LexThe Kerala Re-Enacting Act, 1957 (No.11 of 1958)
Kerala · state statute
Open in Lexace · Ask the AI about this act•
•
Aoot10ns
33
THE KERALA RE-ENACTING ACT, 1957
(Act 11 of 1958)
CO~TENTS
l. Short title and commencement .
~- Re-enactment of Acts.
:L ModificatiOns to the Acts.
•L Repeal.
Schedule .
34
ACT 11 OF 1958
THE KERALA RE-ENACTING ACT, 1957
An
ACT
to re-enact certain President's Acts.
Preamble - WHEREAS It is necessary to replace by an Act of the
Legislature, the Kerala Re-enacting Ordinance, 1957 (Ordinance No. 6
of 1957), re-enactmg certam President's Acts,·
BE It enacted in the Eighth Year of the Rupublic of India as
follows·-
1. Short tiUe and commenument - ( 1) This Act may be called
the Kerala Re-enactmg Act, 1957.
(2) It shall come into force at once.
2. Re-enactment of Acts- The Acts specified in the Schedule
are hereby re-enacted with the modifications specified in section 3 and
in the fourth column of the Schedule.
3. Modifications to the Acts- (I) The words "Enacted by the
President in the Seventh Year of the Republic of India" occurrmg be
fore the long title of each of the Acts specified in the Schedule shall be
omitted.
(2) The words beginnmg with "In exercise of the powers" and
ending with "the President is pleased to enact as follows -" occurrmg
before section 1 of each of the Acts specified in the Schedule shall be
omitted.
, 4. Repeal- The Kerala Re-enacting Ordinance, 1957 (No. 6 of
1957), is hereby repealed.
Hecewed the assent of the President on 22nd January 1958 anC:
Publ!lhed in the Gazette Extraordinary dated 23rd January 1958
•
•
•
35
THE SCHEDULE
(See section 2)
Year Number Short title
(3)
1\t odifications
(4) (I) (2)
1956 I
1956
1956 III
1956 IV
1956 v
The Travancor'-'
Cochin State Aid
to Industries
(Amendment)
AJt, 1956.
The Travan~re
Cochin Agricul
tural Pests and
Diseases (Amend
ment) Act, 1956.
The Travancore
Cochin Indebted
Agriculturists
Rehef Act, 1956.
The Travancore
Cochin Land Con.
servancy (Amend
menl) Act, 1956.
The Travancore
Cochm Police
(Amendment)
Act, 1956.
Before l!cction l, the folio Ning shall
be insort eel, nnmely:-
'• Preamble -Whereas it is expedient
to tunend the Travancore-Cochin
Stnto AHI to Industnes Act, 1952,
for tho purposes hereinafter ap
poarin!l;
Be it enacted tLS follows·-"
Before soctiou 1, the following shall
be iusertwl, namely:-
,, Peram7Jlr.- Whereas it is expedient
to umontl the Trava.ncore-Cochin
Agrioultu11d Pests and D1seasea
Act, l95o, for the purposes herem
after n.ppoa.rmg;
Be 1t entlcted ns folk ws.-"
Before aec\.ion 1, the follo\\oing shall be
insMtcd, uamely .-
•Preamble -Whereas 1t is expedient
to g1vo rollof to indebted agricl
turists in 'L'ravancore-Coch in,
Be 1t enuct,('(l tLS follows -"
Before soc, I ion I, the followmg 'lhall be
lnRcrtet\, lllttnely:-
"Pream/J/c.- \\' horeas it is expedient
to tum•tHI tho Travaucore-Cochin
Land CoiiHorvancy Act, 1951, for
tho pnrpnnes heremafter appear
ing,
Be it enaol'!d tul follows:-
Before sPction I, the followmg shall be
inRct Lod, tmmely;-
"Preamble -Whereas it is expedient
to u.HJCJHI I ho Travancore.Cuchin
Polll'o Act., 1951, for the purposes
hert•inufteJ appenring,
Be it enact.od nR follows:-"
(1) (2)
1966 VII
(3)
Tbe Travancore
Cochm Irrigation
Act, 1956, as
amended by the
Tra vancore
Cochm Irrigation
(Amendmeat) Ac~,
1957 (Act 16 of
1957).
1956 IX The Municpal
(Amendment)
Act, 1956.
36
(4)
1. Before sect10n 1, the following
shall be msE>rted, namely·-
"Preamble --Whereas 1t 1s expedient
to provide for the conRtruction,
repa1r and maintenance of irriga
tiOn works, the conservstwn and
distnbutwn of water for purposes
of 1rrigat10n and the levy of bet
terment contributiOn and water
cess,
Be it enacted as follows·-" ·
2 AfterRectwn 41, the toll<>{'mg new
sectiOn shall be inf'erted, namely -
"41-A Val1dafwn of levy of lmga
tion cess.-
1'he valid1ty of the levy of any
imgation cess made under th1s
Act or under the Cochmlrngatwn
Act, VIII of 1111, repaaled by
this Act, shall not be called 10
questiOn in any court of law on
the ground that in constructmg the
irrigatiOn works benefiting the
lands on whiCh the cess wass len.
ed, the procedure la1d down there
fore in the sa1d Arts was not
folio" ed, or that the names of the
irrigation works were not publish
ed, as was required under the sa1d
Cochm IrrigatiOn Act and all} such
ce~>s so levJed and not recovered
shali be recoverable as an arrea1·
of land revenue under the Travan
core Cochm Revenue Recovery
Act, 1951."
Before section I, the followm~ sbaJI
be inserted nu rnelv -. .
"Pteamble.-Whert>as it IS expedient
further to amend the Tnvandrum
City Municipal Act, the Travan
core D1atrkt Municipahties Act,
1116 and the Cochm Municipal
Act, XVIII of 1113, for the pur.
poses heremafter appeanng,
Be it t>nacted as follows:-"
').-- I
r
I
. J
•
(1) (2)
1956 X
•
..
1956 XI
:
(3)
The Tra.vancore-
Cochin Com-
pensation for
Tenants' Im-
provements
Act, 1956,
The Travancore.
Cocbin Lime-
shells (Control)
Act, 1956.
37
Before aection 1, the following
shall be inserted, namely.-
" Preamble.- Whereas it is expedient
to maku provi11ion for payment of
compensation for improvements
made by tomlllts, in Travancore
Cochin;
Be it enacted ns follows:-"
Before section I, tho following shall be
mserted, numoly:-
" Preamble.- Whcruus it is exptldient.
to provirlc for the control of the
acquisition, rmlo, supply and
distribution ol' limf} shells in Tra.
va.n<'ore-Cochin;
Be it enacted as follows:-