Punjab Town Improvement (Amendment and Miscellaneous Provisions) Act, 1965*
| [Punjab Act No. 27 of 1965] | [21st November, 1965] |
An Act to amend the Punjab Town Improvement Act, 1922, for the purpose of extending it to the territories which immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union and to repeal the Pepsu Town and Suburban Areas Development Act, 2008 Bk. (Pepsu Act XXI of 2008 Bk.).
Be it enacted by the Legislature of the State of Punjab in the Sixteenth Year of the Republic of India as follows:-
* Received the assent of the President of India on the 21st November, 1965 and was published in the Punjab Gazette (Extra), Legislative Supplement, Part I, dated the 2nd December, 1965
1. Short title.- This Act may be called the Punjab Town Improvement (Amendment and Miscellaneous Provisions) Act, 1965.
2. Amendment of section 1 of Punjab Act 4 of 1922.- (Incorporated in the Principal Act).
3. Repeal and savings.- (1) The Pepsu Town and Suburban Areas Development Act, 2008 Bk. (Pepsu Act No. XXI of 2008 Bk.), is hereby repealed:
Provided that the repeal shall not affect-
(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or
(c) any penalty, forefeiture or punishment incurred in respect of any offence committed against the Act so repealed; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(2) Subject to the provisions of the proviso to sub-section (1):-
(a) any road laid out or partially or wholly made by the Central Planning Authority under the Act repealed by sub-section (1); and
(b) any portion of the land of a landowner which has been shown as a road or street in a lay-out in respect of that land sanctioned under section 17 of the Act, repealed by sub-section (1), shall, notwithstanding such repeal or anything contained in the Punjab Municipal Act, 1911, be deemed to be a ‘street’ as defined in clause 13(a) of section 3 of the said Municipal Act, and the Committee concerned shall have the same control over such road or portion of the land as it has over a street under the said Municipal Act.