Section 34(3) in The Kerala Buildings (Lease and Rent control) Act, 1965
(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.
