Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Proprietary Estates Village Service And Hereditary Village-Offices (Amendment) Act, 1943 21 of 1943 [26 October 1943] CONTENTS 1. Short title and commencement 2 . Time allowed to registered heir of last holder of village-office rendering war service, to qualify himself for such office Madras Proprietary Estates Village Service And Hereditary Village-Offices (Amendment) Act, 1943 21 of 1943 [26 October 1943] PREAMBLE An Act further to amend the Madras Proprietary Estates, Village Service Act, 1894, and the Madras Hereditary Village-offices Act, 1895. Whereas it is expedient further 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 27th July 1943, Part IV-A, pages 41-42. 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 and commencement :- (1) This Act may be called the Madras Proprietary Estates Village Service and Hereditary Village-offices (Amendment) Act, 1943. (2) It shall be deemed to have come into force on the third day of September 1939. 2. Time allowed to registered heir of last holder of village- office rendering war service, to qualify himself for such office :- 1["Where a person registered as the heir of the last holder of a village-office under section 13 of the Madras Proprietary Estates Village Service Act, 1894(Madras Act II of 1894), or section 10 (5) of the Madras Hereditary Village-offices Act, 1895(Madras Act III of 1895), 2[has rendered war service] during any portion of the period of three years after he 3[attained majority,] each of the sections aforesaid shall have effect as if-- (a) for the words "three years thereafter" and "three years after attaining majority" occurring therein, the words "five years after the termination of any war service rendered by him" were substituted; and (b) the following Explanation were added thereto at the end, namely:-- "Explanation.--The expression war service in both the places where it occurs in the foregoing provision shall have the same meaning 4[as in the Madras Civil Services (War Service Personnel) Recruitment Rules, 1941, as in force for the time being."] 5[(2] * *] 1. Sub-section (2) of section 2 was omitted and sub-section (1) of that section was renumbered as section 2 by section 3 of, and the Second Schedule to the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 2. These words were substituted for the words, brackets and figure "renders war service as defined in sub-section (2) " by ibid. 3. These words were substituted for the words "has attained or attains majority" by ibid. 4. These words, figures and brackets were substituted for the words, figures and brackets "as in sub-section (2) of section 2 of the Madras Proprietary Estates Village Service and Hereditary Village-offices (Amendment) Act, 1943" by section 3 of, and the Second Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 5. Sub-section (2) of section 2 was omitted and sub-section (1) of that section was re-numbered as section 2 by section 3 of, and the Second Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948).