Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Union of India - Act

The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972

UNION OF INDIA
India

The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972

Act 23 of 1972

  • Published on 1 January 1972
  • Commenced on 1 January 1972
  • [This is the version of this document from 1 January 1972.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rep. by the Repealing and Amending Act, 1978 (38 of 1978), s. 2 and Sch.

1. Short title.

This Act may be called the Secunderabad and Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972 .

2. Repeal of Secunderabad and Aurangabad cantonments House Rent Control Law, 1949 , as in force in the Secunderbad Cantonment.

On and from the date on which the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (Andhra Pradesh Act XV of 1960 .) is extended by notification under section 3 of the Cantonments (Extension of Rent Control Laws) Act, 1957 , (1957) to the Secunderabad Cantonment, the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , as in force in that cantonment shall stand repealed.

3. Repeal of Secunderbad and Aurangabad Cantonment House Rent Control Law, 1949 , as in force in the Aurangabad Cantonment.

On and from the date on which the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 (Hyderabad Act XX of 1954 .) is extended by notification under section 3 of the Cantonments (Extension of Rent Control Laws) Act, 1957 , (46 of 1957 .) to the Aurangabad Cantonment, the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , as in force in that cantonment shall stand repealed.

4. Savings.

(1)The repeal of the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , by section 2 or section 3, shall not affect---
(a)the previous operation of the said Law or anything duly done or suffered thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Law; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Law; or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be Instituted, continued or enforced and any such penalty, forfeiture or Punishment may be imposed as if the said Law had not been repealed.
(2)Subject to the provisions contained in sub- section (1), anything done or any action taken under the Law repealed by section 2' or section 3, shall be deemed to have been done or taken under the corresponding provisions of the Act, extended by notification as provided in that section to the cantonment of Secunderabad or the cantonment of Aurangabad, as the case may be, and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the Act so extended.