Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Marumakkattayam (Removal Of Doubts) Act, 1955 32 of 1955 [19 October 1955] CONTENTS 1. Short title and application 2 . Certain kinds of sthanam properties declared to be tarwad properties Madras Marumakkattayam (Removal Of Doubts) Act, 1955 32 of 1955 [19 October 1955] PREAMBLE An Act to remove certain doubts in the Madras Maru-makkattayam Act, 1932 (Madras Act XXII of 1933), in regard to sthanams and sthanam properties. Whereas doubts have arisen about the true legal character of certain properties which are erroneously claimed to be or regarded as sthanam properties, but which are properties of the tarwad, the male members of which are entitled to succeed to the sthanam and it is necessary to remove those doubts in respect of this question; BE it enacted in the Sixth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 10th August 1955, page 172. 1. Short title and application :- (1) This Act may be called the Madras Marumakkattayam (Removal of Doubts) Act, 1955. ( 2 ) It shall apply to all persons governed by the Madras Marumakkattayam Act, 1932 (Madras Act XXII of 1933). 2. Certain kinds of sthanam properties declared to be tarwad properties :- Notwithstanding any decision of Court, any sthanam in respect of which-- (a) there is or had been at any time an intermingling of the properties of the sthanam and the properties of the tarwad, or (b) the members of the tarwad have been receiving maintenance from the properties purporting to be sthanam properties as of right, or in pursuance of a custom or otherwise, or (c) there had at any time been a vacancy caused by there being no male member of the tarwad eligible to succeed to the sthanam, shall be deemed to be and shall be deemed always to have been a Marumakkattayam tarwad and the properties appertaining to such a sthanam shall be deemed to be and shall be deemed always to have been properties belonging to the tarwad to which the provisions of the Madras Marumakkattayam Act, 1932 (Madras Act XXII of 1933), shall apply. Explanation.--All words and expressions used in this Act shall bear the same meaning as in the Madras Marumakkattayam Act, 1932 (Madras Act XXII of 1933).