EXTRAORDINARY
Published by Authority
CHANDIGARH, MONDAY, SEPTEMBER 16, 2024
(BHADRA 25, 1946 SAKA)
( lxii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab Panchayati Raj (Amendment) Act, 2024.
(Punjab Act No. 8 of 2024) Part - II Ordinances
Nil
Part - III Delegated Legislation Nil
Part - IV Correction Slips, Republications and Replacements
Nil
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PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 16th September, 2024 No. 8-Leg./2024.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 14th day of September, 2024, is hereby published for general information :-
THE PUNJAB PANCHAYATI RAJ (AMENDMENT) ACT, 2024
(Punjab Act No. 8 of 2024)
AN
ACT
further to amend the Punjab Panchayati Raj Act, 1994. Be it enacted by the Legislature of the State of Punjab in the Seventy- fifth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Panchayati Raj (Amendment) Act, 2024.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Panchayati Raj Act, 1994, in section 12, after sub-section (4), the Explanation shall be omitted.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
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3193/9-2024/Pb. Govt. Press, S.A.S. Nagar Short title
and
commencement.
Amendment in
section 12 of
Punjab Act 9 of
1994.
2