Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INVALIDATION OF HINDU CEREMONIAL EMOLUMENTS ACT, 1926 11 of 1926 [] CONTENTS 1. Short title 2. Extent and commencement 3. Definitions 4. Right to claim ceremonial emoluments 5 . Hereditary priest may be relieved of his obligation to perform services 6. Extent to which rights of hereditary Hindu priest or his alliance affected under the Act INVALIDATION OF HINDU CEREMONIAL EMOLUMENTS ACT, 1926 11 of 1926 [] An Act to amend the law relating to the emoluments claimable by hereditary Hindu priests. WHEREAS it is expedient to amend the law relating to the emoluments claimable by hereditary Hindu priests and whereas the previous sanction of the Governor General required under section 80-A(3) of the Government of Indian Act has been obtained for the passing of this Act (5 and 6 Geo. V 61): It is hereby enacted as follows:- 1. Short title :- This Act may be called the Invalidation of Hindu Ceremonial Emoluments Act, 1926. 2. Extent and commencement :- (1) This Act shall apply to the whole of the Bombay area of the State of Gujarat. (2) It shall come into operation on the first day of April. 1928. 3. Definitions :- In this Act- "Ceremonial emoluments" means all perquisites, fees and any other dues claimable by any person for religious ceremonials, on account of his being a hereditary priest or an alliance form a hereditary priest. 4. Right to claim ceremonial emoluments :- No person shall be entitled to claim, as a matter of right, any ceremonial emohiments from any Hindu who does not call in the service of the persons claiming those emoluments. 5. Hereditary priest may be relieved of his obligation to perform services :- After this Act comes into operation (i) every hereditary priest who holds no inani land or receives no casli allowance as remuneration for the performance of his senlces to the village shall be deemed to be relieved of his obligation to perform such services when required by the villager to officiate or to provide a substitute to officiate at any religious ceremony in the village: (ii) a hereditary priest who holds inam lands or receives a cash allowance as remuneration for the performance of his services shall, at his option, on written application to the Collector, be relieved of his obligation to perform such services when required by any villager to officiate or to provide a substitute to officiate at any religious ceremony in the village if he agrees to pay fully revenue assessment on his inam lands or, as the case may be, to forego his cash allowance: provided that such option shall be allowed to be exercised once only in the case of each inam grant. 6. Extent to which rights of hereditary Hindu priest or his alliance affected under the Act :- Nothing in this Act shall affect the rights of a hereditary Hindu priest or an alliance from such priest to the inam lands or cash allowance attached to his office for the performance of any service pertaining to it. except to the extent specified herein.