Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Estates (Abolition And Conversion Into Ryotwari) Amendment Act, 1954 34 of 1954 [19 January 1955] CONTENTS 1. Short title and commencement 2. xxx xxx xxx 3. xxx xxx xxx 4. xxx xxx xxx 5. xxx xxx xxx 6. xxx xxx xxx 7. xxx xxx xxx 8. xxx xxx xxx 9. xxx xxx xxx 10. Saving and Validation Madras Estates (Abolition And Conversion Into Ryotwari) Amendment Act, 1954 34 of 1954 [19 January 1955] 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; Be it enacted in the Fifth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Extraordinary, dated the 4th December 1954, Part IV-A, pages 310-313. 1. Short title and commencement :- (1) This Act may be called the Madras Estates (Abolition and Conversion into Ryotwari) Amendment Acts 1954. (2) Sections 2 and 3 shall be deemed to have come into force on the 19th April 1949. 2. xxx xxx xxx :- xxx xxx xxx 3. xxx xxx xxx :- xxx xxx xxx 4. xxx xxx xxx :- xxx xxx xxx 5. xxx xxx xxx :- xxx xxx xxx 6. xxx xxx xxx :- xxx xxx xxx 7. xxx xxx xxx :- xxx xxx xxx 8. xxx xxx xxx :- xxx xxx xxx 9. xxx xxx xxx :- xxx xxx xxx [The amendments made by Sections 2 to 9 have been incorporated in the Principal Act (Madras Act XXVI of 1948.)] 10. Saving and Validation :- For the avoidance of doubt, it is hereby declared that the amendments made by sections 2 and 3 of this Act shall not affect, or be deemed to have affected, any proceeding taken by the Government under the Principal Act in respect of an estate which was notified under that Act, between the notified date and the date on which further proceedings under that Act in respect of that estate were interrupted after the receipt of the order of Court; and every such proceeding shall be doomed to be, and be deemed always to have been, valid,