Himachal Pradesh act 002 of 1964 : The Himachal Pradesh Repealing Act, 1964

THE HIMACHAL PRADESH REPEALING ACT, 1964

ARRANGEMENT OF SECTIONS

Sections:

1. Short title.

2. Repeal of certain laws.

3. Savings.

SCHEDULE

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THE HIMACHAL PRADESH REPEALING ACT, 1964

(ACT NO. 2 OF 1964)¹

(Received the assent of the President of India on the 6^thMarch, 1964, and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 13^thMarch, 1964, pp. 61-63).

An Act to repeal certain laws.

BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifteenth year of the Republic of India as follows:-

1. Short title.- This Act may be called the Himachal Pradesh Repealing Act, 1964.

2. Repeal of certain laws.- The laws specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

3. Savings.- The repeal by this Act of any law shall not affect any other law in which the repealed law has been applied, incorporated or referred to:

and this Act shall not affect the validity, invalidity effect or Conse- quences of any thing already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principal or rule of law, or established jurisdiction, form or course of pleading, practice or

procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognized or derived by, in or from any law hereby repealed;

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2 THE HIMACHAL PRADESH REPEALING ACT, 1964

nor shall the repeal by this Act of any law, revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.

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SCHEDULE

(See section 2)

Year	No.	Short title	Extent of repeal
1	2	3	4
1878	XVII	Northern Ferries Act, 1878 as applied to Bi1aspur by Bilaspur (Application of Laws) Order, 1949.	The whole
1905	III	The Punjab Minor Canals Act, 1905 as applied to Bilaspur by the Bilaspur (Application of Laws) Order, 1949.	The whole
1916	II	The Punjab Medical Registration Act, 1916 as applied to Bilaspur by the Bilaspur (Application of Laws) Order, 1949.	The whole
1940	XV	The Madras Livestock Improvement Act, 1940 as extended to Bilaspur by notification No. 94-J dated the 10th June, 1953.	The whole
1948	XLVI	The East Punjab General Sales Tax Act, 1948 as applied to Bilaspur by the Bilaspur (Application of Laws) Order, 1949.	The whole
1953	X	The Punjab Security of Land Tenure Act, 1953 as extended to Bi1aspur by notification No. 191-J, dated the 21st September, 1953.	The whole
1999	IV	The Mandi Juvenile Smoking Act, 1999 (Sambat).	The whole
1999	V	The Mandi State Mechanical Ligters (Excise Duty) Act, 1999 (Sambat).	The whole
2002	II	The Mandi State Mulberry Trees Protection Act, 2002 (Sambat).	The whole
2002	III	The Mandi State Silk Protection Act, 2002 (Sambat).	The whole
2001	IV	The Bank of Sirmur Act, 2001 (Sambat).	The whole
2004	I	The Sirmur Primary Education Act, 2004 (Sambat).	The whole
2004	V	The Sirmur Home Guards Act, 2004 (Sambat).	The whole
2005	-	The Bilaspur State Transport Animals Registration Act, 2005 (Sambat).	The whole

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