The Himachal Pradesh Repealing Act, 1976

THE HIMACHAL PRADESH REPEALING ACT, 1976 
ARRANGEMENT OF SECTIONS 
Sections 
1.  Short title. 
2.  Repeal of certain enactments. 
3.  Savings. 
 THE SCHEDULE 
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THE HIMACHAL PRADESH REPEALING ACT, 1976 
(ACT No. 26 OF 1976) 
1 
(Received the assent of the Governor, on the 14 th  June, 1976 and was 
published in the Rajpatra, Himachal Pradesh (Extra- ordinary), dated the 24 th  
June, 1976, pp. 1315-1318). 
An Act to repeal certain enactments . 
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-seventh Year of the Republic of India as follows,- 
1. Short title.-  This Act may be called the Himachal Pradesh 
Repealing Act, 1976. 
2. Repeal of certain enactments.-  The enactments specified in the 
Schedule are hereby repealed. 
3. Savings.- The repeal by this Act of any enactment shall not,- 
(a)  affect any other enactment in which the repeal ed enactment 
has been applied, incorporated or referred to; or 
(b)  receive or restore any jurisdiction, office, c ustom, liability, 
right, title, privilege, restriction, exemption, us age, practice, 
procedure or other matter or thing not now existing  or in 
force; or 
(c)  affect the previous operation of any enactment  so repealed or 
anything duly done or suffered thereunder; or 
(d)  affect any right, title, privilege, obligation  or liability 
acquired, accrued or incurred under any enactment s o 
repealed; or 
(e)  affect any remedy or proceeding in respect the reof, or any 
release or discharge of, or from, any debt, penalty, obligation, 
liability, claim or demand, or any indemnity alread y granted, 
                                                 
1. For Statement of Objects and Reasons, see the Ra jpatra, Himachal Pradesh 
(Extra-ordinary), dated the 12 th  April, 1975, p. 442. 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 2 
or the proof of any past act or thing under any ena ctment so 
repealed; or 
(f)  affect any principle or rule of law, or establ ished jurisdiction, 
form or course or pleading, practice or procedure, or existing 
usage, custom, privilege, restriction, exemption, o ffice or 
appointment, notwithstanding that the same, respect ively, 
may have been in any manner affirmed, or recognised  or 
derived by, in or from any enactment hereby repealed; or 
(g)  affect any penalty, forfeiture or punishment i ncurred in 
respect of any offence committed against any enactm ent so 
repealed; or 
(h)  affect any investigation, legal proceeding or remedy in 
respect of any such right, privilege, obligation, l iability, 
penalty, forfeiture or punishment, as aforesaid;  
and any such investigation, legal proceeding or rem edy may be 
instituted, continued or enforced, and any such pen alty, forfeiture or 
punishment may be imposed as if this Act had not been passed. 
THE SCHEDULE 
(See section 2) 
Year  No. Short title Extent of 
repeal 
1 2 3 4 
1883 20 The Punjab District Boards Act, 1883 in its  
application to the State of Himachal Pradesh. 
The whole 
1916 1 The Punjab Military Transport Act, 1916 in i ts 
application to the areas added to the Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
 
1927 3 The Punjab District Boards (Tax Validating) 
Act, 1927 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1947 9 The East Punjab Local Authorities (Restricti ons 
of Functions) Act, 1947 in its application to the 
areas added to Himachal Pradesh under section 5 
of the Punjab Re-organisation Act, 1966. 
The whole 
 
1948 13 The East Punjab (Exchange of Prisoners) Act , 
1948 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1948 29 The East Punjab Special Tribunal (Continuan ce) 
Act, 1948 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 
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1949 10 The East Punjab Damaged Areas Act, 1949 in its 
application to the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
 
1949 15 The East Punjab Conservation of Manure Act,  
1949, in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1949 19 The East Punjab Improved Seeds and Seedling s 
Act, 1948 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1950 10 The Punjab Special Tribunal (Change of 
Composition) Act, 1950 in its application to the 
areas added to Himachal Pradesh under section 5 
of the Punjab Re-organisation Act, 1966. 
The whole 
 
1950 12 The Punjab Local Authorities (Provision of 
Stalls for Displaced Persons) Act, 1950 in its 
application to the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
 
1951 7 The Punjab Forward Contracts Tax Act, 1951 i n 
its application to the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
 
1951 10 The Punjab Development of Damaged Areas 
Act, 1951 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1953 40 The Punjab Sugarcane (Regulation of Purchas e 
and Supply) Act, 1953 in its application to the 
areas added to Himachal Pradesh under section 5 
of the Punjab Re-organisation Act, 1966. 
The whole 
 
1955 27 The Punjab District Boards (Tax Validating)  
Act, 1955 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1956 31 The Scheduled Areas Traders (Facilities for  
Loans) Act, 1956 in its application to the areas 
added to Himachal Pradesh under section 5 of 
the Punjab Re-organisation Act, 1966. 
The whole 
 
1957 8 The Industrial Disputes (Punjab Amendment) 
Act, 1957 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
 
The whole 
 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
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1957 9 The Industrial Disputes (Amendment and 
Miscellaneous Provisions) (Punjab Amendment) 
Act, 1957 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1958 8 The Punjab Textiles and Sugar (Existing Stoc ks) 
Purchase Tax and Miscellaneous Provisions Act, 
1958 in its application to the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1959 22 The Punjab Local Authorities (Aided Schools ) 
Act, 1959 as in force in the areas added to 
Himachal Pradesh under section 5 of the Punjab 
Re-organisation Act, 1966. 
The whole 
 
1959 27 The Punjab Co-operative Sugar Mills (Furthe r 
Extension of Tenure of Boards) Act, 1959 in its 
application to the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
 
1959 34 The Essential Commodities (Punjab 
Amendment) Act, 1959 in its application to the 
areas added to Himachal Pradesh under section 5 
of the Punjab Re-organisation Act, 1966. 
The whole 
 
1960 25 The Punjab Non-Trading Companies Act, 1960 
in its application to the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
 
 
 
1969 18 of 
1970 
The Himachal Pradesh Surcharge on Purchase of 
Forest Produce Act, 1969 as in force in the State 
of Himachal Pradesh. 
The whole 
 
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