Indian Registration (Himachal Pradesh Amendment) Act, 1968*
| [Himachal Pradesh Act No. 2 of 1969]1 | [9th February, 1969] |
An Act to amend the Indian Registration Act, 1908 (16 of 1908) in its application to Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Nineteenth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see R.H.P. Extra, dt. 9-12-1968, p. 1235.
Amended, repealed or otherwise affected by-
A.O. 1973, published in R.H.P. Extra., dated 20-1-1973, p. 91-112.
* Received the assent of the President of India on 9-2-1969 and published in R.H.P. Extra., dated 1-4-1969, p. 303-304
1. Short title, extent and commencement.- (1) This Act may be called the Indian Registration (Himachal Pradesh Amendment) Act, 1968.
(2) It extends to the whole of the 2[State of Himachal Pradesh].
2. Subs. for "Union Territory of H.P." by A.O. 1973.