The Himachal Pradesh Land Revenue(Amendment and Extension) Act, 1976

THE HIMACHAL PRADESH LAND REVENUE (AMENDMENT 
AND EXTENSION) ACT, 1976 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title and commencement  
2-28. [Amendments made by these sections incorporated in the 
principal Act.] 
29. Extension. 
30. Repeal and Savings. 
31. Power to remove difficulties. 
 
THE HIMACHAL PRADESH LAND REVENUE (AMENDMENT 
AND EXTENSION) ACT, 1976 
(ACT NO. 21 OF 1976)1 
(Received the assent of the governor on the 30th  April 1976, and was 
published in R.H.P. (Extra-ordinary), dated the 8th  May, 1976 at p. 1221-
1228) 
An Act to amend the Himachal Land Revenue Act, 1954 (Act No. 6 of 
1954) as in force in the territory comprised in Himachal Pradesh 
immediately before 1st November, 1966 and to extend the said 
Act so amended to the territories added to Himachal Pradesh 
under section 5 of the Punjab Re-organisation Act, 1966 (Act No. 
31 of 1966). 
BE it enacted by the Legislative Assembly of Himachal Pradesh in 
the Twenty-seventy Year of the Republic of India as follows:- 
1. Short title and commencement.- (1) This Act may be called the 
Himachal Pradesh Land Revenue(Amendment and Extension )Act, 1976. 
(2) It shall come into force at once. 
2.-28. Amendments made by these sections incorporated in the 
principal Act. 
29. Extension.- The principal Act as amended by this Act and all 
rules and orders made and all notifications, directions or instructions issued 
which are in force immediately before the commencement of this Act in the 
territory to which the said Act applies are hereby extended to and shall be in 
force in the territories added to Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
                                                 
1. For statement of Objects and Reasons see R.H.P. (Extra-ordinary), dated the 8th  
March, 1976, p. 850. 
 2
30. Repeal and savings.- Notwithstanding anything contained in 
sections 2 and 3 of the principal Act, the enactments added to the Schedule to 
the principal Act, under section 28 of this Act as applicable to the territories 
added to Himachal Pradesh under section 5 of the Punjab Re-organisation 
Act, 1966 and all rules and orders made and all notifications, directions or 
instructions issued thereunder, shall, upon the commencement of this Act, 
save as otherwise expressly provided in this Act, stand repealed: 
Provided that such repeal shall not effect- 
(a) the previous operation of the Acts so repealed or anything duly 
done or suffered thereunder, or 
(b) any right, privilege, obligation or liability acquired, accrued or 
incurred under the Acts so repealed, or 
(c) any penalty, forfeiture or punishment incurred in respect of 
any offence committed against the Acts so repealed, or  
(d) any investigation, legal proceeding or remedy in respect of any 
such right, privilege, obligation, liability, penalty, forfeiture or 
punishment as aforesaid, 
and any such investigation, legal proceeding or 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: 
Provided further that anything done or any action taken under the 
Acts so repealed shall be deemed to have been done or taken under the Act 
extended by section 29 and shall continue to be in force accordingly, unless 
and until superseded by anything done or any action taken under the Act so 
extended. 
31. Power to remove difficulties.- If any difficulty arises in giving 
effect to the provisions of the Act, rules, or orders or instructions or 
directions how extended by section 29 to the territory in which they were not 
in force before the commencement of this Act, the State Government may, 
by order notified in the Official Gazette, make such provisions or give such 
directions, as appear to it to be necessary or expedient for the removal of the 
difficulty. 
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