(1) This Act may be called the Punjab Laws (Extension No. 3) Act, 1957.

(2) It shall come into force at once.

In this Act

(a) Schedule means a Schedule appended to this Act;

(b) transferred territories means the territories which, immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union.

The Punjab General Classes Act, 1898, shall apply for the Interpretation of this Act as it applies for the interpretation of a Punjab Act.

(1) All the enactments, as amended from time to time, specified in Schedule I and so much of any of the enactments, as amended from time to time, specified in Schedule II as extends to the territories which, immediately before the 1st November, 1956, were comprised in the State of Punjab and relates to matters with respect to which the State, Legislature has power to make laws for a State, and all rules, regulations, notifications, orders and by-laws made, and all directions or instructions issued, thereunder which are in force immediately before the commencement of this Act in the said territories, are hereby extended to, and shall be in force in, the transferred territories.

(2) The amendments specified in Schedule I shall be made in the aforesaid enactments.

In the enactments, or rules, regulations, notifications, orders and by-laws made, and directions or instructions issued, thereunder, as referred to in section 4, any reference:

(1) to a law which is not in force in the transferred territories shall in relation to such territories, be constructed as a reference to the corresponding law, if any, in force in such territories; and

(2) to the State of Punjab, by whatever form of words, shall be construed as including a reference to the transferred territories.

If immediately before the commencement of this Act, there is in force in the transferred territories any law corresponding to any of the enactments or rules, regulations, notifications, orders and by-jaws made, and directions or instructions issued, thereunder, extended to those territories by section 4; that law, including the enactments specified in Schedule III, shall on the commencement of this Act, save as otherwise expressly provided in this Act, stand repealed:

Provided that such repeal shall not affect

(a) the previous operation of any law so repealed or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired or incurred under any law so repealed; or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture of punishment as aforesaid;

and any such investigation, legal Proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed

Provided further that anything done or any action taken under any law so repealed shall be deemed to have been done or taken under the corresponding provision of the enactment extended by section 4 to the transferred territories, and shall continue to be in force accordingly, unless and until superseded by any thing done or any action taken under the enactment so extended.

7. Powers of courts and other authorities for purposes of facilitating application of the enactments Specified in Schedules I or II or rules, etc. For purposes of facilitating the application in the transferred territories of any enactment specified in Schedule I or Schedule II or of any rule, regulation, notification, order, by-law, direction or instruction referred to in section 4, any court or other authority may construe the same with such alterations, not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.

Nothing contained in this Act shall affect the power of the State Government or of any officer or authority, exercisable under the enactments specified in Schedules I and II, to add to, amend, vary or rescind the rules, regulations, notifications, orders and by-laws made, and directions or instructions Issued, as extended by section 4 to the transferred territories.

If any difficulty arises in giving effect in the transferred territories to the provisions of any enactment specified in Schedule I or Schedule if the State Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary or expedient for the removal of the difficulty.

(See section 4)

(See section 4)

(See section 6)

1. For statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1957, Page 689.

2. [Received the assent of the President on the 12th July, 1957, and was first published for genera information in the Punjab Government Gazette (Extraordinary), dated the 24th July, 1957.]