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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(2) in Kanam Tenancy Abolition Act, 1976

(2)Notwithstanding the repeal of the Kanam Tenancy Abolition Ordinance, 1975 (21 of 1975), by sub-section (1), anything done or any action taken under that Ordinance shall be deemed to have been done or taken under this Act.