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State of Punjab - Section
Section 3 in The Punjab Repealing Act, 1960
3. Savings.
- The repeal by this Act, if any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or an indemnity already granted, or the proof of any past act or thing;nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, customs, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognised or derived by, in or from any enactment hereby repealed;nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.The Schedule.Repeals(See section 2)| Year | Number | Short title |
| 1 | 2 | 3 |
| PEPSU Acts | ||
| 2004 Bk | VIII | The Patiala Disturbed Areas Act, 2004 Bk. |
| 1954 | 8 | The PEPSU Opium Smoking Act, 1954. |
| 1956 | 4 | The PEPSU Malikan Maqbuza (Conferment of Rights) Act, 1956. |
| PEPSU Ordinance and Farmans | ||
| 1999 Bk | II | The Patiala State Penalties (Enhancement) Ordinance, 2006Bk. |
| 2006 Bk | I | The Patiala and East Punjab States Finance Ordinance, 1999Bk. |
| 2000 Bk | XXIX | The Patiala and East Punjab State Union Law of Appeals,Petitions and Reference (Amendment) Ordinance, 2006 Bk. |
| 1926 | 20 | Firman-i-Shahi No. 20, dated 19th March, 1926, restrictingtransfer of land to the extent of 200 Bighas or more whether bymortgage, sale or gift or in any other manner, to be made withsanction of Ijlas-Khas. |
| Punjab Acts. | ||
| 1939 | VI | The Punjab Electricity Act, 1939 |
| 1948 | XIX | The East Punjab Land Alienation (Saving of Shamilat) Act,1948 |
| 1948 | XXV | The East Punjab Opium Smoking Act, 1948 |
| Central Acts. | ||
| 1879 | XIV | The Hackney Carriages Act, 1879. |