PUNJAB GOVT GAZ. (EXTRA.), JULY 16,2012
(ASAR 25, 1934 SAKA)
PART-I
DEPA RTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 16th July, 2012
No. 13-Leg./2012.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 13th July, 2012, is hereby published for general information :
THE PUNJAB MUNICIPAL FUND (AMENDMENT) ACT, 2012
(Punjab Act No. 10 of 2012)
AN
63
ACT
further to amend the Punjab Municipal Fund Act, 2006. Br it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows :
1. (1) This Act may be called the Punjab Municipal Fund (Amendment) Short title and Act, 2012.
(2) It shall be deemed to have come into force on and with effect from the fifth day of May, 2012.
2. In the Punjab Municipal Fund Act, 2006 (hereinafter referred to as the principal Act), in section 3, in sub-section (2), for the words len per cent", the words "Eleven per cent" shall be substituted.
4. In the principal Act, in section 6, for the sign *." appearingat the end,
the sign «, shall be substituted and thereafter the following proviso shall be added, namely
commencement.
"Provided that the State Government may, by an order, decide the
distribution of the amount of tax credited to the Fund amongst the
Municipalities, which are constituted or which may be constituted
on or after the commencement of the
principal Act.".
Amendment in
Punjab Act 27 of
section 3 of
3. In the principal Act, in section 5, in sub-section (), for the words Amendmentin
*Ten per cent", the words "Eleven per cent" shall be substituted.
2006.
section 5 of Punjab Act 27 of
2006.
Amendment in Punjab Act 27 of section 6 of
2006.
NJ B GOVT GAZ. (EXTRA.), 16, 2012 R 25, 1934 SAKA) ® PART-1
DEPARTMENT OF LEGAL EGISLATIVE AF AIRS, PUNJAB
Notification
he 6t uly, 12
o. 13-Leg./2012.—The l ing ct f Legislature fthe State of Punjab received the assent of the Governor f unjab 3t uly, 012, i er by ublished or general information : —
'
J B UNICI L A DMENT) ACT, 2012
j ct o. f 12)
f rt er end unjab unicipal ct, 06. Bk it enacted by the Legislature of the State of Punjab in the Sixty-third ear epublic i o s -—
. ) hi ct a called the Punjab Municipal Fund (Amendment) ct, 2
shall e o into force on and with effect from h ay, 2.
n h j unicipal ct h i after e rred to as h i al ct), n 3, in sub-section (2), for the words "Ten per cent", h or " n per cent" shall be substituted.
3 In he principal Act in se o 5 in su t (1), fo the
"Ten per cent", the wor "E p c " al s sti tuted.
in se io 6 for the sign " " ap ing at t he end,
4. In the p n l A t proviso shall be the sign ":" s ll substituted and thereafter the following ad nam :—
"Pro tha the S a e G ent m by an o d d the dis ribu o o the am t o tax cr e e to the Fu mongst the Municipalities, w are co t o w m be co t ed
on o afte the com ence ent of th e p n l A "
Short title and
commencement.
Amendment in
ection 3 o
Punjab Act 27 of
06.
Amendment in section 5 of P A 27 o
2006.
Amendment in section 6 of Punjab Act 27 of - 2006.
1
PUNJAB GOVT GAZ. (EXTRA.), JULY 16, 2012
(ASAR25, 1934 SAKA)
5. (1) The Punjab Municipal Fund (Amendment) Ordinance, 2012 (Punjab Repeal and saving Ordinance No. 3 of 2012), is hereby repealed.
64
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
AJIT ARORA,
1647 LR(P)-Govt. Press, U.I., Chd. Secretary to Government of Punjab, Department of Legal and Legislative A ffairs.
PUNJAB GOVT GAZ. (EXTRA.), JULY 16, 2012 64
(ASAR 25, 1934 SAKA)
5. (1) The Punjab Municipal Fund (Amendment) Ordinance, 2012 (Punjab Repeal and saving, Ordinance No. 3 of 2012), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have be n done or taken under the principal Act, as amended by this Act.
AJI RORA,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1647 LR —G t Press, UT, Chd.
2