1Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950*
| [Punjab Act No. 6 of 1950] | [12th April, 1950] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation. |
| 1950 .. | 6 | The Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950 | Extended to PEPSU Territory by Punjab Act 23 of 1953. |
It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1950 pages 157-58; for proceedings in the Assembly See Punjab Legislative Assembly Debates, Volume I, 1950, pages (19) 71-(19) 76 and (20) 15-(20) 19.
2. For Statement of Objects and Reasons, see Punjab Government Gazette (Extra ordinary), 1957, page 689.
* [Received the assent of his Excellency the Governor on the 12th April, 1950, and first published in the Punjab Government Gazette (Extraordinary) of April 15, 1950.]
1Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950*
| [Punjab Act No. 6 of 1950] | [12th April, 1950] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation |
| 1950 | 6 | The Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950 | Extended to the territories, which immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union, by Punjab Act 23 of 19572 Amended by the Haryana Adaptation of Laws Order, 19683 |
It is hereby enacted as follows:-
1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1950, pages 157-158; for proceedings in the Assembly, see Punjab Legislative Assembly Debates, Volume I, 1950, pages (19) 71-(19) 76 and (20) 15-(20) 19.
* [Received the assent of His Excellency the Governor on the 12th April, 1950, and first published in the Punjab Government Gazette (Extraordinary), of 15th April, 1950]
2. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1957, page 689.
3. See Haryana Government Gazette (Extra), dated 29th October, 1968, pages 531-567.
1. Short title and extent.- (i) This Act may be called the Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950.
(ii) It extends to the whole of the State of 4[Haryana]
4. Substituted for the word "Punjab" by the Haryana Adaptation of Laws Order, 1968.
2. Cess declared ???.- Notwithstanding anything contained in any Record-of-Rights prepared or any notification issued or order made under the Punjab Land Revenue Act, 1887, or any agreement express or implied or any custom or usage to the contrary, the Cess known as Kuri Kamini or Khudi Kamini including its other local variations (hereinafter referred to as the "said cess") shall cease to be levied.
3. Recovery of cess barred.- Notwithstanding anything contained in the Punjab Tenancy Act, 1887 (16 of 1887), or many other law for the time being in force, no suit or other legal proceedings for or in relation to the recovery of the said cess shall lie, or if already instituted shall be proceeded with nor shall the said cess be recoverable by any other means whatsoever.
4. Penalty for contravention.- Whoever with intent to evade the provisions of this Act accepts or obtains or agrees to accept or attempts to obtain from any person for himself or for any other person the village cess hereby abolished shall be punishable with fine which may extend to three hundred rupees and in default of the payment of the fine to simple imprisonment for a term which may extend to three months.
1. Short title and extent.-
(i) This Act may be called the Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950.
(ii) It extends to the whole of the State of Punjab.
2. Cess declared illeviable.- Notwithstanding anything contained in any Record-of-Rights prepared or any notification issued or order made under the Punjab Land Revenue Act, 1887 (XVII of 1887) or any agreement express or implied or any custom or usage to the contrary, the Cess known as Kuri kamini or Khudi Kamini including its other local variations (hereinafter referred to as the "said cess") shall cease to be levied.
3. Recovery of cess barred.- Notwithstanding anything contained in Punjab Tenancy Act, 1887 (XVI of 1887) or in any other law for the time being in force, no suit or other legal proceedings for or in relation to the recovery of the said cess shall lie, or if already instituted shall be proceeded with nor shall the said cess be recoverable by any other means whatsoever.
4. Penality for contravention.- Whoever with intent to evade the provisions of this Act accepts or obtains or agrees to accept or attempts to obtain from any person for himself or for any other person the village cess hereby abolished shall be punishable with fine which may extend to three hundred rupees and in default of the payment of the fine to simple imprisonment for a term which may extend to three months.