PUNJAB GOVT. GAZ. (EXTRA), APRIL l6, 2013 (CHTR 26, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL ANID LEGISLATIVE AFEAIRS, PUNJAB NOTIFICATION
Thel 6th April, 2013
No. 32-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 10th Day of April, 20 13, is hereby published for general information:
THE PUNJAB MUNICIPAL CORPORATION
(AMENDMENT) ACT, 2013
3.
(Punjab Act No. 32 of 2013)
AN
ACT
further to amend the Punjab Municipal Corporation Act, 1976.
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 Punjab Municipal Corporation
(Amendment) Act, 2013.
191
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2 In the Punjab Municipal Corporation Act, 1976 (hereinafter referred
to as the principal Act), in section 2, clause (62-a) shall be omitted.
In the principal Act, section 42-A shall be omitted.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Aairs.
0203/4-2013/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Omission of
clause (62-a) ot section2 of
Punjab Act 42 of 1976.
Omission of
section 42-A of
Punjab Act 42 of 1976.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013 191
(CTTTR 26, 1935 SAKA)
oo PARTI BN
DEPARTMENT OF T.EGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
Thel6th April, 2013
No. 32-Leg./2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 10th Day of
April, 2013. is hereby published for general information:-
THE PUNJAB MUNICIPAL CORPORATION
(AMENDMENT) ACT, 2013
(Punjab Act No. 32 of 2013)
AN
ACT
further to amend the Punjab Municipal Corporation Act, 1976.
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 Punjab Municipal Corporation
(Amendment) Act, 2013.
(2) publication in the Official Gazette.
It shall come into force on and with effect from the date of its
2. Inthe Punjab Municipal Corporation Act, 1976 (hereinafter referred
to as the principal Act), in section 2, clause (62-a) shall be omitted.
3. Inthe principal Act, section 42-A shall be omitted.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Aflairs.
0203/4-2013/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Omission ot
clause (62-a) of
section 2 of
Punjab Act 42
of 1976
Omission ol
section 42-A of
Punjab Act 42
ot 1976