RAMUNNI NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The main question that arises for determination in these civil revision petitions is the interpretation to be placed on the words "commencement of this Act" occurring in sub-s.(4) of S.82 of the Kerala Land Reforms Act, 1963 (hereinafter referred to as the Act). Sub-s.(4) of S.82 was amended twice after it was enacted by the Act and after it came into operation on 1-4-1964. We shall extract the above section as it stood between the period 1-4-1961 and 1-1-1970 and the term of the section between 1-1-1970 and the date on which Act 25 of 1971 came into force, and as it was worded after passing Act 25 of 1971. S.82(4) as it stood between the period 1-4-1964 and 1-1-1970 was in these terms:

(2.) S.82(4) as it was between 1-1-1970 and 11-8-1971 was in these terms:

(3.) After the passing of Act 25 of 1971 the S.82 (4) read thus.