Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gudalur Compensation For Tenants Improvements Act, 1931 12 of 1931 [20 October 1931] CONTENTS 1. Short title and extent 2. Extension of sections 3 to 20 of Madras Act I of 1900( Madras Act 1 of 1900) to the Gudalur taluk of the Nilgiri district with certain modifications Gudalur Compensation For Tenants Improvements Act, 1931 12 of 1931 [20 October 1931] PREAMBLE ( Madras Act 1 of 1900) Whereas it is expedient to extend the provisions of the Malabar Compensation for Tenants Improvements Act, 1899, with certain modifications, to the Gudalur taluk of the Nilgiri district; And whereas the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons., see Fort St. George Gazette, dated 31st March 1931--Part IV, page 94. 1. Short title and extent :- (1) This Act may be called the Gudalur Compensation for Tenants Improvements Act, 1931. (2) It extends to the whole of the Gudalur taluk of the Nilgiri district. 2. Extension of sections 3 to 20 of Madras Act I of 1900( Madras Act 1 of 1900) to the Gudalur taluk of the Nilgiri district with certain modifications :- Sections 3 to 20 of the Malabar Compensation for Tenants Improvements Act, 1899 (hereinafter referred to as the said Act), shall apply to the Gudalur taluk of the Nilgiri district subject to the following modifications, namely:-- 1[] (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 2[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 (Amendment) Act, 1951(Madras 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. 1. Clauses (1) to (3) were omitted by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955). 2. This was aided by section 47 of the Malabar Tenancy (Amendment) Act, 1951 (Madras Act XXXIII of 1951), which came into force on the 15th March 1952.