Preamble
Punjab Security of State (Himachal Pradesh Amendment) Act, 1984*
| [Himachal Pradesh Act No. 7 of 1984]1 | [29th April, 1984] |
An Act further to amend the Punjab Security of State Act, 1953 (XII of 1953) as in force in the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and as made applicable to the areas which comprised in Himachal Pradesh immediately before the 1st November, 1966 vide the Government of India notification No. 4/6/60/Judl-II-UTL-10, dated the 19th January, 1960.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fifth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Punjab Security of State (Himachal Pradesh Amendment) Act, 1984.
(2) It shall be deemed to have come into force with effect from the 18th day of January, 1984.
Section 2. Amendment of section 4-A
2. Amendment of section 4-A.- For the existing words and sign "camps for performance of drill," occurring in sub-section (1) of section 4-A of the Punjab Security of State Act, 1953 (12 of 1953), as in force in the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and as made applicable to the areas, which comprised in Himachal Pradesh Immediately before the 1st November, 1966, the words "camps or performance of drill or" shall be substituted.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Punjab Security of State (Himachal Pradesh Amendment) Ordinance, 1984 (1 of 1964) is hereby repealed.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 the corresponding provisions of this Act, as if this Act had come into force on the day on which such thing was done or action was taken.