The Himachal Pradesh Repealing Act, 1972

THE HIMACHAL PRADESH REPEALING ACT, 1972 
ARRANGEMENT OF SECTIONS 
Sections:  
1.  Short title and commencement.  
2.  Repeal. 
3.  Savings. 
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THE HIMACHAL PRADESH REPEALING ACT, 1972 
(ACT No. 14 OF 1972)1 
(Received the assent of the Governor on the 19th August, 1972, and 
was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 
7th September, 1972, pp. 795-798). 
An Act to repeal certain enactments in their application to the areas 
added to Himachal Pradesh under section 5 of the Punjab Re-
organisation Act, 1966 (31 of 1966). 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-third Year of the Republic of India as follows:- 
1. Short title and commencement.- (1) This Act may be called the 
Himachal Pradesh Repealing Act, 1972. 
(2) It shall be deemed to have come into force with effect from 1st 
October, 1971. 
2. Repeal.- The enactments specified in the schedule to this Act are 
hereby repealed to the extent mentioned in the fourth column thereof in their 
application to the areas added to Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966 (31 of 1966). 
3. Savings.- The repeal by this Act of any enactment shall not affect 
any other enactment in which the repealed enactment has been applied, 
incorporated or referred to; 
and this Act shall not affect the validity, invalidity, effect or 
consequences of anything 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 principle or rule of law, or established 
jurisdiction, form or course of pleading, practice, or procedure or existing 
                                                 
1. For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated 10th June, 1972, p. 533. 
2  THE HIMACHAL PRADESH REPEALING ACT, 1972 
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 enactment hereby 
repealed; 
nor shall the repeal by this Act of any enactment, revive or restore any 
jurisdiction, office, custom, liability, right, title, privilege, restriction, exemp-
tion, 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 
1953 1 The Punjab Betterment Charges and 
Acreage Rates Act, 1953. 
The whole 
1954 36 The Punjab Land Revenue (Surcharge) Act, 
1954. 
The whole 
1956 6 The Punjab Land Revenue (Special 
Assessment) Act, 1956. 
The whole 
1958 6 The Punjab Land Revenue (Special 
Charges) Act, 1958. 
The whole 
1960 38 The Punjab Land Revenue (Additional 
Charges) Act, 1960. 
The whole 
1963 12 The Punjab Commercial Crops Cess Act, 
1963. 
The whole. 
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