Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Estates Land (Reduction Of Rent) Second Amendment Act, 1951 39 of 1951 [22 January 1952] CONTENTS 1. Short title and commencement 2. [Repealed] 3. [Repealed] 4. Provision of adjustment of rent paid in excess Madras Estates Land (Reduction Of Rent) Second Amendment Act, 1951 39 of 1951 [22 January 1952] 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 25th September 1951, Part IV-A, pages 162- 163. 1. Short title and commencement :- (1) This Act may be called the Madras Estates Land (Reduction of Rent) Second 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 [Repealed] :- [Repealed] 3. [Repealed] :- 1[Repealed]. 1. Sections 2 and 3 were repealed by Madras Act XXXVI of 1955. 4. Provision of adjustment of rent paid in excess :- W h e r e the amount of rent paid by a ryot before the commencement of this Act for fasli 1357 or for any subsequent fasli, is in excess of the rent which would be payable by him under the provisions of the principal Act as amended by this Act, then, notwithstanding any law, contract, or decree or order of Court to the contrary,-- (i) the excess shall be adjusted towards the rent payable by him to the landholder for any subsequent fasli; and (ii) where, before such adjustment is effected or is fully effected, a notification is issued in respect of the estate under section 1, sub- section (4), of the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948(Madras Act XXVI of 1948), the ryot shall be entitled to claim a refund of the amount remaining unadjusted from the landholder to whom it was paid or his legal representatives.