Public Wakfs (Extension of Limitation) (Himachal Pradesh Amendment) Act, 1977*
| [Himachal Pradesh Act No. 13 of 1978]1 | [29th March, 1978] |
An Act further to amend the Public Wakfs (Extension of Limitation) Act, 1959 (Act No. 29 of 1959) in its application to the State of Himachal Pradesh.
It is hereby enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-eighth Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see R.H.P. Extra., dated 31-12-1977, p. 1212.
* Received the assent of the President of India on the 29th March, 1978 and was published in R.H.P. Extra, dated the 17th April, 1978, p. 351
1. Short title, extent and commencement.- (1) This Act may be called the Public Wakfs (Extension of Limitation) (Himachal Pradesh Amendment) Act, 1977.
(2) It extends to whole of the State of Himachal Pradesh.
(3) It shall be deemed to have come into force with effect from the 1st day of January, 1975.
2. Amendment of section 3 of Central Act No. 29 of 1959.- In section 3 of the Public Wakfs (Extension of Limitation) Act, 1959, in its application to the State of Himachal Pradesh, for the words, figures and letters "the 31st day of December, 1974" occurring therein, the words, figures and letters, "the 31st day of December, 1978" shall be substituted.
3. Repeal and savings.- (1) The Public Wakfs (Extension of Limitation) (Himachal Pradesh Amendment) Ordinance, 1977 (3 of 1977) is hereby repealed.
(2) Notwithstanding such repeal, anything done 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 come into force on 27th day of September, 1977.