The Kerala Re-enacting Act, 1966 (President's Act No.1 of 1966)

I 
Preamble. 
Sections 
ACTS 
THE KERALA RE-ENACTING ACT, 196fi 
(President's Act No. 1 of 1966) 
CoNTENTS 
1. Short title and commencement. 
2. Re-enactment of certain President'(Acts. 
3. The Schedule. 
THE KERALA R.E·ENACTING ACT, 1966 • 
(No. I of 1966) 
ENACTED BY THE. PR~IDENT IN THE SEVENTEENTH Yr.A'R 
OF THE REPUBLIC OF INDIA. 
An Act to re-enact certazn enactments. 
In exercise of the powers conferred by section 3 of the Ke1·ala State 
Legislature (Delegation of Powers) Act, 1965 (12 of 1!165), the 
President is pleased to enact as follows:-
!. Short title and commencement.-( I) This Act may be called the 
Kerala Re-enacting Act, 1966. 
(2) It shall come into force at once. 
2. R1-enactment of certazn Presicknt's Acts.- The President's Act1 
specified in the Schedule are hereby re-enacted. 
THE ScHEDULE 
(See section 2) 
Presidents Acts 
1. The Kerala Abkari Laws (Amendi\lent and Validation) 
Act, 1964 (1 of I 964). 
2. The Kerala Revenue Recovery Laws (Amendment) Act, 1964 
(2 of 1964). 
3. The Kerala State Legislature (C'ontinuance of the U:se of 
English Language) Act, 1965 (1 of 1965). 
• Pubhshed m the Kerala Gazette Extraordmary No. 28, dated 23rd March, 1966. 

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