Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Land Reforms (Amendment) Act, 1973 11 of 1973 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 85A 3. Repeal And Saving Kerala Land Reforms (Amendment) Act, 1973 11 of 1973 An act further to amend the Kerala Land Reforms Act, 1963. WHEREAS it is expedient further to amend the Kerala Land Reforms Act, 1963, 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 Land Reforms (Amendment) Act, 1973. (2) It shall be deemed to have come into force on the 16th day of December, 1972. 2. Amendment Of Section 85A :- I n section 85A of the Kerala Land Reforms Act, 1963 (1 of 1964) (hereinafter referred to as the principal Act), in sub-section (1), for the words "forty-five days", the words "seventy-five days" shall be substituted. 3. Repeal And Saving :- ( 1 ) The Kerala Land Reforms (Second Amendment) Ordinance, 1972 (10 of 1972), is hereby repealed.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.