Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Repealing And Amending Act, 1953 10 of 1953 [27 May 1953] CONTENTS 1. Short title, extent and commencement 2. Repeal of certain enactments 3. Amendment of certain enactments 4. Savings SCHEDULE 1 :- FIRST SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE Assam Repealing And Amending Act, 1953 10 of 1953 [27 May 1953] PREAMBLE An Act to repeal certain enactments and to amend certain other enactments Whereas it is expedient to repeal certain enactments and to amend certain other enactments. It is hereby enacted as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Repealing and Amending Act, 1953. (2) It extends to the whole of Assam. (3) It shall come into force at once. 2. Repeal of certain enactments :- The enactments specified in the First Schedule are hereby repealed to the extent mentioned in the fourth column thereof. 3. Amendment of certain enactments :- The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof. 4. Savings :- The repeal by this Act of any enactment shall not affect other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any 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; nor shall this Act 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same respectively may have been in any manner affirmed, or recognized or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction,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. SCHEDULE 1 FIRST SCHEDULE THE FIRST SCHEDULE Repeals (See section 2) Year No. Short title Extent of repeal 1937 V The Assam Presidents Salary Act, 1937 The whole 1937 VI The Assam Deputy Presidents Salary Act, 1937 " 1940 VI The Assam Local Board Elections (Emergency Provisions) Act, 1940. The whole. 1941 VI The Assam Presidents Salary (Amendment) Act, 1941. " 1941 V The Assam Deputy Presidents Salary (Amendment) " Act, 1941. 1941 I The Temporary Postponement of Execution of Decrees Act, 1941. " 1942 II The Assam Local Board Elections (Emergency Provisions) Act, 1942. " 1944 IV The Assam Local Board Elections (Emergency Provisions) Act, 1944. " 1945 II The Assam Local Board Elections (Emergency Provisions) Act, 1945. " 1946 III The Assam Urban Areas Rent Control Act, 1946 " 1947 VII The Assam Committee of Enquiry (Appointment and Evidence) Act, 1947. " 1948 II The Assam Local Board Elections (Emergency Provisions) Act, 1948. " 1948 III The Assam New Motor Cars (Control of Commercial Sales) Act, 1948. " 1949 III The Assam Local Board Elections (Emergency Provisions) Act, 1919 " 1950 XXX The Assam Disturbances (Commission of Enquiry) Act, 1950. " SCHEDULE 2 SECOND SCHEDULE THE SECOND SCHEDULE Amendments (See section 3) Year No. Short title Amendment 1910 I Eastern Bengal and Assam Excise Act, 1910. In sub-section (1) of section 1 for the words "The Eastern Bengal and Assam Excise Act", the words "Assam Excise Act" shall be substituted. 1947 XIII The Assam Primary Education Act, 1947. In sub-section (1) of section 17, the existing clauses (dd) and (f) shall be re-numbered as clauses (f) and (g) respectively. 1953 I The Assam Liquor Prohibition Act, 1952 (Assam Act I of 1953). In section 2--(1) in the Explanation under item (3) the full stop at the end shall be deleted and following shall be added, namely:-- "and to rectified and denatured spirit". (2) item (7) shall be deleted and item (8) shall be re-numbered as item (7).