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PUNJAB Govr, GAZ, (EXTRA), DECEMBER 29, 2017 23] (PAUSA 8, 1939 SAKA) C—O| PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 29th December, 2017 No. 33-Leg./2017.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of December, 2017, is hereby published for general information:-
THE AMRITSAR WALLED CITY (RECOGNITION OF USAGE)
AMENDMENT ACT, 2017
(Punjab Act No. 23 of 2017)
AN
ACT
further to amend the Amritsar Walled City (Recognition of Usage) Act, 2016.
,
BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Amritsar Walled City (Recognition of Short title and Usage) Amendment Act, 2017. commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2, Inthe Amritsar Walled City (Recognition of Usage) Act, 2016 (hereinafter Amendment in referred to as the principal Act), in section 3, for sub-section (2), the following Section 3 of Punjab Act 13 of sub-section shall be substituted, namely:- 2016.
"(2) Thereafter, the applicant shall, by the 31st day of January, 2018, submit the required information in Form-B alongwith all the requisite documents/plans and such application fee as may be prescribed."
3. Inthe principal Act, for section 5, the following section shall be substituted, Substitution of ° P Pp :
Section 5 of
namely:-
Punjab Act 13 of "5S. The competent authority shall pass the final order and finalize the 2016. Time limit for matter under this Act by the 31st day of July, 2018."
finalizing
action.
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 29, 2017 232
(PAUSA 8, 1939 SAKA)
A. . (1) The Amritsar Walled City (Recognition of Usage) Amendment Repeal and Ordinance, 2017 (Punjab Ordinance No. 10 of 2017), is hereby repealed. saving.
(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 been done or taken under the principal Act, as amended by this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1406/12-2017/Pb. Govt. Press, S.A.S. Nagar
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