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State of Kerala - Section

Section 9 in Kerala Torts (Miscellaneous Provisions) Act, 1976

9. Repeal.

(1)Travancore Law Reforms (Miscellaneous Provisions Act, 1124 (Act XII of 1124), is hereby repealed.
(2)The Legal Representatives' Suits Act, 1855 (Central Act 12 of 1855), shall cease to apply to that part of the State of Kerala where it was in force immediately before the commencement of this Act.
(3)Section 306 of the Indian Succession Act, 1925 (Central Act 39 of 1925), so far as it relates to right of action in torts, shall cease to apply to the State of Kerala.