Himachal pradesh act 017 of 1984 : Public Wakfs (Extension of Limitation) (Himachal Pradesh Amendment) Act, 1984

Preamble

Public Wakfs (Extension of Limitation) (Himachal Pradesh Amendment) Act, 1984*

[Himachal Pradesh Act No. 17 of 1984]1[11th July, 1984]

An Act further to amend the Public Wakfs (Extension of Limitation) Act, 1959 (Act No. of 1959) in its application to the State of Himachal Pradesh.

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fifth Year of the Republic of India as follows:-

1. For Statement of Objects and Reasons see R.H.P. Extra, dated 12th March, 1984, p. 706.

* Received the assent of the President of India on the 11th July, 1984 and was published in R.H.P. (Extra.,) dated the 25th July, 1984 at page 1148

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Public Wakfs (Extension of Limitation) (Himachal Pradesh Amendment) Act, 1984.

(2) It extends to the 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, 1979.

Section 2. Amendment of Section 3

2. Amendment of Section 3.- In section 3 of the Public Wakfs (Extension of Limitation) Act, 1959 (Act No. 27 of 1959), in its application to the State of Himachal Pradesh, for the words and figures "the 31st day of December, 1978" occurring therein, the words and figures "the 31st day of October, 1985", shall be substituted.

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