Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Proprietary Estates Village-Service And Hereditary Village-Offices (Amendment) Act, 1941 18 of 1941 [30 September 1941] CONTENTS 1. Short title 2. Omitted 3. Omitted 4. Removal of doubts Madras Proprietary Estates Village-Service And Hereditary Village-Offices (Amendment) Act, 1941 18 of 1941 [30 September 1941] PREAMBLE An Act farther to amend the Madras Proprietary Estates' Village- service Act, 1894, and the Madras Hereditary Village-offices Act, 1895. Whereas it is expedient fur there to amend the Madras Proprietary Estates ' Village-service Act, 1894 (Madras Act II of 1894), and the Madras Hereditary Village-offices Act, 1895 (Madras Act III of 1895), for the purposes hereinafter appearing; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 17th December 1940, Part IV-A, page 104. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 1. Short title :- This Act may be called the Madras Proprietary Estates Village- service and Hereditary Village-offices (Amendment) Act, 1941. 2. Omitted :- Omitted 3. Omitted :- 1[* * *] 1. Sections 2 and 3 were repealed by Madras Act XI of 1952. 4. Removal of doubts :- For the removal of doubts, it is hereby declared-- (a) that the power of suspending or removing the head of a village or a village-accountant under sub-section (2) of section 16 of the Madras Proprietary Estates Village-service Act, 1894 (Madras Act II of 1894), as amended by this Act, and the power of suspending or removing the holder of any of the offices referred to in clause (a) of sub-section (1) of section 7 of the Madras Hereditary Village-offices Act, 1895 (Madras Act III of 1895), as amended by this Act, under the said clause (a), may also be exercised in the case of any person whose petition to be adjudged an insolvent is pending disposal at the commencement of this Act or who, having been adjudged an insolvent, has not obtained an order of discharge at or before such commencement; and (b) that a second appeal shall lie within three months to the Board of Revenue against any order of a District Collector passed on appeal dismissing or removing a village officer, under the proviso to sub-section (3) of section 16 of the Madras Proprietary Estates Village-service Act, 1894, as amended by this Act, or as the case may be, under the proviso to sub-section (1) of section 23 of the Madras Hereditary Village-offices Act, 1895, as so amended, notwithstanding that the appellate order of the District Collector or the original order of the Revenue-officer or the Collector, as the case may be, was passed before the commencement of this Act.