PUNJAB GOV'T. GAZ. (EXTRA), OCTOBER 21, 2016 93
(ASVN 29, 1938 SAKA)
PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
"NOTIFICATION
The 21st October, 2016
No. 34-Leg./2016.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the [8th Day of
October, 2016, is hereby published for general information:-
THE PUNJAB REGIONAL AND TOWN PLANNING AND
DEVELOPMENT (AMENDMENT) ACT, 2016.
(Punjab Act No. 27 of 2016) AN
ACT
further to amend the Punjab Regional and Town Planning and.
Development Act, 1995.
BE it enacted by the Legislature of the State of Punjab in the Sixty-seventh
Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Regional and Town
Planning and Development (Amendment) Act, 2016.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. Inthe Punjab Regional and Town Planning and Development Act,
1995, in section 79, in the proviso thereunder, for the words “ten years”, the
words “fifteen years” shall be substi tuted.
VIVEK PURI,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
1119/10-2016/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Amendment in
section 79 of
Punjab Act 11 of
1995.