(2)The following enactments as in force in any part of the State of Kerala are hereby repealed, namely:-(i)The Cochin Verumpattamdars Act, VIII of 1118(ii)The Travancore-Cochin Prevention of Eviction of Kudikidappukars Act, 1955.(iii)The Malabar Tenancy Act, 1929.(iv)The Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956.
