Section 4 in Kerala Provisional Collection of Revenues Act, 1985
4. Effect of declarations under this Act and duration thereof.
(1)A declared provision shall have the force of law on the 1st day of April following the dater on which the Bill containing it is introduced in the Legislative Assembly [or on the date on which the Bill containing it is introduced in the Legislative Assembly, as the case may be.] [Added by Kerala Provisional Collection of Revenues (Amendment) Act, 1991 (Act 19 of 1991.](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.]
