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State of Haryana - Section
Section 4 in The Punjab Repealing Act, 1960
4. The Schedule.
Repeals(See section 2)| Year | Number | Short title |
| 1 | 2 | 3 |
| PEPSU Acts | ||
| 2004 Bk | VIII | The Patiala Disturbed Areas Act, 2004 Bk. |
| 1954 | 8 | The PEPSU Opium Smoking Act, 1954. |
| 1956 | 4 | The PEPSU Malikan Maqbuza (Conferment of Rights) Act, 1956. |
| PEPSU Ordinance and Farmans | ||
| 1999 Bk | II | The Patiala State Penalties (Enhancement) Ordinance, 2006 Bk. |
| 2006 Bk | I | The Patiala and East Punjab States Finance Ordinance, 1999Bk. |
| 2000 Bk | XXIX | The Patiala and East Punjab State Union Law of Appeals,Petitions and Reference (Amendment) Ordinance, 2006 Bk. |
| 1926 | 20 | Firman-i-Shahi No. 20, dated 19th March, 1926, restrictingtransfer of land to the extent of 200 Bighas or more whether bymortgage, sale or gift or in any other manner, to be made withsanction of Ijlas-Khas. |
| Punjab Acts. | ||
| 1939 | VI | The Punjab Electricity Act, 1939 |
| 1948 | XIX | The East Punjab Land Alienation (Saving of Shamilat) Act,1948 |
| 1948 | XXV | The East Punjab Opium Smoking Act, 1948 |
| Central Acts. | ||
| 1879 | XIV | The Hackney Carriages Act, 1879. |