Punjab act 019 of 2022 : The Punjab Village Common Lands (Regulation) Amendment Act, 2022 (Punjab Act No. 19 of 2022)

4 Nov 2022
Department
  • Department of Rural Development And Panchayat

EXTRAORDINARY

Published by Authority

CHANDIGARH, FRIDAY, NOVEMBER 4, 2022

(KARTIKA 13, 1944 SAKA)

( cxviii )

LEGISLATIVE SUPPLEMENT

Contents Pages Part - I Acts

The Punjab Village Common Lands (Regulation) Amendment Act, 2022 (Punjab Act No. 19 of 2022)

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil ______

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77

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 4th November, 2022

No.19-Leg./2022.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st day of October, 2022, is hereby published for general information:-

THE PUNJAB VILLAGE COMMON LANDS (REGULATION)

AMENDMENT ACT, 2022

(Punjab Act No. 19 of 2022)

AN

ACT

further to amend the Punjab Village Common Lands (Regulation) Act, 1961. BE it enacted by the Legislature of the State of Punjab in the Seventy- third Year of the Republic of India as follows:-

1. (1) This Act may be called the Punjab Village Common Lands (Regulation) Amendment Act, 2022.

(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.

2. In the Punjab Village Common Lands (Regulation) Act, 1961, in section 2, in clause (g), after sub-clause (5), the following shall be inserted, namely:-

"(6) lands reserved for the common purposes of a village under section 18 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (East Punjab Act 50 of 1948), the management and control whereof vests in the Gram Panchayat under section 23-A of the aforesaid Act; Explanation.- Lands entered in the column of ownership of record of rights as "Jumla Malkan Wa Digar Haqdaran Arazi Hassab Rasad", "Jumla Malkan" or "Mushtarka Malkan" shall be shamilat deh within the meaning of this section;"

NAVAL KUMAR,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Short title and

commencement

Amendment in

section 2 of

Punjab Act 18

of 1961

2694/11-2022/Pb. Govt. Press, S.A.S. Nagar