Section 14 in Kerala Prevention of Eviction Act, 1966
14. Savings.
(1)Notwithstanding the expiry of the Kerala Scheduled Castes and Scheduled Tribes Prevention of Eviction Ordinance, 1966 (Ordinance 2 of 1966), anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under the corresponding provision of this Act as if this Act had come into force on the 5th day of July, 19GG,(2)The expiry of the Kerala Scheduled Castes and Scheduled Tribes Prevention of Eviction Ordinance, 1966, shall not-(a)affect any tight, privilege, obligation or liability acquired, accrued or incurred under the said Ordinance,(b)affect any penalty or punishment incurred in respect of any offence committed under the said Ordinance,(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.
