PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 18.2016 9] (ASVN 26. 1938 SAKA)
PART I GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB x» NOTIFICATION
The 18th October, 2016
No. 33-Leg./2016. Punjab received the October, 2
-The following Act of the Legislature of the State of assent of the Governor of Punjab on the 17th Day of 016, is hereby published for general information:-
THE PUNJAB RURAL DEVELOPMENT (SECOND AMENDMENT) ACT, 2016. (Punjab Act No. 26 of 2016)
AN |
ACT Jurther to amend the Punjab Rural Development Act, 1987, Bt: it enacted by the Legislature of the State of Punjab in the Sixty-seventh Year of the Republic of India as follows:- I. (7) This Act may be called the Punjab Rura] Development Short title and (Second Amendment) Act, 2016.
commencement. (2) It shall come into force on and with effect from the date of jts publication in the Official Gazette. 2. In the Punjab Rural Development Act, 1987, after section 7, the Insertion of
following section shal] be inserted, namely:- section 7-A in [13
[2] : .
7-A. The State Government may direct the Board for the he Act 6 of Wbization, of utilization of Fund, us j¢ may deem fit, in the interest nd ofthe producers ang for the benefit ofthe persons paying the fee, including the dealer.”
| VIVEK PURI,
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1117/10-2016/Pp. Govt. Press, SAS Nagar