Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Estates (Abolition And Conversion Into Ryotwari) Amendment Act, 1951 17 of 1951 [07 August 1951] CONTENTS 1. Short title 2. [Repealed] 3. [Repealed] 4. [Repealed] 5. [Repealed] 6. [Repealed] 7. [Repealed] 8. [Repealed] 9. Certain provisions of Madras Act XXVI of 1948 not to apply to inam villages specified in the Schedule Madras Estates (Abolition And Conversion Into Ryotwari) Amendment Act, 1951 17 of 1951 [07 August 1951] PREAMBLE An Act further to amend the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948. Whereas it is expedient further to amend the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Madras Act XXVI of 1948), for the purposes hereinafter appearing; It is hereby on acted as follows:-- 1. For Statement of Objects and Reasons, See Fort St. George Gazette, Extraordinary, dated the 24th August 1950, Part IV-A, pages 362-364. 1. Short title :- This Act may be called the Madras Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951. 2. [Repealed] :- [Repealed] 3. [Repealed] :- [Repealed] 4. [Repealed] :- [Repealed] 5. [Repealed] :- [Repealed] 6. [Repealed] :- [Repealed] 7. [Repealed] :- [Repealed] 8. [Repealed] :- 1 [ ] 1. Sections 2-8 repealed by Madras Act XXXVI of 1955. 9. Certain provisions of Madras Act XXVI of 1948 not to apply to inam villages specified in the Schedule :- The provisions of the said Act (other than sections 1, 2, 4, 5, 7, 8, 9, 58-A, 62, 67 and 68) shall not apply, and shall be deemed never to have applied, to the inam villages or portions of villages granted in inam specified in the Schedule to this Act, notwithstanding that those provisions were brought into force in the said villages or portions by notifications issued under section 1, sub-section (4), of the said Act.