Central Provinces and Berar Refugees Rehabilitation (Loans) (Maharashtra Repeal) Act, 1962
The Central Provinces and Berar Refugees Rehabilitation (Loans) (Maharashtra Repeal) Act, 1962
Maharashtra Act No. 11 of 1963
mh635
[Dated 9th February, 1963]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1962, Part 5, page 349.
An Act to repeal the Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949.
Whereas it is expedient to repeal the Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949;
It is hereby enacted in the Thirteenth Year of the Republic of India as follows :-
1. Short title. - This Act may be called the Central Provinces and Berar Refugees Rehabilitation (Loans) (Maharashtra Repeal) Act, 1962.
2. Repeal of C. P. and Berar Act 19 of 1949. - The Central Provinces and Berar Rehabilitation (Loans) Act, 1949 (hereinafter referred to as "the said Act"), in its application to the Vidarbha area of the State of Maharashtra, is hereby repealed.
3. Savings. - (1) Notwithstanding the repeal of the said Act, the provisions of that Act and the rules and orders made thereunder shall, until all the loans granted under the said Act (and all interest thereon) are repaid, recovered or written off, continue to have effect for the purposes of the repayment of such loans (including interest thereon), or recovery thereof, and for any other purpose connected with or incidental to any of the purposes aforesaid.
(2) Without prejudice to the provisions contained in subsection (1) and subject thereto, section 7 of the Bombay General Clauses Act, 1904, shall apply in relation to the repeal of the said Act, as if that Act were an enactment repealed by a Maharashtra Act.