The Himachal Pradesh Repealing Act, 1964

THE HIMACHAL PRADESH REPEALING ACT, 1964 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title. 
2.  Repeal of certain laws. 
3.  Savings. 
     SCHEDULE 
_____________ 
THE HIMACHAL PRADESH REPEALING ACT, 1964 
(ACT NO. 2 OF 1964)1 
(Received the assent of the President of India on the 6th March, 1964, 
and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 
13th March, 1964, pp. 61-63). 
An Act to repeal certain laws. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Fifteenth year of the Republic of India as follows:- 
1. Short title.- This Act may be called the Himachal Pradesh 
Repealing Act, 1964. 
2. Repeal of certain laws.- The laws specified in the Schedule are 
hereby repealed to the extent mentioned in the fourth column thereof. 
3. Savings.- The repeal by this Act of any law shall not affect any 
other law in which the repealed law has been applied, incorporated or referred 
to: 
and this Act shall not affect the validity, invalidity effect or Conse-
quences of any thing already 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 principal or rule of law, or established 
jurisdiction, form or course of pleading, practice or 
procedure, or existing usage, custom, privilege, restriction, 
exemption, office or appointment, notwithstanding that the 
same respectively may have been in any manner affirmed, or 
recognized or derived by, in or from any law hereby repealed; 
                                                 
1.  For Statement of Objects and Reasons, see  the Rajpatra, Himachal Pradesh 
(Extra-ordinary)  dated. 30th January, 1964,  p. 24.  
2   THE HIMACHAL PRADESH REPEALING ACT, 1964 
nor shall the repeal by this Act of any law, revive or restore any 
jurisdiction, office, custom, liability, right, title, privilege, 
restriction, exemption, usage, practice, procedure or other 
matter or thing not now existing or in force. 
______________ 
SCHEDULE 
(See section 2) 
Year No. Short title Extent of 
repeal 
1 2 3 4 
1878 XVII Northern Ferries Act, 1878 as applied to 
Bi1aspur by Bilaspur (Application of Laws) 
Order, 1949. 
The whole 
1905 III The Punjab Minor Canals Act, 1905 as applied 
to Bilaspur by the Bilaspur (Application of 
Laws) Order, 1949. 
The whole 
1916 II The Punjab Medical Registration Act, 1916 as 
applied to Bilaspur by the Bilaspur (Application 
of Laws) Order, 1949. 
The whole 
1940 XV The Madras Livestock Improvement Act, 1940 
as extended to Bilaspur by notification No. 94-J 
dated the 10th  June, 1953. 
The whole 
1948 XLVI The East Punjab General Sales Tax Act, 1948 
as applied to Bilaspur by the Bilaspur 
(Application of Laws) Order, 1949. 
The whole 
1953 X The Punjab Security of Land Tenure Act, 1953 
as extended to Bi1aspur by notification No. 
191-J, dated the 21st September, 1953. 
The whole 
1999 IV The Mandi Juvenile Smoking Act, 1999 
(Sambat). 
The whole 
1999 V The Mandi State Mechanical Ligters (Excise 
Duty) Act, 1999 (Sambat). 
The whole 
2002 II The Mandi State Mulberry Trees Protection 
Act, 2002 (Sambat). 
The whole 
2002 III The Mandi State Silk Protection Act, 2002 
(Sambat). 
The whole 
2001 IV The Bank of Sirmur Act, 2001 (Sambat). The whole 
2004 I The Sirmur Primary Education Act, 2004 
(Sambat). 
The whole 
2004 V The Sirmur Home Guards Act, 2004 (Sambat). The whole 
2005 - The Bilaspur State Transport Animals 
Registration Act, 2005 (Sambat). 
The whole 
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