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MADRAS ENFRANCHISED INAMS ACT, 1866 (4 OF 1866)
MADRAS ENFRANCHISED INAMS ACT, 1866
(4 OF 1866)
An Act to exempt enfranchised village or other service inams, whether Revenue or Police, from the operation of Regulation VI of 1831. Preamble.- WHEREAS in the Madras Presidency certain inams attached to hereditary village or other officers in the Revenue and Police Departments - the claims connected with which are, under the provisions of Regulation VI of 1831, exclusively adjudicable by the officers of Government in the Revenue Department - have been, and may yet be, under sanction of Government, enfranchised from the condition of service and placed in the same position as other descriptions of landed property, in regard to their future succession and transmission; It is hereby enacted as follows:-
SECTION 1: Regulation VI of 1831 not to apply to enfranchised service imams
All hereditary village or other service inams, falling hitherto exclusively under the cognizance of the officers of Government in the Revenue Department, under the provisions of Regulation VI of 1831 which have been or shall be enfranchised from the condition of service by the Inam Commissioner or other officer acting under the sanction of [the State Government], shall be exempt from the operation of the aforesaid Regulation.
SECTION 2: Evidence of enfranchisement
The title-deed issued by the Inam Commissioner or other officer duly authorised or an authenticated extract from the register of the Commissioner or other officer, shall be deemed sufficient proof of the enfranchisement of the land previously held on service tenure.
SECTION 3: Act not to have retrospective effect
Provided that nothing in this Act shall be construed as authorising any Court of Civil Judicature to call into question decisions affecting any service inams which may have been already passed by revenue officers acting under the provisions of Regulation VI of 1831 prior to the enfranchisement of such inams.
