LexThe Prince of Arcot Endowments Act, 1922
Tamil Nadu · state statute
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The Prince of Arcot Endowments Act, 1922
Act 2 of 1923
Keyword(s):
Better Management, Charitable and Religious Endowments, Prince of Arcot
I
I
~
'I TAh L NADU
Aa Ad to provitle for the better ma&i@mcnt of the
hritable arid religious endowments under the
mntrol of the Prince of Aqc~t in the '[State of
Tmil NaduJ,
..b < , ,,.< .*, ,I!+$
Pr"mmWE- W;t~Bu~s it is expedient to provide for the better
meal?agement of the charitable and religious endow-
rnrsil1.k under the control of the Prince of Arcot witl-in
t hc '':State of Tamil Nadu], and whereas thc previous
114~1 ion of' the Govc~ nor-General has been obtaincd
r~ticder sub-scction (3) of section 80-A of the Govern-
lnr~tlt of India Act to the niaking of the law, it is he~cby
cnwctcd as follows :-
Short [~tie. I. This .Act may be called " Thc I'rince of Al-a11
I,nt:io~ments Act, 1922". 8
Endoaments 2. This Act applies to the cliar~table and I-eligioi~s
snd Inst~vl- cnc'3(~wrnents specified in Schedule A and to the religious
tron3--wnere inc;i~~iutions and monuments specified in Schcdi~le B speclned.
iln~~i~xcd to Ll7is Act.
---- - ---- -
I l'ilcse words were substituted for the wArd " Madras " by thc
t'4m~rl Nadu Adaptation of Laws Order, 1969. as amende~ by thc
I'kmul Nsdu Adaptation of Laws'(%Ond Amandmcnt) Ordcr, I1)hc),
whlfif% cc:ln~c into force on the 14th January 1969.
For Staternant of Ob'ects and ~rasbng, .FW St. George
(jfl~te, part Iv, dated tie 5th July 193, paw 1487..
3. The charitable and religious endowments speci-'Abi~lisfrntion
lied in Schedule 'A' shall be adn~it~isterd by II-e ~~~~[,!$~
P~ince of Arcot for the time being so far as the endow- endowments.
ments and institutions in the district of Trichinopoly
are concerned in accordance with the rules contained
in Schedule. 'C' hereto or any modification thereof
under section 4 of the Act a~d as regards all other
endo~vrnents and institutions in accordal~cc with suph
rules as may from time to time be made by the '[State
I
4. The rules in Schedule 'C' except rules (I), (2), $~;n.d:eflt of
(3) and (I I) may be added to or altered by the '[State Schedule 'Cv
Gover~~ment] afier consultation with the Prince and ! '
! r the cofiniittee, if any, appointed under the rules. *,
I!
4-A. At least sixty days bef~~rc making any rules Publication or
in modification of the rules in Schedule 'C' or for the draft rules.
ti
administration of the endowments specified in Schidulc it
'B' the '[State Government] shall publist, draft of thc : i
proposed rules ;II the '[Official Gazcttcl, and any 11 I, I I
person may, during the mid pcriocl. mnkc any ohjcc- I
tlon 01. suggection to the '[State GovernmcntJ wllo I
shall take the .;ame Into consideration before finally 1 1 making thc ruizs. The rules may be made by 111~.
'[State Government] either :is orig:rzally draw11 or :I< I
amended and sh:~il come 'nto opcrntiun fi~ th\v,tli OI ;,t
I
suc11 time a: may be prescribed in Ihc I cllcs.
5. No suit clailni~lg any oS the relict's specified in suits.
Central the Religio~~s Endowments Act XX of 1863, or in
hots xx sub-sectior, (I) of scction 92 of the Codc of Civil
Of Ig639V Procedure, 1908, sllall kc inst:tuted 01. maintained or
Of loo8' continued in respect of the nforcm id chi~ritnhle n nd
religious trusts.
-
* The words 'Vrovincial,Governn~cni " were ~ubhtituted for lhc
words " Local G~vemrnent by the Adaptallon 0;dcr of 1937 and
the wold " State was substituted for " Provincial by the Adapta-
tion Order of 1950.
aThase words were substituted for the words 'let St. George
~~ette" by the Adapt~tion Order of 19.37.
SCHEDULE A.
Lm OF PROP- CONSZIIUTIXG 'IHE CHARITABLE AND
Rmlous E~OWWWS UNDR m CONTROL OF THE
PRINCE OF COT.
ENDOWMENIS IN THE TRICHMOPOLY
DISTRICT.
I. Paganur in Tnchinopoly taluk.
2. Pel+ yanayaki Chaaam, otherwise krlown as
Chattaraptti in Trichinopoly taluk.
3. Sembangulam, a hamlet of Kuttappnr village
in Trichjnopoly taiuk.
4. Kon~agudi in Lalgudi taluk.
I 5. Sittanattam in Kulittalai taluk
6. Manamedu in Musiri taluk.
1. Lands in the village of Devadanam, otherwise
known a? Kairabad, in the Trichinopoly taluk, con.
pfising tl!e followin,a Rewnue St~rve~ numbers :-
i
1923 : T.N
Sur vcy
number.
53
59
60
62
70
76
79
82
8 5
8 8
9 3
9 3
126
104
131
I* .
, Act
.r...ic*acwr*i.r., i
INSIDE THE MUNICIPALITY.
Sub-
division.
Wet or
dry.
Sirrgle or
double
crop.
Total
D . .
D . .
Total
Grand total
Extent.
Acs.
7.90
1.16
1-31
1.68
1.52
0.78
0.71
1 -40
2.08
crop. I
Acs.
2 W - 3 0.73
1 W - 7 11.63
4 W 2 1.60
5 W 2 8.84
1 W 2 7 47
-
Total . . 53.74
-
Grand total . 109.94
-
2. 111 Alitndur Village, Trichinopoly taluk-
Survey Sub- Wet or Single or
nrmzhcr. division. dry. double Extent.
crop.
Acs.
343 5 W I 0.30
40! .-. W I 7.75
-
Total .. 8.05
- -- .----
. . .--.a<*. b
. , A.~~...+.....--rr~b~4 .~+d.%^r~.~~.rrr...b~i.~ --*..LAP;&.-. ..d,.~. . ..
&&W&W&-+ wur*S~+&.rrr*+d& .++- p . &W&&&&wm ijaU$bS&&il r ~-4rr
I
Grand tow1 . . 31.63 1: _ - I i
I :
3. In Murungapettaj, hamlet of Muttarasanallur. village,
Trichinopoly taluk- j , I
11
Acs.
--
--
Grand total . .
26 The Prince of Awot Ewdcnnetats 11923: T.N. Act n
I (iii) SHOPS, HOUSE-SITES, ETC., BELONGING TO THE
I North-by Maligai street (T.S. No. 65).
South-by Kiladar street ; Chowk road (T.S. No. 953).
West-by Big Bazaar road (T.S. No. 51). 1
Mrrru~zrumr Mosouci
Block No. 1 of Ward VI.
1. Shops and buildings bearing T.S. Nos. 97 to 137 and Big
Chowk T.S. No. 138, bounded on the -
East-by Small Chowk lane (T.S. No. 96 and T.S. Nos. 143,
140 and 139).
No~E.-~~) The Muhamrnudy Mosque also is situated in T.S. No. 97 and is
rurrou~dcd by the shops and houses described above.
(ii) The lane in T.S. No. 96 is the property of the endowment subject to the
public right of way ovcr it.
"-- - . - - - - -- - .-, .------w- "a.
the-
East-by Arabi tank lane [T.S. No. 146 and house T.S.
No, 941.
- . - - - - - - - - - -.---w "U
the-
I 2. Small Chowk bearing T.S. Yos. 95 and 145 hoilndd nn
I North-by Maligai lane [T.S. So. 93 and house T.S. No. 941.
\South -by [T.S. No. 961 lane.
West-by [T.S. No. 961 lane.
Nore.- Vide note (ii) to item I above.
3. Stone Mantapam bearing T.S. No. 63 and horlndd nn
North-by T.S. Nos. 60,61 and 62.
East-by T.S. NO. 48.
South-by T.S. Nos. 65 [Maligai street] ad 64.
1923 r T.N. Act TI] The Prilice of Arcof Etid&vmenls
4. Nagarkana Mantapam bearing T.S. No. 139, bounded
North-by T.S, No. 140.
East-by T.S. No. 140.
South-by Kiladar street [T.S. No. 9531.
West- by Big Chowk [T.S. No. 1381.
Block No. 2 of Ward VI.
5. Endowment office bailding with house and garden bearinp
T.S. No. 206, bounded on the- ! 1 North-by T.S. Nos. 220 and 221. I
East-by T.S. Nos. 220 and 207 [lane]. Ii
South-by Kiladar street [T.S. No. 201 1.
West-by T.S. Nos. 205 [lane] and 188.
/I
Block No. 8 of Word VJ.
6. Tiled shops, etc., bearing T.S. Nos. 952, 954, 955 nntl
956 bounded on thc-
North-by Kiladar street [T.S. No. 9531.
East-by T.S. Nos. 950, 951 and 967.
South-by T.S. Nos. 950 and 957.
West-by Big Bazaar road [T.S. No. 100912).
!,
7. A tank and its pathway bearing T.S. No. 948, bountl~,l , I
North-by T.S. Nos. 919,953 [Kiladar street], 944 and 947.
East--by T.S. Nos. 947,944 and 942.
South-by T.S. Nos, 94 1, 969 and 970.
West-by T.S. Nos. 949,950 and 969.
. . .
i&i of44rc*r EndomtMrr [I923 : T.N. Ad Jl
Block No. 27 of Nard W.
8. T.S. No. 2554-a vacant site bounded on lhe+
North-by T.S. Nos. 2518 to 2527,2553 and 226511 [Chinna
Bazaar street of Ward V].
[Jezvan~hinathapuram streel],
18, 2506 [lane]. 2505, 2460 rVcn~r-
luk cutchery compound].
Sourh-by T.S. Nos. 2459 and 2565.
West-by T.S. Nos. 2562 and 2555.
Block No. 17 of Ward VII.
9. Shop-bearing T.S. Nos. 1949 ro I 953 bounded on {he-
North-by T.S. No. 3270 [Tanjore road of Ward VI]
East-by T.S. No. 1948.
South-by T.S. No. 1955 [lane].
Wcst-by T. S. NO. 1952.
Block Nos. 13 nnfl 15 of lV(~r,j 1'11.
10. Garden site-bearing T.S. No. 1525 part, and houw-sites.
bearing T.S. Nos. 1540 to 1553, 1567 to 1575. 1598 part. 1599,1602
to 1604, 1695 to 1704, 1708 to 1716. 1718. 1722. 172? part. 1724,
1726, 1729, 1730, 1734, 1738. 1739 part. 1-41 and 1741 bounctcd
North-by T.S. NOS. 1748, 1740, 1739 part, 1737. 1736.
1735, 1731 to 1733, 1728, 1727, 1725, 1723 part, 1721. 1719, 1694
part [street]. 1605, 1601, 1600: 1598 par(.
East-by T.S. NOS. 1597, 1584 part [Municipal qtreet 1. 1576,
1577, 1566. 1560 [Municipal street]. 1554 and 1525 part.
South-by T.S. No. 1 525 part [Pcttai].
West-by T.S. NOS. 1 539,1560part (Municipal street, Ananda-
puram new street), 1705, 1706, 1707, 1717 part (Anandap~~ram
new street), 1796 (Mussalman street).
\
. " - - XL.-
F" ,
g*
f 1923 : T.N. Act II] The Pritrce of Arcoi Endowments 29 7
1, i a Block No. 15 of Ward VJI. I I>
1 I. Site-bearing T.S. No. 1797 bounded on the-
i
North-by T.S. No. 1798.
East-by T.S. No. 1796 (Mussalman street).
South-by T.S. No. 1817 (Eda street).
West-by T.S. No. 1817 (Eda street).
(iv) SHOPS AND HOUSE-SITES BELONGIKG TO THE BEGAM
SAHIBA MOSQZPE.
Block No. 10 of Ward I V.
I. Shops bearing T.S. Nos. 389 to 412 and 414 to 418
it11ci house-sites bearing T.S. Nos. 435,437 to 444 bounded on the-
North-hy T.S. Nos. 436, 434, 433, 428, 427 and 419.,
Easl-by T.S. Nos. 3080 (Rig Bazaar sireel of Ward VI),
428 and 422. i ?
Soulk-by I7.S. Nos. 386 nncl 388 (Stot~c-cutler\' slrecl).
Wcst-bq T.S. Nos. 388 (lanc). 445 (lanc), 436 and 434.
No1 I . Tlie ~iio\qklc i\ III 'l'.S.Nn. 4 t3 .icld i\ ~[II roul~tll (I by thc sIiop9 tle~cr I-
bell abo\c.
I)IO(.IC NO. I I 01' WNI'(I J V. 1 j
2. Sitc-bcttring T.S. Nos. 566, 567 nncl 568, 2, 3, 4 and 5 1
bou~ulcct on the- 1
North-by T.S, No. 560 (Guruvian tank).
I/
Ea4k-b~ T.S. Nos. 56 1. 564 ancl 565. /I
South-hy T.S. Nos. 508 and 5681 1. I
Wc\~--hy T.S. No. 5681 1.
I~lo(~1~ No. 20 1g' J 1 ~11,1/ k I,
3. Shops-hearing T.S. Nos. 3084 and 3085 and sires bearing
T.S. Nos. 3086 Lo 309 I. 3092 part, 3093 and 3094 bounded on the-
Nor-111-by T.S. Nos. 3083,3092 and 3095.
East-by T.S. Nos. 3092. 3096 (lane).
South-hy T.S. No. 3266 (Anaiknttimetlu street),
Wcst-by T.S. No.3080 (Big Bazaar street).
I
(v) SHOPS, ETC., BELONGBPLG TO THE HASAN BAG
i
Mosw.
Block No. 28 of IYt~rcl IV.
Shops-bearing T.S. Nos. 2555 lo 2561 and erden and mosque
bearing T.S. No. 2562, bounded on the -
North-by T.S. No. 2265 (Chinna Bazaar road of Ware V)
I East -by T.S. No. 2554.
South-by T,S. Nos. 2566 ;in4 2564.
Wcst-by T.S. Nos. 2564 and 2563.
b
(vi) SITE, ETC., UELONGIKG TO TII~ EDAGAII MOFUI I.
Tomb and Mo~quc \irc-l~c:irlng T.S. No,, 372 ;rtd 273 houn-
dcd on lhc-
Nol.111 -by T.S. No. 376.
Eust-by T.S. No. 374 (Willtan,'\ Road).
South-by T.S. No. 37 1.
WCS~ -by T.S. NO. 377 (IG~Ic).
AI~LOIVANCL A I'I'ACLIL'U IY) THI TOMB Ot WAI~I.AJAII.
A mc>nthly tom11 all~>wit~~cc of KI. 69 paid from rllc tlunlr
i,
1. 13u~~rrs and land belonging to Wallajahi Mosque in the p
Triplimne High Road ; survey number-R.S. Nos. 1681
of Triplicane except Nos. 16812, 17012, 17212 and 17512. Ccrtifi-
catc No, 1893, datcd 2nd Scptcmbcr 1873.
1923 : TH. Act UJ
2. Mamur Mosque Endowment in the Ibra-him-ji Sahib street ;
survey number-R.S. No. 3614 of Georgetown. Certificate
No. 1981, dated 24th April 1874.
3. A monthly tomb allowance of Rs. 414-9-4 paid by the
'[Accountant-General, Tamil Nadul, for the tombs of the Nawabs
of Carnatic, Triplicane.
4. A monthly allowanceof Rs. 29-8-0 paid by the '[Accountant-
5. A monthly allowaice of Rs. 69 paid by the Tahsildal , Madras,
for Mamur Mosque, Georgetown.*
ENDOWMENT; IN NORTH ARWT.
1. Masjida Jamay situated in survey No. 82' of Arcot \illage, I
A lump sum of Rs. 1,076-3-0 per annum frorr thc bxiz of
Chakrar~lallur village, Wallajah taluk. 1
I 1 '1 I I
2. Two jaghirs, viz,, Asanallikuppam and Sayanavaram in I !
Arkonam taluk. which are endcwments belonging to Masjida !
Waliajahi, comnlonly called High Mosque, and Masjida An\varrcc
conlmonly called Small Mosque, situated in Triplicanc, Madras. : I
~ SCHEDULE B.
~ Lrsr OF CHARITABLE AND RELIGIOUS INSTITUTIONS MAINTAINJD
I OUT OF THE ENDOWMENTS IN SCHCDUL~ A. I
I TRICHINOPOLY. l3 ' 1
/ I
I
1. The Muhimmudy Mosque at Chowk, TI ichinopoly Foi t
I (T.S. No. 97 in block No. 1 of Ward VI). i
- 3. The Amir Mosque
Fott (T.S. No. 1677 part ,;a
" A" ?*# ' - *b,
a: 4. The Hasan Bag Mosque near ~e~paku~am, 'TI ichino~oly
I Fort (T.S. No. 2562 in blork No. 28 of Ward 1V).
a.
5. The Eadgah Mosque in C~to~nent, ~I*bino~ly (T;s.
No. 373 in block No. 47 of Ward I). I
CHOULTRY.
6. The Begam Sahiba Choultry at Murungpe:;ai village,
Triclli~lopoly ta~uk.
J. The Tomb of Nawab Wallajah and his family with the buitd-
ing attached thereto, Trichinopoly Fo~t (T.S. No. 151 8 part,
block No. 17 of Watd IV).
MADRAS.
8. Wallaiahi Mosque, Triplicsnc.
9. Airwari Mosque slid Assri-Sharif, Triplicane.
10. Mamur Mosque, Georgetown.
TOMBS.
I !. Tombs of the Nawabs of Carnatic and their f;unilies within
tile limits of Wallajah Mosqce.
1 2. Mash n Sahib's ~omb, Georgetown.
13. Tomb of Hazrat Murtaza Badshah withiti the linlils cF
Anwari Mosque.
14. Ashraf Ali Khan's 'l;qJn;o. , , . , *.
I
NORTH ARCOT.
19. Masjida Jamay, Arcot.
TANJORE.
21. Wallajah Mosque at ~agor; with Iangarkhana attached,
SCHEDULE C, I
I
I SCHEME OF ~MINISTRAT~ON OF THE CHARITABLE AND RELIGIOUS
% ENDOWMENTS UNDER THE CONTROL OF THE. PRINCE OF
ARCOT IN TRICHINOPOI,Y.
I
1. The Prince of Arcot sllall spend the entire income derived
from the endowments in the Tlichinopoly district specified in
Schedule A only for the cl~nritable and rcligious institutions in
the Trichinopoly district specified in Schedule B and for other
charitable a~d religious insiitutions outside thc 'lrichinolloly
district specified in Scliedule B ?17tl shalinot beentitled to app~opt'iatc
1 any part 01 such incur, c for llla p.i*vat,e pi1rposr.s.
I 2. The said income shnll be divided betwc~v the charitable
4 and religious i~utitutions specified in Schedule B in Trichinopoly
and the other cllaritablc alld rcligious institutions ir~ thc proportion
of 314 to 114 (tllrec-fourtl?s to one-folrrth).
3. The Prince of Arcot for the time being shall appoint an
Agent to manage the charities but such appo;ntment shall be
subject to the approval of Govel~~ment.
4. The Agent shall be a Muhammadan. The Agent's office
shall be in Trichinopoly and the Agent shall ordinarily reside ir,
, I
Trichinopoly.
1 25-1 4-3 \
D. and shall be obeyed by the Agent.
6. The Collector shali appoint an advisory committee of five
leading Muhammadan resident. in Trichinopoly for the purpose
of assistirg and advising him i~ the matter of the endowments. t Each member shall otdinarily hold office for three yerlrs.
7, The powers of the committee shall b~ confined to the inspec-
tion of the religious and charitable instirutions in Trichinopoiy
i
including the endowmtnt office ana to adjijing rhc Collecior and
all action on such advice shall be taken by the Collector.
8. The Agent sh~ll prepare a budget of incoma and cxptnditure
for each year in consvltation with .he cornrnitrec: and in accordance
with ,he proportions mentioned in iule 2 above and shall publish
the same at least one month before the commencement of the year.
If the Agent and committee disagree in connexion with any point
concerning the Trichinopoly portZo? of the budget. the mattcr shall
be referred to thc Collector for orders.
9. The Agent shall keep accounts of inconic and expenditure
of the endowments in svcb mannel 3s ma) bc prescribcd by the
Collector. The accounts shall be audited once a wr by a person
to be appointed by the Collector, the cost of the audit being pad
from the iname of the endowments.
10. The Collector may for good and sufficient cavse req~lire
the Prince of Arcot to remove the Agent. If the Prince neglects
or refuses to comply with any such requisition, the Government
may, after hearing the Prince, remove the Agent and require the
Prince to appoint a new Agent.
11. The appointment and dismissal of the Agent's staff in
Trichinopoly shall rest as heretofore with the Prince of Arcot.
12. Leases of immovable properties forming part of the endow-
':?.- %. meats shall bcniadcby the Agent in consultation with thecommittee
by. public auct,ion and in accordance with rulcs and orders made
&!q+ bithe .J' I,. ! Collato$n consultation with the committee and the Agent.
g- j,?; fi
' -.. -5 .& p;:.
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-