The Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1975 (No.9 of 1975)

93 
THE SREE PANDARA VAKA LANDS (VESTING ANO 
ENFRANCHISEMENT) AMENDMENT ACT, 1975 
Preamble. 
Sections 
(Act 9 of 1975) 
CONTENTS 
1. Short title and commencement. 
2. Amendment of section 13. 
3. Repeal and saving. 
THE SREE PANDARA VAKA LANDS (VESTING AND 
ENFRANCffiSEMENT) AMENDMENT ACT, 1975* 
(Act 9 of 1975) 
An Act to amend the Sree Pan.Jaravaka Lands (Vesting and 
Enfranchisement) Act, 1971 
Preamble.-Whereas it is expedient to amend the Sree 
Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971, 
for the purpose hereinafter appearing ; 
BE it enacted in the Twenty-sixth Year of the Republic 
of India as follows:-
1. Short title and commencement.-(1) This Act may be 
called the Sree Pandaravaka Lands (Vesting and Enfranchise­
ment) Amendment Act, 1975 
(2) It shall be deemed to have come into force on the 
1st day of August, 1973 
2 Amendment of section 13 -In section 13 of the Sree 
~ Pandaravaka Lands (Vestmg and Enfranchisement) Act, 1971 
_... (20 of 1971) (hereinafter referred to as the principal Act), in 
the proviso to sub-section (1), for the words "two years", the 
words "four years" shall be stubstituted -- -----
•Received the assent of the Pres1dent on the 3rd day of Apr1J, 1975 
and pubhshed m the Gazette Extraordmary No. 177 dated 4th Apnl, 1975 
94 
3 Repeal and saving.-(1) The Sree Pandaravaka Lands 
(Vesting and Enfrachisement) Amendment Ordmance, 197~ 
(1 of 1975), 1s hereby repealed. 
(2) Notwithstanding such repeal, anythmg done or any 
action taken under the princ1pal Act as amended by the saw 
Ordmance shall be deemed to have been done or taken under 
the principal .A-ct as amended by this Act. 

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