PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 05, 2013 271
(AGHN 14, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The Sth December, 2013 No. 56-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th Day of November, 2013, is hereby published for general information:
THE PUNJAB REGIONAL AND TOWN PLANNING AND
DEVELOPMENT (AMENDMENT) ACT, 2013
(Punjab Act No. 45 of 2013)
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 fourth Year of the Republic of India as follows:
1. () This Act may be called the Punjab Regional and Town Short title and Planning and Development (Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
Commencement.
"Provided that in genuine cases of hardship of a class of person(s), the authority may, by general or specific order, reduce the amount of forfeiture for any person(s) for the reasons to be recorded in writing.".
2. In the Punjab Regional and Town Planning and Development Act, 1995 (hereinafter referred to as the principal Act), in section 45, in sub-section (3), for the words and signs "in no case shall exceed ten per cent of the total 11 amount of the consideration money, interest and other dues payable in respect of the transfer of the land or building or both should not be made.", the words and signs "shall be equivalent to ten per cent of the total amount of the consideration money, interest and other dues payable in respect of the transfer of the land or building or both should not be made:" shall be substituted and thereafter, the following proviso shall be added, namely:
Amendment in
Section 45 of
Punjab Act No.
of 1995.
PU T. Z. EX A),
AG 14, 1935 )
T TI E AIRS,
FICATION
The 5th December, 2013 No. 56-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th Day of November, 2013, is hereby published for general information:-
A ON
AM MENT) ACT, 2013
(Punjab Act No. 45 of 2013) further to amend the Punjab Regional and Town Planning and evel ent Act, 1995.
it t h egislature h t nj n h Sixt -
fourth ear h epubli o s:-
. 1) his ct a be called the Punjab Regional and Town short title and Planning and evelopment mendment) Act, 2013. commence ment.
(2) hal it ct om t publication f icial azet e.
2. unj b egional n Planning evel pment Act, mendment in reinafter principal Act), t , -secti n o_o" N > e (3), r ords s "in case shall exceed ten per cent of the total 11 of 1995. ount nsideration oney, t rest er es yable ect
of the transfer of the land uil i g t ul t ade. ords and signs "shall uivalent to er nt t e t l ount
consideration oney, t rest t er es yable ect sfer
of the land or building or both should t ade:" al bstit t d thereafter, the f o i g r viso al ded, namely:-
"Provided that in genuine cases of hardship of a class of person(s), uthority ay, eneral r ecific rder, ce ount f
forfeiture for any person(s) for ns r ed rit .
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 05,2013
(AGHN14, 1935 SAKA)
3. In the principal Act, in section 66, in the proviso, for the words "five Amendment in years", the words "three years" shall be substituted.
272
H.P.S. MAHAL,
378/12-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. section 66 of
Punjab Act No.
11 of 1995.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 05,2013 272
(AGHN 14, 1935 SAKA)
3. Inthe principal Act, in section 66, in the proviso, for the words "five Amendment in section 66 of
Punjab Act No.
11 of 1995.
years", the words "three years" shall be substituted.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 378/12-2013/Pb. Govt. Press, S.A.S. Nagar
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