PUNJAB GOVT. GAZ. (EXTRA), JULY 23, 2024
(SRVN 1, 1946 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, JULY 23, 2024
(SRAVANA 1, 1946 SAKA)
( xl )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Registration (Punjab Amendment) Act, 2023
(Punjab Act No. 7 of 2024) Part - II Ordinances
Nil
Part - III Delegated Legislation Notification No. S.O. 30/P.A.9/1994/S.29-A/ 2024,dated 19.07.2024 dissolving the Gram Panchayats and authorizing the Director, Rural Development and Panchayats-cum- Special Secretary to appoint persons. Part - IV Correction Slips, Republications and Replacements
Nil
.. 295
.. 25-26
1
25
PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 23rd July, 2024 No. 7-Leg./2024.- The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 05th day of July, 2024, is hereby published for general information:-
THE REGISTRATION (PUNJAB AMENDMENT) ACT, 2023
(Punjab Act No. 7 of 2024)
AN
ACT
further to amend the Registration Act, 1908, in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Seventy- fourth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Registration (Punjab Amendment) Act, 2023.
(2) It shall come into force on and with effect from the date of its publication in the official Gazette.
2. In the Registration Act, 1908, in its application to the State of Punjab, in section 17,-
(i) in sub-section (1), after clause (e), the following clause shall be added, namely:-
"(f) any certificate of sale granted to the purchaser of any property sold by public auction by a Civil or Revenue Officer or Civil Court or any authority, under law.";
(ii) after sub-section (1A), the following sub-section shall be inserted, namely:-
"(1B) Notwithstanding anything contained in section 59 of the Transfer of Property Act, 1882 (4 of 1882), any instrument or agreement relating to the deposit of title deeds (Equitable Short title
and
commencement.
Amendment in
section 17 of
Central Act 16
of 1908.
3150/7-2024/Pb. Govt. Press, S.A.S. Nagar Mortgage), where such deposit has been made by way of security for the repayment of a loan or an existing or future debts, shall be registered."; and
(iii) in sub-section (2), clause (xii) shall be omitted.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
26
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF RURAL DEVELOPMENT AND PANCHAYATS
(ELECTION BRANCH)
ORDER
The 19th July, 2024 No. S.O. 30/P.A.9/1994/S.29-A/2024.- Whereas as per section 15 of the Punjab Panchayati Raj Act, 1994 (Punjab Act No. 9 of 1994), the term of office of a Gram Panchayat is five years from the date of its first meeting; Whereas Article 243-E of the Constitution of India mandates that every Panchayat shall continue for five years from the date of its first meeting; and Whereas the State Government considers it necessary in public interest to smoothly carry on the work of the panchayats in the State during the intervening period.
Now, therefore, in exercise of the powers conferred by section 29-A of the Punjab Panchayati Raj Act, 1994, and all other powers enabling him in this behalf, the Governor of Punjab, in terms of Article 243-E of the Constitution of India and section 15 of the Punjab Panchayati Raj Act, 1994, is pleased to disslove the Gram Panchayats, who, after the issuance of notification No. S.0.25/P.A.9/1994/S.29-A/2024, dated 29-04-2024, till the date of publication of this order, have completed their term of five years from the date of their first meeting, and to authorize the Director, Rural Development and Panchayats- cum-Special Secretary to appoint persons from amongst the Rural Development and Panchayats Department not below the rank of Assistant Engineers, Junior Engineers, Social Education and Panchayat Officer, Village Development Organizer and Panchayat Officer, subject to their availability in the respective Block, as the case may be. The appointed officer shall, upon dissolution of each such Gram Panchayat, perform the functions and exercise the powers of such Gram Panchayat, strictly in compliance with the statutory provisions, till the elected body assumes charge of office, in accordance with law.
ALOK SHEKHAR,
Additional Chief Secretary to Government of Punjab, Department of Rural Development and
Panchayats.
3150/7-2024/Pb. Govt. Press, S.A.S. Nagar
295