Northern India Canal and Drainage (Punjab Amendment) Act, 1953*
| [Punjab Act No. 19 of 1953]1 | [24th April, 1953] |
An Act to amend the Northern India Canal and Drainage Act, 1873 (Act No. VIII of 1873).
It is hereby enacted as follows:-
1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), dated 9th April, 1953, p. 49.
* Received the assent of the Governor of Punjab on the 24th April, 1953, and was first published in the Punjab Government Gazette (Extraordinary), of 28th April, 1953.
1. Short title.- This Act may be called the Northern India Canal and Drainage (Punjab Amendment) Act, 1953.
2. Amendment of section 59 of Act No. VIII of 1873.- For section 59 of the Northern India Canal and Drainage Act, 1873 (hereinafter referred to as the ‘said Act’), the following shall be substituted, namely:-
"(1) The proportion of the cost, other than that which is to be defrayed by Government, in respect of such scheme, may be charged from the owners of all lands made chargeable under section 57, in accordance with rules made by the State Government in this behalf.
(2) An owner shall be competent to contribute towards the charges payable by him either wholly or in part in terms of land, labour or cash in the manner prescribed by rules made in this behalf."
3. Amendment of section 60 of Act No. VIII of 1873.- For section 60 of the said Act, the following shall be substituted, namely.-
"Any sum certified by the Divisional Canal Officer to be due under the last preceding section and which remains unpaid after the expiry of the period during which it was payable, shall be recoverable from the owner liable for the same as if it were an arrears of land revenue."