Section 22 in Punjab Habitual Offenders (Control and Reform) Act, 1952
22. Saving from effect of repeal of the Criminal Tribes Act, 1924.
(1)Notwithstanding the repeal of the Criminal Tribes Act, 1924 (Act VI of 1924), every person who stood registered under that Act at the commencement of this Act and who is a habitual offender, as defined in sub-section (3) of Section 2 of this Act shall be deemed to be a registered person under this Act, provided that more than six months have not elapsed since the expiration of the sentence of imprisonment relating to his last conviction at the time of the commencement of this Act.(2)With respect to such persons as are referred to in the next preceding sub-section, all orders passed under Sections 10, 11 and 16 of the Criminal Tribes Act (VI of 1924) shall be deemed to have been passed under Sections 10, 11 and 14 of this Act, respectively.(3)All settlements established under the Criminal Tribes Act (VI of 1924) and existing at the commencement of this Act shall be deemed to have been established under this Act.
