[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:-
1. Short title.
This Act may be called the Punjab Pre-emption (Chandigarh and Delhi Repeal) Act, 1989.
2. Repeal of Punjab Act 1 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The Punjab Pre-emption Act, 1913, as in force in the Union territories of Chandigarh and Delhi, is hereby repealed.
3. 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.
