PUNJAB GOVT. GAZ. (EXTRA), APRIL 3,2014 (CHTR 13, 1936 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION The 3rd April, 2014
No.8-Leg./2014.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th Day of March, 2014, is hereby published for general information:
2.
THE PUNJAB MUNICIPAL INFRASTRUCTURE DEVELOPMENT FUND (AMENDMENT) ACT, 2014
(Punjab Act No. 8 of 2014)
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-fifth Year of the Republic of India, as follows:
31
1 (4) This Bill may be called the Punjab Municipal Infrastructure Short title and
Development Fund (Amendment) Act, 2014.
(2) It shall come into force with immediate effect.
In the Punjab Municipal Infrastructure Development Fund Act, 2011, in section 4, in sub-section (), after the words "financial institutions", the words "or State Government Undertakings" shall be added.
H.P.S. MAHAL,
Secretary to Government of Punjab,
469/04-2014/Pb. Gov, Press, S.A.S. Nagar
Department of Legal and Legislative Affairs.
commencement.
Amendment in section 4 of Punjab Act 11 of 2011.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 3, 2014 (CHTR 13,1936 SAKA)
PART 1
31
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION ) The 3rd April, 2014
No.8-Leg./2014.- The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 25th Day of
March, 2014, is hereby published for general information:-
THE PUNJAB MUNICIPAL INFRASTRUCTURE
DEVELOPMENT FUND (AMENDMENT) ACT, 2014
(Punjab Act No. 8 of 2014)
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-fifth
Year of the Republic of India, as follows:-
1. (1) ThisBill may be called the Punjab Municipal Infrastructure
Development Fund (Amendment) Act, 2014.
(2) It shall come into force with immediate effect.
2. In the Punjab Municipal Infrastructure Development Fund Act,
2011, in section 4, in sub-section (1), after the words "financial institutions",
the words "or State Government Undertakings" shall be added.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Aff airs.
469/04-2014/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Amendment in
section 4 of
Punjab Act 11 of
2011.