The HIMACHAL PRADESH URBAN IMMOVABLE PROPERTY TAX(REPEALING) ACT, 1991

THE HIMACHAL PRADESH URBAN IMMOVABLE PROPERTY TAX 
(REPEALING) ACT, 1991 
ARRANGEMBNT OF SECTIONS 
Sections: 
1.  Short title and commencement. 
2.  Repeal of the Himachal Pradesh Urban Immovable Property Tax 
Act, 1968. 
3.  Savings. 
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THE HIMACHAL PRADESH URBAN IMMOVABLE PROPERTY TAX 
(REPEALING) ACT, 1991 
(ACT NO. 6 OF 1991) 
1 
(Received the assent of the Governor, Himachal Prad esh, on the 18 th  
April, 1991 and was published both in Hindi and in English in the Rajpatra, 
Himachal Pradesh (Extra-ordinary), dated 20 th  April, 1991, pp. 795-798).  
An Act to repeal the Himachal Pradesh Urban Immovable Property Tax Act, 
1968 (Act No. 7 of 1968). 
BE it enacted by the Legislative Assembly of Himachal  Pradesh in the 
Forty-second Year of the Republic of India as follows:-  
1. Short title and commencement. - (l) This Act may be called the 
Himachal Pradesh Urban Immovable Property Tax (Repealing) Act, 1991. 
(2) It shall be deemed to have come into force with  effect from the 1 st  day 
of April, 1970. 
2. Repeal of the Himachal Pradesh Urban Immovable P roperty Tax 
Act, 1968.- The Himachal Pradesh Urban Immovable Property Tax A ct, 1968 (7 
of 1968) is hereby repealed. 
3. Savings.- The repeal of the Act under section 2 shall not affect,- 
(a)   the previous operation of the said Act or anything duly done or 
suffered thereunder; or 
(b)   any right, privilege, obligation or liability acqui red, accrued or 
incurred under the said Act; or 
(c)   any penalty, forfeiture or punishment incurred in r espect of any 
offence committed against the said Act; or 
(d)   any investigation, legal proceedings or remedy in r espect of  any 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan Sa bha. For Statement of Objects and 
Reasons see  the Rajpatra, Himachal Pradesh (Extra-ordinary), da ted 12 th  March, 1991, 
pp. 290 and 292. 
THE HIMACHAL PRADESH URBAN IMMOVABLE PROPERTY TAX (REPEALING) ACT, 1991 2 
such right, privilege, obligation, liability, penal ty, forfeiture or 
punishment as aforesaid, 
and any such investigation, legal proceedings or re medy may be instituted, 
continued or enforced and any such penalty, forfeit ure or punishment may be 
imposed as if the said Act had not been repealed. 
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