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Union of India - Section

Section 4 in The Public Wakfs (Extension Of Limitation) Act, 1959

4. Repeal and saving.

(1)The Public Wakfs (Extension of Limitation) Ordinance, 1959(2 of 1959.), is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had commenced on the 20th day of July, 1959.
In its application to the below mentioned States and Union Territory, the period of limitation prescribed in Section 3 has been extended as under :-Andhra Pradesh - 31-12-1996 - A.P. Act 26 of 1994, S.2 (w.e.f. 1-1-87).Bihar - Section 3 substituted and deemed always to have been substituted as under -"3. Extension of period of limitation in certain cases for suits to recovers possession of immovable property forming part of Public Wakfs. - Where a person entitled to institute a suit of the description referred to in Article 65 of the Schedule to the Limitation Act, 1963 (36 of 1963) for possession of any immovable property forming part of a Public Wakf or any interest therein has been dispossessed or has discontinued the possession at any time after the 14th day of August, 1947 and before the 7th day of May, 1954, or, as the case may be, the possession of the defendant in such a suit has become adverse to such person at any time during the said period, then notwithstanding anything contained in the said Act, the period of limitation in respect of such a suit shall extend upto 31st day of December, 1990."- Bihar Act 10 of 1986, S.2.U.T. of Delhi - 31-12-1985 - Cen. Act 39 of 1982, S.2 (w.e.f. 1-1-1981)Haryana - 31-12-1975 - Har. Act 6 of 1975, S.3 (24-1-1975).Himachal Pradesh - 31-10-1985, H.P. Act 17 of 1984, S.2 (w.e.f. 1-1-1979).Karnataka - 31-12-1987 - Deemed and always deemed to have been substituted by Karnataka Act 26 of 1987, S.2.Kerala - 31-12-1987, Kerala Act 1 of 1975, S.2 (w.e.f. 1-1-1973).Madhya Pradesh - 31-12-1983 - M.P. Act 22 of 1982, S.2 (w.e.f. 31-12-1980).Orissa - 31-12-1986 - Orissa Act 12 of 1982, S.2 (w.e.f. 1-1-1982).Punjab - 31-12-1985 - Punjab Act 15 of 1981, S.2 (w.e.f. 1-1-1977).Rajasthan - 31-12-1986 - Rajasthan Act 15 of 1983, S.2 (w.e.f. 1-1-1981).Tamil Nadu - Act repealed by T.N. Act 34 of 1982, S.4.West Bengal - 31-12-1976 - W.B. Act 33 of 1972, S.3 (w.e.f. 1-1-1971).