The INDIAN EASEMENTS (EXTENSION) ACT, 1961

THE INDIAN EASEMENTS (EXTENSION) ACT, 1961
(ACT 5 OF 1962)
CONTENTS
Preamble.
Sections:
1.   Short title and commencement.
2.  Extension of the Indian Easements Act, I882.
3.   Repeal and saving.
4.   Power to remove difficulties.
ACT 5 OF 1962*
 THE INDIAN EASEMENTS (EXTENSION) ACT, 1961
 An Act to extend the Indian Easements Act, 1882, to the whole of the State of Kerala. 
Preamble.— WHEREAS it is expedient to extend the Indian Easements Act, l882, to the
whole of the State of Kerala; 
BE it enacted in the Twelfth Year of the Republic of India as follows:— 
1. Short title and commencement .— (1) This Act may be called the Indian Easements
(Extension) Act, 1961.
(2) It shall come into force on such date 1 as the Government may, by notification
in the Gazette, appoint.
2.  Extension of the Indian Easements Act, I882 .—The Indian Easements Act, 1882
(Central Act 5 of 1882), as in force in the Malabar district referred to in sub-section (2) of
section 5 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), is hereby extended
to, and shall be in force in, the whole of the State of Kerala.
3.  Repeal and Savings .— The Travance-Cochin Easements Act, 1951 (Act XI of
1951), hereinafter referred to as the said Act, is hereby repealed :
Provided that the repeal shall not affect— 
(a) the previous operation of the said Act or anything duly done or suffered
thereunder, 
(b) any right, privilege, obligation or liability acquired, accrued or incurred
under the said Act, 
(c) any penalty, forfeiture or punishment incurred in respect of any offence
committed against the said Act, or
(d) any investigation, legal proceeding or remedy in respect of any such right,
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such
investigation, legal proceeding or remedy may be instituted, continued or enforced and any
such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed:
Provided further that, subject to the preceding proviso, anything done or any action
taken under the said Act shall be deemed to have been done or taken under the corresponding
provisions of the Indian Easements Act now extended to the whole of the State of Kerala, and
shall continue to be in force accordingly unless and until superseded by anything done or any
action taken under that Act. 
4. Power  to  remove  difficulties.— If any  difficulty  arises  in giving  effect  to  the
provisions of the Indian Easements Act extended by this Act to the whole of the State of
Kerala, the Government may, by order notified in the Gazette, make such provisions or give
such directions as appear to them necessary for the removal of the difficulty.
* Received the assent of the Governor on the 19 th day of February, 1962 and published in the Kerala Gazette
Extraordinary No. 36 dated the 21st day of February 1962.
1 01.04.1962 (vide notification No. 17412-F3/62/RD dated 20.03.1962).

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