AUTHORITATIVE ENGLISH TEXT
THE HIMACHAL PRADESH PRE-EMPTION (REPEAL) ACT, 2011
ARRANGEMENTOF SECTIONS
Sections:
1. Short title.
2. Repeal and savings.
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THE HIMACHAL PRADESH PRE-EMPTION (REPEAL) ACT, 2011
(ACT NO. 40 OF 2011)1
(Received the assent of the Governor on the 24th September, 2011 and was published in Rajpatra, Himachal Pradesh both in Hindi and English on 29th September, 2011, pp. 3344-3346).
An Act to repeal the Himachal Pradesh Pre-emption Act, 2010 (Act No. 10 of 2011).
BE it enacted by the Legislative Assembly of Himachal Pradesh in the Sixty-second Year of theRepublic of India as follows:-
1. Short title.- This Act may be called the Himachal Pradesh Pre- emption (Repeal) Act, 2011.
2. Repeal and savings.- (1) The Himachal Pradesh Pre-emption Act, 2010 (10 of 2011) is hereby repealed:
Provided that such repeal shall not affect-
(a) anything done or any action taken under the Act so repealed;
(b) any decree which has been passed under the Act so repealed and has become final;
(c) any claim for the refund of the deposit made or a security furnished under the Act sorepealed; or
(d) any expenditure incurred in the discharge of cost under the Act so repealed.
(2) Notwithstanding such repeal, all suits, appeals and other proceedings, includingexecution proceedings under the Act so repealed, pending before any court or appellate or revisional authority, shall be disposed off in accordance with the provisions of the Act so repealed, as if the Act has not been repealed.
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1. Passed in Hindi by the Himachal Pradesh VidhanSabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh, dated 26th August, 2011, pp. 2501-2502.