The Himachal Pradesh Repealing Act, 1968

THE HIMACHAL PRADESH REPEALING ACT, 1968 
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, 1968 
(ACT No. 19 of 1969)1 
(Received the assent of the President of India on the 21st May, 1969, 
and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 
5th July, 1969, pp. 240-241). 
An Act to repeal certain enactments. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Nineteenth Year of the Republic of India as follows:- 
1. Short title.- This Act may be called the Himachal Pradesh 
Repealing Act, 1968. 
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Schedule are hereby repealed. 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(a)  affect any other enactment in which the repealed enactment 
has been applied, incorporated or referred to; or 
(b)  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; 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(c)  affect the previous operation of any enactment so repealed or 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 so 
repealed; or 
(e)  affect 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, 
                                                 
1. For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated the 28th November, 1968, p. 1156. 
THE HIMACHAL PRADESH REPEALING ACT, 1968 2 
or the proof of any past act or thing under any enactment so 
repealed; or 
(f)  affect any principle 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 recognised or 
derived by, in or from any enactment hereby repealed; or 
(g)  affect any penalty, forfeiture or punishment incurred in 
respect of any offence committed against any enactment so 
repealed; 
(h)  affect 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. 
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THE SCHEDULE 
(See section 2) 
Year Number Short title Extent 
1930 1 The Punjab Regulation of Accounts Act, 
1930, as in force in the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1942 7 The Music in Muslim Shrines Act, 1942, as 
in force in the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
1947 15 The East Punjab Movable Property 
(Requisitioning) Act, 1947, as extended to 
Himachal Pradesh, vide Government of 
India, Ministry of Home Affairs 
Notification No. 4/9/61-Judl. II. UTL-52, 
dated 19-10-1962. 
The whole 
1948 23 The East Punjab Cotton (Statistics) Act, 
1948, as in force in the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1948 25 The East Punjab Opium Smoking Act, 
1948, as in force in the areas comprised in 
Himachal Pradesh prior to 1st November, 
The whole 
THE HIMACHAL PRADESH REPEALING ACT, 1968  3 
1966. 
1949 2 The East Punjab Conservation of Firewood 
Supplies Act, 1949, as in force in the areas 
added to Himachal Pradesh under section 5 
of the Punjab Re-organisation Act, 1966. 
The whole 
1950 1 The Punjab Sugar Factories Control Act, 
1950, as in force in the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1952 2 The Punjab Cotton (Prevention of 
Adulteration) Act, 1952, as in force in the 
areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation 
Act, 1966. 
The whole 
1955 2 The Punjab Cotton (Ginning and Pressing) 
Factories Act, 1955, as in force in the areas 
added to Himachal Pradesh under section 5 
of the Punjab Re-organisation Act, 1966. 
The whole 
1956 16 The Punjab Industrial Housing Act, 1956, 
as in force in the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
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