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ANDHRA PRADESH (ANDHRA AREA) INAMS ACT, 1869
ANDHRA PRADESH (ANDHRA AREA) INAMS ACT, 1869
8 of 1869
8th December, 1869
An Act to prevent doubts as to the true intent and meaning of certain words used in the title deeds of inams heretofore furnished to inam holders by the Inam Commissioner of the Andhra Area of the State of Andhra Pradesh and to declare the true intent and meaning of the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act. 1866 (Act IV of 1866. Preamble:- Whereas under the rules sanctioned by the Local Government in the year 1859, and published in the Fort St. George Gazette, dated 4th October, 1859 for the adjudication and settlement of Inam lands in the Andhra area of the State of Andhra Andhra Pradesh the Inam Commissioner of the said area is required to furnish inam holders with title deeds in respect of their inams, prepared according to certain forms prescribed by the said Government, and whereas the terms of the title deeds prepared to appear in many cases to convey a more extensive right than was intended to be given or than could be legally given; and whereas it is apprehended that the terms of the title deeds may be so construed as to affect the rights and interests which other persons may have in lands from which the inams are derived or drawn, in cases where inam holders do not possess the proprietary right in the soil, but only the right of receiving the rent of tax payable to Government in respect of the inam lands as transferees of the Government, and it is therefore expedient to remove all doubts as to the true intent and meaning of the words used in the said title deeds; and whereas the words "land" and "lands" are used the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866) in connection with inams in a sense not applicable to inams, and it is expedient to explain the true intent and meaning of such words in the said Acts; It is enacted as follows:
Section 1 Effect of wording of inam title deeds and of wording of Acts IV of 1862 and IV of 1866
Nothing contained in any title deed heretofore issued to any inam holder shall be deemed to define, limit, infringe or destroy the rights of any description of holders or occupiers of the lands from which any inam is derived or drawn or to affect the interests of any person other than the inam holder named in the title deed; and nothing contained in the Andhra Pradesh (Andhra Area) Enfranchised Inam Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866) shall be deemed to confer on any inam holder any right to land which he would not otherwise possess.
