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State of Tamilnadu- Act

Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

TAMILNADU
India

Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

Act 6 of 1959

  • Published on 7 May 1959
  • Commenced on 7 May 1959
  • [This is the version of this document from 7 May 1959.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959(Tamil Nadu Act 6 of 1959)Statement of Objects and Reasons - Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959 (Tamil Nadu Act 6 of 1959). - The landholders in Gramdan villages, who have surrendered their rights over their lands in favour of the village community, are subjected to more than the usual pressure for the repayment of debts as their creditors are afraid that their loans will become insecure and prove irrecoverable. The question was, therefore, considered whether any special legislation should be undertaken for imposing a moratorium for a specified period on repayment of loans outstanding from persons residing in those villages where Gramdan has made considerable progress. The Government have decided that the moratorium should be in the form of staying execution of a decree in respect of debts due from persons residing in any of the villages specified in the Schedule to the Bill for a period of one year against their persons and property-movable or immovable. The debtors in the scheduled villages are permitted to pay the debts in three equal annual instalments after the expiry of the period of one year. The Bill when enacted will be applicable to the villages specified in the Schedule to the Bill, but the State Government may include any other village in the Schedule. Debts due to the Central Government and the State Government or co-operative societies will, however, be exempted from the proposed moratorium.2. The Bill seeks to give effect to the above objects.Published in Part IV-A of the Fort St. George Gazette Extraordinary, dated the 9th March 1959.Statement of Objects and Reasons - Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1960 (Tamil Nadu Act 5 of 1960). - The landholders in Gramdan Villages, who have surrendered their rights over their lands in favour of the Village community, are subject to more than the usual pressure for the repayment of debts as their creditors, are afraid that their loans will become insecure and prove irrecoverable. The question was, therefore, considered whether any special legislation should be undertaken for imposing a moratorium for a specified period on repayment of loans outstanding from persons residing in those villages where Gramdan has made considerable progress and accordingly the Madras Gramdan Villages (Repayment of Debts) Act, 1959 (Madras Act 6 of 1959), was enacted. The moratorium under that Act was in the form of staying execution of decrees in respect of debts due from persons residing in any of the villages specified in the Schedule to the Act for a period of one year against their persons and property-movable or immovable, and the debtors in the Scheduled villages permitted to pay the debts in three equal annual instalments after the expiry of the period of one year. The Act is applicable to the villages specified in the Schedule to the Act, but the State Government may include any other village in the Schedule. Debts due to the Central Government and the State Government or cooperative societies are, however, exempted from the moratorium. The period of moratorium is due to expire by 6th May 1960.It has been represented that the seasonal conditions in Gramdan villages during 1959-60 were not favourable to the Gramdanis due to want of timely rains for dry crops, that the agricultural produce were hardly sufficient to' meet their domestic needs after repayment of the instalments due to Government loans and that in some places the Gramdanis were not able even to repay the Government loans. It has also been represented that the Gramdanis have not enjoyed the fruit of the Gramdan movement fully. Hence, it is proposed to extend the period of moratorium for a further period of one year by suitably amending the Act for the purpose.The Bill seeks to give effect to the above object.Published in Part IV-Section 3 of the Fort St. George Gazette Extraordinary, dated the 27th April 1960.Received the assent of the Governor on the 7th May 1959 and first published in the Fort St. George Gazette Extraordinary, dated 7th May 1959.An Act to provide for temporary relief to indebted persons residing in Gramdan villages in the [State of Tamil Nadu] [Substituted for the expression '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.].Whereas many persons have donated lands for Gramdan in certain villages and hamlets in the [State of Tamil Nadu] [Substituted for the expression '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.];And Whereas the steps necessary to provide agricultural credit in those villages and hamlets and for discharging already existing debts of persons residing in those villages and hamlets are not yet complete;And Whereas if creditors' are allowed to resort to Court for realisation of the debts, the Gramdan movement will be harmed;And Whereas it is expedient to provide temporary relief to the indebted persons residing in those villages and hamlets;Be it enacted in the Tenth Year of the Republic of India as follows:-

1. Short title and extent.

(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.] Gram-dan Villages (Repayment of Debts) Act, 1959.
(2)
(a)It extends to the villages and the hamlets specified in the Schedule.
(b)The State Government may, by notification, include any other village or hamlet in the Schedule.

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"date of the commencement of this Act" in relation to any village or hamlet included in the Schedule by a notification under clause (b) of sub-section (2) of section 1 means the date of such inclusion;
(b)"debt" means any liability in cash or kind, whether secured or unsecured, due on the date of the commencement of this Act from any Gramdan villager, whether payable under a contract or decree or order of a Court, civil or revenue, or otherwise, but shall not include -
(i)any sum payable to the State or the Central Government or to any local authority;
(ii)any sum payable to any co-operative society including a land mortgage bank, registered or deemed to be registered under the [Madras Co-operative Societies Act 1932 (Madras Act VI of 1932)] [Now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travancore-Cochin Act X of 1952), if the right of the society to recover the sum did not arise by reason of an assignment made subsequent to the date of the commencement of this Act;
(iii)any liability arising out of a breach of trust;
(iv)any liability in respect of maintenance;
(v)any liability in respect of wages or remuneration due as salary or otherwise for services rendered; or
(vi)any liability incurred or arising under any Chit Fund Scheme;
(c)"Gramdan villager' means any person residing on the date of the commencement of this Act in any village or hamlet specified in the Schedule or in any village or hamlet included in the Schedule by a notification under clause (b) of sub-section (2) of section 1.

3. Bar of suits and applications.

(1)Notwithstanding anything to the contrary contained in any law, custom or contract, no suit for recovery of a debt shall be instituted, and no application for execution of a decree for debt shall be made, against any Gramdan villager in any civil or revenue Court [before the expiry of the period of two years] [Substituted for the words 'before the expiry of the period of one year' by section 2 of the Tamil Nadu Gramdan Villages (Repayment of Debts Amendment Act, 1960 (Tamil Nadu Act 5 of 1960).] from the date of the of commencement of this Act.Explanation I. - Where a debt is payable by a Gramdan villager jointly or jointly and severally with any other person, no suit or application of the nature mentioned in this sub-section shall be instituted or made either against such other person or against the Gramdan villager before the expiry of the period mentioned in this sub-section.Explanation II. - For the purposes of this Act, a suit in which a decree for debt is prayed for shall be deemed to be a suit for the recovery of a debt, notwithstanding that other reliefs are prayed for in such suit and a decree shall be deemed to be a decree for debt, notwithstanding that other reliefs are granted in such decree:Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit:Provided further that nothing contained in this sub-section shall apply to any portion of a decree other than that relating to a debt.
(2)Where a creditor institutes a suit for recovery of a debt during the period specified in sub-section (1) or after the Gramdan villager has paid or deposited into Court the instalments specified in sub-section (1) of section 4 and during the period when he is so entitled to pay or deposit, the Court may decree the suit, but shall direct the plaintiff to bear his own costs and pay the costs of the defendant who is a Gramdan villager:Provided that nothing contained in this sub-section shall be a bar to the Court making any order as to costs as between the plaintiff and other defendants who are not Gramdan villagers.

4. Payment of debt in instalments.

(1)Notwithstanding anything to the contrary contained in any law, custom, contract or decree of Courts, any Gramdan villager shall be entitled to pay the total amount of debt due by him in three equal annual instalments on or before the 1st July of each of the three years following the expiry of the period specified in sub-section (1) of section 3 with the interest due on such instalment up to the date of the payment of that instalment.
(2)Where in respect of a decree for debt passed before the date of the commencement of this Act, a debtor fails to make any one of the payments specified in sub-section (1), the decree-holder shall be entitled to execute the decree in respect of the instalment which is in default.
(3)In any suit instituted on or after the date of the commencement of this Act, the Court in decreeing the suit shall provide for the payment of such instalments as would have become due under the provisions of sub-section (1).
(4)Where in any suit for the recovery of a debt pending on the date of the commencement of this Act, the debtor claims to be a Gramdan villager, the Court shall, if the debtor is a Gramdan villager, pass a decree for payment of such instalments as would become payable under the provisions of sub-section (1).
(5)Nothing contained in this Act shall bar the Court from passing a decree or making an order in an application for execution of the decree under such terms and conditions as may be more favourable to the debtor than those provided for in this section either of its own motion upon, a consideration of all the circumstances of the case, or upon an agreement between the parties.
(6)Where in any suit to recover a debt or in any application for the execution of a decree therefor, the debt is payable by a Gramdan villager jointly or jointly and severally with any other person, the Court shall pass a decree or make an order for the payment of the debt found due from the Gramdan villager as provided in this section as against the Gramdan villager and make such provision in the decree or order against such other person as the circumstances of the case may warrant.
(7)The provisions of sub-section (1) shall, for purposes of execution, be deemed to be a subsequent order of Court within the meaning of clause (b) of sub-section (1) of section 48 of the Code of Civil Procedure, 1908 (Central Act V of 1908).

5. Deposit of debt into Court.

(1)Any Gramdan villager may deposit any of the instalments as provided in section 4 into the Court having jurisdiction to entertain a suit for recovery of the debt or into the Court which passed the decree, as the case may be, and apply to the Court to record part satisfaction of the debt.
(2)Where any such application is made, the Court shall, after notice to the creditor, make an order recording part-satisfaction of the debt if the amount deposited is the correct amount.
(3)The Court shall dismiss the application-
(a)if the applicant is not a Gramdan villager, or
(b)if the liability is not a debt, or
(c)if the amount deposited is insufficient and the applicant, on being required by the Court to deposit the deficit amount within a time fixed by the Court, fails to do so.
(4)Any Gramdan villager entitled to make such deposit may, before the date on which any instalment is due, apply to the Court having jurisdiction under sub-section (1) for an extension of time for making the deposit of the whole or any portion of such instalment and the Court may, after notice to the creditor, extend the time for payment of such instalment or part thereof for such period as it thinks fit.
(5)The procedure laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the trial of suits shall, as far as may be, apply to the applications under this section.

6. Appeals.

- An appeal shall lie from an order made by a Court under section 5, as if such an order relates to the.execution, discharge or satisfaction of a decree within the meaning of section 47 of the Code of Civil Procedure, 1908 (Central Act V of 1908).

7. Exclusion of time for limitation.

- In computing the period of limitation for a suit for recovery of a debt or an application for the execution of a decree for debt, the time during which the institution of the suit or the making of the application was barred under section 3 shall be excluded.

8. Effect of payment or deposit under section 4 or section 5.

- Where a debt is payable by a Gramdan villager either by himself or jointly or jointly and severally with any other person and where the Gramdan villager makes payment or deposits amount towards that debt as provided for in section 4 or section 5, a fresh period of limitation shall be computed from the time when the payment of deposit was made both against the Gramdan Villager and such other person.

9. Power to make rules.

(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.
(2)All rules made and all notifications issued under this Act shall, as soon as possible after they are made or issued, be placed on the Table of [the Legislative Assembly] [Substituted for the words 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or the next session.

Schedule

[See sub-section (2) of section 1]
Serial number Village number Name of the village or hamlet Taluk and district
1 2 3 4
1 236 Vayaloor Uthiramerur subtaluk, Chingleput district.
2 38 Koil Maravapalayam, hamlet of Kokkam-palayam Dharapuram taluk, Coim-batore district.
3 8 Thannirpandalpudur, hamlet of Kongara-palayam Gobichettipalayam taluk, Coimbatore district.
4 117 Chenchellapalayam, hamlet of Santipalayam Gobichettipalayam taluk, Coimbatore district.
5 135 Kottadai hamlet of Hassanur Do.
6 76 Malaipatti, hamlet of Balakrishnapuram Dindigul taluk. Madurai district.
7 77 Thambakuluthupatti, hamlet of Rajakka-Ipatti Do.
8 102 Athupatti, hamlet of Thottanuthu Do.
9 102 Sanganampatti. hamlet of thottanuthu Do.
10 115 Murugampatti, hamlet of Ambathurai Do.
11 115 Rengasamipuram, harhlef of Ambbathurai Do.
12 115 Sakkiliapalti, hamlet of Ambathurai Do.
13 118 Lakshimipuram, hamlet of Palayakottai Do.
14 118 Chellampalti, hamlet of Sitherevu Do.
15 118 Pudur, hamlet of Sitherevu Do.
16 118 Sivanakaraiyanpatti. hamlet of PalayaKanni-vadi. Do.
17 118 Ramanathapuram. hamlet of Paraipatti Do.
18 73 Poolampatti, hamlet of Poolampatti Madurai taluk, Madurai district.
19 74 Majaipatfi, hamlet of Malaipatti Do.
20 75 Velichanatham, hamlet of Velichanatham Do.
21 80 Poyyakaraipatti, hamlet of Poyyakaraipatti Do.
22 81 Naickanpatti, hamlet of Naickanpatti Do.
23   Kuruthur, hamlet of Kuruthur Do.
24   Moonandipatti, hamlet of Thoppur Do.
25   Thoppur, hamlet of Thoppur Do.
26 5 Sethur, hamlet of Sethur Melur taluk, Madurai district.
27 7 Kurumbapatti, hamlet of Kottaiyur Do.
28   Nallur, hamlet of Kottaiyur Do.
29 8 Odunganpatti, hamlet of Sirukudi Do.
30 8 Poosaripatti, hamlet of Sirukudi Do.
31 9 Ammankoilpatti, hamlet of Pottalpatti Do.
32 9 Guruvarpatti, hamlet of Pottalpatti Do.
33 9 Reddiripatti, hamlet of Pottalpatti Do.
34 10 Soorapatti, hamlet of Soorapatti Do.
35 11 Kumaranpatti, hamlet of Silampakonepatti Do.
36 11 Pudupatti, hamlet of Silampakonepatti Do.
37 11 Silampakonepatti, hamlet of Silampakonepatti Do.
38 14 Valayankulapatti, hamlet of Chockampatti Do.
39 14 Velayuthampatti, hamlet of Chopkanapatti Do.
40 16 Chinnakottampatti, hamlet of Kottampatti Do.
41 17 Alampatti, hamlet of Chockkalingapuram Do.
42 19 Kadampatti, hamlet of Karungalakudi Do.
43 19 Vanchi patti, hamlet-of Karungalakudi Do.
44 20 Malampatti, hamlet of Ayyapatti Do.
45 20 Pattamahgalampatti. hamlet of Ayyapatti Do.
46 20 Therkakudi, hamlet of Ayyapatti Melur taluk. Madurai district.
47 23 Manapacheri, hamlet of Manapacheri Do.
48 23 Thanipayam, hamlet of Mahapacheri Do.
49 25 Paraiammapatti hamlet of Kunnarampktti Do.
50 26 Sentoaipatti, hamlet of Samuthirapatti Do.
51 31 Muthrularidipatti, hamlet of Pudusiikkam-patti Do.
52 39 Cheltippanaickenpatti, hamlet ofChellappa-naickeitpatti. Do.
53 40 A.Yalayapatti, hamlet of A. Valayapatti Do.
54 46 Odapatti, hamlet of Sekkipatti Do.
55 50 Sekkadipatti, hamlet of Thintchunai Do.
56 51 Palkudi, hamlet of Katchirayanpatti Do.
57 51 Valayavceranpatli. hamlet of Katchirayanpatti Do.
58 54 Kilianipatti, hamlet of Kudukkampatti Do.
59 54 Mandampatti. hamlet of Kudukkampatti Do.
60 63 T. Lakshmipuram, hamlet of Thumbaipatti Do.
61 63 T. Pudur, hamlet of Thumbaipatti Do.
62 76 Manickampatti, hamlet of Tiruvadur Do.
63 79 Melapathinettangudi, hamlet of Pathinettan-gudi Do.
64 79 Pallapatti. hamlet of Pathinettangudi Do.
65   Kattayampatti at Veppadappu. hamlet ofKat-tayam-patti at Veppadappu. Do.
66 1 Kattakamanpatti, hamlet of Batlagundu Nilakottai taluk. Madurai district.
67 1 Kottaipatti, hamlet of Batlagundu Do.
68 1 Old Batlagundu. hamlet of Batlagundu Do.
69 1 Pardsuramapuram, hamlet of Batlagundu Do.
70 2 Kanavoipatti, hamlet of Kanavoipatti Do.
71 4 Kunnuvarankottai. hamlet of Kunnuvaranko-ttai Do.
72 6 Kadambanur, hamlet of Viralipatti Do.
73 7 Kamatchipurarii. hamlet of Rengappanuick-enpatti Do.
74 7 Konapatti, hamlet of Rengappanaickenpatti Do.
75 7 Kunnuthupatti, hamlet of Rengappanaickenpatti Do.
76 7 Theppathuppatti, hamlet of Rengappanaickenpatti Do.
77 11 Gopalapuram, hamlet of Viralimayanpatti Nilakottai taluk, Madurai district.
78 11 Konayampatti, hamlet of Viralimayanpatti Do.
79 11 Nagayakoundanpatti, hamlet of Viralimayanpatti Do.
81 11 Perumalkoilpatti, hamlet of Viralimayanpatti Do.
81 11 Sermarpatti, hamlet of Viralimayanpatti Do.
82 11 Viralimayanpatti, hamlet of Viralimayanpatti Do.
83 12 Sivagnanapuram at Vannanpatti, hamlet ofSivagnanapuram. Do.
84 16 Kulathupatti, hamlet of Muthulapuram Do.
85 17 Chinnamanaickenkottai. hamlet ofChinna-manaicken kottai. Do.
86 21 Pudur, hamlet of Nariyuthu Do.
87 24 Kongaikulam, hamlet of Nilakottai Do.
88 26 Kalkottai. hamlet of Musavanuthu Do.
89 28 Paraiammappatti, hamlet of GuUuchettipatti Do.
90 30 Pillayamatham. hamlet of Pillayamatham Do.
91 61 Ramagoundanpatti, hamlet of Rama-goundanpatti Do.
92 62 Arasapatti, hamlet of Valayapatti Do.
93 62 Sallikodangipatti, hamlet of Valayapatti Do.
94 65 Nedungulam, hamlet of Mettupatti Do.
95 77 Adanur, hamlet of Adanur Do.
96 77 Salvarpatti. hamlet of Adanur Do.
97 78 Valasai, hamlet of Alanganallur Do.
98   Chilhillapatti, hamlet of Oruthattu Do.
99   Vavidamaruthur, hamlet of Vavidamaruthur Do.
100   Sambakulam, hamlet of Sambakulam Do.
101   lllavankulam, hamlet of lllavankulam Do.
102   Peria Dorseri, hamlet of Peria Oorseti Do.
103   Ayyur, hamlet of Ayyur Do.
104   Kattakoothanpatti, hamlet of Kullalakundu Do.
105 5 Parapatti, hamlet of Kallimandayam Palani taluk, Madurai district.
106 5 Vangaruchinnampatti, hamlet of Kallimandayam Do.
107 64 Ettappaaaickenpudur, hamlet of Kuluma-kundam Do.
108   Krishnapuram, hamlet of Ellapatti Do.
109 15 Pallikottaipatti. hamlet of Karunkattankulam Periakulam taluk, Madurai district.
110 22 hathirapatti hamlet of Veerapandi Do.
111 24 Amachiapuram, hamiet of Kunnur Do.
112 25 Asaripattii hamlet of Mottanuthu Do.
113 26 Lakshmipuram hamlet of Koilpatti Do.
114 28 Vegavathi Ashramam, hamlet ofThimmaras-anaickanur. Do.
115 29 Kottodaipatti, hamlet of Pullimancombai Do.
116 29 Malayakoundankottai, hamlet of Pullimancombai Do.
117 29 Dharmathupatti, hamlet of Pullimancombai Do.
118 29 Pullimancombai. hamlet of Pullimancombai Do.
119 30 Kallodaipatti, hamlet of Gullapuram Do.
120 30 Thengalapatti, hamlet of Gullapuram Do.
121 34 Bangalapatti, hamlet of Tamaraikulam Do.
122 34 Jallipatti, hamlet of Tamaraikulam Do.
123 44 Perumalkoilpatti, hamlet of Devadanapatti Do.
124 45 Ayyankoilpalti, hamlet of Genguvarpatti Do.
125 45 Palapatti, hamlet of Genguvarpatti Do.
126   Karichupatti. hamlet of Alagapuri Do.
127   Gopalapuram, hamlet of Kodivilarpatti Do.
128   Ayyanarpuram, hamlet of Kodivilarpatti Do.
129   Kodivilarpatti, hamlet of Kodivilarpatti Do.
130   Rottupatti, hamlet of Thevaram Do.
131 1 Muthuveeranpatti, hamlet of Kallothu Tirumangalam taluk, Madurai district.
132 24 Meikilarpatti, hamlet of Meikllarpatti Do.
133 25 Kumarkoil, hamlet of Chickampatti Do.
134 25 Pudur, hamlet of Chickampatti Do.
135 29 Ramanathapuram, hamlet of Usilantpatti Do.
136 29 Vadugapatti, hamlet of Usilampatti Do.
137 29 Goundanpatti, hamlet of Usilampatti Do.
138 30 Nallathevanpatti, hamlet of Pothampatti Do.
139 30 Othapatti, hamlet of Pothampatti Do.
140 30 Pommahpatti, hamlet of Pothnmpatti Do.
141 30 Valayapatti, hamlet of Pothampatti Do.
142 32 Thadayampatti, hamlet of Thadayampatti Do.
143 36 Rengapalayam, hamlet of Kethuvarpatti Do.
144 39 P. Chokalingapuram. hamlet of Periakattalai Do.
145 39 Kumarapuram, hamlet of Periakattalai Tirumangalam taluk, Madurai district.
146 39 P. Meenakshipuram, hamlet of Periakattalai Do.
147 40 Thummalapatti. hamlet of Thummalapatti Do.
148 41 Vannankulam. hamlet of Vannankulum Do.
149 42 Manoothu, hamlet of Manoothu Do.
150 43 Perumalkoilpatti. hamlet of Allikundam Do.
151 43 Pommanampatti, hamlet of Allikundam Do.
152 44 Kanavoipatti, hamlet of Vagurani Do.
153 44 Kodukkampatti, hamlet of Vagurani Do.
154 47 Saluppapatti, hamlet of Sindupatti Do.
155 48 Pallthupatti, hamlet of Poruppumettupatti Do.
156 50 Thidian, hamlet of Thidian Do.
157 50 Uchapatti, hamlet of Thidian Do.
158 50 Valangulam, hamlet of Thidian Do.
159 64 Uchapatti, hamlet of Uchapatti Do.
160 75 Karisalpatti. hamlet of Karisalpatti Do.
161 89 Ponnampatti, hamlet of Ponnampatti Do.
162 90 V Ammapatti, hamlet of V Ammapatti Do.
163 91 Valayapatti, hamlet of Sowdarpatti Do.
164 96 Perugamanallur, hamlet of Perugamanallur Do.
165 98 Poosalapuram, hamlet of Poosalapuram Do.
166 106 Chinnachittulotti, hamlet of Chittulotti Do.
167 106 Periachittuloiti, hamlet of Chittulotti Do.
168 107 Paraipatti, hamlet of Paraipatti Do.
169 118 Genchampatti, hamlet of Genchampatti Do.
170 119 Ovari, hamlet of Villur Do.
171 121 Muniandipuram, hamlet of Thennamanallur Do.
172 124 Pottalpatti, hamlet of Kallikudi Do.
173 129 Veeraperumalpuram, hamlet of Arasapatti Do.
174 135 T. Kokkulam, hamlet of T. Kokkulam Do.
175 142 Maruthangudi, hamlet of Maruthangudi Do.
176 143 Kumaralingapuram, hamlet of Kuraiyur Do.
177 143 Masavanatham, hamlet of Kuraiyur Do.
178 144 Paraikulam, hamlet of Paraikulam Do.
179 145 S. P. Natliam, hamlet of S.P. Natham Do.
180   Ettunali, hamlet of Ettunali Do.
181   M. Thayuneri, hamlet of M. Thayaneri Do.
182   Keelacottai, hamlet of KeetacoKui Do.
183   N. Thayaneri, hamlet of N. Thayaneri Tirumangalam taluk, Madurai district.
184   Jari Usilampatti, hamlet of Jari Usilampatti Do.
185   Ramanathapuram, hamlet of Pappiahpuram Do.
186   Pottalpatti, hamlet of Kudipatti Do.
187   Saptur, hamlet of Saptur Do.
188   Anuppapatti, hamlet of Kudipatti Do.
189   Kavettinuickenpatti, hamlet of Jari Usilampatti Do.
190   Muthukrishnapuram, hamlet of M. Subba-lapuram Do.
191   Chockalingapuram. hamlet of Silama-laipatti Do.
192   Meenakshipuram, hamlet of Jothilnaickanur Do.
193   Kullanuthupjitti, hamlet of Thoddappanai-ckanur Do.
194   Anaikoilpatti, hamlet of Uthappanaickanur Do.
195   Nallammapatti, hamlet of Thoddappanaicka-nur Do.
196   Kanjampatti, hamlet of Nakkalapatti Do.
197   Sewaipatti, hamlet of Thoddappanaickanur Do.
198   Srirangapuram, hamlet of Thoddappanaickanur Do.
199   Sadayandipatti, hamlet of Nakkalapatti Do.
200   Muppidarpatti, hamlet of Muppidarpatti Do.
201   Kokkudayampatti, hamlet of Semanuthu Do.
202   Chettiapatti, hamlet of Thoddappanaickanur Do.
203   Malaipatti. hamlet of Thoddappanickanur Do.
204   Kulathupatti, hamlet of Thoddappa naicka-nur. Do.
205   Muthupandipatti, hamlet of Nakkalapatti. Do.
206   Kattalaimayanpatti, hamlet of Uthappanaickanur. Do.
207   Chinnachemmettupatti, hamlet ofThoddappanaickanur. Do.
208   Malachampatti, hamlet of Chempatti. Do.
209 12 Kunjapanai, hamlet of Jackanarai, Coonoor taluk,the Nilgiris district.  
210 3 Thodugampatti-Kadamhankulam group. Aruppukottai taluk, Ram-anathapuram district.
211 266 Vadagarai-Pisihdi group  
212 66 Chinnatherali and Periatherali-Melayur group. A.Tiruppattur taluk, Ram-ana thapuram district.
213 88 Thirumeniendal-Palavangudy group Do.
214 105 Periavenkavayal-Puduvayal group Do.
215 110 Sakkavayal-Sakkavayal group Do.
216 117 Meenakshipatti-Puluthipattigroup Do.
217 146 Athirampatti-Tirukolakudy group Do.
218 158 Thirunathapatti-Vaniankadu group Do.
219   Sevalur, hamlet of Kalvehalli Krishnagiri taluk. Salem district.
220 144 Balakrishnapuram attached to No. 1.Marud-hangudi vattam. Arantangi taluk, Tanj ore district.
221 59 Srirangapillaikadu, hamlet of Setdpulam. Tiruthuraipoondi taluk, Tanjore district.
222 111 Sampathnagar. hamlet of Ekkal Do.
223 38 Kondappayanpatti, hamlet ofVickiramasin-gapuram. Ambasamudram `taluk, Tirunelveli district.
224   Chennampatti Koilpatti taluk, Tirunelveli distrct.
225 14 Chockalingapuram, hamlet of Nloolaikee-raipatti. Nanguneri taluk. Timnelveli district.
226 43 Marankulam, hamlet of Pazhaivoor, Rathapuramsubtaluk Nanguneri taluk. Timnelveli district.
227 45 Kalkarai, hamlet of Veppilankulam, Pazhavoorfirka. Do.
228 76 Kakkaikulam, hamlet of Shenbagaramanal-lur. Do.
229 28 Ayyapuram. hamlet of Karisalkulam. Sankarankoi! taluk. Timnelveli district.
230 61 Udayaneri, hamlet of Vallakulam. Srivaikuntam taluk. Timnelveli district.
231   Muthamalpuram, hamlet of Sivalarpuram,Karadiudaipu. Tenkasi taluk. Timnelveli district.
232 9 Chettikurichi. hamlet of Alagiapandiapuram. Timnelveli taluk, Timnelveli district