The HINDU WOMEN'S RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL LAND IN ODISHA) ACT, 1944

ODISHA ACT 5 OF 1944
THE HINDU WOMEN'S RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL
LAND IN ODISHA) ACT, 1944
(21stApril 1944)
AN ACT TO EXTEND THE OPERATION OF THE HINDU
WOMEN'S RIGHTS TO PROPERTY ACT, 1937, AND THE HINDU
WOMEN'S RIGHTS TO PROPERTY (AMENDMENT) ACT, 1938,
TO AGRICULTURAL LAND IN THE PROVINCE OF ODISHA.
11ICRF,AS tho Ilindu Women's
1937 XVIIIöfRights to Proporty„ Act
amended by the Ilin(Cli women's' 1937.
liJght8 to Property (Amendment) Act,
11)38.purportedto give better rights to of1938,
• • W0tnonin of property in gehe•r41;
•Iiihog. thetthosnidAqt.•$ßno!operate•agr cultural land ;
.4ND WHEREAS
htWOalready.tidconplacoin the Province
Of 4)riB8u on• tho that women had
goquhod rjghtH under tho
Aot in rogpcotof ngriculturallandaswellOthor kmdN of property ;
AND WIIERICAS it . -is thereforO
X'xpodient to extend tho operation of the
Ntttd•Act, Jo ugricultural land in tho
Haid Provinco with retrospectiveeffect,
but)with certain savings,for the purpose
of giving women better rights under the
NiiidAct, in respect of agricultural land"
in the said Province as well as for validat-
ing tho transactions referred to above
aud tor other purposes;
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Sl ort title and
extent.
Extension of
I 'rop.•rty Act,
to agricul-
tural Inn•lH in
Oriet;a.
It is ns follows
Act Ilia y be called the(1) 'l'liis
II inclu \V0111en's Rights to Property
to Agricultural Land( Extension
in ()rissa) Act, 1944.
(2) It extends to the whole of the
Province of Orissa.
property " in the2. 'Ille expression
I lindtl \Vornen's Rights to Property
Act, 1937 as amended by the Hindu
H'ornen's Rights to Property (Amend- 1937
ntent) 1938 in its application to the cf 1938.
I 'rovine,e, or ()risssn shall include and shall
always to have includedbc (lee) ned
land, and the provisions ofricu It A1
the said Act shall apply and shall be
(leetned always to liftxe applied to aori-
the said Provinceincultural
acco rdingly.
3. NotwitllHt,anding anything containedSaving of previot;n
in section '2, where any person who, buttransfer.
for this AcL, would havo been entitled to
in possessionany property, has been
thereof or has Inade a transfer thereof,
his possession up to the date of the com-
rnencentellt, of this Act shall be deemed to
be lawful, and the transfer so made by
this Act had not been passed.
Saving of
law 8.
OGP (LA) 111
4. Not,hing in this Aet shall be deemed
to aflöct uny special law for the time
being in force in any part of the Pro-
vince of' relating 10 succession to
the rights of tenants in aoricultural
land.
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