PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 05, 2013269
(AGHN 14, 1935 SAKA)
PARTI
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The Sth December, 2013 No. 55-Leg/2013.-The following Act of the Legislature of the Stateof Punjab received the assent of the Governor of Punjab on the 21st Day of November, 2013, is hereby published for general information:
THE PUNJAB LAWS (SPECIAL PROVISIONS) AMENDMENT
ACT, 2013
(Punjab Act No. 44 of 2013)
AN
ACT
further to amend the Punjab Laws (Special Provisions) Act,
2013.
BE it enacted by the Legislature of the State of Punjab in the Sixty
fourth Year of the Republic of Indiaas follows:-
1. () This Act may be called the Punjab Laws (Special Provisions) Short titleand Amendment Act, 2013.
(2) Itshall come into force on and with effect from the date of its publication in the Official Gazette. commencement.
2. In the Punjab Laws (Special Provisions) Act, 2013, in section 3, in Amendment in sub-section (), in clause (c), for the words
"one year except in the cases forwarded and pending before any court or first information of reporthas
been lodged" occurring at the end, the words and sign "one year. However, after the expiry of a period of one yea, the prosecution proceedings shall be
continued in the cases, which are pending inthe competent court of law except
in the cases where the offence has been compounded and plot or building,as the case may be, has been regularizedby the competent authority under the Act" shall be substituted,
(2) Notwithstanding such repeal, anything done or any action
section3 of
Punjab Act 35 of
20o13.
3. (1) The Punjab Laws (Special Provisions) Amendment Repeal and saving.
Ordinance, 2013 (Punjab Ordinance No. 9 of 20 13), is hereby repealed.
[See
PUNJAB GOVT. GAZ. (EXTRA), DECEMB R 05,2013 269
(AGHN 14, 1935 SAK
PART 1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFA R PUNJAB
NO IFICATION
The Sth Dece ber 2013 No. 55-Leg./2013.-The following Act of the Legislature of the State of Pu ab received the assen of the G of Pu ab on the 21 D y of November, 2013, is hereby pu she for ge informati n:-
HE PUNJAB LAW (SPECIAL PRO SIONS) M DM NT
A 2013
(Pun ab Act N 44 o 2 further to amend the Punjab Laws S ecial visi ns) ct, 013. BE it enacted by the egislature h j n h Sixty- fourth Year of the Republic of o s:
1. (1) This ct a l d nj s ecial Provisions) Short title and men e Act, 2013.
commencement.
(2) Itshal e it eff ct from the date of its publication in the Official azette.
2. Inthe unjab a s pecial rovisions) ct, 013, i section 3, in Amendment in forwarded and pending before a y court or first i r ation of r port has 2013. been lodged" occurring at the end, t e words and si n "one year. However, after the expiry of a period of one year, the prosecution proce dings hall be continued in the cases, which are pending in the compet nt court of l except in the cases where the offence has be n compounded and plot or building, as the case may be, has been regularized by the compet nt authority under the
1
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 05, 2013 270
(AGHN 14, 1935 SAKA)
taken under the principal Act, as amended 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.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 378/12-2013/Pb. Govt. Press, S.A.S. Nagar
UN AB GOVT. G (EXTR , CEMBER 05,2013 270
AGH 14, 1935 A )
taken u the p n l A t as am by the O refe re to in sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended th s Act
H S
S r t to G ent o P j , Department of Legal and L gislati e Affairs. 378/12-2013/Pb. Govt. Press, S.A.S. Nagar
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