An Act to validate the imposition of certain taxes by the District Boards in Punjab.
Be it enacted by the legislature of the State of Punjab in the Sixth Year of the Republic of India as follows.
This Act may be called the Punjab District Boards (Tax Validating) Act, 1955.
Notwithstanding anything contained in the Punjab District Boards Act, 1883 (Act XX of 1883), the taxes imposed by District Boards specified in the first column of the schedule, the imposition of which was notified in the notifications specified in each case in the second colum of the Schedule, shall be deemed to have been legally imposed with effect from the dates so specified in the third column of the Schedule in each case as the date from which such taxes were imposed or were to come into force, and to remain legally in force, until altered, repealed or amended by competent authority.
| Name of District Board |
Number and date of notification |
Date of commencement |
| District Board Karnal |
No. 2105-B & C 47/10850, dated the 16th December, 1947. |
12th March, 1948. |
| District Board Karnal |
No. 8629-LB-51/II-6017, dated the 3rd November, 1951. |
1st April, 1952. |
| District Board Gurdaspur. |
No. 1724-LG(B)-52/1608, dated the 16th April, 1952. |
19th May, 1957. |
1. For statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1955, pages 722-23.
2. [Received the assent of the Governor of Punjab on the 11th November, 1955, and was first published for general information in the Punjab Government Gazette (Extraordinary) dated the 11th November, 1955]