The Gudalur Compensation for Tenants Improvements Act, 1931

 
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The Gudalur Compensation for Tenants Improvements Act, 1931 
 
Act 12 of 1931 
 
 
 
 
 
 
 
 
Keyword(s): 
Extension of State Act, Malabar Compensation for Tenants Improvements 
Act, 1899, Right of a Tenant to make Improvements 
 
348 ~omptwation for [IWI : T.N. ~et ~n. 
f Tenants improvements 
'[TAbilL NADU] ACT No: XI OF 19318. 
[THE GWUR COMPENSATION POR TENANTS 
. IMPROVEMENTS ACT, 1931.) 
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(Receivedthe assent of the Governor on the 5th September 
1931, and tl~at of the Governor-General orr tl~e 5th 
October 1931 ; the asset~t of the Governor-General 
was first published in the Fort St. George Gazette 
of the 20th October 1931.) 
An Act to extend the Malabar ~o&pensation 
for Tenants Improvements Act, 1899, with 
certain modifications to the Gudalur taluk 
of the Nilgiri district. 
Preamble. WEEREAS it is expedient to extend the provisions of the 
Malabar Compensation for Tenants Improvements mmi I 
Act, 1899, with Fartlrin modificat~ons, to the Gudalur z;;;kf 
hhdc of the Nilgiri drstrict ; 1900. 
AND WAWBAS the previous sanction of the Governor- 
General has been obtained to the passing of this Act ; 
It is hzreby enacted as follows :- 
Short title 
and extent. 1. (1) This Act may be cdled the Gudalur Compen- 
sation for Tenants Improvements Act, 193 1. 
(2) It extends to the whole of the Gudalur ta'luk of 
the Nilgiri district. 
1 These words wcce substituted for the word " Madras " by 
the Tamil Nadu Ada tation of Laws Order, 1969. as amended 
by the Td Nadu ~gptation of Laws (Second Amendment) Order, 
1969, which came into force on the 14th January 1969. 
8 For Statement of Objects and Reasons, re4 Fort St. George 
ffozetre, dated the 31st March 1931-Part IV, page 94. 
This Act was deamed to have baan re ad in its application to 
j anmam intatas with effect on and from t R" a date appointed by the 
State Oov~~t under sub-section (4) of section 1 of the Gudalur Jaamam l+tata, (Abolition and Conversion into Ryotwari) Act, 
1969 arm1 Nadu Act 24 of 1969) and save as othorwlso cxprmsly & provi ad in the said Act ; and every janmam astate atood transferred 
to the Oovommmt and all snactmants applicable to ryotwari lands 
applied to such astate. 
il 2. Sections 3 to 20 of the Malabar Compensation Bttsnefon of 
for Tenants Improvements Act, 1899 (bereinaf'ter sdf"~$.z 
referred to as tbe said Act), shall apply lo the I of 
Gudalur taluk of the Nilgiri district subject to the 1900 to tho . 
following modifications, namely;-- 
(4) in section 19 of the said Act, for the words 
and figures 'after the first day of January 1886'' the 
words 'after the corning into force of this Act' shall be 
substituted and a[before the proviso, the foUowing 
paragraph shall be inserted, namely :- 
(5) in section 20 of the said Act, after the words 
'construed as' the words 'entitling any person to 
claim compensation under the provisions of this Act 
for any improvements made before the coming Into 
force of this Act or as' shall be inserted. 
..a. < & 
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