P J THOMAS Vs. TALUK LAND BOARD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arising from proceedings under the Kerala Land Reforms Act, 1963 (Act 1 of 1964), as amended by Act 35 of 1969, raise the question of exemption provided under Section 81 of the Act.

(3.) The Act is enacted as a comprehensive legislation relating to land reforms in the State of Kerala. The respective provisions of the Act came into force on the appointed days as notified by the Government. Different days had been appointed for different provisions. Chapter III containing Sections 81 to 98A relates to the restriction on ownership and possession of land in excess of ceiling area and disposal of excess lands. Except Section 83, the other provisions in this Chapter came into force on 1-4-1964. 1-1-1970 had been notified as the appointed day on which Section 82 was to be enforced.