Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Proprietary Estates Village Service And Hereditary Village-Offices (Amendment) Act, 1954 15 of 1954 [09 June 1954] CONTENTS 1. Short title 2. Incorporated 3. Incorporated 4. Validation of orders of suspension pending inquiry Madras Proprietary Estates Village Service And Hereditary Village-Offices (Amendment) Act, 1954 15 of 1954 [09 June 1954] 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; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St, George Gazette, Part IV-A, dated the 21st April 1954, page 66. 1. Short title :- This Act may be called the Madras Proprietary Estates Village Service and Hereditary Village-offices (Amendment) Act, 1954. 2. Incorporated :- xxx xxx xxx 3. Incorporated :- [The amendments made by sections 2 and 3 have been incorporated in the respective principal Acts.] 4. Validation of orders of suspension pending inquiry :- Every order made before the commencement of this Act placing under suspension pending inquiry any village-officer as defined in section 4 of the Madras Proprietary Estates Village Service Act, 1894 (Madras Act II of 1894), or the holder of any of the offices forming class (1) or class (3) in section 3 of the Madras Hereditary Village-offices Act, 1895 (Madras Act III of 1895), shall, for all purposes, be deemed to have been validly made.