PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 28, 2018 101
(ASVN 6, 1940 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 28th September, 2018 No.23-Leg./2018.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of September, 2018, is hereby published for general information:-
THE PUNJAB SETTLEMENT OF AGRICULTURAL
INDEBTEDNESS (AMENDMENT) ACT, 2018
(Punjab Act No. 22 of 2018)
AN
ACT
further to amend the Punjab Settlement of Agricultural Indebtedness Act,
2016.
BE it enacted by the Legislature of the State of Punjab in the Sixty-ninth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Settlement of Agricultural Indebtedness (Amendment) Act, 2018.
7)
publication in the Official Gazette. It shall come into force on and with effect from the date of its
2. In the Punjab Settlement of Agricultural Indebtedness Act, 2016 (hereinafter referred to as the principal Act), in section 2, in clause (j), for the word "District", the word "Divisional" shall be substituted.
3. Inthe principal Act, after section 3, the following section shall be inserted, namely:-
"3-A. The Government shall notify the maximum amount of debt that Minimum limit can be advanced by the creditor to the debtor on per of debt. acre basis.".
4. Inthe principal Act, for section 5, the following section shall be substituted, namely:-
Short title and
commencement.
Amendment of
section 2 of
Punjab Act 15 of
2016.
Insertion of section 3-A of Punjab Act 15 of
2016.
Substitution of section 5 of Punjab Act 15 of
2016.
1
PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 28, 2018 102
(ASVN 6, 1940 SAKA)
"5. (1) The Government shall establish a Divisional Agricultural Debt Establishment Settlement Forum (hereinafter referred to as Forum) of Divisional at every division of the State to carry out the purposes Agricultural . a. ce ee gee
Debt of this Act within the territorial jurisdiction of such Settlement division.
Forum.
(2) The Forum shall consist of three members including a Chairman and two members, to be nominated by the Government.
(3) The Chairman of the Forum shall be the Commissioner of the division and two ex-officio members to be nominated, by notification, one each from the Department of Agriculture and Revenue.
(4) The Forum shall have the jurisdiction to make settlement between the debtor and his creditor if-
(i) | the loan has been taken by the debtor or provided by the creditor for agricultural purposes; and
(ti) the total debt of the debtor does not exceed rupees fifteen lacs.".
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1609/9-2018/Pb. Govt. Press, S.A.S. Nagar
2