Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HIMACHAL PRADESH (REPEALING) ORDER, 1949 CONTENTS 1. . 2. . 3. . SCHEDULE 1 :- Repeals HIMACHAL PRADESH (REPEALING) ORDER, 1949 In exercise of the powers conferred by Sec.4 of the Extra-Provincial Jurisdiction Act. 1947 2(47 of 1947), and of all other powers enabling it in that behalf the Central Government is pleased to make the following Order, namely :- 1. . :- (i) This Order may be called the Himachal Pradesh (Repealing) Order, 1949 . (ii) It extends to the whole of Himachal Pradesh. (iii) It shall come into force at once. 2. . :- The enactments specified in column 2 of Schedule annexed to this Order, which are at present in force in the districts or parts of the districts shown in column 1, together with all subsequent amending enactments, are hereby repealed. 3. . :- Savings.-The repeal by this Order of any enactment shall not affect any other enactment in which the repealed enactment has been applied; incorporated or referred to; and this Order snail not affect the validity, invalidity, effect or consequences of anything aleady 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 Order affect may 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same respectively may have been in an any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Order of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction,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 Repeals District Name of the enactment, with year Remarks 1 2 3 1. Chamba The Chamba Coinage Act, 1906. 2. Do. The Chamba Wireless Telegraphy Act, 1933. 3. Do. The Chamba Courts Act, 1944. 4. Do. The Chamba Income-Tax Act, 1945 . 5. Do. The Chamba Soaked Meat Prevention Act, 1946. 6. Do. The Chamba Hindu Intercaste Marriage Validation Act, 1946. 7. Do. The Chamba Prevention of Sale of Infectious Animals Skins Act, 1946. 8. Chamba . . The Chamba Prevention of Herd's Traffic Act, 1947. 9. Do. . . The Chamba Prevention of Cattle and Herd's Traffic Act, 1947. 10. Do. . . The Chamba Forced Labour Act, 1947. 11. Do. . . The Chamba Disturbed Areas Act, 1947. 1. Mahasu . . The prevention of Seditious Meetings Act (10 of 1911) 2. Do. . . The Habitual Offenders Registration Act (5 of 1918). 3. Do. . . The Baghat and Koti income-Tax Act (11 of 1922). 4. Do. . . The Dhami Census Act (No. 24 of 1939). 5. Do. . . The Defence of India Ordinance or Defence of India Act, 1939 with Rules and Orders framed thereunder. thereunder. 6. Do. . . The Jubbal Rit Act, 1928. 7. Do. . . The Dangerous Drugs Act (23 of 1940). 8. Do. . . The Motor Spirit Rationing Order (6 of 1941 ). 9. Do. . . The Collective Fines Ordinance (No. 1 of 1941-42) 10. Do. . . The Armed Forces Act (Special Powers Ordinance No. 42 of 1942). 11. Do. . . The Penalties Enhancement Ordinance (No. 42 of 1942). 12. Do. . . The Special Criminal Court Ordinance (42 of 1942). 13. Do. . . The control of Imported Engineering Stores Order, 1943. 14. Do. . . The Allied Forces (Exemptions from Local Taxation) Ordinance, 1943. 15. Do. . . The Military Stores (Unlawful Possession) Ordinance (32 of 1943). 16. Do. . . The Sulphate of Ammonia Control Order of 1943. 17. Do. . . The Subversive Activities Ordinance (36 of 1943). 18. Do. . . The Hoarding and Profiteering (Prevention) Ordinance (32 of 1943) 19. Do. . . The Bhagat State Courts Act, 1943. 20. Do. . . The Bhaga State Courts Act, 1943. 21. Do. . . The Beja State Courts Act, 1943. 22. Do. . . The Balsan State Courts Act, 1943. 23. Mahasu.. The Bhajji State Courts Act, 1943. 24. Do.. The Ghund State Courts Act, 1943. 25. Do.. The Keonthal State Courts Act, 1943. 26. Do.. The Kumarsain State Courts Act, 1943. 27. Do.. The Kunihar State Courts Act, 1943. 28. Do.. The Koti State Courts Act, 1943. 29. Do.. The Khaneti State Courts Act, 1943. 30. Do.. The Kuthar State Courts Act, 1943. 31. Do.. The Jubbal State Courts Act, 1943. 32. Do.. The Madhan State Courts Act, 1943. 33. Do.. The Mangal State Courts Act, 1943. 34. Do.. The Mahlog State Courts Act, 1943. 35 Do The Rampur Bhushahr State Courts Act 1943 35. Do.. The Rampur Bhushahr State Courts Act, 1943. 36. Do.. The Tharoach State Courts Act, 1943. 37. Do.. The Theog State Courts Act, 1943. 38. Do.. The Restriction and Detention Ordinance (3 of 1944). 39. Do.. The Freezing Orders regarding China, Malaya and others. 40. Do.. The Military Safety (Powers of Detention) Ordinance, 1944. 41. Do.. The Order restricting export of grass to places other than Government territory, Kandaghat, Koti and Junga. 42. Do.. The Fixation of Prices Order, 1945. 1. Mandi.. The Mandi Limitation of Suits Regulation of 1918. 2. Do.. The Protection of Currency Regulation, 1918. 3. Do.. The Transfer of Immovable Property Act, 1918. 4. Do.. The Mandi Compulsory (Primary) Education Act, 1926. 5. Do.. The Mandi Naturalization Act, 1931. 6. Do.. The Mandi State Public Health Regulation, 1931. 7. Do.. The Government of Mandi State Act, 1931 . 8. Do.. The Mandi Tea Cultivation Control Act, 1935. 9. Do.. The Mandi Tea Control Act, 1936. 10. Do.. The Mandi Matches Excise Duty Act, 1934. 11. Do.. The Mandi Limitation Act, 1940. 12. Do.. The Mandi Standards Weights and Measures Act, 1941. 1 2 3 13. Mandi . . The Mandi Relief of Indebtness Act, 1941 . 14. Do. . . The Mandi Courts Act, 1945. 15 Do. . . The Mandi Land Revenue Regulation No. VIII of 1975 (Sambat). With the exception of clauses 'h' and 'j' of Sec. 2 and Sec. 20, 21, 22, 23 and 26.] SUKET SUB-DIVISION (MANDI DISTRICT) 1. Do. . . The Punjab Courts Act. 2. Do. . . The Suppression of Public Immorality Act. 3. Do. . . The Marriage and Funeral Expenses Controlling Order. 4. Do. . . The Cow Protection Act (2 of S. 2003 B). 1. Sirmur . . The Succession (Property Protection)Act (No. 19 of 1841). 2. Do. . . The Act to provide for the adjudication of claims to property seized as forfeited Act (9 of 1859). 3. Do. . . The Regulations for the Culture of Minors (No. 1 of 1938). 4. Do. . . The Sirmur Relief of Indebtness Act (1 of 1938). 5. Do. . . The Indian Coinage Act (No. 3 of 1906) 7. Do. . . The Defence of IndiaAct (35 of 1939) with all the Orders amd Ordinances promulgated thereunder. 8. Do. . . The Sirmur Constitution Act (1 of 1940). 9. Do. . . The Sirmur High Court Regulation, 1940. 10. Do. . . The Sirmur Court Act.