Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Pudukkottai (Settlement Of Inams) Act, 1955 28 of 1955 [21 September 1955] CONTENTS 1. Short title and commencement 2 . Recognition of inams granted, confirmed or recognized by the previous administration 3. Settlement of inams in the merged territory 4. Power to make rules 5. Repeal Pudukkottai (Settlement Of Inams) Act, 1955 28 of 1955 [21 September 1955] PREAMBLE An Act to provide for the settlement of inams in the merged territory of Pudukkottai in the State of Madras. Whereas it is expedient to provide for the settlement of inams in the merged territory of Pudukkottai in the State of Madras; 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 2nd March 1955, page 75. 1. Short title and commencement :- (1) This Act may be called the Pudukkottai (Settlement of Inams) Act, 1955. (2) It shall come into force on *such date as the State Government may, by notification in the Fort St. George Gazette appoint. * Not yet come into force. 2. Recognition of inams granted, confirmed or recognized by the previous administration :- Subject to the provisions of section 3, all inams in the merged territory of Pudukkottai, which were granted, confirmed or recognized by any former Ruler of that territory and which have continued as inams up to the commencement of this Act are hereby recognized and confirmed as inams by the State Government. 3. Settlement of inams in the merged territory :- 1[(1)] Subject to the provisions of this Act and the rules made thereunder, 1[such inams] shall be settled in accordance with the principles laid down in the rules and orders contained in the Standing Orders of the Board of Revenue and for the time being applicable to the settlement of inams in the rest of the Madras State: Provided that-- (a) all personal inams other than those granted for religious or charitable purposes, shall be enfranchised or freed from the conditions subject to which they are held; (b) all religious, artisan and charitable inams shall be continued by the State Government, only so long as the terms and conditions subject to which they are held are fulfilled. 2[(2) After the completion of the settlement of every inam under the provisions of sub-section (1), the particulars of such settlement shall be published in such form and in such manner as may be prescribed.] 1 Section 3 was renumbered as sub-section (1) and the words "all such inams" were substituted for the words "all lands held on inam tenure at the commencement of this Act in the merged territory of Pudukkottai" by section 2(i) of the Pudukkottai (Settlement of Inams) (Second Amendment) Act, 1956 (Madras Act XXXVI of 1956). 2 Sub-section (2) was added by section 2(ii) of the Pudukkottai (Settlement of Inams) Second Amendment Act, 1956 (Madras Act XXXVI of 1956). 4. Power to make rules :- (1) The State Government may, by notification in the Fort St. George Gazette, make rules to carry out the purposes of this Act. (2) In particular and without prejudice to the generality of the foregoing power, they may make rules providing for such adaptations, exceptions and modifications as they may deem necessary for the purpose of applying the rules and orders contained in the Standing Orders of the Board of Revenue to any inam or inams in the merged territory of Pudukkottai. 5. Repeal :- The Pudukkottai Inam Rules, 1888, and all the orders and rules relating to inams issued or made by the former Pudukkottai Durbar 1[shall, in relation to any inam, stand repealed from the date on which the settlement of that inam is published under sub-section (2) of section 3.] 2 [] 1 These words, figures and brackets were substituted for the words "are hereby repealed," by section 3, ibid. 2 Section 6 was omitted by section 2 of the Pudukkottai (Settlement of Inams) Amendment Act, 1956 (Madras Act XI of 1956).