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The Punjab Merged States (Laws) Act, 1950
Punjab Act No. 5 of 1950
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LEGISLATIVE HISTORY 6 |
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Object & Reasons6 |
(a) any reference, by whatever form of words, to the Acceding States shall be construed as not including a reference to any of the merged States :
(b) any reference, by whatever form of words, to the State of Punjab shall be construed as including a reference to the merged States which are now administered together with that State.
5. Repeal of corresponding law. - If immediately before the commencement of this Act, there is in force in any of the merged States an Act, Ordinance, Regulation or other law corresponding to an Act specified in the Schedules whether such Act, Ordinance or Regulation or other law is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947, or by virtue of any other legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extent to which the law relates to matters with respect to which the State Legislature of the State has power to make laws for a State. 6. Savings. - (1) The repeal by section 5 of this Act of any corresponding law in force in the merged State immediately before the commencement of this Act shall not affect -(a) the previous operation of any such law, or
(b) the penalty, forfeiture of punishment incurred in respect of any offence committed against any such law, or
(c) any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment, and any such investigation legal proceeding of 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.
(2) Subject to the provisions of sub-section (1), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, bye-law or scheme framed, certificate, patent, permit or licence granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provisions of the Act, as now extended to, and in force in, the merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said Act. 7. Powers of Courts and other authorities for purposes of facilitating application of laws. - For the purposes of facilitating the application in any of the merged States of any Act specified in the Schedules any Court or other authority may construe any such Act with such alterations, not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority. 8. Repeal of Ordinance No. XXVI of 1949. - The East Punjab Merged States (Laws) Ordinance No. XXVI of 1949, is hereby repealed, but notwithstanding such repeal any orders made, anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been made, done or taken in exercise of the powers conferred by or under this Act. Schedule not printed.
