P pI INJAB GOVT.GJAZ. (EXTRA), AUGUST 25, 2014
(BHDR3, 1936 SAKA) PART I
DEPARTMENT OF LEGALAND LEGISLATIVE AFFAIRS, PUNJAB NOTIFICATION
The 25th August, 2014
No.21-Leg./2014,-The following Act of the Legislature of the State
of Punjab received the assent of the Governor of Punjab on the l13th Day
of August, 2014, is hereby published for general information:-
THE PUNJAB LAND REVENUE (AMENDMENT) ACT, 2014
(Punjab Act No. 20 of 2014)
AN
AcT
further to amend the Punjab Land Revenue Act, 1887.
111
BE it enacted by the Legislature of the State of Punjab in the Sixty
fifth Year of the Republic of India, as follows:
1. () This Act may be called the Punjab Land Revenue Short title and
(Amendment) Act, 2014.
(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, in section 20, in sub- Amendment in
H.P.S. MAHAL,
S72/08-2014/Pb. Govt. Press, S.A.S. Nagar
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Commencement.
section 20 of
Punjab Act XVII of 1887.
section (1), the word "male" shall be omitted.
pUNJAB GOVT. GAZ. (EXTRA), AUGUST 25,2014 (BHDR 3, 1936 SAKA)
PART |
111
PARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB NOTIFICATION
The 25th August, 2014
No.21-Leg./2014.- The following Act of the Legislature of the State
ab received the assent of the Governor of Punjab on the 13th Day
014, is hereby published for general information:- of punj
of August. 2
THE PUNJAB LLAND REVENUE (AMENDMENT) ACT, 2014
(Punjab Act No. 20 of 2014)
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-
fifth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Land Revenue Short title and
(Amendment) Act, 2014. commencement.
(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. in section 20, in sub- Amendmentin
section 20 of
section (1), the word "male" shall be omitted. Punjab Act XVI1 of 1887.
H.P.S. MAHAL,
Secretary tO Govern ment of Punjab,
Department of Lega l and Legislative Af
fairs.
572/08-2014/Pb. Govt. Press, S.A.S. Nagar