Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Part C States (Miscellaneous Laws) Repealing Act, 1951 66 of 1951 [31 October 1951] CONTENTS 1. Short Title 2. Repeal Of Certain Laws Of Part C States 3. Savings SCHEDULE 1 :- THE SCHEDULE Part C States (Miscellaneous Laws) Repealing Act, 1951 66 of 1951 [31 October 1951] An Act to repeal certain laws in force in certain Part C States. BE it enacted by Parliament as follows:- 1. Short Title :- This Act may be called The Part C States (Miscellaneous Laws) Repealing Act, 1951. 2. Repeal Of Certain Laws Of Part C States :- The laws described in column 2 of the Schedule whether by their titles or as laws corresponding to certain specified enactments shall, in relation to the State specified in the corresponding entry in column 1, be repealed or be deemed to have been repealed with effect from the date specified in the corresponding entry in column 3. 3. Savings :- The repeal by this Act of any law shall not affect any other enactment in which the repealed law has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or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that the same respectively may have been in any manner affirmed, recognised, or derivd by, in or from any law hereby repealed; nor shall the repeal by this Act of any law revive or restore any jurisdiction, office, custom, liability right, title, privilege, restriction, exemption,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 THE SCHEDULE REPEALS [See section 2] Name of State 1 Description of law 2 Date of repeal 3 Bhopal The Bhopal State Land Improvement and Agriculturists Loans Act, 1337 Muhamadi. 20th June, 1951 The Bhopal Civil Procedure Code (Amendment) Act 1929 (Bhopal Act 3 of 1929) 6th September, 1950 The Notified Areas Act, 1946 (Bhopal Act 22 of 1946) From the date of commencement of this Act, The Tahsil Judicial Committee Ordinance, 1948, and His Highness the Nawab of Bhopals Firman, published under Notification No. 2, dated 30th May, 1946, entitled Village Panchayat. From the date of commencement of this Act. Bilaspur The Bilaspur (Kehloor) State Halqa and Pargana Councils (Powers and Au thorised Functions) Act, 2005 (5 of 2005 BK). 29th August, 1950 Kutch Any law corresponding to the Bombay Land Revenue Code, 1879 (Bombay Act 5 of 1879). 10th May, 1950 Any law corresponding to the Bombay Landing and Wharefage Fees Act, 1882 (Bombay Act 7 of 1882). 3rd June, 1950 Any law corresponding to the Bombay 7th November 1950 Any law corresponding to the Bombay Weights and Measures Act, 1932 (Bom bay Act 15 of 1932). 7th November 1950 Any law corresponding to the Bombay Agricultural Debtors Relief Act, 1947 (Bombay Act 28 of 1947) 24th May, 1950 The Kutch Nagarsabha Constitution, 1942, promulgated by Order No. 5516 of 1942 13th September, 1950 The Kutch Rent Restriction Rules, 1945 From the date of commencement of this Act. Vindhya Pradesh The Rewa State Rent Control Ordinance, 1946 The Vindhya Pradesh Sales Tax Ordinance, 1949 (2 of 1949) 6th December, 1950 29th December, 1959