PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 20, 2013 (AGHN 29, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION The 20th December, 2013
No.65-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th Day of December, 2013, is hereby published for general information:
THE PUNJAB LAND REVENUE (AMENDMENT) ACT, 2013
(Punjab Act No. 54 of 2013)
AN
ACT
further to amend the Punjab Land Revenue Act, 1887.
Scale offees
for demarca tion.
289
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic of India as follows:
1. (1) This Act may be called the Punjab Land Revenue (Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Punjab Land Revenue Act, 1887, section 101-A shall be re
numbered as section 101-AA and before the section as so re-numbered, the
following section shall be inserted, namely i
"101-A The Financial Commissioner may, by notification, fix a scale
of fees for demarcation of boundaries of an estate sought
by a person interested in that estate under this Chapter."
H.P.S. MAHAL,
391/12-2013/Pb. Govt. Press, S.A.S. Nagar
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Short title and
commencement.
Insertion of new
section 101-A in
Punjab Act XVII of 1887.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 20,2013 289 (AGHN 29,1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 20th December, 2013
No.65-Leg./2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 4th Day of
December, 2013, is hereby published for general information:-
THE PUNJAB LAND REVENUE (AMENDMENT) ACT, 2013
(Punjab Act No. 54 of 2013)
AN
ACT
further to amend the Punjab Land Revenue Act, 1887.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth
| Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Land Revenue ( Amendment) Short title and
Act, 2013 commencement.
| (2) It shall come into force on and with effect from the dat e of its
publication in the Official Gazette.
2. In the Punjab Land Revenue Act, 1887, section 101-A sh all be re- Insertion of new
] ; section 101-A in
numbered as section 101-AA and before the secti on as so re-numbered, the Punjab Act XVII
following section shall be inserted, namely — of 1887.
"]10]-A The Financial Commissioner may, by notification, fix a scale
Scaleof fees of fees for demarcation of boundaries of an estate so ught
for demarca- by a person interested in that estate under this Chapter." tion.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
391/12-2013/Pb. Govt. Press, S.A .S. Nagar