PUNJAB
PRE-EMPTION (CHANDIGARH AND DELHI REPEAL) ACT, 1989 [REPEALED] THE
PUNJAB PRE-EMPTION (CHANDIGARH AND DELHI REPEAL) ACT, 1989 [Act, No.
22 of 1989] [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:? This Act may be called the
Punjab Pre-emption (Chandigarh and Delhi Repeal) Act, 1989. The Punjab Pre-emption Act, 1913, as in force in
the Union territories of Chandigarh and Delhi, is hereby repealed. 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. Repealing
Act 1 - DELHI MUNICIPAL CORPORATION (VALIDATION OF ELECTRICITY TAX) ACT AND
OTHER LAWS (REPEAL) ACT, 2002 THE
DELHI MUNICIPAL CORPORATION (VALIDATION OF ELECTRICITY TAX) ACT AND OTHER
LAWS(REPEAL) ACT, 2002 [Act,No.
41 of 2002] [12thAugust,
2002] [AS
PASSED by the HOUSES OF PARLIAMENT] An Act to repeal the Delhi
Municipal Corporation (Validation of Electricity Tax)Act, 1966, the Goa, Daman
and Diu (Opinion Pott) Act, 1966, the Punjab-Pre-emption (Chandigarh and Delhi
Repeal) Act, 1989 and certain other enactments which are in force in the Union
territory of Chandigarh. Be it enacted by Parliament
in the Fifty-third Year of the Republic of India as follows:-- 1. Short title This Act may be called
the Delhi Municipal Corporation (Validation of Electricity Tax) Act and Other
Laws (Repeal) Act, 2002. 2. Repeal of certain
enactments The
enactments specified in the Schedule are hereby repealed to the
extent mentioned in the fourth column thereof. THE SCHEDULE (See section 2) REPEAL OF ENACTMENTS Name of the Act Year Act No Extent of repeal 1 2 3 4 The Delhi Municipal Corporation
(Validation of Electricity Tax) Act, 1966 1966 15 The whole. The Goa, Daman and Diu (Opinion Poll)
Act, 1966 1966 38 Ditto. The Punjab Pre-emption (Chandigarh
and Delhi Repeal) Act, 3989 1989 22 Ditto. The Colonization of Government Lands
(Punjab) Act, 1912 1912 Pb. As in Act V force in the Union territory of
Chandigarh. The Punjab Town Improvement Act, 1922 1922 Pb. Act IV Ditto. The Repealing (Punjab Loans Limitation)
Act, 1923 1923 Pb. Act III Ditto. The Punjab Aerial Ropeways Act, 1926 1926 Pb. Act V Ditto. The Punjab Urban immovable Property
Tax Act, 1940 1940 Pb. Act XVII Ditto. The Punjab Jagirs Act, 1941 1941 Pb. Act V Ditto. The East Punjab Local Authorities
(Restriction of Functions) Act, 1947 1947 East Pb. Act IX Ditto. The East Punjab Armed Bands (Arrest
and Detention) Act, 1947 1947 East Pb. Act XI Ditto. The East Punjab Extension of
Limitation Act, 1947 1947 East Pb. Act XVI Ditto. The East Punjab Refugees
Rehabilitation (Loans and Grants)Act, 1948 1948 East Pb. Act II Ditto. The East Punjab Refugees
(Registration of Claims) Act, 1948 1948 East Pb. Act VII Ditto. The East Punjab Refugees
(Registration of Land Claims) Act, 1948 1948 East Pb. Act XII Ditto. The East Punjab Refugees
Rehabilitation (Buildings and Building Sites) Act, 1948 1948 East Pb. Act XLII Ditto. The East Punjab Refugees
Rehabilitation (House Building Loans) Act, 1948 1948 East Pb. Act XLIII Ditto. The Punjab New Townships (Street
Lighting and Water Supply) Fees Act, 1950 1950 Pb. Act IX Ditto. The Punjab Development of Damaged
Areas Act, 1951 1951 Pb. Act X Ditto. The Punjab Resumption of Jagirs Act,
1957 1957 Pb. Act 39 Ditto. The Punjab New Mandi Townships
(Development and Regulation) Act, 1960 1960 Pb.Act 11 Ditto. The Punjab Urban Estates (Development
and Regulation) Act, 1964 1964 Pb.Act 22 Ditto. Statement
of Objects and Reasons - PUNJAB PRE-EMPTION (CHANDIGARH AND DELHI REPEAL) ACT,
1989 STATEMENT OF OBJECTS AND REASONS 1.
The Punjab Pre-emption Act, 1913 was enacted in Punjab in 1913.
This Act, as amended up to 1938, was extended to Delhi in May, 1939, only to
that portion of Delhi which is mentioned in Schedule A to the Delhi Laws Act,
1912, viz., that portion of District of Delhi comprising the Tehsil of Delhi
and the Police Station of Mehrauli. 2.
The territory, now constituting the Union territory of Chandigarh,
was earlier a part of Punjab. As such, the Punjab Pre-emption Act is applicable
in that Union territory. 3.
The law of pre-emption is based on Mohammadan law and custom
according to which strangers should not be allowed to own property in a Mohalla
to maintain 'Purdah System'. This Act enables a person having preferential
right to purchase all properties in a Mohalla. The custom of not allowing
strangers to own property in a Mohalla to maintain 'Purdah System' has become
out of date. The Punjab Pre-emption Act, 1913 has, therefore, been repealed in
the State of Punjab by the Punjab Pre-emption (Repeal) Act, 1973. There does
not also appear to be any need fog the law of pre-emption in the parts of Delhi
in which it is inforce at present, as well as in the whole of the Union
territory of Chandigarh. 4.
The Bill provides for the repeal of the Act as in force in the
Union territories of Delhi and Chandigarh and prohibits courts in the said
territories from passing any decree in any suit for pre-emption.
Preamble 1 - PUNJAB PRE-EMPTION (CHANDIGARH AND DELHI REPEAL) ACT, 1989PREAMBLE
PREAMBLE