The Himachal Pradesh Repealing Act, 1978

THE HIMACHAL PRADESH REPEALING ACT, 1978 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title. 
2.  Repeal of certain enactments.  
3.  Savings. 
_____________ 
THE HIMACHAL PRADESH REPEALING ACT, 1978 
(ACT No. 26 OF 1978)1 
(Received the assent of the Governor of Himachal Pradesh on the 9th 
May, 1978 and was published in the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated the 18th May, 1978, pp. 559-562). 
An Act to repeal certain enactments. 
It is hereby enacted by the Legislative Assembly of Himachal Pradesh 
in the Twenty-ninth Year of the Republic of India, as follows:- 
1. Short title.- This Act may be called the Himachal Pradesh 
Repealing Act, 1978. 
2. Repeal or certain enactments.- The enactments specified in the 
Schedule hereto, except the Himachal Pradesh Land Holdings Tax Act, 1974 
(21 of 1974), shall stand repealed from the date of commencement of this Act 
and the Himachal Pradesh Land Holdings Tax Act, 1974 (21 of 1974), shall 
be deemed to have been repealed with effect from the 1st day of April, 1976. 
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(a)  affect any other enactment in which the repealed enactment 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(c)  affect the previous operation of any enactment so repealed or 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repealed, or 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 
                                                 
1.  For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated 8th April, 1978, p. 329. 
2     THE HIMACHAL PRADESH REPEALING ACT, 1978 
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repealed, or  
(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, 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 
1806 Bengal 
Regulation 
17 of 
1806. 
The Bengal Land (Redemption and 
Foreclosure) Regulation, 1806 as in 
force in the areas added to Himachal 
Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
1903 Punjab 
Act No. 
11 of 
1903. 
The Punjab Court of Wards Act, 
1903, as in force in the areas as 
comprised in Himachal Pradesh 
immediately before 1st November, 
1966. 
The whole 
1798 Bengal 
Regulation 
No. 1 of 
1798. 
The Bengal Land (Conditional 
Sales) Regulation, 1798, as in force 
in the areas added to Himachal 
Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966.  
The whole 
1963 Punjab 
Act No. 
25 of 
1963. 
The Punjab Thur and Sem Lands 
Reclamation Act, 1963, as in force 
in the areas added to Himachal 
Pradesh under section 5 of the 
Punjab Re-organisation Act, 1966. 
The whole 
THE HIMACHAL PRADESH REPEALING ACT, 1978  3 
 
1974 Himachal 
Pradesh 
Act No. 
21 of 
1974. 
The Himachal Pradesh Land 
Holdings Tax Act, 1974. 
 
The whole 
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