act 024 of 1917 : Repealing and Amending Act, 1917 [Repealed]

Repealing and Amending Act, 1917 [Repealed]

ACTNO. 24 OF 1917
09 March, 1919

[Repealed by Act 1 of 1938, Section 2 and Schedule.]

An Act to amend certain enactments and to repeal certain other enactments

Whereas it is expedient that certain formal amendments should be made in the enactments specified in the First Schedule;

And Whereas it is also expedient that certain enactments specified in the Second Schedule, which have ceased to be in force otherwise than by express specific repeal, or have become unnecessary, should be expressly and specifically repealed; It is hereby enacted as follows:

Section 1. Short title

This Act may be called the Repealing and Amending Act, 1917.

Section 2. Amendment of certain enactments

The enactments specified in the First Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

Section 3. Repeal of certain enactments

The enactments specified in the Second Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

Section 4. Savings

The repeal by this Act of any enactment shall not affect any Act or Regulation in which such enactment has been applied, incorporated or referred to;

and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued, or incurred or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or an indemnity already granted, or the proof of any past act or thing;

nor shall this Act 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the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;

nor shall the repeal by this Act of any enactment 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.

Amendments

(See Section 2)

Year

Number

Short title

Amendment

1870

VII

The Court-fees Act, 1870

In Section 2, clause (a), after the words St George, the words the Presidency of Fort William in Bengal shall be inserted; and for the word Bengal, the words Bihar and Orissa shall be substituted.

In Section 3, for the words Statute 24 and 25 Victoria, Chapter 104, Section 15, the following shall be substituted, namely:

Section 15 of the Indian High Courts Act, 1861, or Section 107 of the Government of India Act, 1915.

1872

IX

The Indian Contract Act, 1872

In Section 133, after the word principal the word debtor shall be inserted.

1897

X

The General Clauses Act, 1897

In Section 3, to each of clauses (3a), (5), (5a), (6), (8a), (8b), (30), (44a), (46) and (55a), the following shall be added, namely:

or the Government of India Act, 1915.

In Section 5, for sub-section (2), the following shall be substituted, namely:

(2) Where any Act of the Governor-General in Council is reserved, under Section 68 of the Government of India Act, 1915, for the signification of His Majesty's pleasure thereon, then, if no later date is expressed, it shall come into operation, if assented to by His Majesty, on the day on which that assent is duly notified.

To Section 30, the following shall be added, namely:

or Section 72 of the Government of India Act, 1915.

1908

V

The Code of Civil Procedure, 1908

In Section 127, for the word sanctioned the word approved shall be substituted.

In Section 130, for the word sanction the word approval shall be substituted.

1912

VI

The Indian Life Assurance Companies Act, 1912

In Section 28, for the words publish in the Gazette of India and cause to be published in the local Official Gazette of the Province in which the life assurance company has its principal place of business the following shall be substituted, namely: cause to be published in such manner as the he may direct, a summary of

And in the same section after the words the preceding year the words by every life assurance company shall be inserted and for the words such accounts balance sheets, abstracts, statements or other documents, the words such summary shall be substituted.

Repeals

(See Section 3)

Year

No.

Short title

Extent of repeal

1872

IX

The Indian Contract Act, 1872

The second Illustration to Section 21.