Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Estates Land (Third Amendment) Act, 1936 18 of 1936 [31 October 1936] CONTENTS 1. Short title 2. [Omitted] 3. [Omitted] 4. [Omitted] 5. [Omitted] 6. [Omitted] 7. [Omitted] 8. [Omitted] 9. [Omitted] 10. [Omitted] 11. [Omitted] 12. [Omitted] 13. Section 13 14. Computation of period of limitation in certain cases Madras Estates Land (Third Amendment) Act, 1936 18 of 1936 [31 October 1936] PREAMBLE An Act further to amend the Madras Estates Land Act, 1908 (Madras Act I of 1908), and to amend the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934), for certain purposes. WHEREAS it is expedient further to amend the Madras Estates Land Act, 1908 (Madras Act I of 1908), and to amend the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934), for the purposes hereinafter appearing; AND WHEREAS the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 17th March 1936, Part IV, pages 62-67. 1. Short title :- This Act may be called the Madras Estates Land (Third Amendment) Act, 1936. 2. [Omitted] :- [Omitted] 3. [Omitted] :- [Omitted] 4. [Omitted] :- [Omitted] 5. [Omitted] :- [Omitted] 6. [Omitted] :- [Omitted] 7. [Omitted] :- [Omitted] 8. [Omitted] :- [Omitted] 9. [Omitted] :- [Omitted] 10. [Omitted] :- [Omitted] 11. [Omitted] :- [Omitted] 12. [Omitted] :- [Omitted] 1[* * * ] 1. Sections 2 to 12 were repealed by section 2 of, and the First Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 13. Section 13 :- All proceedings stayed under sub-section (2) of section 127 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934), shall be disposed of as if the Madras Estates Land Act, 1908 (Madras Act I of 1908), as amended by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934), and by this Act, had been in force at the time of the institution of the said proceedings in the court of first instance. 14. Computation of period of limitation in certain cases :- I n computing the period of limitation prescribed for any suit or application for the ejectment of a tenant or for any proceeding involving a decision whether or not the inamdar has the kudivaram right in any land in an inam village, the period between the date on which the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934), came into force and the date on which this Act comes into force shall be excluded in cases to which sub-section (2) of section 127 of the Madras Estates Land (Amendment) Act, 1934, applies.