LexThe Kanam Tenancy Abolition Act, 1976 (No.16 of 1976)
Kerala · state statute
Open in Lexace · Ask the AI about this act69
THE KANAM TENANCY ABOLITION ACT, 1 't"tf)
(Act 16 ot 1976)
CONTENTS
Preamble.
Sections
1. Short title, extent and commencement.
2. Defimtwns.
CHAPTER II
Abolition of J enmikaram
3. Jenm1karam to be abohshed
4. Amount pdyable for extmgUishment of right to receivf'
Jenm1karam
5. Mode of payment of amount due under sectiOn 4 (1).
6 Intenm payment
7 Proceedmgc; relatmg to assessment and payment of
dmounts to he before the Settlement Officer
8 Jenm1karam register presumed to descnbe correctly
the nght t1tle and mterest of the Jenmi and Kanam
tenant
9 Rolls to be prepared by the Settlement Officer
10 Publication of draft roll
11. Orders of Settlement Officer to be deemed to be decreec;
of civil court
12 CorrectiOns to the final rolls
13 Payment of amount or annUity.
14. Payment of amount or annuity to be full discharge of
the habihty to pay jenm1karam
15 CollectiOn of arrears ·
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CHAPTER III
Recovery from Kanam Tenants of the amount
paid to J enmies
16 Kanam tenant liable to pay compensatiOn.
17. Compensatwn recoverable m s1xteen mstalments.
18 Payment of compensat1on to the nearest Treasury.
19. Condonatwn of default
20. Obligation of transferor and transferee to g1ve not1ce
of transfer
21 Kanam tenant's hab1hty to pay compensatiOn m case
of dlv1s1on of holdmg.
22 Compensation recoverable under the Revenue Recovery
Act
CHAPTER IV
Miscellaneous
23 Settlement Officers
24 Powers of Settlement Officer
25. Protectwn of dctJOn taken under the Act.
26 Bar of JUriSdiCtiOn of c1v1l courts
27 Rates of commutatwn
28 Power to remove dlf'ficultJes
29 Power to make rules
30 Amendments to Act 1 of 196.f
31 Repeal and savmg.
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THE KANAM TENANCY ABOLITION
ACT, 1976•
(Act 16 of 1976)
An Act to provide for the abolition o{ the intermedtary ri~ht!>
of jenmies in lands held by kanam tenants in the Cochin
area of the State
Preamble.-WHEREAS under the Kanam Tenancy Act,
1955 the kanam tenants m the Cochtn area of the Stale of
Kerala are liable for the recurnng and penodical payment of
Jenmtkaram to thetr Jenmtes,
AND WHEREAS such Jenmtes are mtermedtarte~ between
the State <tnd the culhvators and theu· rtght to rece1ve
Jenmik.lram 1s a nght 111 land ,
AND \VHEREAS 1t ts cons1dered necessary to abolish !>uch
mtermediary nght and to confer on the l<:anam tenants full
propnetary nghts ove·r the1r holdmgs ,
BE It enacted Ill the Twenty-seventh Year oJ the Republic
ol India as follo'.v s -
1 Short htle, extent and commencement.-(!) Th1c:; Act
mc>y be c:JlleJ the Kanam Tenancy AbolitiOn Act, 1 C)76
(2) It e>.. tend~ to the whule of the Cochm area of the
Statt: of Keraia
(3) lt shall be deemed to have come mto lot ce on the
1st day of January, 1970
2 Detimtwm.-In thts Act, unless the context otherwtse
reqUires.-
( a) "appomted day" means the 1st day of January, 1970;
(b) "Cochm area" means the area compnsmg-
(•) the p01 hun ot the State oi Kerala whtch befor<>
the 1st day of July. 1 C)49. formed the State of Cochm excludmg
the enclaves absorbed m the Malabar dtstnct under the
Provmces and States (AbsorptiOn of Enclaves) Order, 1950:
and
---------------------------------* Rccetved the assent of the Prestdcnt on the 25th day of March, lil76
and publtshed m the Kerala Gazette Extraordmary No 193, dated 2;,th
March 1976
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{ti) the enclaves which formed part of the Malabar
distrtcl absorbed m the State of Travancore-Cochtn under the
said Order,
(c) the expressiOns "cultivatmg tenant". 'the holder of
a kudiytruppu" and "wakf'' shall have the meamngc; respectively t' (
asstgned to them m the K~rab Land Reforms Act 196:3 (1 of
1964);
(d) the expresstons "holding", "1enmt", "jenmtkaram" and
"kanam" shall have the meanmgs respectively asstgned to
1hem m the K:=.ncom T<>nancy Act, 1955 (XXIV of 1955),
(e) the expressiOn "m,;tttutwn of a publtc nature" shall
mclude a pubhc trust and a wakf,
(f) "kanarr. tenant" meanc; a person who holds land on
kanam tenure and mcludes-
(t) the hetr, asstgnee or legal 1 epresentattve of such
person; or
(n) a cultlVatmg tenant or holder of a kudtytruppu m
whom the rtght, tttle and mterest of such person have vested
under the provisions of the Kerala Land Reforms Act, 1963
(I of 1964),
(g) "prescribed' means prescrtbed by rules made under
thts Act,
(h) "Settlement Officer'' means the Settlement Officer
appomted under sect10n 23.
CHAPTER II
Abolition of jenmikaram
3. Jenmikaram to be abolished.-(1) Notwtthstanding
anything contamed m any law or m any contract. wtth effect
on and from the appomted day, the Jenmt shall not have the
nght to receive payment of jenmtkaram and the kanam tenant
shall have no ltabthty to pay any Jenmtkaram to the jenmt,
and the nght to rccetve payment of. and the habihty to pay,
Jenmtkaram shall stand extmguished.
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(2) Every jenmt whose nght to receive payment of
jenmikaram has been extmguished under sub-section (1) shall
be entitled to receive and be paid by the Government the
amount or annmty specified m sectiOn 4.
4 Amount payable for extinguishment of right to receive
jenmikaram.-(1) The Government shall pay to every jenmi,
other than a rehgwus or chantable insbtuhon of a pubhc
nature, whose nght to recetve payment of jenm1karam has
been extmgmshed, an amount equal to eight and one-third
times the aggregate of the annual amount of Jenmikaram
payable to him Immediately before the appomted day, after
deductmg a sum equal to five per centum of the said aggregate
on account of collection charges
(2) The amount payable under sub-section (1) shall be
deemed to have accrued due from the appointed day and
mterest thereon shall be payable at the rate of four and a half
per centum per annum from the appomted day till the date
of payment of the amount, m case the amount 1s paid m cash
or till the date of redemption of the bonds, If the amount is
paid m Government bonds
(3) Where the Jemm whose right to receive payment of
jenm1karam has been extmgmshed IS, at lhe commencement
of this Act, a rehgwus or chantable insbtutwn of a public
natue, the Government shall pay to the institution every year
an amount equal to the balance arnved at after deducting from
the Jemnikaram which such mstitutwn was entitled to receive
Immediately before the appomted day, five per centum of such
jenmik:tram towal'd<o collectiOn chargee;
Explanatwn.-If any question anses as to whether an
mst!tut1on IS a rehgwus or chantable mshtuhon of a public
nature, 1t shall be decided by the Government after such
mqmry as they deem fit, and their decision thereon shall be
final
(4) Notwithstandmg anythmg contained m this section,
if jenmikaram has been received by or on behalf of any jenm1
for any period commencmg on the appomted day, 1t shall be
deducted from and adjusted agamst the amount payable under
sub-section (1) or sub-sectiOn (3), as the case may be
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5. Mode of payment of amount due under section 4(1).
The amount payable to a Jenm1, other than a rehgwus or
chantable mstitution of a pubhc nature, under sub-sectwn (1)
of sechon -! may be pa1d either m cash or m Government bonds
carrymg mterest at the rate oi four and a half per centum per
annum .md redeemable at the exp1rat10n of s1x years from the
date of 1ssue of the bonds, or partly m cash and partly m such
bonds, as may be prescnbed
6 Interim payment.-( 1) Where there IS delay m the
assessment or payment of the amount payable under sub
sectiOn (1) of sectiOn 4, or the annuity payable under sub
sectiOn (3) of that sectwn, the Government may direct payment
of such amount as may be prescnbed, by way of mtenm relief
Provided that 1f the amount payable under the sa1d
sub-sectiun (1) or the annuity payable under the said sub
sectiOn (3) as the ca~e may be, to a Jenm1 has not been deter
mmed m accordance Vvith the provisiOns ol thrs Act before
the expiry of one year from the date of publicatiOn of the
Kanam Tenancy Abohtwn Ordmance, 1975, m the Gazette, the ....
Government shall, on the dpphcatwn of the Jenmr concerned,
d1rect the mtenm pdyment under this sub-sectiOn
(2) The amount payable under sub-sectiOn (1) shdll be
paid m such manner as may be prescr 1bed and shall be deemed
to be part of the amount payable under sub-sectiOn (1) of sectiOn
4 or the annUity payable under sub-sectiOn (3) of that section a'>
the case mdy be. and shall be derlucted from and adJusted
dgamst 1t
(3) Where there IS a drspute In regard to the nght to
the amount or annurty payable unde1 sectron 4 or any
portiOn the1 eof, no mtenm payment shall be made under sub
section (1) ol th1s sectwn
7 Proceedmgs relatmg to assessment and payment· of
amounts to he before the Settlement Officer.-Ail proceedmgs
relatmg to ciS!>essment of the amount payable under sub
!"ectwn (1) of sectwn -l or the annUity payable under
sub-sectwn (;j) of that sectiOn and to the payment of the same
to the persons enhtled thereto shall he before the Settlement
Officer wtthm whose junsd1ctwn the holdmg 1s s1tuate.
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8 Jenmil..aram regi~ter presumed to describe correctiy
the right, title and interest ot the jenmi and kanam teoant.
(1) Every entry m the Reg1ster oi Jenm1karams prepared under
the Kanam Tenancy Act, 1955 and wh1ch IS vahd and effective
Immediately before the appomted day shall, for the purpose of
as5essment and payment of the amount or annmty under sectiOn
':1, be deemed to descnb2 correctly the nght, title and mterest
of every Jenmi and kanam tenant m respect of the holdmg or
pa1 t thereof to which It relates
Provided that any mod1f1cat1on alteration or con ect1on
made m the regi<>ter m con!>equence of-
(a) a decree or order of any court, or
(b) a valid transfer ot a holdmg or part of Cl holdmg
or the nght to receive 1enm1karam. whether by act of parties
or oy operation of )3w on or after the appomted day and
before the date of publtcatJOn oi the Kanam Tendncy AbolitiOn
Ordmance, HJ75, In the Gazetle,
shall be taken mto account by the Settlement Officer
(2) Nothmg con tamed m sub-sectwn (1) shall preclude
the Settlement Officer from correctmg. either on h1s own
motion or .on the apphcatJOn ol any person mterested a clencal
or anthmet1cal mistake or error apparent on the face of the
record. If he 1s satisfied that such a m1stake or error ex1sts m
any entry m the register
Provided that no such con ec:'tJOn shall be made without
g1vmg an opportumty to the party who may be affected thereby
of bemg heard
q Rolls to be prepared by the Settlement Officer.-The
Settlement Officer shall. m the manner prescnbed, prepare a
draft roll of every JenmJ m respect of his huldmg, showmg-
(a) tht Jerumkaram 111 respect of the holdmg or part
thereof;
(b) the ndmes of persons entitled to receive the
Jenmikdram,
(c) the kanam tenants hdble to pay t~e Jenm1karam
111 re~pect of the holdmg or part thereof,
(d) the amount or dnnmty, as the case may be,
payable under th1s Act, and
(e) such other particulars. as may be prescnbed.
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10. Publication of draft l'Oll.-(1) After the draft roll IS
prepared under sectiOn 9, the Settlement Officer shall-
(a) publish a not1ce m such manner as may be pres
cnbed, to the effect that the roll has been prepared and IS open
to mspechon by any person interested,
(b) serve or cause to be served on the Jemm and the
kanam tenant concerned, a notice along w1th a copy of the roll
(2) The notice under sub-sectwn (1) shall call upon all
persons mterested. mcludmg members of the famlly of the
,1enm1 clatmmg dny portwn of the amount payable under sub
sectiOn (1) of sectiOn 4, whethe1 by way of a share or by way
of mamtenance or otherwise to appear and hie obiectwns and
clatms withm such penod as may be prescnbed
(3) If any ob,1ectwn or claim IS filed withm the lime
prescnbed, It shall be reg1stered by the Settlement Officer who
shall fix a date for hearmg the same and shall give mtimdtwn
to the Jenmi concerned and to any other person mteresled who
may have appeared m response to the notice under
su b-sectwn ( 1 )
(4) On the date fixed or on any date to which the pro
ceedmgs are adJourned, the Settlement Officer shall mqwre
mto and decide the cla1ms and obJectwns
(5) In hearing and decidmg the obJectwns and cla1ms
filed under sub-section (3), the Settlement Officer shall, m c;o
far as they may be applicable. have all the powers of a civil
court. and, subJect to such modificatwns as may be prescnbed,
follow the procedure laid down m the Code of Civil Procedure,
1908, frw the heanng and d1sposal of swts relatmg to 1mmovable
property
11 Orders of Settlement Officer to be deemed to be
decrees of civil court.-(1) The order of the Settlement Officer
in decidmg dn objectiOn or claim under section 10 or
apportwnmg the amount payable under sub-section (1) of ~
sectwn 4 among the per"ZZns entitled thereto shall be deemed to
be a decree of a civil c ttrt and shall contam a concise statement
of the case, the pou 't.s for determmatwn, the deciswn thereon
and the reasons fot 'uch decision
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(2) Notw1thstandmg anythmg contamed m any law, any
person aggneved by an order of the Settlement Officer may
appeal w1thm 1 h11 ty days oi the rece1pt by h1m of the order to
the Distnc1 Court havmg ]Urt<sdJct!On over the area m wh1ch
the holdmg IS s1tuate, and the order of the D1stnct Court on
such appeal shall be hnal
12 C01 rections to the final rolls.-Except as prov1ded by
or under this Act no correctiOn shall be made m the roll after
It has become fmal, provided that the Settlement Officer having
JUnsdJctwn for the time bemg may at any tlme before the
payment of the amount or anmuty, as the case may be, payable
under section 4, either oi his own motion or on application
filed by a person mterested, correct dny clencal or anthmetical
m1stake or any error drt'>lng therem from any acc1dental slip
or om1sS10n
Prov1ded that no such correctwn shall be made Without
g1vmg an opportumty of bemg heard to the party who may be
affected thereby
13. Payment of amount or annuity.-(!) The amount or
o.nnU!ty, as the case may be, payable under sectiOn 4 shall be
pa1d to the persons whose names have been entered m the roll
as bemg entitled thPreto
(2) Where before any court or any authonty any smt or
proceedmg JS pendmg wh1ch directly or md1rectly affects or
:1> ltkely to affect the nght of any person to receive the whole
or part of the amount or annuity. as the case may be, payable
under sect10n 4. the court or authonty may requ1re the Settle
ment Officer to place at 1ts disposal the amount or annmty
so payable. and thereupon the same shall be disposed of m
accordance With the orders of such court or authonty
14. Payment of amount or annuity to be full discharge of
the liability to pay jenmikaram.-The payment of the amount
or annUity payable under sectwn 4 to the jenmtes or other
~- persons entttled thereto m the manner prescnbed by or under
th1s Act shall be a full discharge of the l1ab1hty for payment
of jenmtkaram and no further drums for jenm1karam or for
payment of such amount or annuity, as the case may be,
shall lie.
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15 Collection of arrears.-(1) All arrears of Jerumkaram
payable under I he Kdndm Tenancy Act 1 Q55, which accrued
due from any kanam tenant In1med1dtely bef01 e, and IS
vutstandmg on the appomted dd} ~hnll be reco' cred a<; 1f th1<>
Act had nut been passed
(2) Notw1thstandmg anythmg contamed m sub-sectwn
(1) or In any JUdgment. decree, or order of court. all such
arrears as are referred to m that sub-sectwn shall be deemed
to be fully discharged If the kanam tenant pd) ~ wtthm one
year from the date of pubJ1cahon of the Kanam Tenancy
Abohtlon Ordmance }q75. m the Gazetle. an amount equal t'o
the arrears of Jenm1karam for the one year nnmed1ately
precedmg the appomted day or the actual an ears uut<>tandmg
on that day, wh1che' er IS les'>
CHAPTER III
Recovery from kanam tenants of the amount pa1d to ienmic ..
16. Kanam tenant liable to pay compensahon.-(1) The
Government shall be entltled to collect from each kanam
tenant and each kdnam tenant shall be hable to pay to the
Government an amount equal to e1ght and one-th1rd times the
3enm1karam payable by hrm to his Jenmt, towards compensa
twn for the extmgmshment by the Government of his bab1hty
to pay Jenm1karam to hts jenm1
(2) Notw1thstandmg anythmg contamed m sub-section
(1), the 1enm1karam. 1f any, pa1d by the kanam tenant m
accordance \nth the prov1s10ns of the Kanam Tenancy Act.
1955, for any periOd commencmg on the appomted doy, shall
be deducted from, and adJusted agamst the compensatwn
payable by h1m under that sub-sectwn
(3) The compensatwn recoverable hum the kanam
tenant shall. <;UbJect only to the pnonty of any tdx or ces!
payable to the Government, be a first charge on the holdmg
and shall be recovered from the kanam tenunt m the manne1
heremafter prov1ded
17 Compensation recoverable in sixteen instalments.
(1) The kanam tenant shall be liable to pay to the Government
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the compensatiOn due from h1m under section 16 in sixteen
equal half-yearly mstalments w1th mterest at four and a halt
per centum per annum, the first mstalment commencmg from
->uch date as the Government may not1fy, provided that nothmg
m th1s sub-sectJOn shall be deemed to preclude a kanam tenant
from paymg at any tlme a large sum than the amount of an
Instalment or from paymg the whole amount due m one
mstalment
(2) If any sum m excess of the amount of an mstalment
IS pa1d, 1t shall be cred1ted m reduction of the total amount
due, the number of future mstalments bemg, 1£ necessary,
reduced, but no postponement of subsequent mstalments shall
be perm1tted. nor shall the alterat1on m the amounts of sub
sequent mstdlmenls allowed except m the hnal mstalment, lf
such alteratiOn 1s necessary to ddJust the balance due
(:3) Where a kanam tenaut pays the ent1re amount due
m a lump sum on the date on wh1ch the first mstalment 1s
payable, he shall be allowed a rebate of five per centum of the
amount so pa1d
18 Payment· of compensation to the nearest Treasury.
All payments due under section 16 shall be pa1d 1n such manner
as rr:ay be prescnbed to the cred1t of the Government at the
nearest Government Treasury or the V1llage Office w1thm the
JUnsdlctwn of wh1ch the holdmg 1s s1tuate or at such other
place a!> may be prescnbed
19 Condonation of dcfault.-The Government may, by
general or spec1al order notified m the Gazette. for sufficient
reason postpone the payment of any mstalment of the
compensation or condone the default m payment of any
mstalment of the compensatiOn on the due date
20 Obligation of transferor and transferee to give notice
of transfcr.-(1) Whenever the title of any person pnmanly
liable to pay the compensation under sub-sectwn ( 1) of secllon
16 1s trdmferred, the person whose title 1s transferred and the
·<>-- person to whom the same 1s transferred shall, w1thm three
months-
( a) of the executwn of the mstrument of transfer or
after 1ts reg1strat10n, 1f 1t be reg1stered, or after the transfer
1s effected 1f no m::.trument be executed, or
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(b) from the date o£ pubhcdtlOn of the Kandm 'I'endncy
Abohtion Ordmance, 1975, m the Gazette,
whichever IS later, g1ve notice of ~uch transfer to the Settle
ment Officer
(2) In the event of the death of dny person pnmdnly 't:
hable a<> aforesaid, the person to whom the t1tle of the deceased
has been transferred as he1r or otherwise, shall g1,·e notice
of such transfer to the Settlement Officer w1thm one year of
the death of the deceased or witlun one year from the date of
pubhcat1on of the Kanam Tenancy AbolitiOn Ordmance, J fl/5
m the Gazette, whichever IS later
(3) The notice to be g1ven unde1 th1s sedwn shall be
m such torm as may be prescnbed and the tran':>feree or the
person to whom the title passes, as the case may be. shall, If
so reqmred, be bound to produce before the Settlement Officer
any document evidencmg such transfer or successiOn
(4) Every person who does not give nol1ce of any
tramfer referred to m sub-sectwn (1) or sub-.,ectJOn (2) m
accordance w11 h the proviswns of thl'> sectwn shall (m add1t10n
to any other hab1hty wh1ch he may mcur through such neglect)
continue hable for the payment of the compensatJon m respect
of the land transferred unt1l he g1ves such notice or until the
transfer has been recorcled m the revenue registers. but nothmg
m th1s sectiOn shall be held to affect the liability of the
transferee for the payment of the sa1d compensatLOn
21. Kanam tenant's liability to pay compensation in case of
division of holding.-(1) Where a holdmg 1s divided after the
appomted day and before the date of pubhcat1on of the Kanam
Tenancy Abolition Ordmance, 1975, m the Gazette, the kanam
tenant shall g1ve not1ce of such divisiOn to the Settlement
Officer or such other officer empowered m tillS behalf by the
Government by notificatiOn m the Gazette and the kanam
tenant shall contmue hable for the payment of the compensa
tiOn due to the Government unless such notice has been g1ven
and the necessary entnes fixmg the respechve hab1hbe<; have
been made m the revenue records m accordance w1th such
division.
(2) Where a holding IS d1vJded after the date of
publication of the Kanam Tenancy Abolition Ordmance. 1975,
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m the Gazette, the kanam tenant shall contmue ltable for the
payment of compensatiOn due to the Government unless such
divisiOn JS effected w1th the permiSSIOn of the Settlement
Officer or such other officer empowered m this behalf by the
Government by notlficatwn m the Gazette and the necessary
entnes, fixmg the respective habihtles have been made m the
revenue records m accordance with the divisiOn
(3) Nothmg contamed m sub-sectiOn (1) or sub-sectwn
(2) shall preclude the Government from proceedmg agamst the
entire holdmg and recovenng the amount due to the Govern
ment leavmg the parties to settle their claims agamst each
other between themselves.
22 Compensation recoverable under the Revenue
Recover~· Act.-Any amount due to the Government as arrears
of compensatiOn or otherwise may be recovered under the
provisions of the Revenue Recovery Act for the time bemg m
force, as If they were arrears of public revenue due on land
CHAPTER IV
Miscellaneous
23 Settlement Officers.-The Government shall appomt
as many Settlement Officers as may be necessary from among
officers not below the rank of Tahs!ldar, for the purpose of
exerc1smg the powers and performmg the functwns of a
Settlement Officer under this Act.
24 Powers of Settlement Officer.-The Settlement Officer
shall have all the powers of a Civil court while trymg a su1t
under the Code of Civil Procedure, 1908, m respect of the
followmg matters, namely -
(a) summonmg and enforcmg the attendance of any
person and exammmg h1m on oath,
(b) requmng the discovery ~nd productiOn of any
document,
(c) rece1vmg evidence on affidavit,
""11--- (d) Issumg commiSSions for the exammatwn of witnesses
or for local mveshgatwn ,
(e) requisitiOmng any public record or copy thereof
from any court or office ; and
(f) any other matter whtch may be prescnbed.
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25 P1·otection of action taken under the Act.-No suit,
prosecutwn or other legal proceedmgs shall lie agamst th(:
Government or any officer for anythmg m good fa1th done or
mtended to be done under th1s Act or the rules or order'> made
thereunder '
26 Bar of JUlisdiction of civil courts.-No c1vll court
shall have Junsdictwn to settle, decide or deal w1th any
questwn or to determine any matter wh1ch 1s by or under th1s
Act required to be settled, decided or dealt w1th or to be
determmed by the Settlement Officer or any other authonty
27 Rates of commutation.-Where the Jenm1kardm or
any portwn of 1t consists of paddy or other commod1ty, 1t shall
be commuted mto money value, and for the purpo<>es ot th1s Act
the commutatwn rates for any commodity shall be the rates
specified for that commod1ty m the notificatiOn 1~sued by the
Government under sectiOn 49 of the Kanam Tenancy Act, 1!:155
and wh1ch IS m force 1mmed1ately before the appomted day.
28 Power to remove diflicuHies.-If any difficulty anses
m g1vmg effect to the prov1swns of th1s Act, the Government
may, as occaswn may reqUire, by order, do anythmg not
mcons1stent w1th the prov1s10ns ot th1s Act, wh1ch appears to
them to be necessary for the purpose of removmg the d1fficulty.
29 Power to make rules.-(1) The Government may, by
nohficatwn m the Gazette, make rules for the purpose of
carrymg mto effect the provisiOns of th1s Act.
(2) In particular, and without preJUdice to the generality
of the foregomg power, such rules may prov1de for-
(a) all matters expressly required or allowed by tlus
Act to be prescnbed,
(b) the proportwn m which the amount payable under
sub-sectiOn (1) of sechon 4 may be pa1d m cash or m bonds,
(c) the extent and manner of mtenm payments under
sectwn 6,
(d) the manner m wh1ch rolls have to be prepared
under sectwn 9 ,
(e) the hme w1thm wh1ch obJectwns and claims have
to be filed under sub-sectwn (3) of sectwn 10,
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83
(f) the fees to be pa1d m respect of apphcatwns and
appeals under this Act.
(3) Every rule made under this Act and every order
Issued under sectwn 28 shall be la1d as soon as may be after
It Is made or Issued before the Legislative Assembly while It
IS m sessiOn for a total penod of fourteen days which may be
compnsed m one sess10n or m two successive sessions, and 1f
before the expiry of the sessiOn m which It 1s so la1d or the
session Immediately followmg, the Legislative Assembly makes
any modihcatwn m the rule or order or decides that the rule
or order should not be made or Issued, the rule or order shall
thereafter have effect only m such modified form or be of no
effect, as the case may be , so however that any such modifica
tion 01 annulment shall be Without preJUdice to the vahd1ty
of anythmg prevwusly done under that rule or order
30 Amendments to Act 1 of 1964.-In the Kerala Land
Reforms Act, 1963 (1 of 1964),-
(a) m sectwn 2,-
(I) m clause (22), the proviso shall be omitted ;
(n) m clause (40), sub-clause (c) shall be omitted;
(b) m sectwn 30A, after the words, figures and letters
''the 1st day of May, 1966'', the words and figures "and before
the commencement of the Kanam Tenancy Abohtwn Act, 1976"
shall be mserted ,
(c) m sectwn 72R, m sub-sectiOn (1), before the words
"and the J...anam tenant shall have no habilLty to pay such
1enm1karam , the words and figures ''until the commencement
of the Kanam Tenancy Abohtwn Act, 1976'', shall be mc;erted,
(d) m sect1on 112, sub-sectlon (6) shall be omitted,
(e) m c;ectwn 11-!, sub-sectiOn (3) c;hall be omitted
31 Repeal and saving.-(1) The Kanam Tenancy Act,
1 9!15 (XXIV of 1955) and the Kanam Tenancy Abolition
Urdmance, 1975 (21 of 1975), are hereby repealed
(2) Notwithstandmg the repeal of the Kanam Tenancy
Abohtwn Ordmance, Hl75 (21 of 1975), by sub-sectwn (1),
anythmg done or any actwn taken under that Ordmance shall
be deemed to have been done or taken under this Act.