Section 14(1) in Kerala Prevention of Eviction Act, 1966
(1)Notwithstanding the expiry of the Kerala Scheduled Castes and Scheduled Tribes Prevention of Eviction Ordinance, 1966 (Ordinance 2 of 1966), anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under the corresponding provision of this Act as if this Act had come into force on the 5th day of July, 19GG,
