The PAYMENT OF RAJABHOGAM TO THEKKEMADOM SWAMIYAR MATHAPRAM (ABOLITION) ACT, 1980

ACT 15 OF 1981
THE PAYMENT OF RAJABHOGAM TO THEKKEMADOM SWAMIYAR
MATHAPRAM (ABOLITION) ACT, 1980 * 
An Act to provide for  the  extinguishment of the right of  the Thekkemadom
Swamiyar Mathapram to receive, and  the liability of the landholders to
pay, Rajabhogam, and for matters connected therewith.
Preamble.—WHEREAS it is necessary in the public interest to provide for the
extinguishment of the right of the Thekkemadom Swamiyar Mathapram to receive,
and the liability  of the  landholders  to pay,  Rajabhogam,  and  for matters
connected therewith;
     BE it enacted in the Thirty-first  Year of the Republic of India as follows:—
1.  Short title and commencement .—(1) This Act may be called the Payment
of Rajabhogam to Thekkemadom Swamiyar Mathapram (Abolition)  Act, 1980.
(2) It shall come into force on such date as the Government may, by
notification in the Gazette, appoint.
2.  Definitions.—In this Act, unless the context otherwise requires,—
(a) “appointed day” means the day on which this Act comes into force ;
(b) “landholder” means a person holding any sanketham lands and liable
to pay Rajabhogam to the Mathapram ;
(c)  “Mathapram”  means  the  Thekkemadom  Swamiyar  Mathapram  at
Trichur; 
(d) “Rajabhogam” means the assessment on the sanketham lands, payable
to the  Thekkemadom Swamiyar Mathapram, whether called Muppara or Ettilonnu;
(e)  “Sanketham lands” means the lands in the Manickamangalam village
in the Alwaye Taluk of Ernakulam District, in respect of which Rajabhogam is
payable to the Mathapram.
3.  Abolition of Rajabhogam .— Notwithstanding anything contained in any
law for the time being in force, or in any judgment, decree or order of any
* Received the assent of the President on the 15 th day of April, 1981 and published in the Kerala
Gazette Extraordinary No. 303  dated 21st April, 1981 (w.e.f. 01.07.1981 vide S.R.O.No. 762/81)
2
court, or in any contract or other document with effect on and from the
appointed day,—
(a)  the  right  of  the  Mathapram  to  receive  Rajabhogam  shall  stand
extinguished; and 
(b)  the  landholder  shall have no liability  to pay  Rajabhogam  to  the
Mathapram.
4. No compensation to be payable .— Notwithstanding anything contained in
any law for the time being in force, or in any contract or other document, no
compensation shall be payable to the Mathapram for the extinguishment under
section 3 of the right of the Mathapram to receive Rajabhogam from the
landholders.
5.  Arrears  of Rajabhogam .—  Notwithstanding  anything  to the  contrary
contained in this Act, all arrears of Rajabhogam which accrued due before the
appointed day and remain unpaid to the Mathapram on that day shall be
recoverable by or on behalf of the Mathapram in the same manner as they were
recoverable immediately before the appointed day.
    6. Power to make rules .— (1) The Government may, by notification in the
Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made under this section shall be laid, as soon as may be
after it is made, before the Legislative Assembly while it is in session for a total
period of fourteen days which may be comprised in one session or in two
successive sessions, and if, before the expiry of the session in which it is so laid
or  the  session  immediately  following,  the  Legislative  Assembly  makes  any
modification in the rule or decides that the rule should not be made, the rule
shall thereafter have effect only in such modified form or be of no effect, as the
case may be; so however that any such modification or annulment shall be
without prejudice to the validity of anything previously done under that rule.
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