Preamble
| [Kerala Act No. 1 of 1975] | |
An Act further to amend the Public Wakfs (Extension of Limitation) Act, 1959, in its application to the State of Kerala
Preamble.- Whereas it is expedient further to amend the Public Wakfs (Extension of Limitation) Act, 1959, in its application to the State of Kerala, for the purpose hereinafter appearing;
Be it enacted in the Twenty-fifth Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Public Wakfs (Extension of Limitation) Kerala Amendment Act, 1974.
(2) It extends to the whole of the State of Kerala.
(3) It shall be deemed to have come into force on the 1st day of January 1973.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Public Wakfs (Extension of Limitation) Act, 1959 (Central Act 29 of 1959), as in force in the State of Kerala, for the words, figures and letters "the 31st day of December, 1972", the words, figures and letters "the 31st day of December, 1975" shall be substituted.