Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Debt Relief (Amendment) Act, 1979 28 of 1979 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Repeal And Saving Kerala Debt Relief (Amendment) Act, 1979 28 of 1979 An Act to amend the Kerala Debt Relief Act, 1977 WHEREAS it is expedient to amend the Kerala Debt Relief Act, 1977, for the purposes hereinafter appearing; BE it enacted in the Thirtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Kerala Debt Relief (Amendment) Act, 1979. (2) It shall be deemed to have come into force on the 13 th day of January, 1977. 2. Amendment Of Section 2 :- I n section 2 of the Kerala Debt Relief Act, 1977 (17 of 1977) (hereinafter referred to as the principal Act), in clause (3),.- (a) in sub-clause (a),- (i) in item (ii), after the words and figures the Travancore Credit Bank Act IV of 1113, the words, brackets and figures or any Regional Rural Bank established under the Regional Rural Banks Act, 1976 (Central Act 21 of 1976) shall be inserted; (ii) after item (iv), the following item shall be inserted, namely:- (iv-a) the Kerala State Housing Board constituted under the Kerala State Housing Board Act, 1971 (19 of 1971);; (b) sub-clause (i) shall be omitted. 3. Repeal And Saving :- (1) The Kerala Debt Relief (Amendment) Ordinance, 1979 (9 of 1979), is hereby repealed.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.