Section 30 in The Himachal Pradesh Courts Act, 1976
30. Repeal and savings.
(1)The Punjab Courts Act, 1918 (6 of 1918) as in force in the areas added to Himachal Pradesh unde section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and the Himachal Pradesh (Courts) Order, 1948 as in force in the areas comprised in Himachal Pradesh immediately before 1st November 1966 are hereby repealed :
