The Mappilla Wills Act, 1928

 
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The Mappilla Wills Act, 1928 
 
Act 7 of 1928 
 
 
 
 
 
 
 
 
Keyword(s): 
Minor, Will, Codicil 
 
'I'TAMIL NADU] ACT No. VII OF 1928'. 
[THE MAPP~LLA W~LLS A&. 1928.1 
(Recei~~rd tire assmr of the Governor on the 9tIt Afc~y 
1928. crncl t/lar of the Governor-General on tlze 30th 
Mr~y 1928 ; the assent of the Governor-Ceiierul 
was $rst plrbli~herl in the Fort St. Gcorgc Cazrtte 
of the 1C)tlt Jtrnr 1928.) 
An Act to define the Law relating to Wills l~y Mappillas. I I 
preamble. WHEREAS it exfcciicnt to dcfinc thc law relating 
to testa~licntasy disposiiiolls by Mappillas govcrncd 
by the M:lrumskkrittayon.~n or the Aliyas:ln~:inn Law 
of' lnheritancc ; 
A SD WHI:RCAS I hc previo~s s:~nct ion 01' tile GO! t'r- 
nor-Gencral ha\ been obta.inrd io tllc passinp of [his 
Act ; It if hereby cr?:\ctcc! ns ii~ilo~~ s :- 
1. This Ac n~ay bc cnllcd ~hc M:lpl>iJl;~ Wills Short title. A,,,, 1928. 
i l 
2. (i) It shall colnc into forcc ott rhc Icl ci:ly of 
January 1929. 
Extent. (ii) It oxtcnds to Ihc whole of thc '[Stote of T;ln1il 
Nadu]. 1 
-- 
a These words were substituted for the word " hfadraa " by the 
Tamil Nadu Adaptation of Laws Order, 19G9, asamended by the 
Tamil Nadu Ad:iptation of Lows (Second Amendment) Order, 1969, 
which came in to force on the 14th January 1969. 
For Statement of object; and Reasons, See Fort St. Grorge 
%- Guzetle, dated the 8th November 1927-Part IV, p.137. 
This Act was extended to the merged State of Pudukkottai by 
1. sation 3 of, nnd the First Schedule to, the Tamil Nadu Merged States 
substituted for the expression " Presihncy 
I N~du Adaptation of Laws Order, 1970 
come into fom on tho 14th January 1969 
1 [Tamil 
Nadul 
Act I 
of 1918. 
'parnil 
Nadul 
Act V of 
1898. 
1928: T.N. Act vrrj MapMa Wilfs ., 247 
(iii) It applies to testamentary dispositions by 
Mappillas governed by the Marumaktattayam or 
the Aliyasantana Law of Inheritance in respect of 
property which, but for such testamentary disposition, 
wodd devolve in accordance with the provisions 
of the Mappilla Succession Act, 191'1. Psrsons to 
whom and 
propcrtica to 
which this 
Act is 
appiicablr. 
3. Teqtamente? dispositions to which this Act T$%p%t 
applieq sl~all be governed by the Muhammadan Law ,tionsby 
rclalin~ to \~ills:?,~d nclt by the Ma1nF:r Wills Act. 1898. Mappillas to 
I 
I 
i 
i 
i 
I 
i 
-- ----- 
1 These words were mbstltuleu for the word " kldras " by th~ 
T'1mi1 Nadu Adaptation of Laws Order, 1969, as an ended by the 
Ta~nit Nadu Adaptation of Laws (Second Amendment) Order, 1869, 
n hirh came into force on the 14th January 1869. 

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