LEKSHMIKUTTY NETHIAR Vs. AMMU

JUDGEMENT

(1.) These petitions question the validity of the explanation to S.4 (a) of the Malabar Tenancy Act, 1929. That explanation was added by S.2 of the Malabar Tenancy (Amendment) Act, 1956. The Act received the assent of the President on the 27th October 1956.

(2.) The Malabar Tenancy Act, 1929, had been amended earlier, by Act XXXIII of 1951 and Act VII of 1954. The preamble to the Malabar Tenancy (Amendment) Act, 1956, states the reason for the enactment as follows:

(3.) S.4 (a), after the amendment of 1956, is in the following terms: