(a)This Act may be called the Mappila Marumakkattayam Act, [1939] [Substituted for the figures '1938' by section 3(1) of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).].Extent. - (b) It shall apply to all Mappillas following the Marumakkattayam Law, who are either domiciled in the [State] [Substituted for the word 'Province' by the Adaptation Order of 1950.] of [Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order 1969, as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] or have property situate within the State of Tamil Nadu.
