PUNJAB GOVT GAZ. (EXTRA.), JULY 16,2012 (ASAR 25, 1934 SAKA)
PART-I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 16th July, 2012
No. 11-Leg./2012.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 13th July, 2012, is
hereby published for general information :
THE PUNJAB MUNICIPAL (AMENDMENT) ACT, 2012
(Punjab Act No. 8 of 2012)
AN
ACT
59
further to amend the Punjab Municipal Act, 1911.
Be it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows :
1. (1) This Act may be called the Punjab Municipal (Amendment) Short tille and Act, 2012.
(2) It shall be deemed to have come into force on and with effect from the fifth day of May, 2012.
2. In the Punjab Municipal Act, 1911 (hereinafter referred to as the
príncipal Ac), in section 61, in sub-section (2-4), in the proviso, for the sign appearing at the end, the sign *," shall be substituted and thereafter the following
proviso shall be inserted, namely :
*Provided further that on and with effect from the commencement
of the Punjab Municipal (Amendment) Act, 2012, no octroi shall be
levied on petrol and diesel.".
(2) Notwithstanding such repeal, anything done or any action taken
under the principal Act, as amended by the Ordinance referred to in sub-section
("7, Shall be deemed to have been done or taken under the principal Act, as
amended by this Act.
AJIT ARORA,
commencement.
3. () The Punjab Municipal (Amendment) Ordinance, 2012 (Punjab Repeal and saving.
Ordinance No. I of 2012), is hereby repealed.
Secretary to Government of Punjab,
Department of Legal and Legislative A ffairs.
Amendment in section 61 of
Punjab Act 3 of i911.
p r
PUNJAB GOVT GAZ. (EXTRA.), JULY 16, 2012 59
(ASAR 25, 1934 SAKA)
PART-1 }
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 16th July, 2012
No. 11-Leg./2012.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 13th July, 2012, is
hereby published for general information :—
THE PUNJAB MUNICIPAL (AMENDMENT) ACT, 2012
(Punjab Act No. 8 of 2012)
AN
ACT
further to amend the Punjab Municipal Act, 1911.
Be it enacted by the Legislature of the State of Punjab in the Sixty- third
Year of the Republic of India as follows :— ”
1. (1) This Act may be called the Punjab Municipal (Amendment) Short title and Act 2012. commencement
(2) It shall be deemed to have come into force on and with effect from
the fifth day of May, 2012.
2. In the Punjab Munijcipal Act, 1911 (hereinafter referred to as the Amendment i»
principal Act), in section 61, in sub-section (2-4), in the proviso, for the sign “.” ." Punjab Act 3
appearing at the end, the sign “:” shall be substituted and thereafter the following of 1911.
proviso shall be inserted, namely :—
“Provided further that on and with effect from t he commencement
of the Punjab Municipal (Amendment) Act, 2012, no octroi shall be
levied on petrol and diesel.”
3. (1) The Punjab Municipal (Amendment) Ordinance, 2012 (Punjab Repeal and saving.
Ordinance No. 1 of 2012), is hereby repealed.
(2) Notwithstanding such repeal, anyth ing done or any action taken
under the principal Act, as amended by the Or dinance referred to in sub-section
(1), shall be deemed to have been done or taken under the principal Act, as |
amended by this Act.
AJITARORA,
Secretary to Government of P unjab,
Department of Legal and Legislative Affairs.