Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2)(c) in Kerala Prevention of Eviction Act, 1966

(c)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty or punishment may be imposed as if this Act had commenced on the 5th day of July, 1966.