Punjab act 016 of 1947 : East Punjab Extension of Limitation Act, 1947

Preamble

1East Punjab Extension of Limitation Act, 19472

[East Punjab Act No. 16 of 1947][12th December, 1947]
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by legislation
1947 16 The East Punjab Extension of Limitation Act, 1947 Amended in Part by the Adaptation of Laws Order, 1950

An Act to extend the period of limitation for appeals and applications which had to be filed in the High Court of Judicature for East Punjab on 29th of September, 1947

It is hereby enacted as follows:-

1 For Statement of Objects and Reasons, see East Punjab Government Gazette, 1947, page 54; for proceedings in Assembly see East Punjab Legislative Assembly Debates, Volume 1, 1947, pages 177-178.

2 [Received the assent of His Excellency the Governor-General of India on the 12th December, 1947, and was first published in the East Punjab Government Gazette (Extraordinary), dated the 16th December, 1947.]

Preamble

1East Punjab Extension of Limitation Act, 1947*

[East Punjab Act No. 16 of 1947][12th December, 1947]
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by legislation
1947 16 The East Punjab Extension of Limitation Act, 1947 Amended in part by the Adaptation of Laws Order, 1950

An Act to extend the period of limitation for appeals and applications which had to be filed in the High Court of Judicature for East Punjab on 29th September, 1947.

It is hereby enacted as follows:-

1. For Statement of Objects and Reasons, see East Punjab Government Gazette, 1947, pages 54 for proceedings in Assembly, see East Punjab Legislative Assembly Debates, Vol. I, 1947, pages (77-78).

* [Received the assent of His Excellency the Governor General of India on the 12th December, 1947 and was first published in the East Punjab Government Gazette (Extraordinary), dated the 16th December, 1947]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the East Punjab Extension of Limitation Act, 1947.

(2) It shall be deemed to have come into effect on the 29th of September, 1947.

Section 2. Extension of the period of limitation

2. Extension of the period of limitation.- In computing the period of limitation prescribed in the Indian Limitation Act, 1908 (IX of 1908), or in any other law for the time being in force, for an appeal or application to the High Court of Judicature for East Punjab, where the limitation expires on the 15th day of November, 1947, or has expired before the said day, the period from the 29th day of September, 1947 to the 15th day of November, 1947, shall be excluded.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the East Punjab Extension of Limitation Act, 1947.

(2) It shall be deemed to have come into effect on the 29th of September, 1947.

Section 2. Extension of the period limitation

2. Extension of the period limitation.- In computing the period of limitation prescribed in the Indian Limitation Act, 1908 (IX of 1908), or in any other law for the time being in force, for an appeal or application to the High Court of Judicature for East Punjab, where the limitation expires on the 15th day of November, 1947, or has expired before the said day, of period from the 29th day of September, 1947 to the 15th day of November, 1947, shall be excluded.

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