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.