LexThe Kerala Re-enacting Act, 1968 (No.8 of 1968)
Kerala · state statute
Open in Lexace · Ask the AI about this act-------
PREAMBLE.
SECTIONS
22
THE KERALA RE-ENACTING ACT, 1968
(Act 8 of I 968)
CoNTENTS
I. Short title.
2. Re-enactment of certain Acts.
3. Repeals.
THE KERALA RE-ENA~TING ACT, 1968*
Act 8 of 1968
An Act to rt-enact crrlazn Acts enacted by the Preszdent
for the Stale of Kerala
Preamble.-WHEREAs 1t is expedient to re-enact certain Acts enacted
by the President for the State of Kerala in exercise of the power of the
Legislature of that State to make laws;
BE 1t enacted in the Nmeteenth Year of the Republic of India
as folJows:-
1. Short tztle.- Th1s Act may be called the Kerala Re-enacting
Act, 1968.
2. Re-enactment of certazn Acts.- The Acts mentioned in the First
Schedule are hereby re-enacted w1th the modifications specified
therein.
3. Repeals.-The Acts mentioned m the Second Schedule are
hertby repealed.
THE FIRST ScHEDULE
(See section 2)
THE KERALA ABKARI LAWS (AMENDMENT AND
VALIDATION) ACT, 1964
(I of 1964)
Omit "Enacted by the President in the F1fteenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
-.-Pubhshcd m the Gazette Extraordmary No. 58, dated 6th March, 1968.
0
0
I
~
0
0
D
0
0
()
"Preamble.-WHEREAS it is expedient further to amend the
Cochin Abkari Act, I of 1077, and the Abkari Act (Travancore Act IV
of 1073), and to validate the levy and collection of duty on liquor and
intoxicating drugs made under the said Acts;
BE it enacted as follows:-"
THE KERALA REVENUE RECOVERY LAWS
(AMENDMENT) ACT, 1964
(2 of 1964)
Omit "Enacted by the President in the Fifteenth Year of the
Repubhc of India".
For the paragraph beginning with «In exercise of the powers''
and ending with "the President is pleased to enact as follows:-",
substltute-
''Preamble.-WHEREAS it is expedient to amend the Madras Revenue
Recovery Act, 1864, as m force in the Malabar area of the State of
Kerala and the Travancore-Cochin Revenue Recovery Act, 1951;
BE it enacted as follows:-"
THE KERALA STATE LEGISLATURE (CONTINUANCE OF
THE USE OF ENGLISH LANGUAGE) ACT, 1965
(1 of 1965)
Omit "Enacted by the President in the Fifteenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
''Preamble.-WHEREAS it is expedient to provide for the con•
tinued use of the English language for transaction of business in the
Legislature of the State of Kerala;
BE it enacted as follows:-"
THE KERALA BUILDINGS (LEASE AND RENT
CONTROL) ACT, 1965
(2 of 1965)
As amended by Act 7 of 1966
Omit "Enacted by the President in the Sixteenth Year of the
Republic of India".
24
tor the paragraph beginning with "In exercise or the powers"
and ending with "the President l5 pleased to enact as follows:-",
substitute-
"Preamble.-'vVHEREAs it is expedient to regulate the leasing
of buildings and to control the rent of such buildings in the State
of Kerala;
BE 1t enacted as follows:-''
-£
Sectwn 31.-For sub-section (6), substitute- Q
"(6) Every rule made under this Act and every notificatiOn
issued under section 25 shall be laid as soon as may be after it is made
or issued before the Legislative Assembly for a total period of fourteen O
days which may be comprised in one session or in t ...... o successive
sessions, and if before the expiry of the session in which it is so laid or
the sessiOn immediately following, the Legislative Assembly makes any
modification in the rule or notification or decides that the rule or
notification should not be made or issued, the rule or notificatiOn shall
thereafter have effect only in such modified form or be of no effect, as
the case may be; so however that any such modification or annulment
shall be without prejudice to the validity of anything previously done
under that rule or notification."
THE KERALA ELECTRICITY DUTY
(VALIDATION) ACT, 1965
(3 of 1965)
Omit "Enacted by the President in the Sixteenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
"Preamble.-WHEREAS it is expedient to validate the levy and
collection of duty on sales of electrical energy under the Travancore
Cochin Electricity Duty Act, 1950;
BE it enacted as follows:-"
THE KERALA SALESTAX (LEVY AND
VALIDATION) ACT, 1965
(4 of 1965)
Omit "Enacted by the President in the Sixteenth Year of the
Republic of India".
0
0
,
0
0
..,.
I '
For the paragraph beginning with "ln exercise of the powers''
and ending with "the President IS pleased to enact as follows:-",
substitute-
"Preamb/e.-WHEREAs it is expedient to provide for the levy of a
tax on the purchase of copra and cashewnut kernel and to validate the
levy and collectiOn of such tax;
BE it enacted as follows:-"
THE KERALA KHADI AND VILLAGE INDUSTRIES
BOARD (AMENDMENT) ACT, i 965
(5 of 1965)
Omit "Enacted by the President in the Sixteenth Year of the
Republic of I nd1a".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
''Preamb/e.-WHERr:As it is exped1ent further to amend the Kerala
Khadi and V1llage Industries Board Act, 1957, for the purposes
heremafter appearing;
BE it enacted as follows:-"
THE KERALA HINDU PLACES OF PUBLIC WORSHIP
(AUTHORISATION OF ENTRY) ACT, 1965
(7 of 1965)
Om1t "Enacted by the President in the ~ixteenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and endmg with "the President is pleased to enact as follows:-",
substitute-
0 "Preamble.-WHEREAS 1t IS expedient to make better provisions
0
for the entry of all classes and sections of Hmdus into places of
public worsh1p;
BE it enacted as follows.-"
THE KERALA SURCHARGE ON TAXES (AMENDMENT
AND VALIDATION) ACT, 1966
(2 of 1966)
Omit "Enacted by the President in the Seventeenth Year of the
-"!- Republic of Ind1a."
26
For the paragraph beginning with "In exercise of the powers.,
and ending with "the President is pleased to enact as follows:-",
substitute-
"Preamble.-WHEREAS it is expedient further to amend the Kerala
Surcharge on Taxe~ Act, 195 7 and to validate the levy and collection
of surcharge on profession tax in certain cases;
BE it enacted as follows:-·"
THE KERALA UNIVERSITY (AMENDMENT) ACT, 1966 Q
(3 of 1966)
As amended by Acts 11 of 1966 and 2 of 1967
Omit "Enacted by the President in the Seventeenth Year of the
Repubhc of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
" Preamble.- WHEREAs it is expedient to amend the Kerala Uni
versity Act, 1957, for the purposes hereinafter appearing;
BE. it enacted as follows:-''
THE KERALA LAND ACQUISITION (AMENDMENT)
ACT, 1966
(4 of 1966)
Omit "Enacted by the President in the Seventeenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers'' and
ending with "the President is pleased to enact as follows:-",
substitute-
" Preamble.-WHEREAS it is expedient to amend the Kcrala Land
Acquisition Act, 1961, for the purposes hereinafter appearing;
BE it enacted as follows:-"
THE PATTAZHI DEVASWOM LANDS (VESTI!\G AND
ENFRANCHISEMENT) AMENDMENT ACT, 1966
(5 of 1966)
Omit "Enacted by the President in the Seventeenth Year of the
Republic of India".
0
0
0
0
0
0
27
For the paragraph beginning with "In eJCercise of the powers"
and ending with "the President is pleased to enact clS follows:--",
8ubstitute--
"Preamble.-\VHEREAS it is expedient to amend the Pattazhi
Devaswom Lands (Vesting and Enfranchisement) Act, 1961, for the
purposes hereinafter appearing;
BE it enacted as follows:--".
THE KERALA HIGH COURT (AMENDMENT) ACT, 1966
(6 of 1966)
Omit "Enacted by the President in the Seventeenth Year ofthe
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
"Preamble.-WHEREAS it is expedient to amend the Kerala High
Court Act, 1958, for the purposes hereinafter appearing;
BE it enacted as follows:-".
THE KERALA BUILDINGS (LEASE AND RENT CONTROL)
AMENDMENT ACT, 1966
(7 of 1966)
Omit "Enacted by the President in the Seventeenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute--
"Preamble.-WHEREAS it is expedient to amend the Kerala
Buildings (Lease and Rent Control) Act, 1965, for the purposes herein·
after appearing;
Be it enacted as follows:--".
Section I.-Omit sub-section (2).
Omit sections 2 to 9 (both inclusive).
THE KERALA COURT FEES AND SUITS VALUATION
(AMENDMENT) ACT, 1966
(8 of 1966)
Omit "Enacted by the President in the Seventeenth Year of
the Republic oflndia".
v
28
For the paragraph beginning with ''In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
"Preamb/e.--WHEREAS it is expedient to amend the Kerala Court
Fees and Suits Valuation Act, 1959, for the purposes hereinafter
appearing;
BE it enacted as follows:-".
THE KERALA PREVENTION OF EVICTION ACT, 1966
(12 of 1966)
Omit "Enacted by the President in the Seventeenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers" and
ending with "the President is pleased to enact as follows:--",
substitute-
"Preamble.--WHBREAS it is expedient to provide for the prevention
of eviction of cultivating tenants, holders of kudiy1ruppus and
kud1kidappukars from their holdings, kud1y1ruppus or kudikidappus, as
the case may be, in the State of Kerala and for the restoration in certain
cases of the possession thereof and for matters connected therewith;
BE it enacted as follows:--".
Section 5.-In sub-section (4), in clause (b), omit "or" at the end.
THE KERALA LAND RELINQUISHMENT (AMENDMENT)
ACT, 1966
{13 of 1966)
Omit ''Enacted by the President in the Seventeenth Year of the
Republic of India''.
For the paragraph beginning with "In exercise of the powers" and
0
0
ending with "the President is pleased to enact as follows:-", Q
substitute-
"Preamble.-WHEREAS it is expedient further to amend the Kerala
Land Relinquishment Act, 1958, for the purposes hereinafter appear- Q
ing;
BE it enacted as follows:-".
THE KERALA ESSEN1IAL ARTICLES CONTROL
(TEMPORARY POWERS) CONTINUANCE ACT, 1967
(1 of 1967)
Omit "Enacted by the President in the Seventeenth Year of the
Republic_of India".
,()
l
}
29
For the paragraph beginning with "In exercise of the powers ..
and enning with "the Prt>sident is pleased to enact as follows:--",
substitute-
"Preambl~.--WHEREAS it is expedient to continue the Kerala
Essential Articles Control (Temporary Powers) Act, 1961, for a
further period;
BE it enacted as follows:-".
THE KERALA COURT OF WARDS ACT, 1967
(3 of 1967)
Omit "Enacted by the President in the Eighteenth Year of the
Republic oflndia".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute--
"Preamble.--WH£REAS it is expedient to consolidate and amend the
law relating to court of wards in the State of Kerala;
BE it enacted as follows:-".
THE KERALA PREVENTION AND CONTROL OF
ANIMAL DISEASES ACT, 1967
(4ofl967)
Omit "Enacted by the President in the Eighteenth Year of the
Republic of India."
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:--",
substitute-
"Preamble.-WHEREAS it is expedient to consolidate and amend
the law relatmg to the prevention and control of diseases affecting
animals in the State of Kerala;
BE it enacted as follows:-".
THE KERALA GENERAL SALESTAX (AMENDMENT)
ACT, 1967
(5 of 1967)
Omit "Enacted by the President in the Eighteenth Year of the
Republic of India".
For the paragraph beginning with "In exercise of the powers"
and ending with "the President is pleased to enact as follows:-",
substitute-
30
''Prtamble.-WHEREAS it is expedient further to amend the Kerala
General Salestax Act, 1963, for the purposes hereinafter appearing;
BE it enacted as follows:-''.
THE SEcoND ScHEDULE
(See section 3)
I. The Madras Preservation of Private Forests (Amendment)
Act, 1965 (6 of 1965).
2. The Kerala Re-enacting Act, 1966 (I of 1966).
3. The Kerala University (Amendment) Amendment Act, 1966
(11 of 1966).
4. The Kera1a University (Amendment) Amendment Act, 1967
(2 of 1967).
o·
0.
·-+-•