Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Estates Land (Reduction Of Rent) Amendment Act, 1956 29 of 1956 [10 December 1956] CONTENTS 1. Short title and commencement 2. xxx xxx xxx 3. xxx xxx xxx 4. xxx xxx xxx 5. xxx xxx xxx 6 . Provision for adjustment of excess amount paid to religious, educational or charitable institutions 7. xxx xxx xxx 8. xxx xxx xxx Madras Estates Land (Reduction Of Rent) Amendment Act, 1956 29 of 1956 [10 December 1956] 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; Be it enacted in the Seventh Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, Extraordinary, dated the 9th August 1956, pages 133-124. 1. Short title and commencement :- (1) This Act may be called the Madras Estates Land (Reduction of Rent) Amendment Act, 1956. (2) Section 4 shall be deemed to have come into force on the 7th January 1948; and section 7 shall be deemed to have come into force on the 4th October 1954. 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 [The amendments made by sections 2-5 have been carried out in the principal Act (Madras Act XXX of 1947)]. 6. Provision for adjustment of excess amount paid to religious, educational or charitable institutions :- Where the amount paid to any religious, educational or charitable institution for the fasli year 1357 or any subsequent fasli year under sub-section (1) of section 5 of the principal Act is in excess of the amount payable to such institution under that sub-section as amended by this Act, then, notwithstanding anything contained in any law, contract or decree or order of Court to the contrary, the excess shall be adjusted towards the amount payable for any later fasli year, whether before or after the commencement of this Act, under sub-section (1) of section 5 of the principal Act as amended by this Act, or the tasdik allowance or additional compensation, if any, payable in respect of the estate or part thereof under the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Madras Act XXVI of 1948): Provided that such excess amount paid to any religious, educational or charitable institution in respect of any Zamindari or under-tenure estate held by it shall be adjusted towards the amount payable as advance compensation, if it had not been deposited with the Tribunal having jurisdiction constituted under section. 8 of the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Madras Act XXVI of 1948), or towards the interim payments payable in respect of the fasli years subsequent to the fasli year in which the estate is taken over: Provided further that where the excess amount aforesaid cannot be adjusted by deduction in the manner laid down in the foregoing proviso, it shall be recoverable as if it were an arrear of land revenue. 7. xxx xxx xxx :- xxx xxx xxx 8. xxx xxx xxx :- xxx xxx xxx [The amendments made by sections 7 and 8 have been carried out in Madras Acts XXVIII of 1954 and XXX of 1947 respectively].