Specific Relief (Punjab Amendment) (Repeal) Ordinance, 1983

S Punjab and Haryana 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Specific Relief (Punjab Amendment) (Repeal) Ordinance, 1983 19 of 1983 [19 November 1983] CONTENTS 1. Short Title And Commencement 2. Repeal Of Punjab Ordinance No. Iv Of 1983 Specific Relief (Punjab Amendment) (Repeal) Ordinance, 1983 19 of 1983 [19 November 1983] An Ordinance further to repeal the Specific Relief (Punjab Amendment) Ordinance, 1983 Preamble.- Whereas, it is expedient to repeal the Specific Relief (Punjab Amendment), Ordinance, 1983 (IV of 1983), in the manner hereinafter appearing; NOW, THEREFORE, in pursuance of the Proclamation of 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 Specific Relief (Punjab Amendment) (Repeal) Ordinance, 1983. (2) It shall come into force at once. 2. Repeal Of Punjab Ordinance No. Iv Of 1983 :- The Specific Relief (Punjab Amendment) Ordinance, 1983 is hereby repealed and shall be deemed to have been so repealed with effect from 1st March, 1983 as if it had never come into force.

Act Metadata
  • Title: Specific Relief (Punjab Amendment) (Repeal) Ordinance, 1983
  • Type: S
  • Subtype: Punjab and Haryana
  • Act ID: 22242
  • Digitised on: 13 Aug 2025