) [ UNJAB
GOVT. GAZ (EX Ty (SRVN 5, 1939 ¢ PART |
GOVERNMENT OF PUNJAR DEPARTM ENT OF LEGA
XA), JULY 27, 2017 197 AKA)
LAND LEGISLATIVE AFP
NOTIFICATION
The 27th July, 2017 No.17-Le The fj Leg./2017,- he following Act of the Legislature of the State of ent of the Governor of Punjab on the 13th day of July,
AIRS, PUNJAB
(Punjab Act No. 13 of 2017)
AN
ACT
further to amend the Punjab Infrastructure (Development and Regulation) Act, 2002. BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Infrastructure (Development shorn title and and Regulation) Amendment Act, 2017. commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
In the Punjab Infrastructure (Development and Regulation) Act, Amendment in ¢
. : secuion 18 of incips yi ion 18, insub-section Ss" a 'natt rincipal Act), in section 18, Punjab Act 8 of eferred to as the prit 2002 (hereinafter ref ie (2),-
: u irman, Vice-Chairman", , d signs "Chairman, Co-Chairman, Vice-C hain
2 Terthe- words andsie man" shall be substituted; . ice-Chair Teeth and signs "Chairman, Vice
and
(ii) clause (aa) shall be omitted. Amendment in e princ
ile it e followi
ng item : ne item (ids the fo
£ Am i
'| sipal Acl
in section 19
, for Il (
"nen f |
! sid na |
Punjab Act 8 ot shall be Substituted, namely: tofa person acting as aChairman 2002. nt< : . intine
De ous a i
ber of the Board; or".
irman or Mel or Vice-Chairn
1
5.
PUNJAB GOVT. GAZ. (EXTRA), JUI
(SRVN 5, 1939 SAKA)
-Y 27, 2017 198 In the principal Act, in section 20, sub-section (3) shall be omitted. In the principal Act, in section 25, in sub-section (5), for the words
"Development Fund", the words "Consolidated Fund of the State" shall be substituted.
6. In the principal Act, in section 27, for sub-section (2), the following sub-section shall be substituted, namely:-
local authorities and any of the authority shall also be credited to
"(2) The amount of fee charged and collected under this Act, shall be credited to the Consolidated Fund of the State out of which, a budgetary grant may then be provided to the Development Fund, within such period and of such amount, as may be considered necessary. Any other grant from the Central/State Government, the Development Fund.".
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative A ffairs. _
1303/07-2017/Pb. Govt. Pre ss, S.A.S. Nagar
Amendment in
section 20 of
Punjab Act 8 of
2002.
Amendment in section 25 of Punjab Act 8 of
2002.
Amendment in section 27 of Punjab Act 8 of
2002.
2