Punjab Pre-Emption (Chandigarh and Delhi Repeal) Act, 1989 [Repealed]
ACTNO. 22 OF 1989
05 October, 1990
[Repealed by Act 41 of 2002, Section 2 and Schedule]
An Act to repeal the Punjab Pre-emption Act, 1913, as in force in the Union Territories of Chandigarh and Delhi
Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Punjab Pre-emption (Chandigarh and Delhi Repeal) Act, 1989.
Section 2. Repeal of Punjab Act 1 of 1913 as in force in the Union territories of Chandigarh and Delhi
The Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi, is hereby repealed.
Section 3. Bar to pass decree in suits for pre-emption
No court in the Union territories of Chandigarh and Delhi shall, after the commencement of this Act, pass a decree in any suit for pre-emption.