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THE GOA, DAMAN AND DIU (EXTENSION OF THE POWERS OF ATTORNEY ACT) ACT, 1980
THE GOA, DAMAN AND DIU (EXTENSION OF THE POWERS OF ATTORNEY ACT) ACT, 1980
Act 10 of 1980
Arrangement of sections
1 Short title and commencement
2 Definitions
3 Extension of Powers of Attorney Act, 1882 to Goa, Daman and Diu
4 Repeal and Saving
GOVERNMENT OF GOA, DAMAN AND DIU
Department of Law
(Legal Advice) Division
—
Notification
6/11/80-Legal
The Goa, Daman and Diu (Extension of the Powers of Attorney Act) Bill, 1980 which was passed by the Legislative Assembly of Goa, Daman and Diu on 18-4-1980 and assented to by the President of India on 9-7-1980 is hereby published for the information of the public.
R. V. Durbhatker, Under Secretary (Law).
Panaji, 24th July, 1980.
——
The Goa, Daman and Diu (Extension of the Powers of Attorney Act)
Act, 1980
(Act No. 10 of 1980) [9-7-1980]
AN
ACT
to provide for the extension of the Powers of Attorney Act, 1882 to the Union territory of Goa, Daman and Diu.
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Thirty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Goa, Daman and Diu (Extension of the Powers of Attorney Act) Act, 1980.
(2) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.
2. Definitions.— In this Act, unless context otherwise requires,—
(a) “Goa, Daman and Diu” means the Union territory of Goa, Daman and Diu;
(b) “Government” means the Government of Goa, Daman and Diu;
(c) “Official Gazette” means the Goa, Daman and Diu Government Gazette.
3. Extension of Powers of Attorney Act, 1882, to Goa, Daman and Diu.— The Powers of Attorney Act, 1882 (Central Act 7 of 1882) as in force in the territories to which it generally extends, is hereby extended to, and shall be in force in Goa, Daman and Diu, subject to the modifications that, in section 4 of the said Act,—
(a) for the words “High Court” wherever they occur, the words “Judicial Commissioner’s Court” shall be substituted;
(b) for the words “State Government”, the words “Government of the Union territory of Goa, Daman and Diu” shall be substituted.
4. Repeal and savings.— So much of any law in force in Goa, Daman and Diu as corresponds to the Powers of Attorney Act, 1882 (Central Act 7 of 1882) shall stand repealed as from the coming into force of this Act in Goa, Daman and Diu:
Provided that the repeal shall not affect —
(a) the previous operation of any law so repealed or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment, as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said provisions had not been passed:
Provided further that subject to the preceding proviso, anything done or any action taken (including any rule made) under any law so repealed shall, so far as they are consistent with the said Act, shall be deemed to have been done or taken under the corresponding provisions of the said Act as extended to Goa, Daman and Diu by this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the said Act.
