India code link to Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act, 1968
THE DELHI AND AJMER RENT CONTROL (NASIRABAD CANTONMENT REPEAL) ACT, 1968 ___________ ARRANGEMENT OF SECTIONS ___________ SECTIONS 1. Short title. 2. Repeal of Delhi and Ajmer Rent Control Act, 1952, in its application to the Cantonment of Nasirabad. 3. Saving. 2 THE DELHI AND AJMER RENT CONTROL (NASIRABAD CANTONMENT REPEAL) ACT, 1968 ACT NO. 49 OF 1968 [30th November, 1968] An Act to repeal the Delhi and Ajmer Rent Control Act, 1952 as in force in the Cantonment of Nasirabad. Be it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:— 1. Short title.—This Act may be called the Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act, 1968. 2. Repeal of Delhi and Ajmer Rent Control Act, 1952, in its application to the Cantonment of Nasirabad.—The Delhi and Ajmer Rent Control Act, 1952 (38 of 1952) as in force in the Cantonment of Nasirabad, shall stand repealed on the date on which the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (Rajasthan Act XVII of 1950) is extended to that cantonment by notification under section 3 of the Cantonment (Extension of Rent Control Laws) Act, 1957 (46 of 1957). 3. Saving.—The repeal of the Delhi and Ajmer Rent Control Act, 1952 (38 of 1952), under section 2 shall not affect— (a) the previous operation of the said Act or anything duly done or suffered thereunder; or (b) any right, privilege, obligation or liability acquired accrued or incurred under the said Act; or (c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; 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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Act had not been repealed
