Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act] State of Kerala - Subsection Section 113(2)(vi) in Kerala Town and Country Planning Act, 2016 (vi)all contracts entered into and all instruments executed under the repealed Acts shall be deemed to have been entered into or executed under this Act;