The Mappilla Succession Act, 1918

 
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The Mappilla Succession Act, 1918 
 
Act 1 of 1918 
 
 
 
 
 
 
 
 
Keyword(s): 
Intestate Succession, Mappillas, Marumakkattayam, Aliyasantana Law of 
Inheritance, Property, Muhammadan Law 
 
Special 
slon fo; 
&melding 
medical 
regisber. 
l[TAMIL NADU] ACT No. I OF 1918 
(Received the as8ent of the Governor on the 3rd dlcqy 
191 8 and that of the &verna~-Cfeneral 0% the 26th $ 
May 1918; the assent of the Govmr-Gmrd soae ,, 
$rat published in the Rmt 8t. George Gazette of the- 
' 
11th June 1918.) , - 
An Act to amend and define the law of 
intestate succession among Mappillas 1 
governed by the Msrukakkattcly~am ' 
or the Aliyasantana Law of Inheritance. . 
" 
Preemble. Whereas it is expedient to amend and define 
the rulesof law applicable to intestate suoce8aion 
among Mappillas governed by the Marumkksttayam 
or the Aliyasantane Law of Inheritance; It is emoted 
as follows :- 
Short title. 1. (1) This Act may be called the Mappilh Suoces 
sion Act, 1918. 
1 These worda were substituted for the word a Ir&edras " by 
the Tamil Nedu Adaptation of LB'(R.8 Order, 1989, as emended by 
the Tamil NBdu Adaptation of hw'a (Seoond Amendment) Order, 
1969, whioh came into fo~ on the 14th Jenusry 1969: 
a For Statement of Objeots and Reasons, aee Fott st. Qcotge 
Uami:e, bted the 21st Maroh 1916, pp. 497-498, whiah wae with- 
dralon; em p. 379 of %id, dated the 27th Feb~ry 1917, end &id, 
daM the 10th April 191'7, p. 626 for the BS sa ~manded. For 
Prooeedings in Counoil, am iba, datad the 26th &ah 1918, pp. 
119-120, and &id, dated the llth June 1918, pp. 433-434. 
This Aat was extended to the merged Stet8 of Pudukkbttai by 
eeation 3 of, end the Fir+ SoheduIe to,the Tam11 Nadu Merged States 
(Lawa) Aat, 1949 (Tam1 Nadu Aat XXXV of 1949). 
This Aot was extended to the byakumari'distriot and the 
Shenoottsh taluk of the Tirunelveli distriot by &ion 3 of, and 
the First Sohedule to, the Temil Nadu (Tderred Territory) Ex- 
tension of Law% Aot, 1960 (Td Nedu Aot 23 of lo&), whioh 
oame into fome on the let April 1961 repaling + oomqonding 
law in fom in thst t8fiitory . , 
4 
1918 : T.N. Act I] Mappilka Succession 746 
(2) It extends to the whole of the l[State of Tamil ~obel ertent. 
. Nadu]. 
(3) It applies to blappillas domiciled in the Persons to whom this Act '[State of Tamil Nadu] who are governed by the is 
i 
Mamm&k&tayam or the Aliyasantana Law of 
(. Inheritance, and also, in respect of immovable 
property situated within tho '[State of .Tamil Nadu], 
- to Mappillas domiciled outside the S[said State] 
& who are so governed. 
2. A person is considered to die intestate in respect Property in rea. 
of all property of which he has not made a testamentary ~~~~;;~~~; 
disposition capable of taking effect. ille is conside- 
red to have died 
Exp1Qmtion.- "Property" in this section does intestate. 
not include tarwad property unless the persun dying 
intestate was exolusively entitled to it. 
I 
8. Such property shall, notwithstanding any oustom Devolution 
I 
to the contrary, devolve upon his heirs in the order suoh property. 
and according to the rules of Muhammadan Law. 
) 1 This expression was substituted for the expression " Presi- 
, denoy of Mdm~ " by the Tamil Nadu Adaptation of Laws Order, 
1970, which was deemed to have come into force on the 14th January 
1969. 
Thia expression was substituted for the expression '' Madma 
i Preeidenoy " by ibid. 
Them words were substituted for the words " said PresidenoyS' 
1 vb muagmph 4 of, and the Schedule to, &id. 

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