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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)Notwithstanding anything in this Act, no person shall be convicted of an offence under section 29 for having committed the same on after the 1st day of April, 1965 and before the date of publication of this Act.