PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 2, 2015 153 (AGHN 11, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
~ NOTIFICATION
—_— The 2nd December, 2015
J No. 33-Leg./2015.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 18th day of
November, 2015, is hereby published for general information:-
THE PUNJAB ANCIENT, HISTORICAL MONUMENTS, \ ARCHAEOLOGICAL SITES AND CULTURAL HERITAGE
MAINTENANCE BOARD (SECOND AMENDMENT) ACT, 2015. (Punjab Act No. 29 of 2015)
AN
ACT
further to amend the Punjab Ancient, Historical Monuments,
Archaeological Sites and Cultural Heritage Maintenance Board Act, 2013.
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth
Year of the Republic of India, as follows:-
1. (I) This Act may be called the Punjab Ancient, Historical Short title and
Monuments, Archaeological Sites and Cultural Heritage Mainten ance Board commencement.
(Second Amendment) Act, 2015.
(2) Itshall come into force on and with effect from the date of its
publication in the Official Gazette.
2. Inthe Punjab Ancient, Historical Monuments, Archaeological Sites Amendment in
and Cultural Heritage Maintenance Board Act, 2013, in section 7, for clause section 7of oof
. . Punjab Act 2
(b), the following clause shall be substituted, namely:- iy ce
A Y
«(p) for the construction/creation of the buildings of State/National
importance, repayment of loans raised for construction/creation of
the buildings of State/National importance and operation and
maintenance of heritage memorial/project and Memorials;”.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
001/12-2015/Pb. Govt. Press, S.A.S. Nag ar