[Repealed by Act 4 of 2018]
Be it enacted by Parliament as follows:
This Act may be called the Part C States (Miscellaneous Laws) Repealing Act, 1951.
The law described in Column 2 of the Schedule whether by their short titles or as laws corresponding to certain specified enactments shall, in relation to the State specified in the corresponding entry in Column 1, be repealed or be deemed to have been repealed with effect from the date specified in the corresponding entry in Column 3.
The repeal by this Act of any law shall not affect any other enactment in which the repealed law has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office, or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognised, or derived by, in or from any law hereby repealed;
nor shall the repeal by this Act of any law revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
(See Section 2)
| Name of State |
Description of law |
Date of repeal |
| 1 |
2 |
3 |
| Bhopal |
The Bhopal State Land Improvement and Agriculturists' Loans Act, 1337 Muhamadi. |
20th June, 1951. |
| The Bhopal Civil Procedure Code (Amendment) Act, 1929 (Bhopal Act 3 of 1929). |
6th September, 1950. |
|
| The Notified Areas Act, 1946 (Bhopal Act 22 of 1946). |
From the date of commencement of this Act. |
|
| The Tehsil Judicial Committee Ordinance, 1948 and His Highness the Nawab of Bhopal's Firman, published under Notification No. 2, dated 30th May, 1946, entitled Village Panchayat. |
From the date of commencement of this Act. |
|
| Bilaspur |
The Bilaspur (Kehloor) State Halqa and Pargana Councils (Powers and Authorised Functions) Act, 2005 (5 of 2005 BK). |
29th August, 1950. |
| Kutch |
Any law corresponding to the Bombay Land Revenue Code, 1879 (Bombay Act 5 of 1879). |
10th May, 1950. |
| Any law corresponding to the Bombay Landing and Wharfage Fees Act, 1882 (Bombay Act 7 of 1882). |
3rd June, 1950. |
|
| Any law corresponding to the Bombay Weights and Measures Act, 1932 (Bombay Act 15 of 1932). |
7th November, 1950. |
|
| Any law corresponding to the Bombay Agricultural Debtors Relief Act, 1947 (Bombay Act 28 of 1947). |
24th May, 1950. |
|
| The Kutch Nagarsabha Constitution, 1942, promulgated by Order No. 5516 of 1942. |
13th September, 1950. |
|
| The Kutch Rent Restriction Rules, 1945. |
From the date of commencement of this Act. |
|
| Vindhya Pradesh |
The Rewa State Rent Control Ordinance, 1946. |
6th December, 1950. |
| The Vindhya Pradesh Sales Tax Ordinance, 1949 (2 of 1949). |
20th December, 1950. |