LexThe Himachal Pradesh Courts Act, 1976
Himachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE HIMACHAL PRADESH COURTS ACT, 1976
ARRANGEMENT OF SECTIONS
Sections:
PART I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
PART II
CHAPTER I
THE SUBORDINATE CIVIL COURTS
3. Classes of Courts.
4. Civil Districts.
5. District Judges.
6. Additional District Judge.
7. Assignment of functions of District Judge to Additi onal
District Judge.
8. Civil Judge.
9. District Court to be principal Civil Court of origi nal
jurisdiction.
10. Original jurisdiction of Civil Courts.
11. Original limits of Civil Judges.
12. Local limits of jurisdiction.
13. Power to invest Civil Judge with Small Cause Court
jurisdiction.
14. Exercise by Civil Judges of jurisdiction of Distric t Court in
certain proceedings.
15. Place of sitting of Court.
16. Control of Courts.
17. Power to distribute business.
18. Ministerial officers of Courts.
19. Delegation of District Judge’s power.
CHAPTER II
APPELLATE AND REVISIONAL JURISDICTION IN
CIVIL CASES
20. Appeals from District Judges or Additional District Judges.
THE HIMACHAL PRADESH COURTS ACT, 1976 2
21. Appeals from Civil Judges.
21-A. Power of the Chief Justice to transfer pendin g suits, appeals
or proceedings to Subordinate Civil Courts.
22. Power to transfer to a Civil Judge appeals from other Civil
Judges.
CHAPTER III
SUPPLEMENTARY PROVISIONS
23. Mode of conferring powers.
24. Continuance of powers of officers.
25. Provisions regarding petition writers.
26. Control of list of holidays.
27. Seal.
27-A. Certain provisions to over-ride other laws.
28. Temporary vacancies of office of District Judge .
29. Power to make rules.
30. Repeal and savings.
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THE HIMACHAL PRADESH COURTS ACT, 1976
(ACT NO. 23 OF 1976)
1
(Received the assent of the Governor on the 26 th May, 1976 and was
published in the Rajpatra, Himachal Pradesh (Extra- Ordinary), dated the 4 th
June, 1976, pp. 1275-1282)
An Act to enact a law relating to Courts in Himachal Pradesh.
Amended, repealed or otherwise affected by:-
(i) H.P. Act No. 10 of 1980 2, assented to by the Governor on 24 th
November, 1980, published in the Rajpatra, Himachal
Pradesh (Extra-ordinary), dated 27 th November, 1980, pp.
1385-1386, effective from 5th July, 1980.
(ii) H.P. Act No. 16 of 1984 3, assented to by the President on 11 th
July, 1984, published in the Rajpatra, Himachal Pra desh
(Extra-Ordinary), dated 25 th July, 1984, pp. 1146-1147.
1. For Statement of Objects and Reasons, see the Ra jpatra, Himachal Pradesh
(Extra-Ordinary), dated the 26 th March, 1975, p. 379.
2. For Statement of Objects and Reasons see the Raj patra, Himachal Pradesh (Extra-
Ordinary) dated 11 th October, 1980, p. 914.
3. For Statement of Objects and Reasons see the Raj patra, Himachal Pradesh (Extra-
Ordinary) dated 15 th March, 1984, p. 472.
THE HIMACHAL PRADESH COURTS ACT, 1976 3
(iii) H.P. Act No. 1 of 1995 1, assented to by the Governor on 3 rd
February, 1995, both in Hindi and English published in Hindi
and English in the Rajpatra, Himachal Pradesh (Extr a-
Ordinary), dated 4 th February, 1995, pp. 521-524.
(iv) H.P. Act No. 16 of 2001 2, assented to by the Governor on 18 th
September, 2001, published both in Hindi and Englis h in the
Rajpatra, Himachal Pradesh (Extra-Ordinary), dated 19 th
September, 2001, pp. 2559-2562.
(v) H.P. Act No. 14 of 2003 3, assented to by the Governor on 11 th
August, 2003, published both in Hindi and English i n the
Rajpatra, Himachal Pradesh (Extra-Ordinary), dated 13 th
August, 2003, pp. 1295-1298.
(vi) H.P. Act No. 4 of 2007 4, assented to by the Governor on 18 th
February, 2007, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra-Ordinary), dated 19th
February, 2007, pp. 11279-11282.
(vii) H.P. Act No. 4 of 2009 5, assented to by the Governor on
7th February, 2009, published both in Hindi and English in the
Rajpatra, Himachal Pradesh, dated 11 th February, 2009, pp.
7597-7598.
(viii) H.P. Act No. 24 of 2009 6, assented to by the Governor on
22 nd September, 2009, published both in Hindi and Engli sh in
the Rajpatra, Himachal Pradesh, dated 25 th September, 2009,
pp. 4192-4193.
1. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Ext ra-Ordinary), dated 19 th
December, 1994, p. 5244.
2. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Ext ra-Ordinary), dated 22 nd
August,2001, pp. 2024 and 2027
3. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Ext ra-Ordinary), dated 18 th July,
2003, pp. 850 and 853.
4. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Ext ra-Ordinary), dated 24 th
August, 2006, pp. 3914 and 3916.
5. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh, dat ed 22 nd December, 2008, pp.
6442 and 6444.
6. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh, dat ed 26 th August, 2009, pp.
2946 and 2948.
THE HIMACHAL PRADESH COURTS ACT, 1976 4
(ix) H.P. Act No. 9 of 2014 1, assented to by the Governor on 5 th
March, 2014, published both in Hindi and English in the
Rajpatra, Himachal Pradesh, dated 7 th March, 2014, pp. 7070-
7072, effective from 3rd October, 2013.
(x) H.P. Act No. 10 of 2015 2, assented to by the Governor on
22 nd January, 2015, published both in Hindi and English in
the Rajpatra, Himachal Pradesh, dated 24 th January, 2015, pp.
5878-5879.
BE it enacted by the Legislative Assembly of Himachal Pradesh in the
Twenty-seventh Year of the Republic of India as follows:-
PART I
PRELIMINARY
1. Short title, extent and commencement.- (1) This Act may be
called the Himachal Pradesh Courts Act, 1976.
(2) It shall extend to the whole of Himachal Pradesh.
(3) It shall come into force at once.
2. Definitions .- In this Act, unless there is anything repugnant in the
subject or context,-
(a) "civil district" or 'district' means the local limits of the
jurisdiction of a Principal Civil Court of original jurisdiction;
(b) "District Judge" shall include an Additional D istrict Judge;
(c) "Government" or "State Government" means the G overnment
of Himachal Pradesh;
(d) "High Court" means the High Court of Himachal Pradesh;
(e) "Official Gazette" means the Rajpatra, Himacha l Pradesh; and
(f) "Small Cause" means a suit of the nature cogni zable by a
Court of Small Causes under the Provincial Small Ca use
Courts Act, 1887 (9 of 1887).
PART II
CHAPTER I
THE SUBORDINATE CIVIL COURTS
3. Classes of Courts .- Besides the Courts of Small Causes established
under the Provincial Small Cause Courts Act, 1887 ( 9 of 1887), and the
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of
Objects and Reasons see the Rajpatra, Himachal Prad esh, dated 21 st December,
2013, pp. 5323-5324 and 5326.
2. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of
Objects and Reasons see the Rajpatra, Himachal Prad esh, dated 12 th December,
2014, pp. 5015 and 5017.
THE HIMACHAL PRADESH COURTS ACT, 1976 5
Courts established under any other enactment for the time being in force, there
shall be the following classes of Subordinate Civil Courts in Himachal
Pradesh:-
1{(a) the Court of the District Judge;
2[(b) the Court of Senior Civil Judge; and
(c) the Court of Civil Judge.]}
4. Civil Districts .- (1) For the purpose of this Act, the State
Government shall, by notification in the Official Gazette, divide the Himachal
Pradesh into civil districts and may alter the limi ts or the number of these
districts and may determine the headquarters of eac h such district, for the
purpose of locating the administrative offices of the District Judge.
(2) The civil districts existing in the State at th e commencement of
this Act, shall be deemed to have been formed under this Act.
5. District Judges .- The State Government shall, after consultation
with the High Court, appoint as many persons as it thinks necessary to be
District Judges, and the High Court shall post one such person to each district
as District Judge of that district :
Provided that the same person may, if the High Cour t thinks fit, be
appointed to be the District Judge of two or more districts.
6. Additional District Judge .- (1) When the business pending before
the Court of any District Judge requires the aid of an Additional Judge or
Judges for its speedy disposal, the State Governmen t may, after consultation
with the High Court, appoint such Additional Distri ct Judges as may be
necessary.
(2) An Additional District Judge so appointed shall discharge any of
the functions of a District Judge which the High Co urt or the District Judge
may assign to him and in the discharge of his funct ions he shall exercise the
same powers as the District Judge.
7. Assignment of functions of District Judge to Additional District
Judge .- The High Court or the District Judge may assign to an Additional
District Judge any of the functions of the District Judge including the
functions of receiving and registering cases and ap peals, which, but for such
assignment of functions could be instituted in the Court of District Judge and
in the discharge of those functions the Additional District Judge shall,
notwithstanding anything contained in the Act, exercise the same power as the
District Judge.
1. Clauses (1) and (2) of section 3 substituted by Clauses (a), (b) and (c) vide H.P.
Act No. 14 of 2003.
2. Clauses (b) and (c) substituted vide H.P. Act No . 10 of 2015.
THE HIMACHAL PRADESH COURTS ACT, 1976 6
8. 1[Civil Judge].- The State Government may, from time to time,
after consultation with the High Court, fix the number of 2[Civil Judges] to be
appointed.
9. District Court to be principal Civil Court of or iginal
jurisdiction .-The Court of the District Judge shall be deemed t o be the
District Court or principal Civil Court of original jurisdiction in the district.
10. Original jurisdiction of Civil Courts .- Save as otherwise
provided by any other law for the time being in force, the Court of the District
Judge shall have jurisdiction in all original civil suits, the value of which does
not exceed 3[thirty lakh] rupees.
11. Original limits of 4[Civil Judges].- Subject to the limit specified
in section 10, the jurisdiction to be exercised in original civil suit as regards
the value by any person appointed to be a 5[Civil Judge] shall be determined
by the High Court either by including him in a clas s or otherwise as it thinks
fit.
12. Local limits of jurisdiction .- (1) The local limits of the
jurisdiction of a 6[Civil Judge] shall be such as the High Court may define.
(2) When the High Court posts a 7[Civil Judge] to a district, the local
limits of the district shall, in the absence of any direction to the contrary, be
deemed to be the local limits of his jurisdiction.
13. Power to invest 8[Civil Judge] with Small Cause Court
jurisdiction .- The High Court may, by notification in the Offic ial Gazette,
confer, within such local limits as it thinks fit, upon any 9[Civil Judge], the
jurisdiction of a Judge of a Court of Small Causes under the Provincial Small
Cause Courts Act, 1887 (9 of 1887), for the trial o f suits, cognizable by such
Court, upto such value not exceeding two thousand r upees as it thinks fit, and
may withdraw any jurisdiction so conferred.
14. Exercise by 10 [Civil Judges] of jurisdiction of District Court in
certain proceedings .- (1) The High Court may, by general or special or der
and subject to the provisions of any other law for the time being in force,
1. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
2. Substituted for the words "Subordinate Judges" v ide H.P. Act No. 14 of 2003.
3. The words “two lakh rupees” substituted for the words “fifty thousand rupees”
vide H.P. Act No. 16 of 1984, the words “two lakh” substituted by the words
“five lakh” vide H.P. Act No. 1 of 1995, the words“ five lakh” substituted by the
words “ten lakh” vide H.P. Act No. 16 of 2001, the words “fifteen lakh”
substituted for the words “ten lakh” vide H.P. Act No. 4 of 2009 again the words
“thirty lakh” substituted for the words “fifteen la kh” vide H.P. Act No. 9 of 2014.
4. Substituted for the words "Subordinate Judges" v ide H.P. Act No. 14 of 2003.
5. Substituted for the words "Subordinate Judge" vi de H.P.Act No. 14 of 2003.
6. Substituted for the words "Subordinate Judge" vi de H.P.Act No. 14 of 2003.
7. Substituted for the words "Subordinate Judge" vi de H.P.Act No. 14 of 2003.
8. Substituted for the words "Subordinate Judge" vi de H.P.Act No. 14 of 2003.
9. Substituted for the words "Subordinate Judge" vi de H.P.Act No. 14 of 2003.
10. Substituted for the words "Subordinate Judges" vide H.P. Act No. 14 of 2003.
THE HIMACHAL PRADESH COURTS ACT, 1976 7
authorise any 1[Civil Judge] to take cognizance of, and any Distri ct Judge to
transfer to such a 2[Civil Judge] under his control, any proceedings or any
class of proceedings, specified in such order under:-
(a) the Indian Succession Act, 1925 (39 of 1925),
(b) the Guardians and Wards Act, 1890 (8 of 1890), and
(c) the Provincial Insolvency Act, 1920 (5 of 1920 ).
(2) The District Judge may withdraw any such procee dings taken
cognizance of by, or transferred to, a
3[Civil Judge] and may either himself
dispose of them or transfer them to any other court under his control
competent to dispose of the same.
(3) Proceedings taken cognizance of by, or transfer red to, 4[Civil
Judge], as the case may be, under this section shal l be disposed of by him,
subject to the rules applicable to like proceedings in the Court of the District
Judge.
15. Place of sitting of Court.- (1) The High Court may fix the place
or places at which any Court under this Act is to be held.
(2) The place or places so fixed may be beyond the local limits of the
jurisdiction of the Court.
(3) Except as may be otherwise provided by any orde r under this
section, a Court under this Act may be held at any place within the local limits
of its jurisdiction.
16. Control of Courts .- Subject to the general superintendence and
control of the High Court, the District Judge shall have control over all the
Civil Courts under this Act within the local limits of his jurisdiction.
17 Power to distribute business .- Notwithstanding anything
contained in the Code of Civil Procedure (5 of 1908 ), every District Judge
may by written order direct that any civil business cognizable by his Court
and the Courts under his control shall be distribut ed among such Courts in
such manner as he thinks fit:
Provided that no direction issued under this sectio n shall empower
any Court to exercise any powers or deal with any b usiness beyond the limits
of its jurisdiction.
18. Ministerial officers of Courts .- (1) The ministerial officers of the
District Court other than Superintendent of the Court shall be appointed by the
District Judge. The Superintendent of the District Court shall be appointed by
the High Court.
(2) The ministerial officers of Civil Courts, under the control of the
1. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
2. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
3. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
4. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
THE HIMACHAL PRADESH COURTS ACT, 1976 8
District Judge, shall be appointed by the District Judge.
(3) Every appointment under this section shall be subject to such rules
as the High Court with the prior approval of the Government may make in this
behalf.
(4) Any order passed by a District Judge under this section shall be
liable to be reversed or modified by the High Court.
19. Delegation of District Judge's Powers .- A District Judge may,
with the previous sanction of the High Court, delegate to any 1[Civil Judge] in
the district the power conferred on him by section 18 (2) of this Act to be
exercised by the 2[Civil Judge] in any specified portion of the districts, subject
to the control of the District Court.
CHAPTER-II
APPELLATE AND REVISIONAL JURISDICTION IN CIVIL
CASES
20. Appeals from District Judges or Additional Dist rict Judges .-
(1) Save as otherwise provided by any enactment for the time being in force,
an appeal from a decree or order of a District Judg e or Additional District
Judge exercising original jurisdiction shall lie to the High Court.
(2) An appeal shall not lie to the High Court from a decree or order of
an Additional District Judge in any case, in which, if the decree or order had
been made by the District Judge, an appeal would not lie to that Court.
21. Appeals from 3[Civil Judges].- (1) Save as aforesaid, an appeal
from decree or order of a 4[Civil Judge] shall lie-
(a) to the District Judge where the value of the o riginal suit in
which the decree or order was made did not exceed 5[twenty
lakh rupees;] and
(b) to the High Court in any other case.
(2) where the function of receiving appeals which l ie to the District
Judge under sub-section (1) has been assigned to an Additional District Judge,
the appeals may be preferred to the Additional District Judge.
1. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
2. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
3. Substituted for the words "Subordinate Judges" v ide H.P. Act No. 14 of 2003.
4. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
5. In section 21(1)(a) the words "Twenty-five thou sand rupees" substituted for "ten
thousand rupees" vide H.P. Act No. 10 of 1980, effe ctive from 5 th July, 1980,the
words "Twenty-five thousand rupees" substituted by the words "fifty thousand
rupees" vide H.P. Act No. 16 of 1984,the words "fif ty thousand" substituted by the
words "two lakh " vide H.P. Act No. 1 of 1995, the words “five lakh rupees”
substituted for “two lakh rupees” H.P. Act No. 4 of 2007, the words “ten lakh”
substituted for the words “five lakh ” vide H.P. Ac t No. 24 of 2009 and again the
wods “twenty lakh rupees” substituted for the words “ten lakh rupees” vide H.P.
Act No. 9 of 2014.
THE HIMACHAL PRADESH COURTS ACT, 1976 9
(3) The High Court may by notification direct that appeals lying to the
District Court from all or any of the decrees or or ders passed in an original
suit by any 1[Civil Judge] shall be preferred to such other 2[Civil Judge] as
may be mentioned in the notification and the appeal s shall thereupon be
preferred accordingly and the Court of such other 3[Civil Judge] shall be
deemed to be a District Court for the purposes of all appeals so preferred.
4[21-A. Power of the Chief Justice to transfer pendi ng suits,
appeals and proceedings to Subordinate Civil Courts.- The Chief Justice of
the High Court of Himachal Pradesh may transfer any suit, appeal or
proceedings, which is or are pending before the Hig h Court of Himachal
Pradesh immediately before the commencement of the Himachal Pradesh
Courts (Amendment) Act, 1994 to such a Subordinate Civil Court in
Himachal Pradesh which would have jurisdiction to entertain such suit, appeal
or proceedings, had such suit, appeal or proceeding s been instituted or filed
for the first time after such commencement.]
22. Power to transfer to a 5[Civil Judge] appeals from other
6[Civil Judges].- (1) A District Judge may transfer any appeal pen ding before
him from the decrees or orders of 7[Civil Judges] to any other 8[Civil Judge]
under his administrative control competent to dispose of the same.
(2) The District Judge may withdraw any appeal so t ransferred, and
either hear and dispose of it himself or transfer i t to a Court under his
administrative control competent to dispose of the same.
(3) Appeals transferred under this section shall be disposed of subject
to the rules applicable to like appeals when disposed of by the District Judge.
(4) The powers conferred by this section shall be e xercised subject to
such general or special orders as may from time to time be issued in this
behalf by the High Court.
CHAPTER-III
SUPPLEMENTARY PROVISIONS
23. Mode of conferring powers .- Except as otherwise provided by
this Part, any power that may be conferred by the H igh Court on any person
under this Part may be conferred on such person eit her by name or by virtue
of office.
1. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
2. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
3. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
4. Section 21-A added vide H.P. Act No. 10 of 1980, ef fective from 5 th July, 1980
and subsequently renumbered as sub-section (1) and new sub-section (2) inserted
vide H.P. Act 16 of 1984 and further section 21-A s ubstituted vide H.P. Act No. 1
of 1995.
5. Substituted for the words "Subordinate Judge" vi de H.P.Act No. 14 of 2003.
6. Substituted for the words "Subordinate Judges" v ide H.P. Act No. 14 of 2003.
7. Substituted for the words "Subordinate Judges" v ide H.P. Act No. 14 of 2003.
8. Substituted for the words "Subordinate Judge" vi de H.P. Act No. 14 of 2003.
THE HIMACHAL PRADESH COURTS ACT, 1976 10
24. Continuance of powers of officers .- Whenever any person
holding an office in the service of Government who has been invested with
any power under this Part throughout any local area is transferred or posted at
any subsequent time to an equal or higher office of the same nature within a
like local area, he shall, unless the High Court ot herwise directs or has
otherwise directed, exercise the same powers in the local area to which he is
so transferred or posted.
25. Provisions regarding petition writers .- The High Court may
from time to time make rules consistent with this Act and any other enactment
for the time being in force:-
(a) declaring what persons shall be permitted to ac t as petition-
writer in the Courts subordinate thereto;
(b) regulating the issue of licences to such person s, the conduct
of business by them, and the scale of fees to be ch arged by
them; and
(c) determining the authority by which breaches of such rules
shall be investigated and the penalties which may be imposed.
26. Control of list of holidays .- (1) The High Court shall prepare a
list of days to be observed in each year as holidays in Civil Courts subordinate
thereto.
(2) Every such list shall be published in the Official Gazette.
27. Seal .- Every Court constituted under this Act shall use a seal of
such form and design as are or may be prescribed by the High Court.
1[27-A. Certain provisions to over-ride other laws .- The
amendments made in this Act by the Himachal Pradesh Courts (Amendment)
Act, 1984 shall have effect notwithstanding anythin g inconsistent therewith
contained in sub-section (3) of section 17 of the D elhi High Court Act, 1966
and in section 23 of the State of Himachal Pradesh Act, 1970.]
28. Temporary vacancies of office of District Judge .- In the event
of absence of the District Judge or in the event of a vacancy in that office for
whatever reason, the Additional District Judge or i f there are more than one
Additional District Judges present, the first in ra nk among them and in case
there be no Additional District Judge present, the first in rank among the
2[Civil Judges] present, shall, in addition to his o wn duties, discharge the
functions of the District Judge with respect to the filing of the suits and
appeals, receiving pleadings, miscellaneous applica tions and the like, as also
with respect to the distribution thereof.
29. Power to make rules .- (1) The High Court may from time to time
make rules consistent with this Act and any other l aw for the time being in
force for the purpose of carrying into effect the provisions of this Act.
1. Section 27-A inserted vide H.P. Act No. 16 of 19 84.
2. Substituted for the words "Subordinate Judges" v ide H.P. Act No. 14 of 2003.
THE HIMACHAL PRADESH COURTS ACT, 1976 11
(2) In particular and without prejudice to the gene rality of the powers
conferred by sub-section (1) such rules may provide for all or any of the
following matters:-
(a) for the supervision of all Courts subordinate to the High
Court and their visitation and inspection;
(b) for the translation of any paper in the High C ourt and the
preparation of paper books for the hearing of appea ls and the
copying or printing of any such papers of translati ons and the
recovery from the persons at whose instance or on w hose
behalf papers are filed, of the expenses thereby incurred;
(c) the fees to be charged for processes issued by the Civil
Courts, or by any officer of any such Court, and th e fee
payable in any suit or proceeding in any such Court by any
party to such suit or proceeding in respect of the fees of the
pleader of any other party to such suit or proceedings;
(d) the manner in which the proceedings of Civil C ourt shall be
kept and recorded, the manner in which paper books for the
hearing of appeals shall be prepared and the granti ng of
copies;
(e) all matters relating to officers of Court.
30. Repeal and savings .- (1) The Punjab Courts Act, 1918 (6 of
1918) as in force in the areas added to Himachal Pr adesh under section 5 of
the Punjab Re-organisation Act, 1966 (31 of 1966) a nd the Himachal Pradesh
(Courts) Order, 1948 as in force in the areas compr ised in Himachal Pradesh
immediately before 1 st November, 1966 are hereby repealed:
(a) Provided that anything done or any action taken , courts
constituted, notifications issued, rules made, powe rs
conferred, delegations and appointments made under the said
Act or the said Order shall be deemed to have been done,
taken, constituted, issued and conferred under the
corresponding provision of this Act;
(b) Provided further that in every enactment now i n force and in
every appointment order, order, rule, bye-law, noti fication or
form made or issued thereunder, all references to the said Act,
or the said Order shall be construed as referring to this Act.
(2) For the removal of doubts, it is hereby declare d that all suits,
appeals, revisions, applications, reviews, executio ns and other proceeding
whatsoever pending in any of the Courts established under the Act, or the
order repealed under sub-section (1) shall be conti nued and concluded in the
same Court as if the said Court had been duly established under this Act.
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