THE HIMACHAL PRADESH REPEALING ACT, 1975
ARRANGEMENT OF SECTIONS
Sections
1. Short title.
2. Repeal of certain enactments.
3. Savings. The Schedule _________
THE HIMACHAL PRADESH REPEALING ACT, 1976
(ACT No. 26 OF 1976)1
(Received the assent of the Governor, on the 14thJune, 1976 and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 24th June, 1976, pp. 1315-1318).
An Act to repeal certain enactments.
BE it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-seventh Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Himachal Pradesh Repealing Act, 1975.
2. Repeal of certain enactments.- The enactments specified in the Schedule are hereby repealed.
3. Savings.- The repeal by this Act of any enactment shall not-
(a) affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; or
(b) receive 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; or
(c) affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or
(d) affect any right, title, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or
(e) affect any remedy or proceeding in respect thereof, or any release or discharge of, or from, any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted,
1
2 THE HIMACHAL PRADESH REPEALING ACT, 1976
or the proof of any past act or thing under any enactment so repealed; or
(f) affect any principle or rule of law, or established jurisdiction, form or course or 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same, respectively, may have been in any manner affirmed, or recognised or derived by, in or from any enactment hereby repealed; or
(g) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or
(h) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment, as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
___________
THE SCHEDULE
(See section 2)
| Year |
No. |
Short title |
Extent of repeal |
| 1 |
2 |
3 |
4 |
| 1883 |
20 |
The Punjab District Boards Act, 1883 in its application to the State of Himachal Pradesh. |
The whole |
| 1916 |
1 |
The Punjab Military Transport Act, 1916 in its application to the areas added to the Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1927 |
3 |
The Punjab District Boards (Tax Validating) Act, 1927 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1947 |
9 |
The East Punjab Local Authorities (Restrictions of Functions) Act, 1947 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. |
The whole |
| 1948 |
13 |
The East Punjab (Exchange of Prisoners) Act, 1948 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
2
THE HIMACHAL PRADESH REPEALING ACT, 1976 3
| 1948 |
29 |
The East Punjab Special Tribunal (Continuance) Act, 1948 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. |
The whole |
| 1949 |
10 |
The East Punjab Damaged Areas Act, 1949 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1949 |
15 |
The East Punjab Conservation of Manure Act, 1949, in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1949 |
19 |
The East Punjab Improved Seeds and Seedlings Act, 1948 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1950 |
10 |
The Punjab Special Tribunal (Change of Composition) Act, 1950 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. |
The whole |
| 1950 |
12 |
The Punjab Local Authorities (Provision of Stalls for Displaced Persons) Act, 1950 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1951 |
7 |
The Punjab Forward Contracts Tax Act, 1951 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1951 |
10 |
The Punjab Development of Damaged Areas Act, 1951 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1953 |
40 |
The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966. |
The whole |
| 1955 |
27 |
The Punjab District Boards (Tax Validating) Act, 1955 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation |
The whole |
3
4 THE HIMACHAL PRADESH REPEALING ACT, 1976
|
|
Act, 1966. |
|
| 1956 |
31 |
The Scheduled Areas Traders (Facilities for Loans) Act, 1956 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1957 |
8 |
The Industrial Disputes (Punjab Amendment) Act, 1957 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1957 |
9 |
The Industrial Disputes (Amendment and Miscellaneous Provisions) (Punjab Amendment) Act, 1957 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1958 |
8 |
The Punjab Textiles and Sugar (Existing Stocks Purchase Tax and Miscellaneous Provisions) Act, 1958 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1959 |
22 |
The Punjab Local Authorities (Aided Schools) Act, 1959 as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1959 |
27 |
The Punjab Co-operative Sugar Mills (Further Extension of Tenure of Boards) Act, 1959 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1959 |
34 |
The Essential Commodities (Punjab Amendment) Act, 1959 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1960 |
25 |
The Punjab Non-Trading Companies Act, 1960 in its application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966. |
The whole |
| 1969 |
18 of 1970 |
The Himachal Pradesh Surcharge on Purchase of Forest Produce Act, 1969 as in force in the State of Himachal Pradesh. |
The whole |
_________
4