Punjab Repealing Act, 1960

Punjab Repealing Act, 1960

The Punjab Repealing Act, 1960

Punjab Act 16 of 1960

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Received the assent of the Governor of Punjab on the 4th May, 1960, and was first published in the Punjab Government Gazette Extraordinary, dated the 11th May, 1960.

An Act to repeal certain enactments.

Be it enacted by the Legislature of the State of Punjab in the Eleventh Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Punjab Repealing Act, 1960

Object & Reasons6

2. Repeal of certain enactments. - The enactments specified in the Schedule are hereby repealed.

3. Savings. - The repeal by this Act, if any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;

and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or an indemnity already granted, or the proof of any past act or thing;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, customs, 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same respectively may have been in any manner affirmed, or recognised or derived by, in or from any enactment hereby repealed;

nor shall the repeal by this Act of any enactment 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.

4. The Schedule.

Repeals

(See section 2)

Year	Number	Short title
1	2	3
		PEPSU Acts
2004 Bk	VIII	The Patiala Disturbed Areas Act, 2004 Bk.
1954	8	The PEPSU Opium Smoking Act, 1954.
1956	4	The PEPSU Malikan Maqbuza (Conferment of Rights) Act, 1956.
		PEPSU Ordinance and Farmans
1999 Bk	II	The Patiala State Penalties (Enhancement) Ordinance, 2006 Bk.
2006 Bk	I	The Patiala and East Punjab States Finance Ordinance, 1999 Bk.
2000 Bk	XXIX	The Patiala and East Punjab State Union Law of Appeals, Petitions and Reference (Amendment) Ordinance, 2006 Bk.
1926	20	Firman-i-Shahi No. 20, dated 19th March, 1926, restricting transfer of land to the extent of 200 Bighas or more whether by mortgage, sale or gift or in any other manner, to be made with sanction of Ijlas-Khas.
		Punjab Acts.
1939	VI	The Punjab Electricity Act, 1939
1948	XIX	The East Punjab Land Alienation (Saving of Shamilat) Act, 1948
1948	XXV	The East Punjab Opium Smoking Act, 1948
		Central Acts.
1879	XIV	The Hackney Carriages Act, 1879.


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