act 010 of 1880 : Laws (Multan) District Act, 1880 [Repealed]

Laws (Multan) District Act, 1880 [Repealed]

ACTNO. 10 OF 1880

05 September, 1881

Repealed by Act 13 of 1883

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 21^st May, 1880)

An Act to declare the law in force in certain lands annexed to the Mult n District.

PREAMBLE

Preamble. Whereas the lands occupied by the Indus Valley State Railway, and the works, premises and stations thereof, within the limits of the Bah walpur State, which have been ceded to the British Government in full sovereignty by that State, have been declared by the Governor General in Council to be subject to the Lieutenant-Governorship of the Panj b, and have by the Lieutenant-Governor of the Panj b been annexed to the Multan District;

and whereas it is expedient that the law in force in the said lands should be the same as the law in force in the Mult n District; It is hereby enacted as follows:

Section 1. Enactments in force in Mult n District to apply

All enactments which, on the second day of September, 1879, were in force in the Mult n District and not in the said lands shall be deemed to have come into force in the said lands on that day.