THE HIMACHAL PRADESH REPEALING ACT, 2019
ARRANGEMENT OF SECTION
Sections:
1. Short title.
2. Repeal of certain enactments.
3. Savings.
THE SCHEDULE.
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THE HIMACHAL PRADESH REPEALING ACT, 2019
(ACT NO. 11 OF 2019)1
(Received the assent of the Governor on the 14thOctober, 2019 and was published both in Hindi and English in the Rajpatra, Himachal Pradesh on 6thNovember, 2019, pp. 7648-7652.)
An Act to repeal certain enactments. BE it enacted by the Legislative Assembly of Himachal Pradesh in the Seventieth Year of the Republic of India as follows :-
1. Short title.- This Act may be called the Himachal Pradesh Repealing Act, 2019.
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 Repeal of certain enactments.- The enactments specified in THE SCHEDULE are hereby repealed.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(a) affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; or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) 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; or
(c) affect the previous operation of any enactments so repealed or anything duly done or suffered thereunder; or
(d) affect any right, title, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or
1 . Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see the Rajpatra, Himachal Pradesh, dated 29thAugust, 2019, pp. 5259-5260 and 5263.
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2 THE HIMACHAL PRADESH REPEALING ACT, 2019
(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claim or demand, or any indemnity already granted, or the proof of any past act or thing under any enactment so repealed; or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 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the same respectively may have been in any manner affirmed or recognized or derived by, in or from any enactment hereby repealed; or
(g) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or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.
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THE SCHEDULE
(See Section 2)
| Year | Number | Short title | Extent of Repeal |
| 1 | 2 | 3 | 4 |
| 1934 | The Punjab Small Towns (Tax-Validating) Act, 1934 | The whole | |
| 1950 | The Punjab New Township (Street lighting and Water Supply) Fees Act, 1950 | The whole | |
| 1956 | 2 | The Himachal Pradesh Repealing Act, 1954 | The whole |
| 1964 | 2 | The Himachal Pradesh Repealing Act,1964 | The whole |
| 1965 | The Punjab Town Improvement (Amendment and Miscellaneous Provisions) Act, 1965 | The whole | |
| 1969 | 24 | The Himachal Pradesh Livestock and Bird Diseases Act, 1968 | The whole |
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THE HIMACHAL PRADESH REPEALING ACT, 2019 3
| 1969 | 19 | The Himachal Pradesh Repealing Act, 1968 | The whole |
| 1972 | 14 | The Himachal Pradesh Repealing Act, 1972 | The whole |
| 1973 | 14 | The Himachal Pradesh Land Development Act, 1973 | The whole |
| 1973 | 16 | The H. P. Tractor Cultivation (Recovery of Charges) Act, 1972 | The whole |
| 1973 | 11 | The Himachal Pradesh Repealing Act, 1973 | The whole |
| 1976 | 28 | The Himachal Pradesh Warehouses Act, 1976 | The whole |
| 1976 | 36 | The H.P. Repealing Act, 1976 | The whole |
| 1978 | 26 | The Himachal Pradesh Repealing Act, 1978 | The whole |
| 1992 | 1 | The Essential Commodities Himachal Pradesh (Amendment) Act, 1986 | The whole |
| 2000 | 4 | The H.P. Electricity (Supply) (Amendment) Act, 1999 | The whole |
| 2000 | 8 | nd The H.P. Electricity (Supply) 2 Amendment Act, 1999 | The whole |
| 2010 | 4 | The Himachal Pradesh Prohibition of Smoking and Non-Smokers Health Protection (Repeal) Act, 2009 | The whole |
| 2013 | 40 | The Himachal Pradesh Private Clinical Establishments (Registration and Regulation) Repeal Act, 2013 | The whole |
| 2017 | 13 | The Himachal Pradesh Repealing Act, 2017 | The whole |
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