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State of Punjab - Act

The Punjab Pre-emption (Repeal) Act, 1973

PUNJAB
India

The Punjab Pre-emption (Repeal) Act, 1973

Act 11 of 1973

  • Published on 6 April 1973
  • Commenced on 6 April 1973
  • [This is the version of this document from 6 April 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Pre-emption (Repeal) Act, 1973Punjab Act No. 11 of 1973Received the assent of the Governor of Punjab on the 6th April, 1973 and was published in the Punjab Gazette, (Extra.), Legislative Supplement, Part I, dated 9th April, 1973/Chaitra 19, 1895.An Act to repeal the Punjab Pre-emption Act, 1913.Be it enacted by the Legislature of the State of Punjab in the Twenty- Fourth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Punjab Pre-emption (Repeal) Act, 1973.

2. Repeal of Punjab Act 1 of 1913.

- The Punjab Pre-emption (Repeal) Act, 1973.

3. Bar to pass decree in suit for pre-emption.

- On and from the date of commencement of the Punjab Pre-emption (Repeal) Act, 1973, no court shall pass a decree in any suit for pre-emption.

4. Repeal.

- The Punjab Pre-emption (Repeal) Ordinance, 1973 (Punjab Ordinance No. 1 of 1973) is hereby repealed.