[Repealed by Act 41 of 2002, Section 2 and Schedule]
Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:
This Act may be called the Punjab Pre-emption (Chandigarh and Delhi Repeal) Act, 1989.
The Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi, is hereby repealed.
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.