The Supply of Paddy and Rice to Travancore Palace (Extinguishment of Rights and Liabilities) Act, 1976 (No.31 of 1976)

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THE SUPPLY OF PADDY AND RICE TO TRAVANCORE
PALACE (EXTINGUISHMENT OF RIGHTS AND
LIABILITIES) ACT, 1976
(Act 31 of 1976)
CONTENTS
Preamble
Sections
1 Short t1tle and commencement
2 Extmguxshment of rlght of supply of paddy and rlce
3. No compensatlon to be payable
THE SUPPLY OF PADDY AND RICE TO TRAVANCORE
PALACE (EXTINGUISHMENT OF RIGHTS AVD
LIABILITIES) ACT, 1976*
(Act 31 of 1976)
An Act to provide for the extinguishment of the rights and
liabilities in respect of four thousand paras 0f paddy,
one hundred and ten paras of NJavaa‘a rice
and one and a half paras of Oora nee
to the Travancore Palace
Preamble.—WHEREAS 1n Order G5—18313/49/CS dated
12th December 1949. the former Government of Travancore-
Cochm had ordered that a quantlty of four thousand paras of
paddy, one hundred and ten paras of NJavara r1ce and one
and a half paras of Oora rxce would be supplled to the Travan-
core Palace annually for the use of the former MaharaJa of
Travancore and the Palace 1n vtew of the Kandukrlsm lands
hav1ng been surrendered to Government,
AND WHEREAS for gwmg effect to the pohcy of the
State towards securmg the pr1nc1ples spec1fied 1n clauses (l3)
and (c) of Artxele 39 of the Constltutlon of Indla It IS necessary
‘
Recewed the assent of the Presxdent on the 13th day of September,
1976 and publxshed m the Kelala Gazette Extraordmary No 526,
dated 23rd September 1976.

160
to provide for the extmgurshment of the r1ghts and habrlrtres
1n respect of the sard paddy and rrce,
BE 1t enacted 1n the Twenty-seventh Year of the Republrc
of Indra as follows
——
1 Short title and commencement—(1) Thrs Act may be
called the Supply 01 Paddy and che to Travancorc Palaca
(Extrngurshnrent oi Rrghts and Lrabrlrtres) Act, 1976
(2) It shall be deemed to have come .rnto force on the
20th day of Apr:l 1'J72
2 Extmguishment of right of supply of paddy and rice.—
Notwrthstandrng anythmg contarned rn any other law for tne
trmc bemg rn force, or 111 any contract or other document.
wrth effect on and from the commencement of thrs Act, all
rrghts, liabrlrtres and oblrgatlons 1n respect of the four thousand
paras of paddy, one hundred and ten paras oi NJavara rrcc
and one and a halt paras of Oora r1co supphed annually by the
Government to the Travancore Palace for use of the former
MaharaJa of Travancore and the Palace, 1n pursuance of the
Order of the former Goycrnment of Travancore-Cochm
No G5—18313/49/CS, dated the 12th December, 1949, shall stand
extrngurshed, and accordrngly no paddy or rr‘ce 1n pursuance
of the sard Order shall be supplred to the Tr‘avancore Palace
3 No compensation to be payablc.—Notwrthstand1ng
anythrng contarned In any law for the trme berng 1n force, 01
in any contract or other document, no compensatron shall be
payable to the former MaharaJa of Travancore or the
Travancore Palace for the extmgurshment by sectron 2, of the
rrghts 1n respect of the paddy and nee mentroned m that sectron

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