The Himachal Pradesh Repealing Act, 1975

THE HIMACHAL PRADESH REPEALING ACT, 1975 
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 14th June, 1976 and was 
published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 24th 
June, 1976, pp. 1315-1318). 
An Act to repeal certain enactments. 
BE 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, 1975. 
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Schedule are hereby repealed. 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(a)  affect any other enactment in which the repealed enactment 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)  receive 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(c)  affect the previous operation of any enactment so repealed or 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repealed; or 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 12th April, 1975, p. 442. 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 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repealed; or 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 or 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derived by, in or from any enactment hereby repealed; or 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any offence committed against any enactment so repealed; or 
(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 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 
its 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 
(Restrictions 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 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 
3 
1948 29 The East Punjab Special Tribunal 
(Continuance) Act, 1948 in its application 
to the areas added to Himachal Pradesh 
under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
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 
Seedlings 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 in 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 
Purchase 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 
The whole 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 4 
Act, 1966. 
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 
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 
Stocks 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 
(Further 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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