PUNJAB GOVT. GAZ.(EXTRA), NOVEMBER 5, 2024
(KRTK 14, 1946 SAKA)
46
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, NOVEMBER 5, 2024
(KARTIKA 14, 1946 SAKA)
( lxxiii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab Apartment and Property Regulation (Amendment) Act, 2024. (Punjab Act No. 11 of 2024) Part - II Ordinances
Nil
Part - III Delegated Legislation Nil
Part - IV Correction Slips, Republications and Replacements
Nil
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1
47
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 25th October, 2024 No. 11-Leg./2024.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 24th day of October, 2024, is hereby published for general information :-
THE PUNJAB APARTMENT AND PROPERTY REGULATION
(AMENDMENT) ACT, 2024
(Punjab Act No. 11 of 2024)
AN
ACT
further to amend the Punjab Apartment and Property Regulation Act, 1995. 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 Apartment and Property Regulation (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 Apartment and Property Regulation Act, 1995 (hereinafter referred to as the principal Act), in section 20, after sub-section (4), the following sub-section shall be added, namely:-
"(5) Notwithstanding anything contained in this Act or in any other law of the State of Punjab for the time being in force, any person who upto the 31st day of July, 2024, for an area upto five hundred square yards situated in an unauthorized colony, has entered into a power of attorney, agreement to sell on stamp paper, or any other such document as the State Government may by notification specify, shall be entitled to get registration of such an area executed before a Registrar or Sub-Registrar or Joint Sub-Registrar and this exemption of getting such an area registered shall be available upto such date as may be notified by the State Government in this behalf. No Objection Certificate (NOC) from the concerned development authority of the Department of Housing and Urban Development or the concerned local urban body of the Department of Local Government shall not be required for such registration. Intimation Short title and
commencement.
Amendment in
section 20 of
Punjab Act 14
of 1995.
48
of each such document of Sale shall be given by the Registrar or Sub-Registrar or Joint Sub-Registrar to the concerned development authority of the Department of Housing and Urban Development or the concerned local body of the Department of Local Government, as the case may be:
Provided that the Registrar or Sub-Registrar or Joint Sub-Registrar shall register subsequent sale deeds in respect of such property, if it has not been divided, even after the date of exemption, as notified hereinabove, has passed under intimation to the aforementioned concerned authorities or local bodies:
Provided further that the provisions of sub-sections (1), (2) and (3) of this section shall not be applicable on such plot(s) of such individual(s) who have got their plots registered before a Registrar or Sub-Registrar or Joint Sub-Registrar under this sub-section."
3. In the principal Act, in section 36, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Any person or promoter or his agent registered under this Act, and any other promoter, who, without reasonable cause, fails to comply with or contravenes the provisions of Section 5 shall, on conviction, be punished with imprisonment for a minimum term of five years which may extend to ten years and with minimum fine of rupees twenty-five lac, which may extend to rupees five crores."
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 3234/11-2024/Pb. Govt. Press, S.A.S. Nagar Amendment
in section 36
of Punjab Act
14 of 1995.