86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
PUNJAB PRE EMPTION (CHANDIGARH AND DELHI REPEAL) ACT, 1989
22 of 1989
22nd May, 1989
An Act to repeal the Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi. Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
This Act may be called the Punjab Preemption (Chandigarh and Delhi Repeal) Act, 1989.
SECTION 02: REPEAL OF PUNJAB ACT I OF 1913 AS IN FORCE IN THE UNION TERRITORIES OF CHANDIGARH AND DELHI
The Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi, is hereby repealed.
SECTION 03: BAR TO PASS DECREE IN SUITS FOR PRE-EMPTION
-No court in the Union territories of Chandigarh and Delhi shall, after the commencement of this Act, pass a decree in any suit for pre-emption.
86540
103860
630
114
59824