Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Marumakkattayam (Amendment) Act, 1947 32 of 1947 [21 January 1948] CONTENTS 1. Short title 2. [Omitted] 3. [Omitted] 4. [Omitted] 5. [Omitted] 6. Amendments to have retrospective effect except in certain cases Madras Marumakkattayam (Amendment) Act, 1947 32 of 1947 [21 January 1948] PREAMBLE An Act to amend the Madras Marumakkattayam Act, 1932. Whereas it is expedient to amend the Madras Marumakkattayam Act, 1932 (Madras Act XXII of 1933), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 18th November 1947, Part IV-A, page 240. 1. Short title :- This Act may be called the Madras Marumakkattayam (Amendment) Act, 1947. 2. [Omitted] :- [Omitted] 3. [Omitted] :- [Omitted] 4. [Omitted] :- [Omitted] 5. [Omitted] :- 1[] 1. Sections 2 to 5 were repealed by Madras Act XI of 1952. 6. Amendments to have retrospective effect except in certain cases :- The amendments made by this Act shall be deemed to have been made in the said Act immediately before the passing thereof : Provided that nothing contained in this Act shall affect-- (a) any decree or order of a competent Court which became final before the commencement of this Act, or (b) any sale which was held in execution of a decree or an order of a competent Court and which became final before the commencement of this Act, or (c) any transfer or partition of property effected before the commencement of this Act.