Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RAILWAY COMPANIES (SUBSTITUTION OF PARTIES IN CIVIL PROCEEDINGS) REPEAL ACT, 2001 25 of 2001 [August 29, 2007] CONTENTS 1. Short title. 2. Repeal of Act 14 of 1946. RAILWAY COMPANIES (SUBSTITUTION OF PARTIES IN CIVIL PROCEEDINGS) REPEAL ACT, 2001 25 of 2001 [August 29, 2007] Prefatory Note Statement of Objects and Reasons. The Government of India Act, 1935 provided for the substitution of Dominion of India in place of Governor-General in Council in all contracts, legal proceedings including suits, appeals, etc. Further, clause (2) of Article 300 of the Constitution provides that if any legal proceedings are pending to which the Dominion of India is a parly, t h e Union of India shall he deemed to be substituted for the Dominion in those proceedings. In view thereof, the Railway Companies (Substitution of Panics in Civil Proceedings) Act. 1946 does not serve any purpose and has become redundant. 2. The Bill, therefore, seeks to repeal the Railway Companies (Substitution of Parties in Civil Proceedings) Act, 1946. 1. Short title. :- This Act may be called the Railway Companies (Substitution of Parties in Civil Proceedings) Repeal Act, 2001.1 1. Received the assent of the President on August 29, 2001 and published in the Gazette of India, Extra., Part II, Section 1, dated 29th August, 2001, p.l. No. 32. 2. Repeal of Act 14 of 1946. :- The Railway Companies (Substitution of Parties in Civil Proceedings) Act, 1946 is hereby repealed.