The Stay of Recovery of Arrears of Jenmikaram Act, 1974 (No.15 of 1974)

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THE STAY OF RECOVERY OF ARREARS OF JENMIKARAM
ACT, 1974
(Act 15 01 1974)’
CONTLNI‘S
Preamble
Sections
Shott title, commencement and dtn‘atlon.
Intel p1 etatton
Stay of sutts, dpphcations, etc , fo: 2111(3de ofjcntnikaram.
antatton:F‘Q'N’.“
'11'115 STAY 01" RECOVERY OF ARREARS OF JENh’IIKARAtVI
ACT 1974*
(Act 15 01 1974)
All Act to provide [0) the Icmpmau pmlcclton of kanam tenants and [25150115 derzvzng ml:
[mm them agamst ptocccdzngsfi» )ccovuy of (mean of Jennukamm and flu
matters madenlal thereto
I’wamblc —W'I-11$R1L‘\S 1t ts e\ped1ent to p!0Vl.C1C,lOI‘ the tempotdw
ptotection 01 kdntnn tenants (mdpcrsons denvmg tltlc fiom them agamst
ptoceedtngs for lecovety olaneats ol Jenmtkamm and {01 matters Incidental
thetctog
BL 1t enacted In the Twenty-filth Yeat ofthe Repubhc oflndia as lollows:
I 57/0)! III/c, (01211110260)sz and (Ana/ton ———(1) 'llns Act may be called
Stay of Recovety ot‘An-eats oljenmxkatam Act, 1974
(2) ltshall come mto force at once and shallcease tohawe cfleet
on the 30th day 01 June , 1974
(3) Upon the C\pn‘y of tlns Act, the plowsions of sectton ll of the
Intetptctauon and Geneml Clauses Act, 1125 (V11 011125) shall apply as
It thus Act had then been repealed by an Act of the Kexala State Legislature.
2 Inlctjnetatmn —W01ds and exprCsStons used m this Act shall have
the xncamngs rcspectwely assngned to them m the Kanam Tenancy Act, 1955
(XXIV of 1955)
*Recetved the assent of the 1’1C51dent on the 17th day 01 Ma), 1974 and
pubhshed m the Gazette thmoxdnmry No «145 dated 231d 01 May, 1974-.

r‘!
*1
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3 S10)I of suits, app/(canons, elc , for arremt'of jenmikamm -—( 1) Notwith-
standing anythrrrg to the contrary contained m the Kanam Tenancy Act,
1955 (XXIV of 1955 ) or rn any other law, or in any contract, or m any
judgment, decree or order ofany court, with effect on and from the commen-
cement of this Act.—-
(a) no suit or application or other proceedings for the recovery of
arrears of rcnmrkatam accrued due before the commencement of this Act;
or
(b) no application for, or proceedings rn. e\ccution ofa decree or order
lor the recovery ofsuch arrears of jenmikaram or other applrcatron or pro-
ceedings incrdental or anerllary thereto,
shall he rn any court or before any other authority or officer, and all suits,
applrcatrons and other proceedrngs for recovery ofsueh arrears ofJenmrkaram
and all applications for, and pr oceedrngs rn, execution of decrees or orders
for recovery of such arrears oI Jenmrkaram and other applrcations
and proceedings rncrdental Ql ancrllary thereto, pendrng rn any court or
before any other authority or officer at the commencement ofthrs Act,
shall stand stayed.
(2) All appeals against decrees or orders relating to arrears ofJenmi~
karam accrued due before the commencement ofthrs Act and all revrsrons
against decrees or orders relating to such arrears of Jenmrkararn, pend-
ing in any court or before any other authorrty or officer at the commence-
ment of this Act, shall stand stayed, and no court or other authority or
officershall proceed With any such appealor revrsron filed after such commen-
cement.
4 Lzmztalton—In computtng the period of limitation for the institution
of surts or other proceedrngs or the making of applications or the frlrrrg or
appeals and revrsions prohibited under this Act, thctrmc duirng which
such suits or other proceedrngs or applications 01 appeals or rcvrstons were
prohibited under this \ct shall be excluded.
THE KERALA BUILDINGS (LEASE AND RENT CONTROL)
AMENDMEN 1‘ ACT, 1973
'
(Act 16 of 1974)
CONTEN IS
Preamble
Sections.
1. Short title ,
. 2. Insertion of new section 11 A.

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