Himachal Pradesh Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1978*
| [Himachal Pradesh Act No. 35 of 1978]1 | [18th October, 1978] |
An Act to amend the Himachal Pradesh Requisitioning and Acquisition of Immovable Property Act, 1972 (Act No. 20 of 1973).
It is hereby enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-ninth Year or the Republic of India, as follows:-
1 For statement of Objects and Reasons, see R.H.P. Extra., dated 16-9-1978, P. 1244.
* Received the assent of the President of India on the 18th October, 1978 and was published in R.H.P. Extra, dated the 27th October, 1978, P. 1421
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1978.
(2) It shall come into force at once.
2. Amendment of section 1.- In sub-section (3) of section 1 of the Himachal Pradesh Requisitioning and Acquisition of Immovable: Property Act, 1972 (20 of 1973), for the existing words "five years", the words "ten years" shall be substituted.
3. Repeal and savings.- The Himachal Pradesh Requisitioning and Acquisition of Immovable Property (Amendment) Ordinance, 1978 (3 of 1978) is hereby repealed:
Provided that anything dune or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act had commenced on the 28th July, 1978.