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]

State of Haryana - Act

The Patiala State Ijlas-I-Khas Order of 1919 (Haryana Repeal) Act, 1973

HARYANA
India

The Patiala State Ijlas-I-Khas Order of 1919 (Haryana Repeal) Act, 1973

Act 6 of 1973

  • Published on 20 April 1973
  • Commenced on 20 April 1973
  • [This is the version of this document from 20 April 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Patiala State Ijlas-I-Khas Order of 1919 (Haryana Repeal) Act, 1973Haryana Act No. 6 of 1973Statement of Objects and Reasons - According to Hidayat No. 776 of 1919, issued by the Ruler of the erstwhile Patiala State, royalty on the brick-kiln owners was levied within the jurisdiction of the Patiala State. When PEPSU was formed, this royalty was also levied in all the districts forming PEPSU. After the merger of PEPSU in Punjab in November, 1956, the brick-kiln owners (of the erst-while PEPSU areas) represented to the Punjab Government that this royalty should not be charged from them as no such royalty was charged in the erstwhile Punjab State. Government has consequently decided to abolish the royalty with effect from 1st November, 1966.2. Hence the amending bill.Published vide Haryana Government Gazette (Extra) March 7 1973, page 314.Received the assent of the Governor of Haryana on the 20th April, 1973, and was published in the Haryana Gazette, (Extra.), Legislative Supplement, Part I, dated April 20, 1973.An Act to repeal the Patiala State Ijlas-I-Khas Order 776 of 1919.Be it enacted by the Legislature of the State of Haryana in the Twenty-fourth Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called the Patiala State Ijlas-I-Khas Order of 1919 (Haryana Repeal) Act, 1973.
(2)It shall be deemed to have come into force on the first day of November, 1966.

2. Repeal of Ijlas-I-Khas Order of 1919.

- The Patiala State Ijlas-I-Khas Order 776, dated the 6th February, 1919, is hereby repealed :Provided that the repeal shall not -
(a)revive anything not in force or existing at the time at which the repeal takes effect ; or
(b)affect any right, privilege, obligation or liability acquired, accrued or incurred under the order before the repeal takes effect ; or
(c)affect the previous operation of the order so repealed or anything duly done or suffered thereunder ; or
(d)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the order so repealed ; or
(e)affect 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 that order had not been repealed.