The Assumption of Management of Estates Proclamation (Repeal) Act, 1963 (No.38 of 1963)

222
THE ASSUMPTION OF MANAGEMENT OF ESTATES FROCLA-
MATIONS (REPEAL) ACT, 1963
(Act 33 of 1963)
CONTENTS
Preamble.
Sections
1. Short title and commencement.
2 Repeal.
3. Actions against Government, etc.
4 Validation of surrenders made before the Act.
The Schedule.
ACT 38 OF 1963
“‘
THE ASSUMPTION OF MANAGEMENT OF ESTATES
PROCLAMATIONS (REPEAL) A01", 1963
An Act to 76.9651! [he Prntlamalwrz: assummg the management of mtazn
estate: m Cochzn.
Predmblt.—WHERLAS it is expedient to repeal the Proclamations
assuming the management of certain estates in the former State of
Cochin ;
BE it enacted in the Fourteenth Year of the Republic of India as
follows :—
1. Short title and commencement.~(l) This Act may be called the
Assumption of Management of Estates Proclamations (Repeal) Act,
1963.
(2) It shall come into force at once.
2. Rtpml.—The Proclamations mentioned in the Schedule are
hereby repealed.
3. Actions again” Government, eta—No action shall lie a'gainst the
Government or against any person or persons appmnted for managing
the aflairs of the estates mentioned in the Proclamations repealed by
section 2, for any act bonafzdz done or ordered to be done during the
period of such management under or in pursuance of the provnsions
contained in the said Proclamations and the rules framed thereunder.
"Received the aSsent of the Governor on the thh day oi November,
1963 and published in the Gazette Extraordinary dated 19th
November, 1963.

. 223
4-. Validation of :umnder: made before the Act —Thc surrender of
the estates mentioned In the Proclamations repealed by section 2, to the
member: thereof, on the execution and registration of receipts in favour
of the Governor of Kerala or the Cochin Devaswom Board, made before
the commencement of this Act, shall, for all purposes, be deemed to be,
and to have always been, validly made, and accordingly, no suit or
other proceedings questioning the validity of such surrendcl shall be
maintained in any court.
THE SCHEDULE
1. Proclamation I of “14 (Cochin) dated the 2nd September,
1938, assuming the management of the Chazliur Thekkepat Kovilagam,
Vellarappilli Vadakke Kowlagam and the Elankunnapuzha Nadakkal
Kovnlagam.
2. The Pandal Erinjana Valli Illum Proclamation III oflllfl
(Cochin) dated the llth day of September, 1042
3. The Patmjatliycdath Mana (Assumption of management)
Il’ggglamauon
IV of 1119 (Cochin) dated the 21th day of November,
1. Proclamation assumin management of certain properties
belonging to Eledath Thaikkat illom, XII of “20 (Cochin) dated the
29th day ofjanuary, 1945.

‹ Prev All Kerala acts Next ›