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Punjab act 016 of 2011 : The Punjab Security of Land Tenures (Second Amendment) Act, 2011

PUNJAB GOVT GAZ. (EXTRA.), APRIL 28, 2011 S1

(VYSK 8, 1933 SAKA)

PART-Ê

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

Notification

The 28th April, 2011

No. 20-Leg./2011.-The foliowing Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 20th April, 2011 and is hereby published for general information :

THE PUNJAB SECURITY OF LAND TENURES (AMENDMENT) ACT, 2011

(Punjab Act No. 16 of 2011)

AN

-

ACT

further to amend the Punjab Security of Land Tenures Act, 1953.

BE it enacted by the Legislature of the State of Punjab in the Sixty

second Year of the Republic of India as follows :

1. (1) This Act may be called the Punjab Security of Land Tenures Short title and commencement.

(Amendment) Act, 2011.

(2) It shall comne into force at once.

2. In the Punjab Security of Land Tenures Act, 1953 (hereinafter referred Amendment in section 9-A of

to as the principal Act), in section 9-A, in the third proviso at the end, for the sign pmiah Yf

*", the sign �." shall be substituted, and thereafter, the following proviso shall be 1953.

added, namely Provided further that if the tenant is a company registered under

the Companies Act, 1956, it shall not be entitled to claim benefit

under this section.".

3. In the principal Act, in section 18, after sub-section (), the following Amendment in

sub-section shall be inserted, namely

"(1-A). Notwithstanding anything contained in sub-section (1), ifthe tenant

is a company registered under the Companies Act, 1956, it shal

not be entitled to purchase land from the landowner under this

section :". GOBINDER SINGH,

section 18 of

Punjab Act X of 1953.

Secretary to Government of Punjab,

Departiment of Legal and Legislative A ffairs.

PUNJAB GOVT GAZ. (EXTRA.), APRIL 28, 2011 51 (VYSK 8, 1933 SAKA)

PART-1

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

Notification

The 28th April, 2011

No. 20-Leg./2011.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 20th April, 2011 and is hereby published for general information :—

THE PUNJAB SECURITY OF LAND TENURES (AMENDMENT) ACT, 2011

(Punjab Act No. 16 of 2011)

AN

ACT

further to amend the Punjab Security of Land Tenures Act, 1953.

BE it enacted by the Legislature of the State of Punjab in the Sixty-

second Year of the Republic of India as follows :—

1. (I) This Act may be called the Punjab Security of Land Tenures

(Amendment) Act, 2011.

(2) It shall come into force at once.

2. Inthe Punjab Security of Land Tenures Act, 1953 (hereinafter referred

to as the principal Act), in section 9-A, in the third proviso at the end, for the sign

“”_ the sign “:” shall be substituted, and thereafter, the following proviso shall be

added, namely :—

“Provided further that if the tenant is a company registered under

the Companies Act, 1956, it shall not be entitled to claim benef it

under this section.”.

3. In the principal Act, in section 18, after sub-section (1), the following

sub-section shall be inserted, namely :—

“(1-4). Notwithstanding anything contained in sub-section (7), if the tenant

is a company registered under the Companies Act, 1956, it shall

not be entitled to purchase land from the l andowner under this

section >.

GOBINDER SIMGH,

Secretary to Government of Punjab,

Department of Legal and Legislative Affairs.

Short title and

commencement.

Amendment in

section 9-A of

Punjab Act X of

1953.

Amendment in

section 18 of

Punjab Act X of 1953.