The Himachal Pradesh Tolls (Repealing) Act, 1972
Himachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE HIMACHAL PRADESH TOLLS (REPEALING) ACT, 1972
ARRANGEMENT OF SECTIONS
Sections:
1. Short title and commencement
2. Repeal of Himachal Pradesh Act No. 13 of 1970.
3. Savings.
4. Repeal of Himachal Pradesh Ordinance No. 3 of 1972.
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THE HIMACHAL PRADESH TOLLS (REPEALING) ACT, 1972
(Act No. 3 of 1973)1
[Received the assent of the Governor on the 23rd February, 1973, and
was published in R.H.P Extra., dated the 13th March, 1973 at p. 437-438].
An Act to repeal the Himachal Pradesh Tolls Act, 1969 (Act No. 13 of
1970)
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.-(l) This Act may be called the
Himachal Pradesh Tolls (Repealing) Act, 1972.
(2) It shall come into force at once.
2. Repeal of Himachal Pradesh Act No. 13 of 1970.- The Himachal
Pradesh Tolls Act, 1969 is hereby repealed.
3. Savings.-The repeal of the Act under section 2 shall not affect,
(a) the previous operation of the said Act or anything done or
suffered thereunder;
(b) any right, privilege, obliga1ion or liability acquired, accrued or
incurred thereunder ;
(c) any penalty, forfeiture or punishment incurred in respect of any
offence committed against the said Act ; or
1. For Statement of Objects and Reasons, see R.H.P. Extra., dated the 6th January, 1973, p. 22.
This Act, replaces the H.P. Ordinance No.3 of1972, published in R.H.P. Extra.,dated 7th June,
1972, p. 591-592.
(d) any investigation, legal proceedings or remedy in respect of any
such right, privilege, obligation. liability, penalty, forfeiture or
punishment as-aforesaid;
and any such investigation, legal proceedings or remedy may be
instituted, continued or enforced and any such penalty, forfeiture or
punishment may be imposed as if the said Act had not been repealed.
4. Repeal of Himachal Pradesh Ordinance No. 3 of 1972.-The
Himachal Pradesh Tolls (Repealing) Ordinance, 1972 is hereby repealed.
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