Act 012 of 1878 : Punjab Laws (Amendment) Act, 1878

Preamble

1[Punjab Laws (Amendment) Act, 1878]

[Act 12 of 1878][28th March, 1878]

An Act for the further amendment of the Punjab Laws Act, 1872

For the purpose of further amending the Punjab Laws Act, 1872 (4 of 1872); It is hereby enacted as follows:-

1 Short title given by the Amending Act, 1903 (1 of 1903).

Section 1. [Repealed]

1. [Repealed by Act 1 of 1938.]

Section 2. [Repealed]

2. [Repealed by the Punjab Act 2 of 1905.]

Section 3. [Repealed]

3. [Repealed by Punjab Act 2 of 1903.]

Section 4. [Repealed]

4. [Repealed by Punjab Act 2 of 1903.]

Section 5. [Repealed]

5. [Repealed by Act 1 of 1938.]

Section 6. [Repealed]

6. [Repealed by Act 12 of 1891.]

Section 7. Penalty for breach of rules under Act 4 of 1872

7. Penalty for breach of rules under Act 4 of 1872.-Whoever breaks any rule made by the State Government under the 1same Act shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to fifty rupees, or with both. 2 [* * *]

1 That is the Punjab Laws Act, 1872 (4 of 1872).

2 The second sentence of Section 7 was repealed by Act 12 of 1891, Section 2 and Schedule I.

Section 8. [Repealed]

8. Recovery of advances made by Government.-[Repealed by the Amending Act, 1903 (1 of 1903), Section 4 and Schedule III.]

SECTIONS