Reviewing Act, 1872 [Repealed]
ACTNO. 2 OF 1872
03 October, 1873
Repealed by Act 4 of 1873
Passed by the Governor General or India in Council.
(Received the assent of the Governor General on the 22nd March 1872.)
An Act to revive and continue the operation of Act XV of 1867 (to make better provision for the appointment of Municipal Committees in the Panj b, and for other purposes).
PREAMBLE
Preamble. Whereas the term for which Act XV of 1867 was enacted to he in force has expired, and it is expedient to revive and continue the operation of the said Act; It is hereby enacted as follows:
Section 1. Revival and continuance of Act XV of 1867
Act XY of 1867 shall be deemed to be, and to have been, in force throughout the territories subject to the control of the Lieutenant-Governor of the Panj b from the last day of February 1872, and shall continue in force in the said territories until the first day of March 1873.