Punjab Local Option (Repeal) Ordinance, 1985

S Punjab and Haryana 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Local Option (Repeal) Ordinance, 1985 19 of 1985 [23 February 1985] CONTENTS 1. Short Title And Commencement 2. Repeal Of Punjab Act V Of 1923 Punjab Local Option (Repeal) Ordinance, 1985 19 of 1985 [23 February 1985] An Ordinance to repeal the Punjab Local Option Act, 1923 Preamble.- Whereas it is expedient to repeal the Punjab Local Option Act, 1923 (V of 1923), in accordance with the direction of the Federal Shariat Court; NOW, THEREFORE, in pursuance of the Proclamation of the fifth day of July, 1977, read with the Laws (Continuance in Force) Order, 1977 (C.M.L.A. Order No. 1 of 1977), and the Provisional Constitution Order, 1981 (C.M.L.A. Order No. 1 of 1981), the Governor of the Punjab is pleased to make and promulgate the following Ordinance; 1. Short Title And Commencement :- (1) This Ordinance may be called the Punjab Local Option (Repeal) Ordinance, 1985; (2) It shall come into force at once. 2. Repeal Of Punjab Act V Of 1923 :- The Punjab Local Option Act, 1923 is hereby repealed.

Act Metadata
  • Title: Punjab Local Option (Repeal) Ordinance, 1985
  • Type: S
  • Subtype: Punjab and Haryana
  • Act ID: 22050
  • Digitised on: 13 Aug 2025