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State of Tamilnadu- Act

Tamil Nadu Enfranchised Inams Act, 1862

TAMILNADU
India

Tamil Nadu Enfranchised Inams Act, 1862

Act 4 of 1862

  • Published on 15 May 1862
  • Commenced on 15 May 1862
  • [This is the version of this document from 15 May 1862.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Enfranchised Inams Act, 1862(Tamil Nadu Act 4 of 1862)Received the assent of the Governor on the 15th May 1862 and of the Governor-General on the 12th June, 1862.[An Act to declare what shall be proof of the [enfranchisement of inams.] [Substituted for the original title by the Repealing and Amending Act, 1901 (Central Act XI of 1901)-Second Schedule, Part IE.]]PreambleWhereas [***] [The intervening portion of the preamble was repealed by the Repealing and Amending Act,1901,(Central Act XI of 1901)-Second Schedule,Part IE.] under the inam rules, sanctioned by Government under date the 9th August 1859, the reversionary rights of Government are surrendered to the inamdars, in consideration of an equivalent annual quit-rent, and the inam lands are thus enfranchised, and placed in the same position as other descriptions of landed property, in regard to their future succession and transmission; It is hereby enacted as follows: -[Enactments not to apply to enfranchised inams]Repealed by Central Act XI of 1901.

2. Evidence of enfranchisement.

- The title-deed issued by the Inam Commissioner, or an authenticated extract from the register of the Commissioner or Collector, shall be deemed sufficient proof of the enfranchisement of land previously held on inam tenure.