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

49

THE ^STAYOFRECOVERY ^OF

ARREARS OF

JENMIKARAM

ACT, ¹⁹⁷⁴

(Act ¹⁵⁰¹

1974)' CONTLNI'S Preamble Sections Shott

title,

commencement^anddtn'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» )ccovuy^of

(mean

of Jennukamm ^and

flu matters madenlal thereto I'wamblc

—W'I-11$R1L'\S^1tts

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 the}C\pn'y ^{of tlns Act, the}

plowsions ^of

sectton^{ll ofthe} Intetptctauon ^and

Geneml Clauses ^{Act, 1125}

(V11 011125)

shall

apply ^as It thus Act had ^then

been

repealed

by ^anAct of^the

Kexala

State

Legislature.

2

Inlctjnetatmn

—W01ds and

exprCsStons

used

m

this Act shall have the xncamngs rcspectwely assngned ^{to themmthe}Kanam

Tenancy Act, ¹⁹⁵⁵ (XXIV ^of

1955)

*Recetved ^the

assent ^ofthe1'1C51dent ^on

the ^17th

day ⁰¹

Ma), 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 the}Kanam Tenancy ^Act,

1955

(XXIV

of

1955

) ^{or rn}

any

other

law, ^orinany

contract, ^orm

any judgment,

decree ^ororder

ofany

court,^witheffect^{onand fromthe}commen- cement of this

Act.—-

(a) ^{nosuit or}

application ^or

other

proceedings ^fortherecovery^of arrears of

rcnmrkatam

accrued due before the

commencement of this

Act; or

(b) ^no

application ^{for, or}

proceedings ^rn.

e\ccution^ofadecree^ororder 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,

and^all

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 the}commencement 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

decrees^or

orders

relating ^{to such}arrears^of

Jenmrkararn, pend- ing ^inany

court^orbefore^anyother

authorrty ^orofficer ^{at the}commence- ment of this

Act,

shall stand

stayed,

and no court ^or

other

authority

or officershall

proceed ^With

any ^such

appealor

revrsron filed

after^suchcommen- 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 \ct}shall^beexcluded.

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