The DEKKHAN AGRICULTURISTS’ RELIEF (REPEAL) ACT, 2022

 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF KERALA 
 
NOTIFICATION 
 
 
 
The following Act of the Kerala State Legislature is hereby published for general 
information. The Bill as passed by the Legislative Assembly received the assent of the 
Governor on the  5th day of January, 2023.    
 By order of the Governor, 
 V.  HARI  NAIR, 
 Law Secretary.  
 Dated, Thiruvananthapuram,  6th January, 2023 
22nd Dhanu, 1198 
16th Pousha, 1944. 
 
No. 21496/Leg.I2/2021/Law.           
Law (Legislation-I) Department 
 
©
േകരള സർകാർ
Government of Kerala
2023
 
േകരള ഗസറ്
KERALA GAZETTE
അസാധാരണം
EXTRAORDINARY
ആധികാരികമായി  ്പസിദെപടുതുനത
PUBLISHED BY AUTHORITY
Regn.No. KERBIL/2012/45073
dated 05-09-2012 with RNI
Reg No.KL/TV(N)/634/2021-2023
 
വാല്ം 12
Vol. XII
 
തിരുവനനപുരം,
ശനി
Thiruvananthapuram,
Saturday
2023 ജനുവരി 07
07th January 2023
1198 ധനു 23
23rd Dhanu 1198
1944 െപൗഷം 17
17th Pousha 1944
നമർ
No.
 
67
 
 
This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
ACT 11 OF 2023 
THE DEKKHAN AGRICULTURISTS’ RELIEF (REPEAL) ACT, 2022 
An Act to repeal the Dekkhan Agriculturists ’ Relief Act, 1879 in its application to the State  
of Kerala. 
Preamble.—WHEREAS, it is expedient to repeal the Dekkhan Agriculturists ’  Relief Act, 
1879 (Act  XVII of 1879) in its application to the State of Kerala; 
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 Dekkhan 
Agriculturists’ Relief (Repeal) Act, 2022. 
(2)  It shall come into force at once. 
2. Repeal of Act XVII of 1879.—The Dekkhan Agriculturists’ Relief Act, 1879 (Act XVII 
of 1879) is hereby repealed in its application to the State of Kerala. 
 3. Saving.—Notwithstanding such repeal, such repeal shall not affect the validity, 
invalidity, effect or consequences of anything 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or any indemnity already granted or the proof of any past act or thing, under the repealed Act, 
from the date of commencement of the Dekkhan Agriculturists ’ Releif Act, 1879 (Act XVII  
of 1879) to the date of repeal of the  said Act. 
  
2
 
This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/

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