CIAL TRIBUNAL [1948 : (goNTINUANCE) East Ph. Act XXIX 231 iTHE PUNJAB SPECIAL T
(CONTINUANCE) ACT,RII9§1§§J.NAL
EasT PUNJAB Act No. XXIX oF 1948,
Received the assent of His Excellency the G (ReCThe 4th November, 1948, and first published i the Eer:
Punjab Government Gazett ] B et 5, 19481 ¢ (Extraordinary) of —
1 2 3 4
Year No. Short title Whether repealed or otherwise affeced by legislation
1948 .. | XXIX | The East Punjab Amended in part by the Adaptation Special Tribunal of Laws Order, 1950
(Continuance) Act, Amended in part by the Punjab 1948 XX of 19502
Amended by the Punjab Reorgani-
sation (Chandigarh) (Adaptation of
| Laws on State and Coacurrent Sub-
! jects) Order, 1968.
. An Act to provide for the continuance of the East Punjab Special Tribunal.
IT is hereby enacted as follows:—
1. (I) This Act may be called the East Punjab short title, extent Special Tribunal (Continuance) Act, 1948. d commencement.
(2) 1t extends to the whole of f{Un ion Territory of
Chandigarh].
(3)*:1.-**4**4
. Gazette For Stat jo Reasons, see East Punjab Govetament Extraordinary), ni'g%,oga(g)gjsgtls-gg; for the proceedings in the Al bly, % 4t Punjab Legislative Assembly Debates, Voluma 11, 1948, pages . ; t
*For Statement bjects and Reasons, see Puajab
Governmen!
L(Ex_lraqrdinary), 13?0,".22: Ji;elczs;a?m- procezdings in the Assemb%' e sislative Assembly Dovats, Volume L1, 1950, pages @) 73— 7> » *Substituted for t| «puniab " by the Punjab Reorganisation (Chan!
(dapation of Laws 2: vsv&rg all:\'ll"gonc\nr':;m
'Subjects) order, 19
Gazette
Punjab
<1t shall remain in force-only up 1© 13 A's;'b"xt'ion (3) which read as under :° 'IS0 Hoos UBUSt 1950% was repealed by Punjab Act
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232 1948 : East Pb. Act XXIX.] SPECIAL Txip, 948 : Eas (CONTINU AN Definitions. 2. In this Act, unless there is anything Tepugy, . | the subject or context,— Tt jy
"the Principal Ordinance" means the (. . @ Law Amen%ment Ordinance, 1943 Crimip
(b) "the Ordinance" means the Punjap Spec; Tribunals (Continuance) Ordinance, 1945 .
(c) "the Tribunal" means the Special Ty ) now known as the East Punjab Special Tribul:;il Simla, constituted by the Indian Independence' (Special Tribunal) Order, 1947. (beminuance of 3. (]) The Tribunal shall have jurisdiction to try al cases allotted to them under the principal Ordinance apg not disposed of before the commencement of this Act a4 ths Tribunal had been duly constituted by or under an Act of the [State] Legislature. '
(2) All provisions of the principal Ordianance except sub-section (2) of section 1 and sub-section (1) of section 5 shall continue in force and apply in relation to the Tribunal and the cases aforesaid, subject to the modification that the powers of the Central Government under clause (b) of sec- tion 3, sub-section (3) of section 4, and section 11, shall as from the commencement of this Act be powers of the ![State] Government,
(3) All notifications issued and all rules made by the Central Government under section 3, sub-section (3) of sections 4 and 11 respectively of the principal Ordinance shall, so far as they apply to the Tribunal, continue in force until superseded or modified by the [Central Governmemt] under this Act.
(4) For the avoidance of doubt it is hereby declared that all proceedings held before and all orders issued by the Tribunal under the principal Ordiance or under Punjali Act III of 1947 before the commencement of this Act shal continue to have effect and it shall not be necessary for the Tribunal to recommence any of the said proceedings or I issue any of the said orders,
. s f, 1of Punjab 4. The Punjab Special Tribunals (Continuance) A%t AT of 1947, 1947, is hereby rerealet}). : ¢ o 3 nisatio® 1Substituted for the words "State Gove t". by the Punjab Reom""f (Chandigarh) (Adaptation of Laws on State a..fi"é'én"cmzc 'Subjects) Order, 1965
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