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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Kerala Civil Courts Act, 1957

(2)Notwithstanding anything contained in sub-section (1), all courts constituted, appointments made, limits fixed and jurisdiction and powers conferred under any Act hereby repealed shall, so far as may be consistent with this Act, be deemed to have been constituted, made fixed and conferred under this Act.