pl INJAB GOVT.JAZ. (EXTRA), AUGUST 04.2014
(SRVN 13, 1936 SAKA)
PART I
GOVERNMENT OF PÙNJAB
DEPARTMENTOF LLEGALANDLEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
1.
Act, 2010, The 4th August, 2014 ..16-Leg./2014.-The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 17th Day of July,
014. is hereby published for general information:
THE PUNJAB LAND REFORMS (AMENDMENT) ACT, 2010
2.
(Punjab Act No. 15 of 2014)
AN
further to amend the Punjab Land Reforms Act, 1972.
61
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty-first Year of the Republic of India as follows:
(2) It shall come into force at once.
(1) ThisAct may be called the Punjab Land Reforms (Amendment) Short title and In the Punjab Land Reforms Act, 1972, in section 5, for sub-section Amendment in (), the following sub-section shall be substituted, namely:
commencement.
") Every person, who on the appointed day or at any time thereafter., owns or holds land as landowner or mortgagee with possession or tenant or partly in one capacity and partly in another in excess of the
permissible area, shall select his permissible area and intimate his selection o the Collector, and where land is situate in more than one district, to the
COlectors concerned, through a declaration, to be furnished in such form
dld manner and within such period, as may be prescribed and if such
rson has an adult son or adult daughter, he
shall also be entitled to
sCieet separate permissible area in respect of each such son or daughter,
oe case may be, out of the land owned or held by
him, subject to the
section 5 of
Punjab Act 10 of
1973.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 04,2014
(SRVN 13,1936 SAKA) -
PART 1
61
GOVERNMENT OF PUNJAB
PARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAR
NOTIFICATION
The 4th August, 2014 No. 16.-Leg./2014-The following Act of the Legislature of the State of ; punjab received the assent of
the President of India on the 17
th Day of July
2014, 18 hereby published for gen
eral information:-
THE P NJAB D E MS ENDMENT) ACT, 2010
( unj Act No. 15 of 2014) further 10 amend the Punjab Land ef s Act, 1972.
Br it enacted egislature he Stat e of Punjab in the Sixty-first vear of the Republic of India o s:-
1. (1) A led th e Punjab Land Reforms (Amendment ) Shorttitle and
Act, 2010.
om encement.
(2) It shal om n o o at o nce.
2. Inthe Pu L ef s Act, 1 in section 3, for sub-se ction Amendment in
section 5 of
Punjab Act 10 of
1973.
(1), the following sub-se sh be su s t uted, namely:-
"(1) E pe , w on the ap inted day or at any time
therea e , ow or ho ds land as lan downer or mortgagee with possessi on
or tenan or pa ly in one cap city and partly in another i n excess of the
permi area sha l select h is pe mi ble area and intima te his selection
to the C r, and w re land is situate in more thanone district, to the
Collecto s conc n , through a dec aration, to be furnished in such form
and m n and w thin su
ch period, as may be pre scribed and if such
person has an adu t son or a du t daug he sha l also
be entitled to
select separate permi b e area in respect of each suc h son or daughter,
3s the case may be, out
of the land owned or h
eld by him, subject to
the
1
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 04, 2014
(SRVN 13, 1936 SAKA)
condition that the land so selected together with the land already owned or held by such son or daughter, shall notexceed the permissible area of each such son or daughter:
62
Provided that where land is situated in more than one patwar circle. the declaration shall be supported by an affidavit in the prescribed form.".
H.P.S. MAHAL,
556/08-2014/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and legislative Affairs.
)
e e — — — — pUNJAB GOVT. GAZ. (EXTRA), AU
GUST 04,2014
(SRVN 13, 1936 SAKA)
io that the land so selected together with the land already own ed
cof
or held bY such
son or daugh
ter, shall notex
ceed the permis
sible area of
cach such so
n of daught
er:
62
provided that wher land is ituated in more than one pa twar circle,
the declaration shall be sup orted by an a ffidavit in the prescribed form.".
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and legislative Affairs
.
556/08-2014/Pb. Govt. Press. S. A.S. Nagar
2