Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PUNJAB PRE EMPTION (CHANDIGARH AND DELHI REPEAL) ACT, 1989 22 of 1989 [22nd May, 1989] CONTENTS 1. Short title 2. Repeal of Punjab Act I of 1913 as in force in the Union territories of Chandigarh and Delhi 3. Bar to pass decree in suits for pre-emption PUNJAB PRE EMPTION (CHANDIGARH AND DELHI REPEAL) ACT, 1989 22 of 1989 [22nd May, 1989] An Act to repeal the Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi. Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Punjab Pre-emption (Chandigarh and Delhi Repeal) Act, 1989. 2. Repeal of Punjab Act I of 1913 as in force in the Union territories of Chandigarh and Delhi :- The Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi, is hereby repealed. 3. Bar to pass decree in suits for pre-emption :- No court in the Union territories of Chandigarh and Delhi shall, after the commencement of this Act, pass a decree in any suit for pre- emption.