THE PUNJAB GRAM PANCHAYAT (COMMON PURPOSES) LAND) EVICTION AND RENT RECOVERY
ACT, 1976
Punjab Act No. 20 of 1976
[Received the assent of the President of India on the 22nd April, 1976
and was first published for general information in the Punjab Government Gazette
(Extra-ordinary) Legislative Supplement, dated the 28th April, 1976.]
AN ACT to provide for the eviction of unauthorized occupants from
land reserved for common purposes under the East Punjab Holdings
(Consolidation) and Prevention of Fragmentation) Act, 1948, the management and
control whereof vests in the Gram Panchayat and for certain incidental matters.
Be it enacted by the Legislature of the State of Punjab in the Twenty
seventh year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Gram Panchayat (Common Short
title and commencement)
(2) It shall come into force at once.
2. In this Act, unless the context otherwise required,-
(a) "common purposes land" means land reserved for the common
purposes of a village under section 18 of the East Punjab Holdings
(Consolidation and Prevention of Fragmentation ) Act, 1948, the
management and control whereof vests in the Gram Panchayat
under section 23-A of the aforesaid Act;
(b) "Government " means the Government of the State of Punjab.
3. Notwithstanding anything contained in any law for the time being in force,
the Punjab premises and Land (Eviction and Rent Recovery) Act, 1973
(hereinafter referred to as the principal Act) shall apply to common purposes land
which shall be deemed to be public premises for the purposes of the principal Act.
4. Notwithstanding anything in the principal Act, an appeal under section 9 of that Act in relation to common purposes land shall lie to an officer not below the rank of a Joint Director of Panchayats appointed by the Government for the said purpose who shall be deemed to be the Commissioner under the Principal Act.