PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 17,2013 283
(AGHN 26, 1935 SAKA)
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
No. 62-Leg/2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 29th Day of
November, 2013, is hereby published for general infornation:
The 17th December, 2013
2.
THE PEPSU TENANCY AND AGRICULTURAL LANDS
(AMENDMENT) ACT, 2013
(Punjab Act No. 51 of 2013) AN
further to amend the Pepsu Tenancy and Agricultural Lands Act,
1955.
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty
fourth Year of the Republic of India, as follows:
1. (1) This Act may be called the Pepsu Tenancy and Agricultural Lands
(Amendment) Act, 2013.
«7-B. One time
concession.
(2) It shall come into force at once.
In the Pepsu Tenancy and Agricultural Lands Act, 1955, for section 7-B,
the following section shall be substituted, namely:
The concession given under sections 7 and 7-A to the land
owner, who is a Non-Resident Indian, shall be available
only in respect of his ancestral property and the property,
which has been purchased by him at least five years before from the date he files the ejectment application.".
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
388/12-2013/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Substitution of
section 7-B of
Punjab Act 13
of 1955.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 17,2013 283
(AGHN 26, 1935 SAKA)
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 17th December, 2013
No. 62-Leg./2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 29th Day of
November, 2013, is hereby published for general information:-
THE PEPSU TENANCY AND AGRICULTURAL LANDS
(AMENDMENT) ACT, 2013
(Punjab Act No. 51 of 2013)
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 the Sixty-
fourth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Pepsu Tenancy and Agricultural Lands
(Amendment) Act, 2013.
(2) It shall come into force at once.
2. Inthe Pepsu Tenancy and Agricultural Lands Act, 1955, for section 7-B,
the following section shall be substituted, namely:-
“7-B. The concession given under sections 7 and 7-A to the land
One time owner, who is a Non-Resident Indian, shall be available concession. only in respect of his ancestral property and the property,
which has been purchased by him at least five years before from the
date he files the ejectment application.”.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
388/12-2013/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Substitution of
section 7-B of
Punjab Act 13 of 1955.