Kerala act 015 of 1974 : The Stay of Recovery of Arrears of Jenmikaram Act, 1974 (No.15 of 1974)

Department
  • Department of Revenue
Enforcement Date

29 Jun 1974

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49

THE STAYOFRECOVERY OF

ARREARS OF

JENMIKARAM

ACT, 1974

(Act 1501

1974)' CONTLNI'S Preamble Sections Shott

title,

commencementanddtn'atlon. Intel p1

etatton Stay ofsutts,

dpphcations, etc,fo:2111(3de

ofjcntnikaram. antatton:F'Q'N'."

'11'115 STAY

01"

RECOVERY OF

ARREARS OF

JENh'IIKARAtVI ACT 1974*

(Act 1501

1974)

All Actto

provide

[0) the

Icmpmau

pmlcclton of

kanam tenants and

[25150115

derzvzng

ml:

[mm them

agamst ptocccdzngsfi» )ccovuyof

(mean

of Jennukamm and

flu matters madenlal thereto I'wamblc

—W'I-11$R1L'\S1tts

e\ped1ent to

p!0Vl.C1C,lOI'

the

tempotdw ptotection 01kdntnn tenants

(mdpcrsons

denvmg

tltlc fiom them

agamst ptoceedtngs forlecovety olaneats ol

Jenmtkamm and{01matters

Incidental thetctog BL 1t enacted In

the

Twenty-filth

Yeat ofthe

Repubhc

oflndia as

lollows:

I 57/0)!

III/c,

(01211110260)sz and

(Ana/ton

———(1)

'llns Act may be called Stay of

Recovety

ot'An-eats

oljenmxkatam Act, 1974

(2)

ltshall comemto

force atonceandshallcease tohawe cfleet on

the

30th

day

01

June

, 1974

(3) Upon theC\pn'y of tlns Act, the

plowsions of

secttonll ofthe Intetptctauon and

Geneml Clauses Act, 1125

(V11 011125)

shall

apply as It thus Act had then

been

repealed

by anAct ofthe

Kexala

State

Legislature.

2

Inlctjnetatmn

—W01ds and

exprCsStons

used

m

this Act shall have the xncamngs rcspectwely assngned to themmtheKanam

Tenancy Act, 1955 (XXIV of

1955)

*Recetved the

assent ofthe1'1C51dent on

the 17th

day 01

Ma), 1974

and pubhshed m the

Gazette

thmoxdnmry No«145dated231d01 May,

1974-.

r'! *1

45

3

S10)I

of suits,

app/(canons, elc,

for arremt'of

jenmikamm

-—(

1)

Notwith- standing

anythrrrg to the

contrary

contained m theKanam Tenancy Act,

1955

(XXIV

of

1955

) or rn

any

other

law, orinany

contract, orm

any judgment,

decree ororder

ofany

court,witheffectonand fromthecommen- cement of this

Act.—-

(a) nosuit or

application or

other

proceedings fortherecoveryof arrears of

rcnmrkatam

accrued due before the

commencement of this

Act; or

(b) no

application for, or

proceedings rn.

e\ccutionofadecreeororder lor

the recovery ofsuch

arrears

of

jenmikaram or

other

applrcatron

or

pro- ceedings

incrdental or

anerllary

thereto, shall he rn

any

court or

before any other

authority or

officer,

andall

suits, applrcatrons andother

proceedrngs forrecovery ofsueh arrears

ofJenmrkaram and all

applications

for, and

pr oceedrngs

rn,

execution of decrees or orders for recovery of such arrears oI

Jenmrkaram

and other

applrcations and

proceedings

rncrdental Ql

ancrllary

thereto,

pendrng

rn

any

court or before any other

authority or

officer at thecommencement ofthrs

Act, shall stand

stayed.

(2) All

appeals

against

decrees or

orders

relating toarrears

ofJenmi~ karam accrued due before thecommencement ofthrs Act

and allrevrsrons against

decreesor

orders

relating to sucharrearsof

Jenmrkararn, pend- ing inany

courtorbeforeanyother

authorrty orofficer at thecommence- ment of this

Act,

shall stand

stayed,

and no court or

other

authority

or officershall

proceed With

any such

appealor

revrsron filed

aftersuchcommen- cement.

4

Lzmztalton—In

computtng

the

period

of

limitation

for the institution of surts or other

proceedrngs

or

the

making

of

applications

or the

frlrrrg

or appeals andrevrsions

prohibited

under this Act,

thctrmc

duirng

which such suits or other

proceedrngs

or

applications

01

appeals or

rcvrstons were prohibited

under this \ctshallbeexcluded.

THE

KERALA

BUILDINGS

(LEASE

AND

RENT

CONTROL)

AMENDMEN 1'

ACT, 1973

'

(Act 16 of

1974)

CONTEN IS

Preamble Sections.

1.

Short

title ,

. 2. Insertion

of

new

section

A.

11

SECTIONS