LexThe Chhattisgarh Repealing Act, 2018
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act'~-ciR:c~~~~~
~ ~ (w-IT ~~)~ WilUT
~ ~- ~ -it.2-22-&Jltl'I~
am: I 38 fu. tt. "fm;nt, ~
30-05-2001."
(~~ltil(OI)
J-llftlcfil( ~ !.lcfil~kt
tiiit<A~
" mJlflll~/~ / 09 / 2013- 2015."
~133] ~.~.~7~2018-~17 , ~1940
-im~ . ~7~2018
~ 3476/"it . 61/21-~/~. /rJ . .Y./ 18. -3dlt1•1~fuur-n:JmcnT Pi'"1f&1RsM ~~m:~ 03-04-2018
cfil~cfil~~~'¥1t,~~cfil~~~~fcf;m~t.
265
'3mlfl•i~ ifi~~ -ITT{ttom~1~:1111,t11<,
wft'f ~~. ~ ffi<.f.
266
f.mr-r.
~ -
0dl~M~ ~
(~8~._2018)
~ adttf.1t.11i!Rt~i. ~ ~ m ~ i am~ ~. ~tl'fi ~*~ if
i:il-tlci~<tim~l<fil~~*fu<lotTI~~am~~~*fu.)~~
~~-
1.
2.
3.
(1)
~ ~~fcf;m ~qil~ , fcf;m~ ~ ~1RJ:Mfq-r@~c{Jll .
fuR,if f.Rft@ ~ Ml'L ~m~,£t1Jf m;
3ffi~ ~. ~,£t1Jf mm~fcom~,£t~ , ~ . Jmfq<f[
~1R~~~w~. ~m~fcom~. ~. of1U@T<f1~1R m ~
ffitliffcom~m~1R~~fcom~. ~ . .nU@T , ~ . ~m1WT-;£tm~
fcom ~ m ~1R ~~~tr~ fcom ~ 1R ~~~if ~mt fcom
~m~*~1RJ:Mrq~ffllll;
3tR.J~ ~. ~* fcom~ mf.r.:rn1R ~~~ ~. ~
*~m ~. ~mJmfim ~~~JJIITT, ~. ~. ~. ~ . ~m~
1R, ~ ~* m#tsit 'lftJ:Mrq-r@ffllllf<fi ~~: fcf;m~ ~~. '1!lfcfi ~
f.Rftffit ~m"3ffllfcom~if ~f<fim1Jmim1TT..:@T~im~l
3ffi.f~~~fcf;m~*f.m:r-f~fcom~ . ~ . ~ . ~ .
~.~.~ .~ .~ .~ .~ .Jmfim<fl~~<f[~qil .~~~
m~-rtftt ~m l-lii!liciJ-1 ~mm.
0ffilft•l~ffi!tBr , ~ 7 ~ 2018 266 ( 1)
~
(U'm2~)
f.mf.t
qif sti. ~-Im t.mR-ttmm
(1) (2) (3) (4)
1876 u : UlcT~~~~. 1876 ~
1881 ~ mm~~~ . 1881 ~
1898 ~ mm f<lmihU'I.I ~ . 1898 ~
1899 ~ mm~~~ . 1899 ~
1908 mmfcr-ifu:r~~ . 1908 ~
~ 3476/-i:r. 61/21-~ /~ -/u. 11./18.- mffl it ~it~ 348 it~ (3) it~ if~ fcrnm-tr
~ft~Jlft,..;,·@=if> ~~ 7-4 - 2018 "if>T ~ ~~ ifimftrcrn:~~~~~i .
0dlft•1~ ifi ~ it -1m ~ c'fm ~ 1~:i111@:,
~~~. ~fficf.
266 (2)
Short title and
commencement.
Repeal.
Saving.
CHHATTISGARH ACT
(No . 8of 2018)
THE CHHATTISGARH REPEALING ACT, 2018
An Act to provide for repealing certain enactments which have become obsolete
and therefore existence whereof as separate Act has become unnecessary and for the
matters connected therewith and incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-ninth Year of the Republ ic of
India , as follows :-
I.
2.
3.
(1) This Act may be called the Chhattisgarh Repealing Act, 2018.
(2) It shall come into force from the date of its publication in the Official Gazette .
The enactments specified in the Schedule are hereby repealed to the extent mentioned in
the fourth column thereof.
The repeal by this Act of 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 !ilready 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 any 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 jurisd iction,
form or course of pleading, practice or procedure, or existing usage , custom, privilege,
restriction , exemption , office or appointment, notwithstanding that the same respecti vely
may have been in any manner affirmed, recogn ised 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 that does not exist or in force. ·
266 (3)
THE SCHEDULE
(See Section 2)
REPEALS
Year No. Short Title Extent of Repeal
(1) (2) (3) (4)
1876 VI The Chota Nagpur Encumbered The whole
Estates Act, 1876
1881 xvm The Central Provinces Land- The whole
Revenue Act, 1881
1898 XI The Central Provinces Tenancy The whole
Act, 1898
1899 XXIV The Central Provinces Court of The whole
Wards Act, 1899
1908 The Central Provinces Financial The whole
Commissioner 's Act, 1908