The Kerala Cutchi Memons Act, 1996

[Translation in English of the Kerala Cutchi Memons Act,1996, published under 
the authority of the Governor.]
 THE KERALA CUTCHI MEMONS ACT, 1996* 
(ACT 13 OF 1997)
to govern the matters of succession and inheritance of the Cutchi Memons in the State
of Kerala.
Preamble.—WHEREAS it is expedient to unify the law governing matters of
succession and inheritance of the Cutchi Memons in the State of Kerala; 
BE it enacted in the Forty-seventh Year of the Republic of India follows:—
1. Short title, extent and commencement .—(1) This Act may be called the Kerala
Cutchi Memons Act, 1996.
(2) It extends to the whole of the State of Kerala.
(3) It shall come into force at once.
2. Cutchi Memons to be governed in certain matters by Muhammedam Law .—All
Cutchi Memons in the State of Kerala shall, in matters of succession and inheritance, be
governed by the Muhammedan Law.
3. Repeal.—The Travancore Cutchi Memons Act, 1117 (XIV of 1117) and the Cutchi
Memons Act IV of 1106 (Cochin Act) are hereby repealed and the Cutchi Memons Act,
1938 (Central Act 10 of 1938), shall cease to apply to the Malabar District referred to
in sub-section (2) of section 5 of the States Reorganisation Act, 1956 (Central Act 37 of
1956). 
* Received the assent of the President on the 9th day of October,1997 and published in the Kerala Gazette 
Extraordinary No.48 dated 8th January,1998.

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