| [Kerala Act No. 25 of 1979] |
An Act to amend the Kanam Tenancy Abolition Act, 1976
Whereas it is expedient to amend the Kanam Tenancy Abolition Act, 1976, for the purpose hereinafter appearing;
Be it enacted in the Thirtieth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kanam Tenancy Abolition (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 1st day of January, 1970.
2. Amendment of section 15.- In section 15 of the Kanam Tenancy Abolition Act, 1976 (16 of 1976) (hereinafter referred to as the principal Act), in sub-section (2), for the words and figures "within one year from the date of publication of the Kanam Tenancy Abolition Ordinance 1975, in the Gazette", the words, figures and letters "on or before the 31st day of December, 1979", shall be substituted.
3. Repeal and saving.- (1) The Kanam Tenancy Abolition (Amendment) Ordinance, 1979 (5 of 1979), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.