Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Hereditary Village-Offices (Amendment) Act, 1950 36 of 1950 [23 January 1951] CONTENTS 1. Short title and extent 2. [Repealed] 3. Act to apply to pending suits and proceedings 4. Saving of previous decisions of Revenue Courts 5. Savings of mortgages and leases subsisting on the 15th August 1950 Madras Hereditary Village-Offices (Amendment) Act, 1950 36 of 1950 [23 January 1951] PREAMBLE An Act further to amend the Madras Hereditary Village-offices Act, 1895. Whereas it is expedient further to amend the Madras Hereditary Village-offices Act, 1895(Madras Act III of 1895), for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1 For Statement of (Objects and Reasons, see Fort St. George Gazette, dated the 15th August 1950, Part IV-A, pages 354-355. 1. Short title and extent :- This Act may be called the Madras Hereditary Village-offices (Amendment) Act, 1950. 2. [Repealed] :- 1[Repealed] 1 Section 2 was repealed by Madras Act XXXVI of 1955. 3. Act to apply to pending suits and proceedings :- For the removal of doubts, it is hereby declared that he following suits and appeals shall be decided in accordance with the provisions of the said Act as amended by section 2 of this Act, if they relate to the recovery of the emoluments of any of the offices falling under class (4) in section 3 of the said Act:-- (a) Suits under section 13 (1) of the said Act which are pending on the 15th August 1960 or which are instituted on or after the said date and before the commencement of this Act. (b) Appeals under section 23 (1) of the said Act which are pending on the said date, or which are preferred on or after the said date, against any decree or order passed before that date. 4. Saving of previous decisions of Revenue Courts :- Except in the appeals referred to in clause (b) section 3, no decision of any Revenue Court under section 13 (1) or section 23 (1) of the said Act, passed before the 15th August 1950 and holding that the emoluments of any office falling under class (4) in section 3 of the said Act consisted of an assignment of revenue payable in respect of land, shall be liable to be questioned or re- opened, whether in the same or any other Revenue Court, merely on the ground that such decision was arrived at without making the presumption referred to in the said section 13 (1), as amended by section 2 of this Act. 5. Savings of mortgages and leases subsisting on the 15th August 1950 :- Any question as to the validity of any mortgage or lease executed by the holder of any office falling under class (4) in section 3 of the said Act and subsisting on the 16th August 1960 shall be decided as if this Act had not been passed.