Act 022 of 1989 : Punjab Pre-Emption (Chandigarh and Delhi Repeal) Act, 1989

Preamble

[Act 22 of 1989][22th May, 1989]
[Repealed by Act 41 of 2002, Section 2 and Schedule][22th May, 1989]

An Act to repeal the Punjab Pre-emption Act, 1913, as in force in the Union Territories of Chandigarh and Delhi

Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:-

Section 1. Short title

1. Short title.-This Act may be called the Punjab Pre-emption (Chandigarh and Delhi Repeal) Act, 1989.

Section 2. Repeal of Punjab Act 1 of 1913 as in force in the Union territories of Chandigarh and Delhi

2. Repeal of Punjab Act 1 of 1913 as in force in the Union territories of Chandigarh and Delhi.-The Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi, is hereby repealed.

Section 3. Bar to pass decree in suits for pre-emption

3. Bar to pass decree in suits for pre-emption.-No court in the Union territories of Chandigarh and Delhi shall, after the commencement of this Act, pass a decree in any suit for pre-emption.