GOVERNMENT OF KERALA
Law (Legislation-D) Department
NOTIFICATION
In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor of Kerala is pleased to authorise the publication in the Gazette of the following translation in English language of the Kerala Repealing and Saving Act, 2022 (12 of 2022). By order of the Governor,
V. HARI NAIR,
Law Secretary. No. 9962/Leg.D1/2011/Law. 13th September, 2022 Dated, Thiruvananthapuram, 28th Chingam, 1198 22nd Bhadra, 1944.
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[Translation in English of "2022-ടേ കേരള റദ്ദാക്കേും ഒെിവാക്കേും ആേറ്്" published under the authority of the Governor.]
ACT 12 OF 2022
THE KERALA REPEALING AND SAVING ACT, 2022
An Act to repeal certain enactments which are obsolete or no longer needed. Preamble.—WHEREAS, it is expedient to repeal certain enactments which are obsolete or no longer needed;
BE it enacted in the Seventy-third Year of the Republic of India as follows:—
1. Short title and commencement.—(1) This Act may be called the Kerala Repealing and Saving Act, 2022.
(2) It shall come into force at once.
2. Repeal of certain enactments.—The enactments specified in the Schedule to this Act are here by repealed.
3. Saving.—(1) The repeal of any enactment specified in the Schedule of this Act shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
Nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; Nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
(2) The provisions of section 4 of the Kerala Interpretation and General Clauses Act, 1125 (VII of 1125) shall be applicable in respect of repeal of an enactment by this Act.
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THE SCHEDULE
(See Section 2) Sl.
No.
Year & Act/ Regulation No. Short Title
(1) (2) (3)
Travancore Acts
1 1040 Enfranchisement of Sirkar Pattom Lands Proclamation, 1040 (Travancore)
2 1061 Revenue Settlement Proclamation, 1061 (Travancore)
Cochin Acts
3 1118 XII The Pallippurath Pazhur Illom Assumption of Management Proclamation (Cochin), 1118
4 Paliam Proclamation (Cochin only) 5 1095 XVIII The Prevention of Cruelty to Animals Act, 1095 (Cochin) 6 1109 I The Cochin Amending Act, 1109
7 1111 XXVI The Prevention of Dedication Act,1111 8 1112 XXVI The Cochin Debt Conciliation Act, 1112 9 1118 XV Amending Proclamation of 1118
10 1123 I Proclamation Extending the period of Management over Paliam Estate, 1123 (Cochin)
11 1124 VIII Paliam Proclamation of 1124
Travancore-Cochin Act
12 1955 XXVI The Travancore Cochin Entertainments Tax (Validation of Levy and Collection) Act, 1955
Madras Acts and Regulations Applicable to Malabar Area
13 1802 III The Madras Administration of Estates Regulation, 1802 14 1862 IV The Madras Enfranchised Inams Act, 1862 15 1867 I The Madras General Clauses Act, 1867 16 1891 I The Madras General Clauses Act, 1891
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17 1914 VIII The Madras Decentralisation Act, 1914 18 1947 XIV The Madras Estates, Communal, Forest and Private Lands (Prohibition of Alienation) Act, 1947
19 1947 XXXI The Madras Devadasis (Prevention of Dedication) Act, 1947 20 1948 VII The Madras Re-enacting and Repealing (No.1) Act, 1948 21 1948 VIII The Madras Re-enacting (No. II) Act, 1948 22 1948 IX The Madras Re-enacting (No. III) Act, 1948 23 1949 X The Madras Re-enacting Act, 1949
24 1949 XXIX The Madras Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949
25 1950 III The Madras Re-enacting Act, 1950
26 1951 XIV The Madras Repealing and Amending Act, 1951 27 1952 XI The Madras Repealing and Amending Act, 1952 28 1954 XXIX The Madras Electricity Supply Undertakings (Acquisition) Act, 1954
29 1955 XXXVI The Madras Repealing and Amending Act, 1955 Central Acts
30 1863 XXIII The Waste-Lands (Claims) Act, 1863
31 1867 XXII The Sarais Act, 1867
32 1871 IV The Coroner's Act, 1871
33 1874 XV The Laws Local Extent Act, 1874
34 1981 53 The Kerala Appropriation (No. 4) Act, 1981 35 1982 9 The Kerala Appropriation (Vote on Account) Act, 1982 36 1982 10 The Kerala Appropriation Act, 1982
Kerala Acts
37 1963 9 The Suits for Possession and Injunction (Re-transfer) Act,
1963
38 1969 19 The Thiruppuvaram Payment (Abolition) Amendment Act, 1969
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39 1975 30 The Kerala Debtors (Temporary Relief) Act, 1975 40 1976 9 The Kerala Municipal Councils (Extension of Term of Office of Councillors) Act, 1976
41 1976 31 The Supply of Paddy and Rice to Travancore Palace (Extinguishment of Rights and Liabilities) Act, 1976 42 1977 3 The Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976
43 1988 13 The Gandhiji University (Dissolution of the Senate and the Syndicate) Act, 1988
44 2001 19 The Kerala Agricultural Debtors (Temporary Relief) Act, 2001
45 2004 3 The Kerala Automobiles Limited (Validation of Appointment of Personnel) Act, 2004
46 2005 8 The Kerala Tourism (Conservation and Preservation of Areas) Act, 2005
Amendment Acts
47 2002 4 The Kerala General Sales Tax (Amendment) Act, 2002 48 2002 5 The Kerala Infrastructure Investment Fund (Amendment) Act, 2002
49 2002 6 The Kerala Women's Commission (Amendment) Act, 2002 50 2003 1 The Abkari (Amendment) Act, 2003
51 2003 2 The Kerala Court Fees and Suits Valuation (Amendment) Act, 2003
52 2003 3 The Kerala General Sales Tax (Amendment) Act, 2003 53 2003 4 The Sree Sankaracharya University of Sanskrit (Amendment) Act, 2003
54 2003 7 The Kerala General Sales Tax (Third Amendment) Act, 2003 55 2003 8 The Kerala Stay of Eviction Proceedings (Amendment) Act,
2003
56 2003 9 The Kerala Panchayat Raj (Amendment) Act, 2003 57 2003 10 The Kerala Municipality (Amendment) Act, 2003
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58 2003 11 The Kerala General Sales Tax (Second Amendment) Act,
2003
59 2003 16 The Kerala Cashew Workers' Relief and Welfare Fund (Amendment) Act, 2003
60 2003 28 The Kerala Preservation of Trees (Amendment) Act, 2003 61 2004 1 The Kerala Stamp (Amendment) Act, 2004 62 2004 4 The Kerala Tolls (Amendment) Act, 2004 63 2004 16 The Kerala Co-operative Laws (Amendment) Act, 2004 64 2005 1 The Sree Sankaracharya University of Sanskrit (Amendment) Act, 2005
65 2005 2 The University Laws (Amendment) Act, 2005 66 2005 3 The Kerala Panchayat Raj (Amendment) Act, 2005 67 2005 4 The Kerala Municipality (Amendment) Act, 2005 68 2005 5 The Kerala Panchayat Raj (Second Amendment) Act, 2005 69 2005 6 The Kerala Municipality (Second Amendment) Act, 2005 70 2005 7 The Kerala Contingency Fund (Amendment) Act, 2005 71 2005 19 The Kerala Gaming (Amendment) Act, 2005 72 2005 22 The Kerala Ground Water (Control and Regulation) Amendment Act, 2005
73 2005 23 The Kerala Motor Transport Workers Welfare Fund (Amendment) Act, 2005
74 2005 24 The Kerala Motor Vehicles Taxation (Amendment) Act,
2005
75 2005 26 The Kerala Local Authorities Entertainments Tax (Amendment) Act, 2005
76 2005 28 The Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Amendment Act, 2005
77 2005 29 The University Laws (Amendment) Amending Act, 2005 78 2005 30 The Kerala Panchayat Raj (Fifth Amendment) Act, 2005 79 2005 31 The Kerala Panchayat Raj (Third Amendment) Act, 2005
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80 2005 33 The Kerala Municipality (Third Amendment) Act, 2005 81 2005 34 The Kerala Municipality (Fourth Amendment) Act, 2005 82 2005 35 The Kerala Municipality (Fifth Amendment) Act, 2005 83 2005 36 The Kerala Municipality (Sixth Amendment) Act, 2005 84 2005 37 The Kerala Municipality (Seventh Amendment) Act, 2005 85 2005 40 The Kerala General Sales Tax (Amendment) Act, 2005 86 2005 41 The Kerala Tax on Luxuries (Amendment) Act, 2005 87 2005 42 The Kerala Tax on Entry of Goods into Local Areas (Amendment) Act, 2005
88 2005 43 The Kerala Agricultural Income Tax (Amendment) Act, 2005 89 2005 45 The Kerala Water Supply and Sewerage (Amendment) Act,
2005
90 2006 1 The Kerala Land Reforms (Third Amendment) Act, 2005 91 2006 4 The Kerala Irrigation and Water Conservation (Amendment) Act, 2006
92 2006 21 The Kerala Land Reforms (Amendment) Act, 2005 93 2007 5 The Travancore-Cochin Hindu Religious Institutions (Amendment) Act, 2007
94 2007 11 The Kerala Panchayat Raj (Amendment) Act, 2007 95 2007 12 The Kerala Municipality (Amendment) Act, 2007 96 2007 19 The Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007
97 2007 21 The Kerala Police (Amendment) Act, 2007 98 2007 23 The Mahatma Gandhi University (Amendment) Act, 2007 99 2007 24 The University Laws (Amendment) Act, 2007 100 2007 25 The Cochin University of Science and Technology (Amendment) Act, 2007
101 2007 26 The Kerala Sports (Amendment) Act, 2007 102 2007 27 The Kerala Women's Commission (Amendment) Act, 2007
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103 2007 29 The Kerala Survey and Boundaries (Amendment) Act, 2007 104 2007 31 The Kerala Revenue Recovery (Amendment) Act, 2007 105 2007 33 The Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non- exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Amendment Act, 2007
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This is a digitally signed Gazette. Authenticity may be verified through https://compose.kerala.gov.in/ ____________________________________________________________________________________________________________________________
PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES
AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2022
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