the coming into force of this Act or as" shall be inserted.[Added by section 47 of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.]
