Section 34(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)Notwithstanding the expiry of the Kerala Buildings (Lease and Rent Control) Act, 1959, (Kerala Act 16 of 1959) (hereinafter in this section referred to as the said Act,) the provisions of sections 4 and 23 of the Interpretation and General Clauses Act, 1125 (Kerala Act VII of 1125) shall apply upon the expiry of the said Act as if it had then been repealed by this Act;provided that any investigation, legal proceeding or remedy which could have been instituted, continued or enforced under the said Act if it had not expired, may be instituted, continued or enforced under the corresponding provisions of this Act.
