PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 17,2013 281
(AGHN 26, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
GOVERNMENT OF PUNJAB
NOTIFICATION
No. 61-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:
2..
The 17th December, 2013
THE PUNJAB SECURITY OF LAND TENURES (AMENDMENT)
ACT, 2013
(Punjab Act No. 50 of 2013)
9-B. One time
concession.
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
fourth Year of the Republic of India, as follows:
1. () This Act may be called the Punjab Security of Land Tenures
(Amendment) Act, 2013.
(2) It shall come into force at once.
In the Punjab Security of Land Tenures Act, 1953, for section 9-B, the
following section shall be substituted, namely:
The concession given under sections 9 and 9-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 9-B of
Punjab Act X of
1953.
oo
PUNJAB GOVT.GAZ. (EXTRA), DECEMBER 17,2013 281
(AGHN 26, 1935 SAKA)
PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 17th December, 2013
No. 61-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 PUNJAB SECURITY OF LAND TENURES (AMENDMENT)
ACT, 2013
(Punjab Act No. 50 of 2013)
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-
fourth Year of the Republic of India, as follows:-
1. (I) This Act may be called the Punjab Security of Land Tenures
(Amendment) Act, 2013.
(2) It shall come into force at once.
2. In the Punjab Security of Land Tenures Act, 1953, f or section 9-B, the
following section shall be substituted, namely:-
“9-B. The concession given under sections 9 and 9-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 bef ore 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 9-B of
Punjab Act X of
1953.