Section 34 in The Kerala Buildings (Lease and Rent control) Act, 1965
34. Savings and Special Provision.
(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General Clauses Act, 1125 (Kerala Act VII of 1125) shall apply upon the expiry of the said Act as if it had then been repealed by this Act;provided that any investigation, legal proceeding or remedy which could have been instituted, continued or enforced under the said Act if it had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.(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.(3)If, after the 31st day of March, 1965 and before the publication of this Act, any suit or other proceeding has been instituted in any Civil Court which could not have been instituted if the Kerala Buildings (Lease and Rent Control) Act, 1959 (Kerala Act 16 of 1959) had been in force on the date of such institution, then such suit or proceeding, if it is pending on the date of such publication, shall abate.
