Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Repealing And Amending Act, 1960 58 of 1960 [26 December 1960] CONTENTS 1. Short Title 2. Repeal Of Certain Enactments 3. Amendment Of Certain Enactments 4. Savings 5. Effect Of Repeal Of Amending Enactment SCHEDULE 1 :- THE SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE Repealing And Amending Act, 1960 58 of 1960 [26 December 1960] An Act to repeal certain enactments and to amend certain other enactments. BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Repealing and Amending Act, 1960. 2. Repeal Of Certain Enactments :- The enactments specified in the First schedule are here by repealed to the extent mentioned in the fourth column thereof. 3. Amendment Of Certain Enactments :- Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof. 4. Savings :- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already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 rights, 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same respectively may have been in any manner affirmed, or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability right, title, privilege, restriction, exemption, usage, practice, procedure or other matter of thing not now existing or in force. 5. Effect Of Repeal Of Amending Enactment :- For the removal of doubts, it is hereby declared that where this Act repeals nay enactment by which the text of any other enactment, not being a Central Act, Ordinance or Regulation, was amended by the express omission, insertion or substitution of any matter, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the commencement of this Act. SCHEDULE 1 THE SCHEDULE (See section 2) 1 2 3 4 Central Acts 1860 34 The Government Officers Indemnity Act, 1860 The whole 1920 3 The United Provinces Town Improvement (Appeals) Act, 1920, as in force in the Union territory of Delhi The whole. 1922 13 The Ranchi Mental Hospital Act, 1922 The whole. 1944 1 The Central Excises and Salt Act, 1944 Section 3A. 1949 65 The Abducted Persons (Recovery and The whole 1949 65 The Abducted Persons (Recovery and Restoration) Act, 1949 The whole. 1950 36 The Nawab Sahab Jung Bahadur (Administration of assets) Act, 1950 The whole. 1950 44 The Displaced Persons (Claims) Act, 1950 Section 17. 1951 1 The Code of Criminal Procedure (Amendment) Act, 1951 Section 2 to 24. 1951 2 The Code of Civil Procedure (Amendment) Act, 1951 Section 2 to 18. 1951 40 The Industrial Disputes (Amendment and Temporary Provisions) Act, 1951 So much as has notbeen repealed. 1952 30 The Requisitioning and Acquisition of Immovable Property Act, 1952 Section 25. 1952 40 The Displaced Person (Claims) Amendment Act, 1952 The whole. 1952 75 The West Bengal Evacuee Property (Tripura Amendment) Act, 1952 The whole. 1952 76 The Influx from Pakistan (Control) Repealing Act, 1952 Section 2. 1952 81 The Delimitation Commission Act, 1952 The whole 1954 2 The Cantonments (Amendments) Act, 1953 The whole 1954 10 The Air Corporations (Amendment) Act, 1954 The whole. 1954 12 The Displaced Persons (Claims) Supplementary Act, 1954 Section 13. 1954 14 The Barsi Light Railway Company (Transferred Liabilities) Act, 1954 Section 5. 1954 15 The Transfer of Evacuee Deposits Act, 1954 The whole. 1954 22 The Indian Railways (Amendment) Act, 1954 The whole. 1954 24 The Voluntary Surrender of Salaries (Exemption from Taxation) Amendment Act, 1954 The whole. 1954 25 The Factories (Amendment) Act, 1954 The whole. 1954 26 The Minimum Wages (Amendment) Act, 1954 The whole. 1954 30 The salaries and Allowances of Members of Parliament Act, 1954 Section 10. 1954 34 The Central Excise and Salt (Amendment) Act, 1954 The whole. 1954 35 The Indian Tariff (Amendment) Act, 1954 The whole. 1954 39 The Indian Tariff (Second Amendment) Act, 1954 The whole. 1954 45 The Andhra State Legislature (Delegation of Powers) Act, 1954 The whole. 1954 46 The Indian Tariff (Third Amendment) Act, 1954 The whole. 1954 48 The Industrial Disputes (Amendment) Act, 1954 The whole. 1954 49 The Tea (Amendment) Act, 1954 The whole. 1954 50 The Coffee Market Expansion (Amendment) Act, 1954 The whole. 1954 52 The Tea (Second Amendment) Act, 1954 The whole. 1954 54 The Rubber (Production and Marketing) Amendment Act, 1954 The whole. 1954 55 The Delimitation Commission (Amendment) Act, 1954 The whole. 1955 2 The Imports and Exports (Control) Amendment Act, 1955 The whole. 1955 9 The Salaries and Allowances of Members of Parliament (Amendment) Act, 1955 The whole. 1955 11 The Drugs (Amendment) Act, 1955 The whole. 1955 12 The Dentists (Amendment) Act, 1955 The whole. 1955 13 The Finance Commission (Miscellaneous Provisions) Amendment Act, 1955 The whole. 1955 17 The Indian Railways (Amendment) Act, 1955 The whole. 1955 18 The Insurance (Amendment) Act, 1955 The whole. 1955 19 The Commanders-in-Chief (Change in Designation) Act, 195 Section 2 and the Schedule. 1955 21 The Sea Customs (Amendment) Act, 1955 The whole. 1955 23 The State Bank of India Act, 1955 Sections 52, 53 and 54 and the Third, Fourth and Fifth Schedules. 1955 24 The Reserve Bank of India (Amendment) Act, 1955 The whole. 1955 25 The Hindu Marriage Act, 1955 Section 30. 1955 26 The Code of Criminal Procedure (Amendment) Act, 1955 Section 2 to 115 and 117 and the Schedule. 1955 27 The Indian Tariff (Amendment) Act, 1955 The whole. 1955 28 The Industrial and State Financial Corporations (Amendment) Act, 1955 The whole. 1955 31 The Indian Coinage (Amendment) Act, 1955 The whole. 1955 33 The State Bank of India (Amendment) Act, 1955 The whole. 1955 35 The Land Customs (Amendment) Act, 1955 The whole. 1955 37 The Negotiable Instruments (Amendment) Act, 1955 The whole. 1955 40 The Chartered Accountants (Amendment) The whole. 1955 40 The Chartered Accountants (Amendment) Act, 1955 The whole. 1955 43 The Indian Stamp (Amendment) Act, 1955 The whole. 1955 44 The Abolition of Whipping Act, 1955 The whole. 1955 45 The Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955. Section 21. 1955 48 The Indian Tariff (Second Amendment) Act, The whole. 1955 49 The Indian Tariff (Third Amendment) Act, 1955 The whole. 1955 50 The Prevention of Corruption (Amendment) Act, 1955 The whole. 1955 51 The Railway Stores (Unlawful Possession) Act, 1955 Section 4. 1955 54 The Insurance (Second Amendment) Act, 1955 The whole. 1955 55 The Press and Registration of Books (Amendment) Act, 1956 The whole. 1955 57 The Citizenship Act, 1955 Section 19. 1956 2 The Representation of the People (Amendment) Act, 1956 The whole. 1956 6 The Voluntary Surrender of Salaries (Exemption from Taxation) Amendment Act, 1956 The whole. 1956 7 The Sales-Tax Laws Validation Act, 1956 The whole. 1956 8 The Capital Issues (Continuance of Control) Amendment Act, 1956 The whole. 1956 9 The Life Insurance (Emergency Provisions) Act, 1956 Section 18. 1956 17 The Indian Registration (Amendment) Act, 1956 The whole. 1956 22 The Indian Red Cross Society (Amendment0 Act, 1956 The whole. 1956 27 The Representation of the People (Second Amendment) Act, 1956 Section 2 to 73 and 75 to 83. 1956 28 The Agricultural Produce (Development and Warehousing) Corporation Act, 1956 Section 55. 1956 29 The Travancore-Cochin State Legislature (Delegation of Powers) Act, 1956 The whole. 1956 30 The Hindu Succession Act, 1956 Section 31. 1956 34 The Multi-Unit Co-operative Societies (Amendment) Act, 1956 The whole. 1956 35 The Indian Lac Cess (Amendment) Act, 1956 The whole. 1956 36 The Industrial Disputes (Amendment and Miscellaneous Provision) Act, 1956 Section 2 to 29 and 32. 1956 38 The Reserve Bank of India (Amendment) The whole. 1956 38 The Reserve Bank of India (Amendment) Act, 1956 The whole. 1956 39 The Code of Criminal Procedure (Amendment) Act, 1956 The whole. 1956 41 The Industrial Disputes (Amendment) Act, 1956 The whole. 1956 42 The Securities Contracts (Regulation) Act, 1956 Section 31. 1956 47 The Indian Coconut Committee (Amendment) Act, 1956 The whole. 1956 54 The Indian Post Office (Amendment) Act, 1956 The whole. 1956 56 The State Financial Corporations (Amendment) Act 1956 The whole. 1956 58 The Central Excises and Salt (Amendment) Act, 1956 The whole. 1956 59 The Indian Railways (Amendment) Act, 1956 The whole. 1956 60 The Representation of the People (Third Amendment) Act, 1956 The whole. 1956 64 The Indian Tariff (Amendment) Act, 1956 The whole. 1956 66 The Code of Civil Procedure (Amendment) Act, 1956 Section 2 to 15 1956 68 The union Territories (Laws) Amendment Act, 1956 The whole 1956 71 The Industries (Development and Regulation) Amendment Act, 1956 The whole. 1956 72 The Representation of the People (Fourth Amendment) Act, 1956 The whole. 1956 73 The Hindu Marriage (Amendment) Act, 1956 The whole. 1956 74 The Central Sales Tax Act, 1956 Section 16. 1956 75 The Kerala State Legislature (Delegation of Powers) Act, 1956 The whole. 1956 78 The Hindu Adoption and Maintenance Act, 1956 Section 29. 1956 79 The State Bank of Hyderabad Act, 1956 Section 43 and 46 and the Second Schedule. 1956 81 The Central Excises and Salt (Second Amendment) Act, 1956 The whole. 1956 86 The Displaced Persons (Compensation and Rehabilitation )Amendment Act, 1956 The whole. 1956 87 The Road Transport Corporations (Amendment) Act, 1956 The whole. 1956 88 The Representation of the People (Miscellaneous Provisions) Act, 1956 Section 3 and 4. 1956 92 The Territorial Army (Amendment) Act, The whole. 1956 92 The Territorial Army (Amendment) Act, 1956 The whole. 1956 94 The Employees Provident Funds (Amendment) Act, 1956 The whole 1956 95 The Banking Companies (Amendment) Act, 1956 Section2 to 13 and items 2 to 10 in the Schedule. 1956 99 The Delivery of Books (Public Libraries) Amendment Act, 1956 The whole 1956 100 The Motor Vehicles (Amendment) Act, 1956 Section 2 to 21 and 23 to 102. 1956 101 The Electricity (Supply) Amendment Act, 1956 The whole. 1957 7 The Prevention of Corruption (Amendment) Act, 1957 The whole. 1957 10 The Sea Customs (Amendment) Act, 1957 The whole. 1957 11 The Foreigners Laws (Amendment) Act, 1957 The whole. 1957 12 The Provisional Collection of taxes (Temporary Amendment) Act, 1957 The whole 1957 13 The Essential Commodities (Amendment) Act, 1957 The whole 1957 16 The Central Sales Tax (Amendment) Act, 1957 The whole. 1957 17 The Life Insurance Corporation (Amendment) Act, 1957 Sections 2 to 5 and 7. 1957 18 The Industrial Disputes (Amendment) Act, 1957 The whole. 1957 19 The Reserve Bank of India (Amendment) Act, 1957 The whole. 1957 21 The State Bank of India (Amendment) Act, 1957 The whole. 1957 28 The Essential Commodities (Second Amendment) Act, 1957 The whole. 1957 30 The Minimum Wages (Amendment) Act, 1957 The whole. 1957 31 The Dhoties (Additional Excise Duty) Amendment) Act, 1957 The whole. 1957 32 The Forward Contracts (Regulation ) Amendment Act, 1957 Section 2. 1957 34 The Indian Succession (Amendment) Act, 1957 The whole. 1957 35 The Insurance (Amendment) Act, 1957 The whole. 1957 36 The Repealing and Amending Act, 1957 The whole. 1957 37 The Legislative Councils Act, 1957 Sections 12 and 13. 1957 39 The Foreign Exchange Regulation (Amendment) Act, 1957 The whole. 1957 40 The Industrial Disputes (Banking Companies) Decision Amendment Act, 1957 The whole. 1957 41 The Indian Tariff (Amendment) Act, 1957 The whole. 1957 42 The Naga Hills Tensing Area Act, 1957 Section 5. 1957 43 The Industrial Finance Corporation (Amendment) Act, 1957 The whole. 1957 45 The Indian Nursing Council (Amendment) Act, 1957 The whole. 1957 48 The Reserve Bank of India (Second Amendment Act, 1957 The whole. 1957 49 The Central Excises and Salt (Amendment) Act, 1957 The whole. 1957 50 The Capital Issues (Control) Amendment Act, 1957 The whole. 1957 51 The Coal Bearing Areas (Acquisition and Development) Amendment Act, 1957 The whole. 1957 52 The Opium Laws (Amendment) Act, 1957 The whole. 1957 53 The Indian Railways (Amendment) Act, 1957 Sections 2 to 17. 1957 55 The Union Duties of Excise (Distribution) Act, 1957 Section 6. 1957 59 The Damodar Valley Corporation (Amendment) Act, 1957 The whole. 1957 60 The Indian Tariff (second Amendment) Act, 1957 The whole. 1957 62 They Navy Act, 1957 Section 186. 1957 65 The Citizenship (Amendment) Act, 1957 The whole. 1957 66 The Delhi Municipal Corporation Act, 1957 Section 505 and 506. 1957 67 The Mines and Minerals (Regulation and Development) Act, 1957 Section 32 and the Third schedule. 1957 68 The Payment of Wages (Amendment) Act, 1957 The whole. 1958 1 The Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1958 The whole. 1958 2 The Criminal Law Amendment Act, 1958 The whole. 1958 3 The Indian Reserve Forces (Amendment) Act, 1958 The whole. 1958 5 The Central Sales Tax (Amendment) Act, 1958 The whole. 1958 7 The Indian Post Office (Amendment) Act, The whole. 1958 7 The Indian Post Office (Amendment) Act, 1958 The whole. 1958 13 The Bombay, Calcutta and Madras Port Trusts (Amendment) Act, 1958. The whole. 1958 15 The Mines and Minerals (Regulation and Development) Amendment Act, 1958 The whole. 1958 16 The Indian Oaths (Amendment) Act, 1958 The whole. 1958 17 The Hyderabad securities Contracts Regulation (Repeal) Act, 1958 The whole. 1958 19 The Indian Stamp (Amendment) Act, 1958 The whole. 1958 22 The Employees Provident Funds (Amendment) Act, 1958 The whole. 1958 25 The All-India Services (Amendment) Act, 1958 The whole. 1958 26 The Code of Criminal Procedure (Amendment) Act, 1958 The whole. 1958 27 The Mineral Oils (Additional Duties of Excise and Customs) Act, 1958 Section 6. 1958 28 The Armed Forces (Assam and Manipuri) Special Powers Act, 1958 Section 7. 1958 29 The Working Journalists (Fixation of Rates of Wages) Act, 1958 Section 14. 1958 30 The Sugar Export Promotion Act, 1958 Section 14. 1958 31 The Central Sales Tax (Second Amendment) Act, 1958 The whole. 1958 32 The Public Premises (Eviction of Unauthorized Occupants) Act, 1958 Section 14. 1958 34 The Banaras Hindu University (Amendment) Act, 1958 The whole. 1958 36 The Indian Medical Council (Amendment) Act, 1958 The whole. 1958 37 The Rajghat Samadhi (Amendment) Act, 1958 The whole. 1958 38 The Industrial Disputes (Banking Companies) Decision Amendment Act, 1958 The whole. 1958 39 The Sea Customs (Amendment) Act, 1958 The whole. 1958 45 The Tea (Alteration in Duties of Customs and Excise) Act, 1958 The whole. 1958 46 The High Court Judges (Conditions of Services) Amendment Act 1958 The whole. 1958 47 The Poisons (Amendment) Act, 1958 The whole. 1958 48 The Assam Rifles (Amendment) Act, 1958 The whole. 1958 55 The Indian Tariff (Amendment) Act, 1958 The whole. 1958 53 The Foreign Exchange Regulation (Amendment) Act, 1958 The whole. 1958 55 The Salaries and Allowances of Members of The whole. 1958 55 The Salaries and Allowances of Members of Parliament (Amendment) Act, 1958 The whole. 1958 56 The Himachal Pradesh Legislative Assembly (Constitution of Proceedings) Validation Act, 1958 Section 5. 1958 58 The Representation of the People (Amendment) Act, 1958 The whole. 1958 59 The Delhi Rent Control Act, 1958 Acts in force in the Union territories The U.P. Home Guards Act, 1947 (U. P. Act I of 1947) as in force in the Union territory of Delhi The Punjab Tobacco Vend fees Act, 1934(Punjab Act 5 of 1934) as in force in the Union territory of Himachal Pradesh Ordinances made by the Governor-General Section 53. The whole. 1942 11 The Police (Resignation of Office) Ordinance, 1942The Police (Resignation of Office) Ordinance, 1942 So much as in force in the Union territories of the Andaman and Nicobar Islands and Delhi. 1942 66 The Armed Forces (Special Powers) Extension Ordinance, 1942 Other Enactments The whole. 1888 The Proclamation issued under date the 30th June, 1888 corresponding to the 18th Mithunom 1063 regarding relinquishment of adiyaras. So much as has not been repealed. 1890 3 The Calcutta Port Act, 1890 Section 77. 1923 4 The Madras Port Trust (Amendment) Act, 1922 The whole. 1929 7 The Madras Port Trust (Amendment) 1929 The whole. 1943 9 The Patiala State Indian Standard Time (Interpretation of References) Ordinance, 2000 The whole. 1944 6 The Travancore Enemy Agents Act, 1120 The whole. 1944 17 The Patiala State Military Stores (Unlawful Possession) Ordinance, 2000 The whole. 1947 15 The Travancore Registration of Adults Act, 1122 The whole 1948 41 The Saurashtra Railways (Substitution of Parties in Civil Proceedings) Ordinance, 1948 The whole. 1948 59 The Saurashtra United Nations (Privileges and Immunities) Ordinance, 1948 The whole. 1949 22 The Patiala and East Punjab States Union United Nations (Security Council) Ordinance, 2005 The whole. 1949 23 The Patiala and East Punjab States Union The whole 1949 23 The Patiala and East Punjab States Union United Nations (Privileges and Immunities) Ordinance, 2005 The whole. 1949 16 The Patiala and East Punjab States Union Audit of Accounts Ordinance, 2006 The whole. SCHEDULE 2 SECOND SCHEDULE (See section 3) AMENDMENTS Year No. Short title Amendments 1 2 3 4 Central Acts 1881 11 The Municipal Taxation Act,1881 In section 3, for the portion beginning with the words"specified tax ``limits of a municipality, the following shall be substituted, namely;- "specified tax payable by any person subject to the Army Act,1950 46 of 1950.the Navy Act, 1957, or 62 of 1957.the Air Force Act, 1950, 45 of 1950 which is compelled by the exigencies of military, naval or air- force duty to reside within the limits of a municipality.. The Charitable Endowments Act, 1890 In section 15,- (I) for the words and figures ``of section III of the Statute 53, George III, Chapter 155, or of any other enactment, the words ``of any enactment shall be substituted; (ii) the words ``at a Presidency shall be omitted; (iii) for the expression ``or of sections 8, 9, 10, and 11 of Act No. XVII of 1864 (An Act to constitute an office of Official Trustee), the expression ``or of the Official Trustees Act, 1913, shall be substituted. 1890 9 The Indian Railway Act, 1890. (I) In section 39, the word ``or occurring after the words ``Central Government shall be omitted. (ii) In sub-section (I) of section 143, the words, figures and brackets ``section 34 and ``sub-section (4), shall be omitted. (iii) In section 148,- (a) in sub- section (I) the figured ``144 shall be omitted; (b) in sub-section (2), for the brackets figures and word ``(2) and (4), ``and (2) shall be substituted. 1898 5 The Code of Criminal (I) In sub-section (2) of section 348, Procedure, 1898 before the word and figures ``section 209, the words, brackets, figures and letter ``sub-section (6) of section 207A, or shall be inserted. (ii) In section 491, the words ``or a copy of the transcript of the charge to the jury delivered in English shall be inserted at the end. 1903 10 The Victoria Memorial Act, 1903. In sub-section (1) of section 2,- (a) in clause (d), the words ``of high rank and ``to represent the Chiefs and Nobles of India shall be omitted; (b) in clause (e), for the words in the Ministry of states, the words ``in the Ministry concerned with matters relating to the Victoria Memorial shall be substituted; (c) in clause (g), for the word ``Chairman, the word ``Mayor shall be substituted. 1909 3 The Presidency- towns Insolvency Act,1909. In Clause (h) of section 2, the word "and" at the end shall be omitted. 1923 8 The Workmens Compensation Act, 1923. (I) In clause (m) of sub-section (2) of section 32, the word `and at the end shall be omitted. (ii) To Schedule I, the following Note shall be added, namely:- ``Note.-Complete and permanent loss of the use of any limb or members referred to in this Schedule shall be deemed to be the equivalent of the loss of that limb or member.. 1924 2 The Cantonments Act, 1924 In section 161, for the words "he may", the words "the Board may" shall be substituted. 1934 2 The Reserve Bank of India Act, In sub-section (1) of section 54A, the words "by or" after the words "exercisable by him" shall be omitted. 1939 4 The Motor Vehicles Act, 1939. (I) In clause (e) of sub-section (2) of section 41, for the words brackets and figures ``sub-section (1) of section 37, the words, brackets and figures ``sub- section (3) of section 36 shall be substituted. (ii) In clause (b) of section 54, the word ``seating shall be omitted. (iii) In sub-section (3) of section 58.before the word ``proviso, the words ``first shall be inserted. (iv) In item (c) of sub-clause (I) of clause (b) of sub-section (2) of section 96, for the words ``a public service vehicle or a goods vehicle, the words ``a transport vehicle, the words ``a transport vehicle shall be substituted. (iv) In Form D in the First Schedule, for the portion below the heading ``Authorization to drive a transport vehicle and above the words, ``This licenses is hereby renewed up to............. Signature of Licensing Authority, the following shall be substituted, namely:-``So long as this licence is valid and is renewed from time to time the holder is authorised to drive a transport vehicle. ---------------- ---------- Signature and designation Date.........19 of prescribed authority.. 1942 6 The Multi-Unit Cooperative Societies Act, 1942. In sub-section (1) of section 5C, after the words ``Twelfth Schedule, the words and figures ``to the Bombay Reorganization Act,.1960, shall be inserted. 1947 7 The Foreign Exchange Regulation Act, 1947. In clause (a) of sub-section (6) of section 14,for the words ``documents of title, the words ``certificates of title shall be substituted. 1947 15 The Armed Forces (Emergency duties) Act, 1947 In sub-section (2) of section 2, for the words, brackets and figures ``the Indian Navy (Discipline) Act, 1934, the words and figures ``the Navy Act, 1957 shall be substituted. 1950 43 The Representation of the People Act, 1950. (I) In clause (c) of sub-section (1) of section16, the words ``and illegal shall be omitted. (ii) In the proviso to sub- section (3) of section 23, the words ``in the same state shall be omitted. (iii) In the Fifth Schedule, for the heading ``[see section 27A(2), 27D and 27C], the heading ``[See section 27A(2)] shall be substituted. 1952 37 The Cinematograph Act, 1952. (I) In section 11, for the words and letter ``Part C State, the words ``Union territory shall be substituted. (ii) In sub-section (1) of section 13, for the words and letter ``whole Part C State or any part thereof, the words ``whole or any part of a Union territory shall be substituted. 1955 16 The Medicinal and Toilet Preparations (Excise Duties) Act, 1955. In clause (iv) of sub-section (2) of section19, for the words ``of any process, the words ``or any process shall be substituted. 1956 28 The Agricultural Produce (Development and Warehousing) Corporations Act, 1956. (I) In clause (v) of section 31, after the words ``any interest in, the word ``any shall be inserted. 1956 30 The Hindu Succession Ct, 1956. In section 30, the brackets and figure ``(1)before the words ``Any Hindu shall be omitted. 1956 51 The Indian Institute of Technology (Kharagpur) Act, 1956. In clause (c) of section 26, the word ``by shall be omitted. 1956 96 The Slum Areas (Improvement and Clearance) Act, 1956. In section 38, for the word ``him, the word`` it shall be substituted. 1957 20 The Coal Bearing Areas (Acquisition and Development) Act, 1957. In clause (b) of section 24, after the word 1957 27 The Wealth-tax Act, 1957 (I) In sub-section (2) of section 14, for the words ``and setting forth such other particulars as may be required in the notice, the words and brackets ``, setting forth (along with such other particulars as may be required by the notice), shall be substituted. (ii) In sub- section (6) of section 24, for the brackets and figure ``(4), the brackets and figure ``(5) shall be substituted. 1957 29 The Expenditure-tax Act, 1957 In sub-section (2) of section 13, for the words ``and setting forth such other particulars as may be required in the notice relating to the expenditure of such person, the words and brackets , setting forth (along with such other particulars as may be required by the notice) his expenditure shall be substituted. 1957 37 The Legislative Councils Act, 1957. In sub-section (8) of section 8, for the figures, letters and word ``26th April, 1958, the figures, letters and word ``13th May, 1958 shall be, and shall be deemed always to have been, substituted. 1957 62 The Navy Act,1957. In Section 63, in sub-section (I) and (2), for the word "abroad" the word "abroad" shall be, and shall be deemed always to have been, substituted. 1957 66 Th D lhi M i i l (i)I b ti (2) f ti 222 f 1957 66 The Delhi Municipal Corporation Act,1957. (i)In sub-section (2)of section 222,for thewords "inspect, repair, alter, renew or remove", the words "inspects, repairs, alters, renews or removes" shall be substituted. (ii)In sub-section (5) of section 397 for the word "Swines", the word "Swine" shall be substituted. 1958 18 The gift-tax Act,1958 (I) In sub-section (3) of section 19, for the words "that section", the words "those sections" shall be substituted. (ii) In sub-section (1) of section 20 for the words "on the amount of taxable gifts", the words "on the value of the taxable gifts" shall be substituted. 1958 43 The Trade and Merchandise Marks Act, 1958. (I) In sub-section (1) of section 4, for the word (ii)In sub-section (2) of section 136 before the words and figures "the Trade Marks Act, 1940", the words and figures "the Indian Merchandise Marks Act, 1889, or" shall be inserted. 1958 44 The Merchant Shipping Act, 1958. (I) In sub-section (3) of section 45 for the words "in any case", the words "in case" shall be substituted. 1958 59 The Delhi Rent Control Act, 1958. (I) In section 46, for the words "Estate Officer to the Government of Estates" shall be substituted. 1959 10 The Parliament (prevention of Disqualification ) Act, 1959. In part I of the Schedule, under the heading "BODIES UNDER THE CENTRAL GOVERNMENT"- (I) In the third, forth, fifth, sixth, seventh, eleventh, twelfth, thirteenth, fifteenth and sixteenth items, the brackets and word " (Private)" shall be omitted; (ii) in the ninth item, of the words and brackets "Nangal Fertilizers and Chemicals (private) Limited", , the words "Hindustan Chemicals and Fertilizers Limited" shall be substituted; (iii) in the eleventh item, after the word "National", the word "Industrial" shall be inserted.