ABDUL SALAM Vs. MALLAPPALIY GRAMA PANCHAYAT

JUDGEMENT

(1.) The question that arises for consideration in this Original Petition is whether the notification issued under S.142 of the Kerala Panchayat Act, 1960 continues to be in force.

(2.) The Panchayat Act 1960 was repealed by the Kerala Panchayat Raj Act, 1994 (Act 13of 1994) with effect from 23.4.1994. S.142of 1960 Act provided for extension and adoption of certain provisions of the Municipalities Act and the Rules made thereunder. The notification that was made in G.O. (MS) No. 31/87 / LAD dated 6.2.1987 is as follows:

(3.) The Municipalities Act, 1960, was repealed by the Kerala Municipality Act, 1994 which has come into force on 30.5.1994. S.575 (2) (ii) of the Municipalities Act, 1994 states that the rules and notifications issued under the Municipalities Act, 1960 will continue until superseded or amended or modified