The Himachal Pradesh Repealing Act, 1976

THE HIMACHAL PRADESH REPEALING ACT, 1976 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title 
2.  Repeal of certain enactments.  
3.  Savings. 
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THE HIMACHAL PRADESH REPEALING ACT, 1976 
(ACT NO. 36 OF 1976)1 
(Received the assent of the Governor, Himachal Pradesh on the 25th 
September, 1976 and was published in the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated the 29th September, 1976, pp. 1966-1970). 
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, 1976. 
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Schedule are hereby repealed. 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(a)  affect any other enactment in which the repealed enactment 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(c)  affect the previous operation of any enactment so repealed or 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repealed; or 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, 
or the proof of any past act or thing under any enactment so 
repealed; or 
                                                 
1.  For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated 6th  March, 1976,  pp. 789-790. 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 
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(f)  affect any principle of 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derived by, in or from any enactment hereby repealed; or 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. 
THE SCHEDULE 
(See section 2) 
Year Number Short title Extent of 
repeal 
1 2 3 4 
1919 9 The Punjab Courts (Supplementary) Act, 
1919, in its application to the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1930 2 The Punjab Registration Validating Act, 
1930, in its application to the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1943 5 The Punjab Urban Immovable Property Tax 
(Validation of Lists) Act, 1943, in its 
application to the areas added to Himachal 
Pradesh under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
1948 14 The Punjab Tenancy (East Punjab Validation 
of Orders, Proceedings and Acts) 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 6 The Punjab Abolition of Village Cess (kuri 
kamini) Act, 1950, 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 
1953 9 The Punjab Abolition of Ala Malkiat and 
Talukdari Rights Act, 1953, in its application 
to the areas added to Himachal Pradesh 
under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
1953 34 The East Punjab Local Authorities (Exercise 
of Powers) Act, 1952, in its application to the 
areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 
1966. 
The whole 
1954 - The Pepsu Abolition of Ala Malkiat and 
Talukdari Rights Act, 1954, in its application 
to the areas added to Himachal Pradesh 
under section 5 of the Punjab Re-
organisation Act, 1966. 
The whole 
1955 5 The Punjab Registration Validating Act, 
1955, in its application to the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1956 11 The Punjab Registration Validating 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 4 The Punjab General Sales Tax (Extension) 
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 6 The Punjab Consolidation of Land 
Proceedings (Validation) 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 38 The Punjab Courts (Extension) Act, 1957, in 
its application to the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1960 8 The Punjab Registration Validating Act, 
1960, in its application to the areas added to 
Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1961 5 The Punjab Compulsory Services Act, 1961, 
in its application to the areas added to 
The whole 
THE HIMACHAL PRADESH REPEALING ACT, 1976 
 
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Himachal Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
1961 17 The Punjab Abolition of Village Cess 
(Malba) Act, 1961, in its application to the 
areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 
1966. 
The whole 
1962 15 The Payment of Wages (Punjab 
Amendment) Act, 1962, in its application to 
the areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 
1966. 
The whole 
1964 2 The Payment of Wages (Punjab 
Amendment) Act, 1964, in its application to 
the areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 
1966. 
The whole 
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