PUNJAB GOVT. GAZ. (EXTRA), JANUARY 23, 2013
(MAGHA 03, 1934 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PART I
1.
No. 4-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 16th January, 2013, is hereby published for general information:
THE PUNJAB VILLAGE COMMON LANDS (REGULATION)
AMENDMENT ACT, 2012
NOTIFICATION
2.
The 23rd January, 2013
3.
(4)
further to amend ihe Punjab Village Common Lands (Regulation) Act,
1961.
25
(Punjab Act No. 4 of 2013)
AN
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
ACT
This Act may be called the Punjab Village Common Lands (Regulation) Amendment Act, 2012.
In the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the principal Act), in section 5, in sub-section (5), for the sign " appearing at the end, the sign " shall be substituted and thereafter the following proviso shall be added, namely:
(2) It shall be deemed to have come into force on and with effect from the 31st day of August, 2012.
Provided that the condition of retaining fifty per cent of the total culturable land vested or deemed to have been vested in the Panchayat shall not be applicable, when such land is disposed of by way of sale, gift or exchange to any of the Depart1ment of the State Government or the Board or the Corporation owned or controlled by the State Government.".
(1) The Punjab Village Common Lands (Regulation) Amendment Ordinance, 2012 (Punjab Ordinance No. 5 of 20 12), is hereby repealed.
Short title and
commencement.
Amendment in
section 5 of
Punjab Act 18
of 1961.
Repeal and
savings.
| P NJAB VT. GAZ. TRA), ARY 23,2013 25
( AGHA 03,1934 KA)
I
E T ENT F AL LEGISLATIVE AFFAIRS, PUNJAB
OTIFI TI N
J he 3rd January, 013 o. -Leg./2013.—-The o ing ct f egislature f t tate f unjab ei ed ssent f overnor f unjab the 16th nuary, 013, 1 er y ublis ed for general formation :—
S LATI N)
E DMENT CT,
(Punjab Act No. 4 of 2013) further to amend the Punjab Village Common Lands (Regulation) Act,
1961.
Short title and commencement. it ct Legislature of the State of Punjab in the Sixty-third ear f h epublic i s:-
. 1 hi ct a alled the Punjab Village Common Lands egulation) Amendment Act, 2.
[Itshallb o into force on and with effect bi from th of August, .
2. h j i lage on Lands (Regulation) Act, 1961 e ndment in
(he i after e o h ipal Act), in section 5, in sub-section (3), AH N g
for the sign "." appearing at the e the sign "." sh l su t u e n of 1961.
h after the following proviso shall be added, namely:-
«provide th th c dit retaining fifty per cent of the
4) total culturable land vested or de emed to ve been v ted in the : Panchayat shall n be ap l ble, w suc h land is disposed of
by w o le, g o exch to any of the D rtment of the
State Government o the B o the C r on owned or
controlled by the S a e G er ent."
3. T P ab V lag C m L (R ul ation) A e ment Repeal and Ordinance, 2012 (Punjab O n N 5 20 is he reby S*VI&%
rep .
1
PUNJAB GOVT. GAZ (EXTRA), JANUARY 23, 2013
(MAGHA 03, 1934 SAKA)
(2) Notw ithstanding such repeal, anything done or any action taken under the principal Act, as anended by the Ordinance referred to in sub-section (), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
26
H.P.S. MAHAL,
0139/1-2013/Pb. Govt. Press, S.A.S. Nagar Secretaryto Government of Punjab, Departmentof Legal and Legislative Affairs.
PUNJAB GOVT GAZ (XTRA), JANUARY 23.2013 26
(MAGHA 03, 1934 SAKA)
(2) Notwithstanding such repeal. anything done or any action taken under the principal Act, as amended by the Ordinance referred to m sub-section (7), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 0139/1-2013/Pb. Govt. Press, S.A.S. Nagar
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