THE DELHI MUNICIPAL CORPORATION (VALIDATION OF ELECTRICITY TAX) ACT AND OTHER
LAWS (REPEAL) BILL, 2002
a
BILL
to repeal the Delhi Municipal Corporation (Validation
of Electricity Tax) Act, 1966, the Goa, Daman and Diu (Opinion Poll) 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certain enactments.-The enactments specified in the Schedule are hereby repealed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) 1966
35
The whole.
Act, 1966
The Goa, Daman and Diu (Opinion Poll) Act, 1966
1966
38
Ditto
The Punjab Pre-emption (Chandigarh and Delhi Repeal) Act,
1989 1989
22
Ditto
The Colonisation 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.
Ditto
Act IV
The Repealing (Punjab Loans Limitation) Act, 1923
1923
Pb.
Ditto
Act III
The Punjab Aerial Ropeways Act, 1926
1926
Pb.
Ditto
Act V
The Punjab Urban Immovable Property Tax Act, 1940
1940
Pb.
Ditto
Act XVII
The Punjab Jagirs Act, 1941
1941
Pb.
Ditto
Act V
The East Punjab Local Authorities (Restriction of
Functions)
1947 East
Pb.
Ditto
Act, 1947
Act IX
The East Punjab Armed Bands (Arrest and Detention) Act,
1947
1947 East
Pb.
Ditto
Act XI
The East Punjab Extension of Limitation Act, 1947
1947 East
Pb.
Ditto
Act XVI
The East Punjab Refugees Rehabilitation (Loans and
Grants)
1948 East
Pb.
Ditto
Act, 1948
Act II
The East Punjab Refugees (Registration of Claims) Act,
1948
1948 East
Pb.
Ditto
Act VII
The East Punjab Refugees (Registration of Land Claims)
Act, 1948 1948 East
Pb.
Ditto
Act XII
The East Punjab Refugees Rehabilitation (Buildings and
Building
1948 East
Pb.
Ditto
Sites) Act, 1948
Act XLII
The East Punjab Refugees Rehabilitation (House Building
Loans)
1948 East
Pb.
Ditto
Act, 1948
Act XLIII
The Punjab New Townships (Street Lighting and Water
Supply)
1950 Pb.
Ditto
Fees Act, 1950
Act IX
The Punjab Development of Damaged Areas Act, 1951
1951 Pb.
Act X
Ditto
The Punjab Resumption of Jagirs Act, 1957
1957 Pb.
Ditto
Act 39
The Punjab New Mandi Townships (Development and
1960 Pb.
Ditto
Regulation) Act, 1960
Act II
The Punjab Urban Estates (Development and Regulation)
1964 Pb.
Ditto
Act, 1964
Act 22
statement
of objects and reasons
The Commission on Review of
Administrative Laws which was set up by the Central Government to review
administrative laws had recommended the repeal of (a) the Delhi Municipal
Corporation (Validation of Electricity Tax) Act, 1966, (b) the Goa, Daman
and Diu (Opinion Poll) Act, 1966, and (c) the Punjab Pre-emption
(Chandigarh and Delhi Repeal) Act, 1989, because these laws had served their
purpose and were no longer required.
2. The Ministry of Home Affairs also
set up an Expert Group to review the Acts administered by that Ministry. This
Group recommended the repeal of nineteen Acts of Punjab State in so far as their
application to and enforcement in the Union territory of Chandigarh is
concerned, for the reason that these Acts have outlived their utility and there
is no cogent reason for their continuance or retention in so far as their
application to the Union territory of Chandigarh is concerned. Accordingly, it
is proposed to repeal all the nineteen Acts which are applicable to the Union
territory of Chandigarh.
3. The Bill seeks to achieve the
above object.
New
Delhi;
L. K. ADVANI.
The 19th April, 2002.