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PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th August, 2017 No.22-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th day of July, 2017, is hereby published for general information:-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENDMENT) ACT, 2017.
(Punjab Act No. 18 of 2017)
AN
ACT
further to amend the Punjab Agricultural Produce Markets Act, 1961. 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 Punjab Agricultural Produce Markets Short title and (Amendment) Act, 2017.
commencement.
(2) It shall come into force at once.
2. Inthe Punjab Agricultural Produce Markets Act, 1961, forsections 12-A Substitution of and 12-B, the following section shall be substituted, namely:-
section 12-A and
12-B of Punjab
Act 23 of 1961.
| "12-A. On and from the commencement of the Punjab Agricultural Supersession of Produce Markets (Amendment) Act, 2017, -
nominated
Committees,
(a) all the Committees, constituted by way of nomination under section 12 as it existed immediately before such commencement, shall stand superseded;
(b) all the members including the Chairman and the Vice- Chairman of every Committee, shall cease to hold office;
(c) during the period of supersession of the Committees, all powers and duties conferred and imposed upon the Committee, its Chairman, Vice-Chairman and other members by or under this Act, shall be exercised and performed by such officer, as
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the Government may appoint in that behalf ; and
(d) all the properties vested in the Committees shall, until these are re-constituted, vest in the Government:
Provided that the Committees shall be re-constituted in accordance with the provisions of section 12 within a period of one year from the date of supersession." .
3. (1). The Punjab Agricultural Produce Markets (Amendment) Ordinance Repeal and
(Punjab Ordinance No. 2 of 2017), is hereby repealed. saving.
(2) Notwithstanding such repeal, anything done or any actio n taken
under the Ordinance referred to in sub-section (1), shall be deemed to have
been done or taken under the corresponding provisions of this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative A ftairs.
1317/8-2017/Pb. Govt. P
ress, S.A.S. Nagar
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