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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Kerala - Subsection

Section 132(3)(b) in Kerala Land Reforms Act, 1963

(b)any suit for restoration filed under Section 24 or Section 26 or Sub-section (3) of Section 53 of the Malabar Tenancy Act, 1929 or any application for determination of fair rent made under Section 16 of that Act or any application for fixation of fair rent made under Section 9 of the Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956, and pending disposal at the commencement of this Act shall be disposed of in accordance with the provisions of the said Acts as if those Acts had not been repealed;