Himachal Pradesh Tractor Cultivation (Recovery of Charges) (Amendment) Act, 1978*
| [Himachal Pradesh Act No. 34 of 1978]1 | [9th October, 1978] |
An Act to amend the Himachal Pradesh Tractor Cultivation (Recovery of Charges) Act, 1973 (Act No. 16 of 1973).
It is hereby enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-ninth Year of the Republic of India, as follows:-
1 For Statement of Objects and Reasons, see R.H.P. Extra., dated, 16-9-1978, p. 1238.
* Received the assent of the Governor, Himachal Pradesh on the 9th October, 1978 and was published in R.H.P. Extraordinary, dated the 19th October, 1978, P. 1901
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Tractor Cultivation (Recovery of Charges) (Amendment) Act, 1978.
(2) It shall come into force at once.
2. Amendment of section 2.- For existing clause (b) of section 2 of the Himachal Pradesh Tractor Cultivation (Recovery of Charges) Act, 1973 (16 of 1973), the following clause (b) shall bi substituted, namely;-
"(b) "Director" means the Director of Agriculture, Himachal Pradesh and includes any other officer so empowered by the State Government in this behalf."