Section 27 in The Himachal Pradesh Requisition of Immovable Property Act, 1987
27.
(1)The Himachal Pradesh Requisition of Immovable Property Ordinance, 1987 (7 of 1987) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance repealed under sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act had come into force on the day on which such thing was done or action taken.Authorised English text of this Government Notification No. PBW(B&R) (B) 1 (1)1/85, dated 22nd February, 1991 as required under clause (3) of Article 348 of the Constitution of India.Government of Himachal PradeshPublic Works DepartmentNo.PBW(B&R)(B) 1(1)1/85 dated Shimla-2 the 22nd February, 1991.NotificationsIn exercise of the powers conferred by clause (b) of Section 2 of the Himachal Pradesh Requisition of Immovable Property Act, 1987 (Act No. 1 of 1988), the Governor of Himachal Pradesh is pleased to appoint all the Deputy Commissioners in Himachal Pradesh as "Competent Authority" within their respective jurisdiction to perform the functions of the competent authority under the aforesaid Act.By order.A.K. MohapatraCommissioner-cum-Secretary (PW) to theGovernment of Himachal Pradesh.Endst No. as above dated Shimla-2 the 22 February, 1991.Copy forwarded to :-
