The Indian Easements (Extenstion) Act, 1961 (No.5 of 1962)

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THE INDIAN EASEMENTS (EXTENSION) ACT, 1961 
(Act 5 of 1962) 
Preamble. 
Sections. 
CoNTEN1S 
I. Short title and commencement. 
2. Extension of the Indian Easements Act, 1882 
3. Repeal and savmgs. 
4. Power to remove dtfliculties. 
ACT 3 OF 1962 * 
THE INDIAN EASEMENTS (EXTENSION) ACT, 1961 
An Act to e>.tend the lndzan Easements Act, 1882, to the whole of the State of 
Kerala. 
Preamble.-\VHEREAS It is expedient to extend the Indian Easements 
Act, 1882, to the whole of the State of Kerala , 
Br:: tt enacted 111 the Twelfth Yeat of the Republtc of Indta as 
follows:-
1. Sho1t tztle and commencement-( I) Thts Act may be called the 
Indian Easements (Extenswn) Act, 1961. 
(2) It shall come tnto fmce on such date as the Gove1nment may, 
by nottficatwn 111 the Ga.,:ette, appo111t. 
2. Extenswn oj the /udzan Easeml'llls Act, I 882.- The Iud1an Ease· 
ments Act, 1882 (Cent! a! Act 5 of 1882), as 111 force m the Mala bat 
dtst11ct referred to m sub-sectwn (2) of sectton 5 of the States Remgaut­
satton Act, 1956 (Centt a! Act 37 of 1956), IS hereby extended to, and 
shall be m force m, the wl10le of the State of Kerala. 
3. Repeal and Savmgs.- The Travancc-Codun Easements Act, 1951 
(Act XI of 1951), hetemafter teferred to a~ the satd Act, IS heteby 
1 epealed : 
Provtded that the tepeal shall not aflect-
(a) the previous operatton of the sa1d Act or anything duly clone 
or ~ufrered the1 eunder, 
* Publtshed m the Gazette Extraordinary, dated the :.! I st day of 
February 1962. 
(b) any rtght, pnvilege, obligatron or liability acquired, accrued 
or incurred under the said Act, 
(c) any penalty, forfeiture or pumshment mcurred in respect of 
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any offence committed against the sard Act, or ~ 
(d) any mvestigation, legal proceeding or remedy m respect of 
any such nght, pnvJ!ege, obligation, habdrty, penalty, forferture or 
punishment as aforesard; and any such mvestigation, legal proceeding 
or remedy may be instituted, contmued or enforced and any such 
penalty, forferture or punrshment may be rmposed, as if tillS Act had not 
been pa:.sed : 
Provided further that, subject to the precedmg provrso, anything 
done or any action taken under the sard Act shall be deemed to have 
been done or taken under the corresponding provrsions of the Indran 
Easements Act now extended to the whole of the State of Kerala, and 
shall contmue to be m force accordmgly unleSi and until superseded by 
anythmg done or any action taken under that Act. 
4. Power to remove d!lfzculti6s.-If any drfficulty arises in grving effect 
to the proviSions of the Indran Easements Act extended by this Act to 
the whole of the State of Kerala, the Government may, by order notified 
m the Gazette, make such proviSions or give such directions as appear 
to them neces5ary for the 1 emoval of the difficulty. 
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