The Payment of Rajabhogam to Thekkemadom Swamiyar athapram (Abolition) Act, 1980

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Tl-IE PAYMENT OF RAJABHOGAM TO THI~KKEfv1AD0]\1 
SWAMIYAR MATHAPRAM (ABOLITION) ACT, 1980 
(Act 15 of 1981) 
CoNTENTS 
Pr1atnbl1: 
Sections: 
1 • Short title and commenccn1cnt. 
2. Definitions. 
3. Aboli t1on of Rajabhogam. 
4. No compensation to be payable. 
5. ;\rrears of Rajabhogam. 
G. }>ower to make rules. 
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TlfE PAYMENT OF RAJABHOGAM TO 'fiiET(I<.EMAI>OM• 
SWAMIYAR MATHAPRAM (ABOLITON) ACT, l9BO 
(Act 15 of 1981) 
An Act to provide Jot the exlznguzrhrnent of the right of llu Thekkenuzdonz SltHtmiynr 
;}falhapraJn to receive, and the lzabillty of the landholde1 ~ to pay, Rttjab!z,gan•, 
and for nzatters connected therewith. 
Prtnrnble.-WHEREAS it is neccssa1 y in the public interest to 
provide for the extinguishment of the right of the 1~hekkemadoru 
Swa1niyar Mathapram to receive, and the liability of the land 
!,olden to pay, RaJabhogam, and for matters connected therewith. 
t 
DE it enacted in the Thirty-first Year of the Republic of Indin 
as follows :-
1. Short tttle and co1nmencernent.-( l) This Act may be called 
t lu~ Payment of Rajabhogam to Thekkemadom Swamiyar Mathapra1n 
\ .. 1holition) Act, 1980. 
(2) It shall come into force 011. such date as the Government 
may, by nottfication in the Gazette, appoint. 
2 . L)ejtnllz ons.- In this Act, unless the context otherwise 
• I ef)tllftS,-
(a) "appointed day" means the day on which this Act comes 
into force , 
(b} '(landholder" means a person holding any sanketham 
l"ncls and liable to pay Rajabhogam to the Mathapram ; 
(e) "Mathapram" means the 1,hekkemadom Swamiyar 
Mat l1apram at rfrich ur ; 
(d) «Rajabhogam', means the assessment on the sanketham 
lands, pnyable to the Thekkemadom Swamiyar Mathapram, whether 
cnlled ~1uppara or Etti1onnu ; 
(e) "Sank~tham lands'' means the lands in the Manicka-
ntnngalnm village in the Abrvaye Tatuk of Ernakula1n District, in 
t~pt!Ct of v•hich Rajabhogam is payable to the Mathapram. 
3. Abolttzon of Rajahhogam.-Notwithstandinganything contained in any 
J,1w fi,r the time being in force, or in any judgment, decr,•e or order of any 
( nurt, or in any contract or other document wjth effect on and frotn the 
, ppoinled day.-
(a) th<· rjght of the Mathapram to recelV<: Rajabhogams shall stand 
ext inguishcd, and 
----- -- ---------------• Received the assent of the President on the 15th day of April, 1981 
and published in the Kerala Gazette Extraordinary No. 303 dated 
the 21st April, 1981. 
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98 
(It) the Janclholdcr c;hnll have rao liability to pay Rnjnbhngam til 
the~ Mathapram. 
4 No compensation to bt payahle.-Notwithstanding ~ny(hing conta­
inetl in nny law for the time being 1n force, or in any conLract or other 
docuntcnt, no compensation shall be payable to the T\1 athapran1 for the cxtin ... 
!!Uishmcnt under section 3 of the right of the Mathapt am to rcc<~ivc Raja­
hhngttrtl froJn the Jandho)ders. 
5. Arrea1s of RaJablzogam.-Notwithstanding anything to the contrary 
cont;tiucd in this Act, a11 arrears of Rajabhogam which accrued due bef(,re 
the appoi11tcd day and remain unpaid to the Mathapram 011 that day shall 
he rccov~rabJc by or on behalf of the Mathapram in the 1ame rrlanner as 
they wcr(: recoverable immediately before the appointed day. 
(j. J>ower to nzake rules.-( 1) The Government may, by notification in 
th~ Gazette, make rules to carry out the purpo'ies of this Act. 
(2) Every rule made under this sectjon shall be laid, as soon as may 
he nft(!r it is made, before the Legislative Assembly whzle it 1~ in session fot 
a to1al period of fourteen days \\'hich may be comprised in OJlC sc.ssion or in 
two successive sessions, and if, before the expiry of the scs,ion in which it i~ 
RO laid or the session immediately following, the Lcgislat1vc As'icmbl y makes 
auy n1odification itl the rule or dcctdes that the rule should not be made, 
the rule: shall theceafter have effect only in such modtfiect fortn or be of no 
effect, as the case may be; so however that any such modification or annul-
ment shall be without prejudice to the v~lidity of anything previously done • 
un(Icr rhnt ruJe. 

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