Section 1 in Tamil Nadu Impartible Estates Act, 1904
1. Short title.
(1)This Act may be called the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Impartible Estates Act, 1904.(2)Extent. - It extends to the whole of the Presidency of [State of Tamil Nadu] [Substituted for 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] [xxx] [The words 'except the districts of Malabar and South Kanara were omitted by the Madras Adaptation of Laws Order, 1957.](3)Repeal. - On this Act coining into force, the Madras Impartible Estates Act, 1902 (Madras Act II of 1902), and the Madras Impartible Estates Act Continuance Act, 1903 (Madras Act II of 1903), shall be repealed.This Act shall be deemed to have been repealed in its application to the inam estate with effect on and from the notified date, if that estate had been governed by this Act immediately before that date by virtue of section 74 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963).
