The Jammu and Kashmir Obsolete Laws (Repeal) Act, 2010. (Act No. XXVII of 2010)

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 
State. 
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the Schedule annexed to this Act shall stand repealed.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the repealed Law, Ordinance, Rule, Resolution or Circular; or  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the repealed Law, Ordinance, Rule, Resolution or Circular; or  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Rule, Resolution or Circular had not been  repealed.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offence under the Law, Ordinance, Rule , Resolution  or Circular so repealed 
form the date of commencement of this Act. 
 
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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