Punjab act 003 of 1934 : Punjab Small Towns (Tax-Validating) Act, 1934

Preamble

1Punjab Small Towns (Tax-Validating) Act, 1934*

[Punjab Act No. 3 of 1934][8th March, 1934]
1 2 3 4
Year No Short title Whether repealed or otherwise affected by legislation
1934 III The Punjab Small Towns (Tax-Validating) Act, 1934

An Act to validate the imposition of certain taxes by Town Committees in the Punjab.

Whereas, it is necessary to remove doubt as to the legality of certain taxes imposed by certain Town Committees in Punjab and whereas the previous sanction of the Governor-General has been obtained under sub-section (3) of section 80-A of the Government of India Act; It is hereby enacted as follows:-

1. For Statement of Objects and Reasons, see the Punjab Gazette, 1934. Part I, page 77, and for proceedings in Council, see the Punjab Legislative Council Debates, Vol. XXIV, pages 208-209.

* [Received the assent of His Excellency the Governor on the 8th March, 1934, and that of His Excellency the Viceroy and Governor-General on 29th March, 1934, and was first published in the Punjab Gazette of the 6th April, 1934.]

Preamble

Punjab Small Towns (Tax-Validating) Act, 1934*

[Punjab Act No. 3 of 1934]1[8th March, 1934]

An Act to validate the imposition of certain taxes by Town Committees in the Punjab.

Whereas it is necessary to remove doubts as to the legality of certain taxes imposed by certain town committees in Punjab and whereas the previous sanction of the Governor-General has been obtained under sub-section (3) of section 80-A of the Government of India Act; It is hereby enacted as follows:-

1. For Statement of Objects and Reasons, see the Punjab Gazette, 1934 Part I, Page 77.

Amended, repealed or otherwise affected by-

A.O. 1968, published in R.H.P. dated the 1st February, 1969, P. 158-161.

* Received the assent of His Excellency the Governor on the 8th March, 1934, and that of His Excellency the Viceroy and Governor-General on 29th March, 1934, and was published in the Punjab Gazette, dated the 6th April, 1934

Section 1. Short title

1. Short title.- This Act may be called the Punjab Small Towns (Tax-Validating) Act, 1934.

Section 2. Validation of taxes imposed by certain town committees

2. Validation of taxes imposed by certain town committees.- Notwithstanding anything contained in any law, the taxes imposed by the town committees, specified in the first column of the schedule, the imposition of which was notified in the notification specified in each case in the second column of the schedule and the taxes, if any, the imposition of which was notified in notifications cancelled by notifications so specified, shall be deemed to have been legally imposed with effect from the dates notified in each case as the date from which such taxes were imposed or were to come into force and to have remained legally in force until the commencement of this Act or until the dates with effect from which the notifications in which their imposition was notified were cancelled, as the case may be.

Schedule

Schedule

SCHEDULE

Name of local body Notification
Kangra Town Committees. No. 26431, dated the 26th November, 1924. 1* ******

1. Entries relating to Alawalpur omitted by A.O. 1968.

Schedule

SCHEDULE

Name of Local body Notification
Town Committees
Kangra No. 26431, dated 26th November, 1924
Alawalpur No. 26429, dated 26th November, 1924

Section 1. Short title

1. Short title.- This Act may be called the Punjab Small Towns (Tax-Validating) Act, 1934.

Section 2. Validation of taxes imposed by certain town committee

2. Validation of taxes imposed by certain town committee.- Notwithstanding anything contained in any law, the taxes imposed by the town committees, specified in the first column of the schedule, the imposition of which was notified in the notifications specified in each case in the second column of the schedule and the taxes, if any, the imposition of which was notified in notifications cancelled by notifications so specified, shall be deemed to have been lagally imposed with effect from the dates notified in each case as the date from which such taxes were imposed or were to come into force and to have remained legally in force until the commencement of this Act or until the dates with effect from which the notification in which their imposition was notified were cancelled, as the case may be.

SECTIONS