An Act to repeal the Punjab Pre-emption Act, 1913 (Act No. 1 of 1913) in its application to the State of Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:
(1) This Act may be called the Punjab Pre-emption (Himachal Pradesh Repealing) Act, 1987.
(2) It shall come into force at once.
On and from the date of commencement of the Punjab Pre-emption (Himachal Pradesh Repealing) Act, 1987, no court shall pass a decree in any suit for pre-emption.
The Punjab Pre-emption Act, 1913 (1 of 1913), as in force in the areas comprised in Himachal Pradesh immediately before 1st November, 1966 and in the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966, is hereby repealed:
Provided that such repeal shall not affect
(a) any decree which has been passed under the Act so repealed and has become final;
(b) any claim for the refund of the deposit made or a security furnished under the Act so repealed; or
(c) any expenditure incurred in the discharge of costs under the Act so repealed.
1. Passed in Hindi by the Himachal pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 1-4-1937, P. 618 and 620.
2. Received the assent of the Governor of Himachal Pradesh on the 8th May, 1987 and was published in Hindi in R.H.P. Extra., dated the 8th May, 1987 at pgae 775 and in English in R.H.P. Extra, dated 8th May, 1987 at page 776