Himachal Pradesh act 019 of 1969 : The Himachal Pradesh Repealing Act, 1968

THE HIMACHAL PRADESH REPEALING ACT, 1968

ARRANGEMENT OF SECTIONS

Sections:

1. Short title.

2. Repeal of certain enactments.

3. Savings. The Schedule. ----------------

THE HIMACHAL PRADESH REPEALING ACT, 1968

(ACT No. 19 of 1969)¹

(Received the assent of the President of India on the 21^stMay, 1969, and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 5^thJuly, 1969, pp. 240-241).

An Act to repeal certain enactments.

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

1. Short title.- This Act may be called the Himachal Pradesh Repealing Act, 1968.

2. Repeal of certain enactments.- The enactments specified in the Schedule are hereby repealed.

3. Savings.- The repeal by this Act of any enactment shall not-

(a) affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; or

(b) 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; or

(c) affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or

(d) affect any right, title, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or

(e) affect 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,

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or the proof of any past act or thing under any enactment so repealed; or

(f) affect any principle 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same, respectively, may have been in any manner affirmed, or recognised or derived by, in or from any enactment hereby repealed; or

(g) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed;

(h) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or 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.

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THE SCHEDULE

(See section 2)

Year	Number	Short title	Extent
1930	1	The Punjab Regulation of Accounts Act, 1930, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.	The whole
1942	7	The Music in Muslim Shrines Act, 1942, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966.	The whole
1947	15	The East Punjab Movable Property (Requisitioning) Act, 1947, as extended to Himachal Pradesh, vide Government of India, Ministry of Home Affairs Notification No. 4/9/61-Judl. II. UTL-52, dated 19-10-1962.	The whole
1948	23	The East Punjab Cotton (Statistics) Act, 1948, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.	The whole
1948	25	The East Punjab Opium Smoking Act, 1948, as in force in the areas comprised in Himachal Pradesh prior to 1st November,	The whole

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THE HIMACHAL PRADESH REPEALING ACT, 1968 3

		1966.
1949	2	The East Punjab Conservation of Firewood Supplies Act, 1949, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.	The whole
1950	1	The Punjab Sugar Factories Control Act, 1950, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.	The whole
1952	2	The Punjab Cotton (Prevention of Adulteration) Act, 1952, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.	The whole
1955	2	The Punjab Cotton (Ginning and Pressing) Factories Act, 1955, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.	The whole
1956	16	The Punjab Industrial Housing Act, 1956, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966.	The whole

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