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State of Kerala - Section

Section 72 in Kerala Chitties Act, 1975

72. Repeal.

- The Travancore Chitties Act, 1120 (Act XXVI of 1120), the Cochin Kuries Act, VII of 1107 and the Cochin Starting of Kuries (Restriction) Act, XII of 1120, are hereby repealed:Provided that such repeal shall not affect in any manner the operation of those enactments in respect of chitties started before the commencement of this Act.