Section 2(21) in Himachal Pradesh General Clauses Act, 1968
(21)"Himachal Pradesh Act" shall mean an Act made by the Legislative Assembly of Himachal Pradesh, [and shall include an Act passed by the Legislative Assembly of the Part C State of Himachal Pradesh or by the Legislative Assembly of Union Territory of Himachal Pradesh constituted under the Government of Union Territories Act, 1963] [Inserted vide H.P. Act No. 18 of 1971.] or an Act of any other State extended to Himachal Pradesh as it existed immediately before 1st November, 1966 by the Government of India, or an Act of an erstwhile Ruler and in force in any part of Himachal Pradesh, or a Punjab Act in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), by virtue of section 88 of the said Act;
