Section 4(2) in Kerala Provisional Collection of Revenues Act, 1985
(2)A declared provision contained in a Bill shall cease to have the force of law under the provisions of this Act,-• when it comes into operation as an enactment with or without amendment; or• if it has not already ceased to have the force of law under clause (a) or clause (b), then on the expiry of one hundred and twenty days [from the date of coming in to force of the Bill under sub-section (1).] [Substituted by Kerala Provisional Collection of Revenues (Amendment) Act, 1991 (Act 19 of 1991.]
