The JAMMU AND KASHMIR OBSOLETE LAWS (REPEAL) ACT, 2010

OBSOLETE LAWS (REPEAL)
ACT, 2010
(Act No. XXVII of 2010)
 OBSOLETE LAWS (REPEAL) ACT, 2010 377
THE JAMMU AND KASHMIR OBSOLETE LAWS
(REPEAL) ACT, 2010
(Act No. XXVII of 2010)
CONTENTS
SECTION.
1. Short title and commencement.
2. Repeal of Obsolete Laws.
SCHEDULE.
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378 OBSOLETE LAWS (REPEAL) ACT, 2010
 OBSOLETE LAWS (REPEAL) ACT, 2010 379
THE JAMMU AND KASHMIR OBSOLETE LAWS
(REPEAL) ACT, 2010
(Act No. XXVII of 2010)
[Received the assent of the Governor on 23rd October, 2010 and
published in Government Gazette dated 25th October, 2010.]
An Act to repeal various obsolete laws which are no more in use in the
1[Union territory of Jammu and Kashmir].
Be it enacted by the Jammu and Kashmir State Legislature in the Sixty-
first year of the Republic of India as follows :––
1. Short title and commencement. ––(1) This Act may be called the Jammu
and Kashmir Obsolete Laws (Repeal) Act, 2010.
(2) It shall come into force at once.
2. Repeal of Obsolete Laws. ––(1) From the date of commencement of
this Act, the Laws, Ordinances, Rules, Resolutions and Circulars mentioned in
the Schedule annexed to this Act shall stand repealed.
(2) The repeal of such Laws, Ordinances, Rules, Resolutions and Circulars
shall not affect,––
(a) the previous operation of, or anything duly done or suffered under,
the repealed Law, Ordinance, Rule, Resolution or Circular ; or
(b) any penalty or punishment incurred in respect of any offence under
the repealed Law, Ordinance, Rule, Resolution or Circular ; or
(c) any legal proceeding or remedy in respect of any such obligation,
liability, penalty or punishment as aforesaid,
and, any such legal proceeding or remedy may be continued or enforced and
any such penalty or punishment may be imposed as if such Law, Ordinance,
Rule, Resolution or Circular had not been  repealed.
(3) Notwithstanding anything contained in sub-section (2) or in any other
law for the time being in force, no court shall take cognizance of an offence
under the Law, Ordinance, Rule, Resolution or Circular so repealed from the
date of commencement of this Act.
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
380 OBSOLETE LAWS (REPEAL) ACT, 2010
SCHEDULE
[See section 2(1)]
1. Apostate Inheritance Law Circular No. 107 of 1892.
2. Prohibition of Hypothecation of Human Being in lieu of a Debt
(Council Resolution No. 34 of 1893).
3. Rules regarding use of Floating Skins, Samvat 1946 (Council
Resolution No. 41).
4. Rules placing restrictions on Removal of Females from Baltistan
No. 8 of 1958.
5. Dissuading Persons from Military and Police Service Made Penal,
Samvat 1974.
6. The Public Prostitutes Registration Rules, Samvat 1977.
7. The Jammu and Kashmir Collective Fines Ordinance, Samvat 1999
(Ordinance No. V of 1999).
8. The Restoration of Property Ordinance, Samvat 2004 (Ordinance
No. XXIX of 2004).
9. The Jammu and Kashmir (Realization of Share of Produce)
Ordinance, Samvat 2005 (Ordinance No. 1 of 2005).
10. Arrests and Detentions (Validating) Act, Samvat 2006 (Act No. 1
of Samvat 2006).
11. The Jammu and Kashmir Bhudan Yagna Act, 1960 (Act No. XXIV
of 1960.
12. The Drugs (Control) Ordinance, Samvat 2006 (Ordinance No. VI
of 2006)
13. The Jammu and Kashmir Civil Servants (Removal of Doubts and
Declaration of Rights) Act, 1956 (Act No.XIV of 1956).
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