The Punjab Pre-emption (Repeal) Act, 1973
Punjab Act No. 11 of 1973
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Received the assent of the Governor of Punjab on the 6th April, 1973 and was published in the Punjab Gazette, (Extra.), Legislative Supplement, Part I, dated 9th April, 1973/Chaitra 19, 1895.
An Act to repeal the Punjab Pre-emption Act, 1913.
Be it enacted by the Legislature of the State of Punjab in the Twenty- Fourth Year of the Republic of India as follows :-
- Short title.- This Act may be called the Punjab Pre-emption (Repeal) Act, 1973.
- Repeal of Punjab Act 1 of 1913.- The Punjab Pre-emption (Repeal) Act, 1973.
- Bar to pass decree in suit for pre-emption.- On and from the date of commencement of the Punjab Pre-emption (Repeal) Act, 1973, no court shall pass a decree in any suit for pre-emption.
- Repeal.- The Punjab Pre-emption (Repeal) Ordinance, 1973 (Punjab Ordinance No. 1 of 1973) is hereby repealed.
