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Report No. 248 22. Punjab Laws Act, Act 4 of 1872 Category: State Reorganisation and Extension of Laws Recommendation: Repeal The Act declares which of certain laws are to have effect in Punjab and Delhi. It has been amended in 1956 to alter the applicability to the modern state of Punjab. Apart from extending laws, it also validates local customs, establishes local watchmen and grants the power to raise local taxes to pay the police. The powers conferred under the Act are archaic and newer laws exist that address the same matters. Hence, this Act can be repealed subject to factual verification that a law in force does not solely depend on this Act for its applicability. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-5.    |
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