PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 28, 2018
(ASVN 6, 1940 SAKA)
103
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 11 of
2011.
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 28th September, 2018
No.24-Leg./2018.- The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 22nd day of
September, 2018, is hereby published for general information:-
THE PUNJAB MUNICIPAL INFRASTRUCTURE
DEVELOPMENT FUND (AMENDMENT) Act, 2018.
(Punjab Act No. 23 of 2018)
AN
ACT
further to amend the Punjab Municipal Infrastructure Development Fund
Act, 2011.
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 Municipal Infrastructure
Development Fund (Amendment) Act, 2018.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. (1) In the Punjab Municipal Infrastructure Development Fund Act, 2011,
in section 2, for clause (cc), the following clause shall be substituted, namely:-
"(cc) "grant-in-aid" means the grant-in-aid provided from the Consolidated
Fund of the State as compensatory payment under the State Budget
till the financial year, 2037-38.".
VIVEK PURI,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
1609/9-2018/Pb. Govt. Press, S.A.S. Nagar