Indian Easements (Punjab Extension) Act, 1961

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The Indian Easements (Punjab Extension) Act, 1961

Act 29 of 1961

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For Statement of Objects and Reasons, see Punjab Government Gazette Extraordinary, 1961 page 1356.

[Received the assent of the Governor of Punjab on the 9th October, 1961, and first published for general information in the Punjab Government Gazette (Extraordinary), Legislative Supplement, Part I, of the 12th October, 1961].

An Act to extend the Indian Easements Act, 1882, to the State of Punjab.

Be it enacted by the Legislature of the State of Punjab in the Twelfth year of the Republic of India as follow :-

1. Short title.- This Act may be called the Indian Easements (Punjab Extension) Act, 1961.

2. Extension of the Indian Easements Act, 1882, to the State of Punjab.- The Indian Easements Act, 1882, is hereby extended to the State of Punjab.
3. Repeal.- The Patiala Easements Act, 2002 BK (Pepsu Act No. XVI of 2002 BK), is hereby repealed :-

Provided that anything done or any action taken under the Act hereby repealed shall be deemed to have been done or taken under the corresponding provisions of the Indian Easements Act, 1882.