PUNJAB GOVT GAZ. (EXTRA.), APRIL 29, 2011 (VYSK 09, 1933 SAKA)
PART-I DEPA RTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification The 29th April, 2011
No. 24-Leg.2011.-The following Act of the Legislature of the State of Duniab received the assent of the Governor of Punjab on the 20th April, 2011, and is hereby published for gerneral information :
THE PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND VALIDATION) ACT, 2011
(Punjab Act No. 20 of 2011)
AN
59
ACT
further to amend the Punjab Agricultural Produce Markets Act, 1961.
BE it enacted by the Legislature of the State of Punjab in the
Sixty-second Year of the Republic of India as follows
1. (1) This Act may be called the Punjab Agricultural Produce Short tite and Markets (Amendment and Validation) Act, 2011.
(2) It shal! be deemed to have come into force on and with effect from the lst day of January, 2011.
94 LR(P)-Govt. Press, U.T, Chd
2. In the Punjab Agricultural Produce Markets Act, 1961 (hereinafter referred to as the principal Act), in section 12-A, in the proviso, for the word and figure �December, 2010", the word and figure "December, 201l" shall be substituted.
GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
commencement
3. In the principal Act, in section 12-AAA, for the word and figure Amendment in
January, 2010", the word and figure January, 2011" shall be substituted.
Amendment in Puniab Act 23 of 1961
section 12-A of
section 12-AAA
of Punjab Act
23 of 196!
PUNJAB GOVT GAZ. (EXTRA), APRIL 29, 2011 59 (VYSK 09, 1933 SAKA) PART-1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUN Notification
The 29th April, 2011
JAB
No. 24-Leg.2011.—The following Act of the Legislature of the State of punjab received the assent of the Governor of Punjab on the 20th April, 2011 and is hereby published for general information :—
THE PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND VALIDATION) ACT, 2011
(Punjab Act No. 20 of 2011)
AN
ACT
further to amend the Punjab Agricultural Produce Markets Act. 196].
BE it enacted by the Legislature of the State of Punjab in the Sixty-second Year of the Republic of India as follows :—
1. (1) This Act may be called the Punjab Agricultural Produce Short title and Markets (Amendment and Validation) Act, 2011. commencement
(2) 1t shall be deemed to have come into force on and with effect from the 1st day of January, 2011.
2. Inthe Punjab Agricultural Produce Markets Act, 1961 (hereinafter fmendment " referred to as the principal Act), in section 12-A. in the proviso, for the word Punjab Act 23
and figure “December, 2010”, the word and figure “December, 20117 shall be of 1961
substituted.
. : p y dm in 3. In the principal Act, in section 12-AAA, for the word and figure Amend a “January, 2010”, the word and figure “January, 2011” shall be substituted. of Punjab Act
23 of 196! GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
94 LRP) Govt Press, U.T, Chd