The KERALA REPEALING AND SAVING ACT 2022

 
GOVERNMENT OF KERALA 
Law (Legislation-D) Department 
NOTIFICATION 
 
 
 
In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor of 
Kerala is pleased to authorise the publication in the Gazette of the following translation in 
English language of the Kerala Repealing and Saving Act, 2022 (12 of 2022). 
   
  By order of the Governor, 
 V. HARI  NAIR, 
 Law Secretary. 
  
No. 9962/Leg.D1/2011/Law. 13th September, 2022 
Dated, Thiruvananthapuram,    28th Chingam, 1198 
22nd Bhadra, 1944. 
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This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
[Translation in English of “2022-ടേ കേരള റദ്ദാക്കേും ഒെിവാക്കേും ആേ്റ്” published 
under the authority of the Governor.] 
ACT 12 OF 2022 
THE  KERALA  REPEALING AND SAVING ACT, 2022 
An Act to repeal certain enactments which are obsolete or no longer needed.   
Preamble.—WHEREAS, it is expedient to repeal certain enactments which are obsolete or no 
longer needed; 
BE it enacted in the Seventy-third Year of the Republic of India as follows:— 
1. Short title and commencement.—(1) This Act may be called the Kerala Repealing and 
Saving Act, 2022. 
(2) It shall come into force at once. 
2. Repeal of certain enactments.—The enactments specified in the Schedule to this Act 
are here by repealed. 
3. Saving.—(1) The repeal of any enactment specified in the Schedule of this Act shall 
not affect any other enactment in which the repealed enactment has been applied, incorporated 
or referred to and this Act shall not affect the validity, invalidity, effect or consequences of 
anything already done or suffered, or any right, title, obligation or liability already acquired, 
accrued or incurred or any remedy or proceeding in respect thereof, or any release or discharge 
of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already 
granted, or the proof of any past act or thing; 
Nor shall this Act affect any principle or rule of law, or established jurisdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, 
exemption, office or appointment, notwithstanding that the same respectively may have been 
in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; 
Nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, 
custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or 
other matter or thing not now existing or in force. 
(2) The provisions of section 4 of the Kerala Interpretation and General Clauses Act, 
1125 (VII of 1125) shall be applicable in respect of repeal of an enactment by this Act. 
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THE SCHEDULE 
(See Section 2) 
Sl. 
No. 
Year & Act/ 
Regulation No. Short Title 
(1) (2) (3) 
Travancore Acts 
1 1040  Enfranchisement of Sirkar Pattom Lands Proclamation, 1040 
(Travancore) 
2 1061  Revenue Settlement Proclamation, 1061 (Travancore) 
Cochin Acts 
3 1118 XII The Pallippurath Pazhur Illom Assumption of Management 
Proclamation (Cochin), 1118 
4   Paliam Proclamation (Cochin only) 
5 1095 XVIII The Prevention of Cruelty to Animals Act, 1095 (Cochin) 
6 1109 I The Cochin Amending Act, 1109 
7 1111 XXVI The Prevention of Dedication Act,1111 
8 1112 XXVI The Cochin Debt Conciliation Act, 1112 
9 1118 XV Amending Proclamation of 1118 
10 1123 I Proclamation Extending the period of Management over 
Paliam Estate, 1123 (Cochin) 
11 1124 VIII Paliam Proclamation of 1124 
Travancore-Cochin Act 
12 1955 XXVI The Travancore Cochin Entertainments Tax (Validation of 
Levy and Collection) Act, 1955 
Madras Acts  and Regulations Applicable to Malabar Area 
13 1802 III The Madras Administration of Estates Regulation, 1802 
14 1862 IV The Madras Enfranchised Inams Act, 1862 
15 1867 I The Madras General Clauses Act, 1867 
16 1891 I The Madras General Clauses Act, 1891 
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17 1914 VIII The Madras Decentralisation Act, 1914 
18 1947 XIV The Madras Estates, Communal, Forest and Private Lands 
(Prohibition of Alienation) Act, 1947 
19 1947 XXXI The Madras Devadasis (Prevention of Dedication) Act, 1947 
20 1948 VII The Madras Re-enacting and Repealing (No.1) Act, 1948 
21 1948 VIII The Madras Re-enacting (No. II) Act, 1948 
22 1948 IX The Madras Re-enacting (No. III) Act, 1948 
23 1949 X The Madras Re-enacting Act, 1949 
24 1949 XXIX The Madras Essential Articles Control and Requisitioning 
(Temporary Powers) Act, 1949 
25 1950 III The Madras Re-enacting Act, 1950 
26 1951 XIV The Madras Repealing and Amending Act, 1951 
27 1952 XI The Madras Repealing and Amending Act, 1952 
28 1954 XXIX The Madras Electricity Supply Undertakings (Acquisition) 
Act, 1954 
29 1955 XXXVI The Madras Repealing and Amending Act, 1955 
Central Acts 
30 1863 XXIII The Waste-Lands (Claims) Act, 1863 
31 1867 XXII The Sarais Act, 1867 
32 1871 IV The Coroner's Act, 1871 
33 1874 XV The Laws Local Extent Act, 1874 
34 1981 53 The Kerala Appropriation (No. 4) Act, 1981   
35 1982 9 The Kerala Appropriation (V ote on Account) Act, 1982 
36 1982 10 The Kerala Appropriation Act, 1982 
Kerala Acts 
37 1963 9 The Suits for Possession and Injunction (Re-transfer) Act, 
1963 
38 1969 19 The Thiruppuvaram Payment (Abolition) Amendment 
Act, 1969 
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39 1975 30 The Kerala Debtors (Temporary Relief) Act, 1975 
40 1976 9 The Kerala Municipal Councils (Extension of Term of Office 
of Councillors) Act, 1976 
41 1976 31 The Supply of Paddy and Rice to Travancore Palace 
(Extinguishment of Rights and Liabilities) Act, 1976 
42 1977 3 The Calicut Municipal Corporation (Extension of Time for 
Reconstitution) Act, 1976 
43 1988 13 The Gandhiji University (Dissolution of the Senate and the 
Syndicate) Act, 1988 
44 2001 19 The Kerala Agricultural Debtors (Temporary Relief)  
Act, 2001 
45 2004 3 The Kerala Automobiles Limited (Validation of 
Appointment of Personnel) Act, 2004 
46 2005 8 The Kerala Tourism (Conservation and Preservation of 
Areas) Act, 2005 
Amendment Acts 
47 2002 4 The Kerala General Sales Tax (Amendment) Act, 2002 
48 2002 5 The Kerala Infrastructure Investment Fund (Amendment) 
Act, 2002 
49 2002 6 The Kerala Women's Commission (Amendment) Act, 2002 
50 2003 1 The Abkari (Amendment) Act, 2003 
51 2003 2 The Kerala Court Fees and Suits Valuation (Amendment) 
Act, 2003 
52 2003 3 The Kerala General Sales Tax (Amendment) Act, 2003 
53 2003 4 The Sree Sankaracharya University of Sanskrit (Amendment) 
Act, 2003 
54 2003 7 The Kerala General Sales Tax (Third Amendment) Act, 2003 
55 2003 8 The Kerala Stay of Eviction Proceedings (Amendment) Act, 
2003 
56 2003 9 The Kerala Panchayat Raj (Amendment) Act, 2003 
57 2003 10 The Kerala Municipality (Amendment) Act, 2003 
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58 2003 11 The Kerala General Sales Tax (Second Amendment) Act, 
2003 
59 2003 16 The Kerala Cashew Workers’ Relief and Welfare Fund 
(Amendment) Act, 2003
60 2003 28 The Kerala Preservation of Trees (Amendment) Act, 2003 
61 2004 1 The Kerala Stamp (Amendment) Act, 2004 
62 2004 4 The Kerala Tolls (Amendment) Act, 2004 
63 2004 16 The Kerala Co-operative Laws (Amendment) Act, 2004 
64 2005 1 The Sree Sankaracharya University of Sanskrit (Amendment) 
Act, 2005 
65 2005 2 The University Laws (Amendment) Act, 2005 
66 2005 3 The Kerala Panchayat Raj (Amendment) Act, 2005 
67 2005 4 The Kerala Municipality (Amendment) Act, 2005 
68 2005 5 The Kerala Panchayat Raj (Second Amendment) Act, 2005 
69 2005 6 The Kerala Municipality (Second Amendment) Act, 2005 
70 2005 7 The Kerala Contingency Fund (Amendment) Act, 2005 
71 2005 19 The Kerala Gaming (Amendment) Act, 2005 
72 2005 22 The Kerala Ground Water (Control and Regulation) 
Amendment Act, 2005 
73 2005 23 The Kerala Motor Transport Workers Welfare Fund 
(Amendment) Act, 2005 
74 2005 24 The Kerala Motor Vehicles Taxation (Amendment) Act, 
2005 
75 2005 26 The Kerala Local Authorities Entertainments Tax 
(Amendment) Act, 2005 
76 2005 28 The Kerala Self Financing Professional Colleges (Prohibition 
of Capitation Fees and Procedure for Admission and Fixation 
of Fees) Amendment Act, 2005 
77 2005 29 The University Laws (Amendment) Amending Act, 2005 
78 2005 30 The Kerala Panchayat Raj (Fifth Amendment) Act, 2005 
79 2005 31 The Kerala Panchayat Raj (Third Amendment) Act, 2005
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80 2005 33 The Kerala Municipality (Third Amendment) Act, 2005 
81 2005 34 The Kerala Municipality (Fourth Amendment) Act, 2005 
82  2005 35 The Kerala Municipality (Fifth Amendment) Act, 2005 
83 2005 36 The Kerala Municipality (Sixth Amendment) Act, 2005 
84 2005 37 The Kerala Municipality (Seventh Amendment) Act, 2005 
85 2005 40 The Kerala General  Sales Tax (Amendment) Act, 2005 
 86                   2005         41 The Kerala Tax on Luxuries (Amendment) Act, 2005 
87 2005 42 The Kerala Tax on Entry of Goods into Local Areas 
(Amendment) Act, 2005 
88 2005 43 The Kerala Agricultural Income Tax (Amendment) Act, 2005 
89 2005 45 The Kerala Water Supply and Sewerage (Amendment) Act, 
2005 
90 2006 1 The Kerala Land Reforms (Third Amendment) Act, 2005
91 2006 4 The Kerala Irrigation and Water Conservation (Amendment) 
Act, 2006 
92 2006 21 The Kerala Land Reforms (Amendment) Act, 2005 
93 2007 5 The Travancore-Cochin Hindu Religious Institutions 
(Amendment) Act, 2007 
94 2007 11 The Kerala Panchayat Raj (Amendment) Act, 2007 
95 2007 12 The Kerala Municipality (Amendment) Act, 2007 
96 2007 19 The Kerala Promotion of Tree Growth in Non-Forest Areas 
(Amendment) Act, 2007 
97 2007 21 The Kerala Police (Amendment) Act, 2007 
98 2007 23 The Mahatma Gandhi University (Amendment) Act, 2007 
99 2007 24 The University Laws (Amendment) Act, 2007 
100 2007 25 The Cochin University of Science and Technology 
(Amendment) Act, 2007 
101 2007 26 The Kerala Sports (Amendment) Act, 2007 
102 2007 27 The Kerala Women's Commission (Amendment) Act, 2007 
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103 2007 29 The Kerala Survey and Boundaries (Amendment) Act, 2007 
104 2007 31 The Kerala Revenue Recovery (Amendment) Act, 2007 
105 2007 33 The Kerala Professional Colleges or Institutions (Prohibition 
of Capitation Fee, Regulation of Admission, Fixation of Non-
exploitative Fee and Other Measures to Ensure Equity and 
Excellence in Professional Education) Amendment Act, 2007 
 
 
 
 
 
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____________________________________________________________________________________________________________________________
PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES
AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2022

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