Himachal Pradesh act 036 of 1976 : The Himachal Pradesh Repealing Act, 1976

Department
  • Department of Labour and Employment Department
Ministry
  • Ministry of Law
Enforcement Date

16 Oct 1967

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THE HIMACHAL PRADESH REPEALING ACT, 1976

ARRANGEMENT OF SECTIONS

Sections:

1. Short title

2. Repeal of certain enactments.

3. Savings. _______________

THE HIMACHAL PRADESH REPEALING ACT, 1976

(ACT NO. 36 OF 1976)1

(Received the assent of the Governor, Himachal Pradesh on the 25th September, 1976 and was published in the Rajpatra, Himachal Pradesh (Extra- ordinary), dated the 29thSeptember, 1976, pp. 1966-1970). An Act to repeal certain enactments.

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

1. Short title.- This Act may be called the Himachal Pradesh Repealing Act, 1976.

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 Repeal of certain enactments.- The enactments specified in the Schedule are hereby repealed.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(a) affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; or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(c) affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or

(d) affect any right, title, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or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claim or demand, or any indemnity already granted, or the proof of any past act or thing under any enactment so repealed; or

1 . For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh (Extra- ordinary), dated 6thMarch, 1976, pp. 789-790.

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2 THE HIMACHAL PRADESH REPEALING ACT, 1976

(f) affect any principle of rule of law, or established Jurisdiction, form or course or 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same, respectively, may have been in any manner affirmed, or recognised or derived by, in or from any enactment hereby repealed; or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 ; or

(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.

THE SCHEDULE

(See section 2)

Year Number Short title Extent of repeal
1 2 3 4
1919 9 The Punjab Courts (Supplementary) Act, 1919, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1930 2 The Punjab Registration Validating Act, 1930, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1943 5 The Punjab Urban Immovable Property Tax (Validation of Lists) Act, 1943, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. The whole
1948 14 The Punjab Tenancy (East Punjab Validation of Orders, Proceedings and Acts) Act, 1948, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1950 6 The Punjab Abolition of Village Cess (kuri kamini) Act, 1950, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole

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THE HIMACHAL PRADESH REPEALING ACT, 1976 3

1953 9 The Punjab Abolition of Ala Malkiat and Talukdari Rights Act, 1953, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. The whole
1953 34 The East Punjab Local Authorities (Exercise of Powers) Act, 1952, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1954 - The Pepsu Abolition of Ala Malkiat and Talukdari Rights Act, 1954, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. The whole
1955 5 The Punjab Registration Validating Act, 1955, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1956 11 The Punjab Registration Validating Act, 1956, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1957 4 The Punjab General Sales Tax (Extension) Act, 1957, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1957 6 The Punjab Consolidation of Land Proceedings (Validation) Act, 1957, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. The whole
1957 38 The Punjab Courts (Extension) Act, 1957, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1960 8 The Punjab Registration Validating Act, 1960, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1961 5 The Punjab Compulsory Services Act, 1961, in its application to the areas added to The whole

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4 THE HIMACHAL PRADESH REPEALING ACT, 1976

Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966.
1961 17 The Punjab Abolition of Village Cess (Malba) Act, 1961, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1962 15 The Payment of Wages (Punjab Amendment) Act, 1962, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole
1964 2 The Payment of Wages (Punjab Amendment) Act, 1964, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. The whole

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