District Board (Tax Validating) Act, 1955
PUNJAB ACT 027 OF 1955
11 November, 1955
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.
Section 1. Short title
This Act may be called the Punjab District Boards (Tax Validating) Act, 1955.
Section 2. Validation of taxes imposed by certain District Boards
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the date from which such taxes were imposed or were to come into force, and to remain legally in force, until altered, repealed or amended by competent authority.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. |