Himachal pradesh act 006 of 1961 : Northern India Canal and Drainage (Punjab Amendment) Act, 1961

Preamble

Northern India Canal and Drainage (Punjab Amendment) Act, 1961*

[Himachal Pradesh Act No. 6 of 1961][11th February, 1961]

An Act to amend the Northern India Canal and Drainage Act, 1873, in its application to the State of Punjab.

Be it enacted by the Legislature of the State of Punjab in the Twelfth Year of the Republic of India as follows:-

* Received the assent of the President of India on February 11, 1961, and was first published in the Punjab Gazette (Extra.), Legislative Supplement, Part I, dated February 21, 1961/Phalguna 2, 1882, Saka.

Amended, repealed or otherwise affected by:

A.O. 1968, published in R.H.P., dated 1-2-1969, P. 158-61.

Section 1. Short title

1. Short title.- This Act may be called the Northern India Canal and Drainage (Punjab Amendment) Act, 1961.

Section 2. Amendment of section 1 of Central Act VIII of 1873

2. Amendment of section 1 of Central Act VIII of 1873.- For clause (11) of section 3 of the Northern India Canal and Drainage Act, 1873, in its application to 1the territories specified in sub-section (1) of section 5 of the Punjab Re-organisation Act, 1966], the following shall be substituted, namely:-

"(11) "Culturable commanded area" means that portion of the culturable irrigable area which is commanded by flow or lift irrigation from an irrigation channel, outlet or State Tube-well."

1. Sub-s. for "State of Punjab" by A.O. 1968.

SECTIONS