Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Proprietary Estates Village-Service (Amendment) Act, 1914 03 of 1914 CONTENTS 1. Short title 2. Omitted 3. Validity of enfranchisements made between Ist April 1912 and the commencement of this Act Madras Proprietary Estates Village-Service (Amendment) Act, 1914 03 of 1914 (Received the assent of the Governor on the (6th April 1914 and that of the Governor-General on the 26th April 1914; the assent of the Governor-General was first published in the Fort St. George Gazette of 12th May 1914.) An Act to amend the Madras Proprietary Estates' Village-service Act, 1894. WHEREAS it is expedient to amend the Madras Proprietary Estates' Village-service Act, 1894(Mad. Act II of 1894); It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, 1914, Pt. IV, p. 3; for Report of Select Committee, see ibid, p. 5; and for Proceedings in Council, see ibid, pp. 83,417. 1. Short title :- This Act may be called the Madras Proprietary Estates Village- service (Amendment) Act, 1914. 2. Omitted :- 1[2[........]. 1. This section was repealed by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1957 (Madras Act XXV of 1957). 2. Sections 3 to 7 were repealed by the First Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938). 3. Validity of enfranchisements made between Ist April 1912 and the commencement of this Act :- Every enfranchisement purporting to have been made under section 17 between the 1st of April 1912 and the commencement of this Act shall be deemed to have been validly made. 1[........... ] 1. Sections 9 to 14 were repealed by the First Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938).