Section 18 in Kerala Escheats and Forfeitures Act, 1964
18. Repeal.
- The Madras Endowments and Escheats Regulation 1817 (VII of 1817) as in force in the Malabar District referred to in sub-section (2) of section 5 of the State Reorganisation Act, 1956 (Central Act 37 of 1956, in so far as it relates to escheats, is hereby repealed.
