PART-I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB
Notification
The 28th April, 20l1
No. 23-Leg./2011,-The following Act of the Legislature ofthe State of Punjab received the assent of the Governor of Punjab onihe
20th April, 2011 and is hereby published for general information:
THE PEPSU TENANCY AND AGRICÜLTURAL LANDS
(SECOND AMENDMENT) ACT, 2011
(Punjab Act No. 19 of 2011)
AN
ACT
further to amend the Pepsu Tenancy and Agricultural Lands Act, 1955.
BE it enacted by the Legislature of the State of Punjab in ihe Sixty
second Year of the Republic of India, as follows :
57
1. (1) This Act may be called the Pepsu Ternancy and Agricultural Short itle and
Lands (Second Amendment) Act, 2011.
(2) It shall come into force at once. tenancy for a
fixed term.
2. In the Pepsu Tenancy and Agricultural Lands Act, 1955 (hereinafter Amendment in section 7 of referred to as the principal Act), in section 7, in sub-section (), in clause (), at
the end, for the sign " the sign and word :
and" shal! be substituted, and of 1955.
thereafter, ihe following clause shall be added, nameiy:
"(g) that the tenancy is for a fixed term, supported by a registered
agreement entered into by the landowner and the tenant, and
such term has expired.".
3. In the principal Act, after section 15, the following section shall be Insertionof inserted, namely
15-A. The provisions of section 15 shall not be applicable,
Provisions of where the tenancy is for a fixed term, supported by
section 15 not a registered agreement entered into by the
to apply to landowner and the tenant, and such term has cornmencemcnt.
expired.".
section !$-A
Punjab Act
13 of 1955
Z. E RA.). I .
VYSK 8, 1933 AKA)
1
T I I
I S,
ot cation The 28th April, 2011 o. . 2 .—T o low g c h egislat re h
t j e v h t h over r
o j h
0th April, 2011 s l eral n o at i n —
E P N U AL
(SECO E DMENT) T, il (P ab ct o. )
r her to h cy and Agricultur al s ct, 5.
t it t h egislature h t t j n h Sixty-
ear h epublic ia, lows —
1. (1) hi ct a nancy gricultural ort u le s end ent ct, 1.
Sommeniement
(2) It al m n ce.
2. n e s ancy gricultural ds ct, 3 reinafter endment n rred e as he cipal ct), t , n -secti n 1), n 7) oy 7, Punjab Act 13
d, g ".", g or ". "
all bstit ted, 55
reafter, the owing e all ed, e. —
" j at he e is or a xed m, ported a i red
ent t an ner
ant,
m xpired."
3. n r cipal ct, f r t , owi t shall
sert n of
.
section 5 i serted, namely — in nj ct
. .
. 13 of
"15 A visi ns t al t plicabl e.
provisions of Where y x , ort
tion m t ered em ed
to apply © jandowner t n ant, t s
tenan r .
t . pir d."
1
4. In the principaiAct, in section 18. for sub-section (), the following Amendment in Sub-section shall be substitutcd, namely:
"(4)
58
Ifa tenant dies during the term of his tenancy, the tenancy shali, subject to the provisions of sub-section (2), devolve on his lineal descendants, in the line of descent, if any. or on the widow, if she has not re-married.".
5. in the principal Act, in section 20, in cause (b), in the proviso, at the end, for the sign .", the sign ";" shall be substituted, and thereafter, the following proviso shal! be added, namely
"Provided further that this definition shall not apply to the tenancy for a fixed term, supported by a iegistered agreenent entered into by the landowner and the tenant, and such tern has expired, as provided in clause (g) of sub-section (1) of section 7.".
GOBINDER SINGH,
84 LR(P) Gov. Press, U.T, Chd. Secretary to Government of Punjab, Department of Legal and Legisiative A ffairs. secticn !8 of
Punjab Act 13
of 1955
Amendment in
Ponitd i3
6. In the principal Act, in section 30, the word "male", wherever Amendment in occurring, shall be omitted
section 20 of
of 1955
section 30 of
Puniab Act 13
of 1955
PUNJAB GOVT GAZ. (EXTRA.), APRIL 28.20 1 58 (VYSK 8, 19 3 SAKA
4. Inthe principai Act, in section 18. for sub-section (7), the following Amendment in sub-section shall be substituted, namely : — section bd of
" in Ca . : A f 1955 (1) If a tenant dies during the term of his tenancy the tenancy shali, subject to the provision of sub-se ion (2), devolve on his lineal descendants, in the line of desc if any. or on the widow, if she has not re-m rr ."
S. in the principal Act, in section 20, in clause (3) in the p o at Amendment in ' section 20 of
the end, for the sign ".", the sign ":* shall be substituied. and thereafter, the Pungals Act 12 following proviso shall be added, namely .— of 1955
"Provided further that this definition shai n ap to the tenancy for a fixed term, supported by a regis a ein t entered into by the landowner and the tenant, u erm i d, as provided in clause (g) of sub-section (1) of section 7.7.
6. In the principal Act, in section 30, the word "male", herever endment in section 30 of occurring, shall be omitted Puniab Act 13 of 1955
BI H,
ecretary overnment unjab, Department of egal egislative ffairs.
84 LR(P)- Govt. Press, U.T, Chd.
2