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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 18, 2017 22]
(AGHN 27, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th December, 2017 No.29-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of December, 2017, is hereby published for general information:-
THE PUNJAB LAND REFORMS (AMENDMENT) ACT, 2017.
(Punjab Act No. 19 of 2017)
AN
ACT
further to amend the Punjab Land Reforms Act, 1972. 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 Land Reforms (Amendment) Short title and Act, 2017.
(2) It shall be deemed to have come into force on and with effect from commencement.
the 24th January, 1971:
Provided that the provision being made by section 2 of this Act shall come into force at once.
2. In the Punjab Land Reforms Act, 1972,(hereinafter referred to as the Amendment in principal Act), in section 3, in clause (8), the words "but shall not include land Section 3 of : . a
; Pp :
under banana or guava trees or land comprised in vineyard" shall be omitted. ane ats ane
3. Inthe principal Act, in section 27, for clause (j), the following clause (j) Amendment in shall be substituted, namely:- section 27 of
Punjab Act 10 of
"(j) land not covered under clause (h) and (i), acquired by a person 1973. for non-agricultural purposes such as housing, industrial, infrastructure projects, special economic zone (SEZ), tourism units (hotels and resorts), public utilities, warehousing, commercial, cultural, recreational, sports, religious, institutional:
Provided that where land is acquired for non-agricultural purposes as per provisions of clauses (h), (i) or (j), such person
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> ' kT rar PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 18, 2017 222 (AGHN 27,1939 SAKA) Would be re quired to intimg ite such intention of change of land use for hon-agricultur al purposes to the Collector within one year from the date Of publication of the Punjab Land Reforms (Amendment) Act, 2017 or within one year from the date of acquisition of such land and in such cases, the Collector, on receipt of such intimation, shall cause the necessary entries to be recorded in the revenue record to this effect. Explanation.- For the purposes of clauses (h), (i) and Gj) of this Section-
(1) where an agricultural activity is carried out primarily as an activity subservient to a non-agricultural activity or purpose of such person, in such cases, such land shall be deemed to
have been acquired for non-agricultural purposes: and
(ii) a person intending to carry out any development on land covered under these clauses, shall be required to obtain necessary permission under the Punjab Regional and Town Planning and Development Act, 1995 or the Punjab New Capital (Periphery) Control Act, 1952, as may be applicable.".
VIVEK PURI,
Secretary to Government of Punjab Department of Legal and Legislative Affairs. 1397/12-201 7/Pb. Govt. Press, S.A .S. Nagar
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