Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Agriculturists Debt Relief (Amendment) Act, 1973 13 of 1973 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Repeal And Saving Kerala Agriculturists Debt Relief (Amendment) Act, 1973 13 of 1973 An Act to amend the Kerala Agriculturists' Debt Relief Act, 1970. WHEREAS it is expedient to amend the Kerala Agriculturists' Debt Relief Act, 1970, for the purpose hereinafter appearing; Be it enacted in the Twenty-fourth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Kerala Agriculturists Debt Relief (Amendment) Act, 1973. (2) It shall be deemed to have come into force on the 14th day of July, 1970. 2. Amendment Of Section 2 :- I n clause (4) of section 2 of the Kerala Agriculturists Debt Relief Act, 1970 (11 of 1970) (hereinafter referred to as the principal Act), for the proviso to paragraph (ii) of sub-clause (a), the following proviso shall be substituted, namely :- "Provided that the right of the bank to recover the sum did not arise by reason of- (A) any assignment made; or (B) any transfer effected by operation of law, subse quent to the 1st day of July, 1957; or". 3. Repeal And Saving :- (1) The Kerala Agriculturists Debt Relief (Amendment) Ordinance, 1973 (1 of 1973) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action 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.