Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Colonisation Of Government Lands (Punjab) (Himachal Pradesh Repealing) Act, 1984 11 of 1984 [01 June 1984] CONTENTS 1. Short Title And Commencement 2. Repeal Of The Colonisation Of Government Lands (Punjab) Act, 1912 Colonisation Of Government Lands (Punjab) (Himachal Pradesh Repealing) Act, 1984 11 of 1984 [01 June 1984] An Act to repeal the Colonisation of Government Lands (Punjab) Act, 1912 (Act No. 5 of 1912). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fifth Year of the Republic of India as follows :- 1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For the Statement of Objects and Reasons see R.H.P. Extra., dated the 4th April 1984, p. 590 1. Short Title And Commencement :- (1) This Act may be called the Colonisation of Government Lands (Punjab) (Himachal Pradesh) Repealing) Act, 1984. (2) It shall come into force at once. 2. Repeal Of The Colonisation Of Government Lands (Punjab) Act, 1912 :- The Colonisation of Government Lands (Punjab) Act, 1912 (5 of 1912), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), is hereby repealed : Provided that such repeal shall not affect- (a) any previous operation of the Act so repealed or anything duly done or suffered thereunder; or (b) any right, privilege, obligation or liability acquired accrued or incurred under the Act so repealed; or (c) any investigation legal proceedings or remedy in respect of any such right, privilege, obligation or liability as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced as if this Act had not been passed.