Indian Easements (Punjab Extension) Act, 1961*
| [Himachal Pradesh Act No. 29 of 1961]1 | [9th October, 1961] |
An Act to extend the Indian Easements Act, 1882, to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Twelfth Year of the Republic of India as follows:-
1. For statement Objects and Reasons, see Punjab Gazette (Extra.) dated September 20, 1961.
Amended, repealed or otherwise affected by-
A.O. 1968, published in R.H.P. dt., 1-2-1969, p. 158-61.
* Received the assent of the Governor of Punjab on October 9, 1961, and was first published in the Punjab Gazette (Extra.) Legislative Supplement, Part I, dated October 12, 1961
1Indian Easements (Punjab Extension) Act, 19612
| [Punjab Act No. 29 of 1961] | [9th October, 1961] |
An Act to extend the Indian Easements Act, 1882, to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Twelfth Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see Punjab Govnerment Gazette (Extraordinary), 1961, page 1356.
2 Received the assent of the Governor of Punjab on the 9th October, 1961, and was first published for general information in the Punjab Government Gazette (Extraordinary), dated the 12th October, 1961.
1. Short title.- This Act may be called the Indian Easements (Punjab Extension) Act, 1961.
2. Extension of the Indian Easements Act, 1882 to the State of Punjab.- The Indian Easements Act, 1882, is hereby extended to 1[the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966].
1. Subs. for "State of Punjab", by A.O. 1968.
3. Repeal.- The Patiala Easements Act, 2002 B.K. (Pepsu Act No. XVI of 2002 BK) is hereby repealed:
Provided that anything done or any action taken under the Act hereby repealed shall be deemed to have been done or taken under the corresponding provisions of the Indian Easements Act, 1882.
2. Extension of the Indian Easements Act, 1882, to the State of Punjab.- The Indian Easements Act, 1882, is hereby extended to the State of Punjab.
3. Repeal.- The Patiala Easements Act, 2002 BK. (Pepsu Act No. XVI of 2002 BK.), is hereby repealed:
Provided that anything done or any action taken under the Act hereby repealed shall be deemed to have been done or taken under the corresponding provisions of the Indian Easements Act, 1882.
1. Short title.- This Act may be called the Indian (Punjab Extension) Act, 1961.