Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Estates Land (Reduction Of Rent) Amendment Act, 1951 07 of 1951 [24 April 1951] CONTENTS 1. Short title and commencement 2. [Repealed] 3. [Repealed] 4 . Dismissal of pending proceedings and modification of decrees and orders Madras Estates Land (Reduction Of Rent) Amendment Act, 1951 07 of 1951 [24 April 1951] PREAMBLE An Act further to amend the Madras Estates Land (Reduction of Rent) Act, 1947. Whereas it is expedient further to amend the Madras Estates Land (Reduction of Rent) Act, 1947(Madras Act XXX of 1947), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 31st October 1950, Part IV-A, pages 381-382. 1. Short title and commencement :- (1) This Act may be called the Madras Estates Land (Reduction of Rent) Amendment Act, 1951. (2) Sections 2 and 3 shall be deemed to have come into force on the 7th January 1948. 2. [Repealed] :- [Repealed] 3. [Repealed] :- 1[Repealed ] 1. Sections 2 and 3 repealed by Madras Act XXXVI of 1955. 4. Dismissal of pending proceedings and modification of decrees and orders :- (1) All suits and proceedings pending at the commencement of this Act in which a landholder seeks to establish against the State Government his right to collect, or to recover from a ryot, the rents to which the provisions of section 3, sub-section (4), of the said Act apply, or the interest on such rents as well as any suit or proceeding instituted by a landholder under any of the provisions of Chapters V and VI of the Madras Estates Land Act, 1908(Madras Act I of 1908), in respect of such rents or interest, pending at such commencement shall be dismissed by the Court or other authority concerned. (2) If before the commencement of this Act, any decree or order has been passed in any such suit or proceeding, which is inconsistent with the provisions of section 3, sub-sections (4), (5) and (6), of the said Act as amended by this Act, the Court or other authority concerned shall, on the application of any person affected by such decree or order, whether or not he was a party thereto, vacate the decree or order and pass a fresh decree or order which shall be in conformity with the provisions aforesaid.