Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Court-Fees And Suits Valuation (Amendment) Act, 1976 38 of 1976 CONTENTS 1. Short Title 2. Amendment Of Schedule Ii 3. Repeal And Saving Kerala Court-Fees And Suits Valuation (Amendment) Act, 1976 38 of 1976 An Act further to amend the Kerala court-fees and Suits Valuation Act, 1959 WHEREAS it is expedient further to amend the Kerala Court-fees and Suits Valuation Act, 1959, for the purpose hereinafter appearing; BE it enacted in the Twenty-seventh Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Kerala Court-fees and Suits Valuation (Amendment) Act, 1976 2. Amendment Of Schedule Ii :- I n Schedule II to the Kerala Court-fees and Suits Valuation Act, 1959 (10 of 1960) (hereinafter referred to as the principal Act), in article 10, after clause (j), the following clause shall be inserted, namely:- "(jj) (i) Application under section 8 (1) of the Kerala Private Forests (Vesting and Assignment) Act, 1971, to the Tribunal constituted under that Act Ten rupees ( i i ) Application to such Tribunal for an interlocutory order Threerupees" 3. Repeal And Saving :- ( 1 ) The Kerala Court-fees and Suits Valuation (Amendment) Ordinance, 1976 (8 of 1976), is hereby repealed.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 as if this Act had come into force on the 23 rd day of July, 1976.