PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,2016 137
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PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 17th November, 2016 No. 47-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the Ist day of November, 2016, is hereby published for general information:-
THE PUNJAB MUNICIPAL (SECOND AMENDMENT)
ACT, 2016.
(Punjab Act No. 40 of 2016)
AN
ACT
Jurther to amend the Punjab Municipal Act, 1911. BE it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India as follows: -
I. (1) This Act may be called the Punjab Municipal (Second Short title and Amendment) Act, 2016. commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Punjab Municipal Act, 1911, after section 59-A, the following Insertion of section 59-B in
Punjab Act 3 of
"59-B. Notwithstanding anything contained in this Act, the State 1911. section shall be inserted, namely: —
One time Government shall be competent to frame an Scheme. appropriate scheme, as a one time measure, with respect to the properties of a Committee on the matters relating to,-
(i) lease of the movable/immovable properties/assets for the better utilization and management thereof;
(ii) creation of additional assets and/or protect the property and /or to make additions or improvements thereon;
(iii) disposal of assets/properties belonging to a Committee, including the determination of the price thereof for revenue generation and to build up cash reserve for proper development of the Committee;
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PUNJAB GOVT. GAZ. (EXTRA), NOVEMBIR 17,2016 138
(KRTK 26, 1938 SAKA)
(iv) imposing such other conditions or regulations, as the State Government may deem fit and proper and for the better utilization of the assets/properties of the Committee; and
(v) carry out such other necessary schemes and guidelines, as the State Government may deem fit in the larger public interest and social well being,
-
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1139/11-2016/Pb. Govt. Press, S.A.S. Nagar
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