Administrator-Generals (West Pakistan Amendment) Ordinance, 1966

S Punjab and Haryana 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Administrator-Generals (West Pakistan Amendment) Ordinance, 1966 7 of 1966 [31 March 1966] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 10 Of Act Iii Of 1913 Administrator-Generals (West Pakistan Amendment) Ordinance, 1966 7 of 1966 [31 March 1966] An Ordinance to amend the Administrator-General's Act, 1913, in its application to the Province of West Pakistan Preamble.- WHEREAS it is expedient to amend the Administrator-General's Act, 1913, in its application to the Province of West Pakistan, in the manner hereinafter appearing; AND WHEREAS the Provincial Assembly of West Pakistan is not in session and the Governor of West Pakistan is satisfied that circumstances exist which render immediate legislation necessary; Now, THEREFORE, in exercise of the powers conferred on him under clause (1) of Article 79 of the Constitution, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title, Extent And Commencement :- (1) This Ordinance may be called the Administrator-Generals (West Pakistan Amendment) Ordinance, 1966. (2 ) It extends to the whole of the Province of West Pakistan, except the Tribal Areas. (3) It shall come into force at once. 2. Amendment Of Section 10 Of Act Iii Of 1913 :- In the Administrator-Generals Act, 1913, in its application to the Province of West Pakistan, in section 10, between the words "East Pakistan" and the comma and words "the Court" the words, "or the High Court of West Pakistan" shall be inserted.

Act Metadata
  • Title: Administrator-Generals (West Pakistan Amendment) Ordinance, 1966
  • Type: S
  • Subtype: Punjab and Haryana
  • Act ID: 21565
  • Digitised on: 13 Aug 2025