Section 144(1) in The Himachal Pradesh Police Act, 2007
(1)The Police Act, 1861 (hereinafter called the `said Act') as in force by virtue of section 88 of the Punjab Re-Organization Act, 1966 (Act No. 31 of 1966) in the areas added to Himachal Pradesh under section 5 thereof and as applied to the areas which comprised in Himachal Pradesh immediately before the 1st day of November, 1966 by virtue of the Himachal Pradesh (Application of Laws) Order, 1948 and the Bilaspur (Application of laws) Order, 1949, is hereby repealed, in its application to the State of Himachal Pradesh.
