a7+ Esst Pb. Act XVI]
ST PUNJAB EXTE 1HE EA ACT, 1947, TON OF LiMITATION
EXTENSION of LIMITATION 143
EAST PUNJAB AcT No. XVI oF 1947
eived the assent of His Excel'ency the ‘nor- [Rec Genera’ of India on the It December, 194670‘;8;::11(:5¢zs first published in the East unjab Goxzernment Gazette [Extraordinary), dated the 16¢4 D 1947.] t December,
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by legislation
1947 | XVI The East Punjab | Amended in part by the Adaptation of Extension of Limita- Laws Order, 1950 tioh Act, 1947.
AnActto extend the period of limitation for appeals and applications which had to be filed in the High Court of Judicature for East Punjab on 29th of September,
1947.
It is hereby enacted as follows:—
1. () This Act may be called the East Punjab Ex-Short e and tension of Limitation Act, 1947.
(2) It shall be deemed to have come into effect on
the 20th of September 1947. o
. L) N 3 dExtqnslon of ¢ e_
i eriod of limitation prescribe horiod of * limita.
in 1 Ilrlrfiig?lmf?rgfigtitgg Bact, 1908 (IX of 1908), it any other law for the time being in force, torr a1 appes) or application to the High Court of Judt;?: u1 2 day
unjab, where the limitation expires on the 150, =, ovember, 1947, or has expired before et the 15th
the period from the 29th day of Septembgéa
2y of November 1947, shall be excluded.
s ernment Gazette . ee East Punjab GOVEIIECr, combly
gfl’ ;E!;‘T S‘tt ‘-texle? r:rggeedo‘i’i‘leg‘;'is nAgsErenabsl‘;'?s;;e East Punjab
Legislal
*bates, Vol,' 1. 1547, pages 177-78.