Section 9(2) in Kerala Government Land Assignment Act, 1960
(2)The Government Grants Act, 1895 (Central Act 15 of 1895), in so far as it relates to any grant or other transfer of land or of any interest therein by or on behalf of the Government of Kerala, shall cease to apply to the Malabar District referred to in sub-clause (2) of Section 5 of the State Reorganisation Act, 1956 (Central Act 37 of 1956).
