Preamble
| [Kerala Act No. 8 of 2003] | |
An Act to amend the Kerala Stay of Eviction Proceedings Act, 2001
Preamble.- Whereas it is expedient to amend the Kerala Stay of Eviction Proceedings Act, 2001 for the purposes hereinafter appearing;
Be it enacted in the Fifty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Kerala Stay of Eviction Proceedings (Amendment) Act, 2003.
(2) It shall be deemed to have come into force on the 29th day of March, 2003.
Section 2. Amendment of section 1
2. Amendment of section 1.- In the Kerala Stay of Eviction Proceedings Act, 2001 (11 of 2001) (hereinafter referred to as the principal Act) in sub-section (3) of section 1, for the figures and word "31st March, 2003", the figures and word "31st March, 2004" shall be substituted.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Kerala Stay of Eviction Proceedings (Amendment) Ordinance, 2003 (1 of 2003), is hereby repealed.
(2) Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been 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