Section 27A in Himachal Pradesh General Clauses Act, 1968
27A. [ Application of Act to Ordinances and Regulations. [Section 27-A added vide H.P. Act No. 18 of 1971.]
(1)The provisions of this Act shall apply in relation to any Ordinance promulgated by the Governor of Himachal Pradesh under article 213 of the Constitution or any Regulation made by the Governor under Paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Himachal Pradesh Acts made by the State Legislature.(2)The provisions of sections 4 and 5 of this Act shall apply on the expiry, withdrawal or repeal of any Ordinance promulgated by the Governor of Himachal Pradesh under article 213 of the Constitution, as if such Ordinance had been an enactment repealed by a Himachal Pradesh Act].
