The PLACES OF PUBLIC WORSHIP LAWS (REPEAL) ACT, 1967

THE PLACES OF PUBLIC WORSHIP LAWS (REPEAL) ACT, 1967
(Act 12 of 1967)
CONTENTS
Preamble.
Sections:
1. Short title.
2. Repeal of Travancore Proclamation dated 27th November, 1898 and Cochin Act 1  
of 1062.
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THE PLACES OF PUBLIC WORSHIP LAWS (REPEAL) ACT, 1967 *
(Act 12 of 1967)
An Act to repeal the laws relating to the erection and use of places of public worship in force
in the Travancore and Cochin areas of the State of Kerala.
Preamble.—WHEREAS it is expedient to repeal the laws relating to the erection and use
of places of public worship in force in the Travancore and Cochin areas of the State of
Kerala;
BE it enacted in the Eighteenth Year of the Republic of India as follows:—
1.  Short title .—This Act may be called the Places of Public Worship Laws (Repeal)
Act, 1967.
2. Repeal of Travancore Proclamation dated 27th November, 1898 and Cochin Act 1 of
1062.—Proclamation dated the 27th November, 1898, issued by His Highness the Maharaja
of Travancore, relating to the erection and use of new places of public worship, and the
Erection of Religious Buildings Act (Cochin Act I of 1062), are hereby repealed.
* Published in the Kerala Gazette Extraordinary No. 150, dated 5th August,1967.

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