DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 28, 2013 (MAGHA 08, 1934 SAKA)
No. 5-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 23rd January, 2013, is hereby published for general information :
THE PUNJAB LAND REVENUE (AMENDMENT) ACT, 2012
(Punjab Act No. 5 of 2013)
2.
furtherto amend the Punjab Land Revenue Act, 1887.
PARTI
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
"16. (1)
1. (1) This Act may be called the Punjab Land Revenue Short title (Amendment) Act,2012.
(2) It shall come into force on and with effect from the date its publication in the Official Gazette.
Power to call
revise
The 28th January, 2013
for examine and
Revenue
Officers.
AN
proceedings of
ACT
In the Punjab Land Revenue Act, 1887, for section 16, the following Substitution section shall be substituted, namely: of section 16
()
Except a case partaining to question ofdivision of property or the mode of making a partition under section l18,
27
The Financial Commissioner may, it any time, cal for the record of any case pending before or disposed of by any Revenue Officer subordinate to him; and
(ii) A Commissioner or Collector may call for the record of any case pending before or disposed of by any Revenue Officer under his control.
(2) Ifany case in which a Collector has called for a record and he is of ne opinion that the proceedings taken or order made should be modified or reversed, he shall report the case with him opinion thereon for the orders of and
Commencement.
of Punjab Act
XVIlof l887.
be
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 28,2013 27
(MAGHA 08, 1934 SAKA)
PART 1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 28th January, 2013 No. 5-Len/2013.~The following Act of the Legislature of the State of Punjab received fhe assent of the Governor of Punjab on the 23rd January 2013, is hereby published for gen ral information :—
THE PUNJAB LAND REVENUE (AMENDMENT) ACT, 2012
(Punjab Act No. 5 of 2013)
AN
ACT
further to amend the Punjab Land Revenue Act, 1887. BE it enacted by t e Legislature of the State of Punjab in the Sixty-third Year of the epublic of I dia s fol ws:-
1. (I) This Act a l Punjab Land Revenue mendment) Act 2012.
(2) Tt shall come into force on and with e t rom h ts
publication in the Official Gazette.
2. Inthe Punjab Lan evenue ct, 18 87, for section 16, the following section shall be stit ted, n ely:-
"16. (1) Ex p e partaining to que stion of division of property or the m e f ak a partition under section 118,-
Power to call
for Exams ad (i) The Finan a Com iss may, it any time, call digs of for the record
of any case pending before or Revenue disposed
of by any Revenue Officer subordinate Officers. to him; and
(ii) Com i oner or C ollector may call for the record of any case pendin g before or disposed of by any Revenue Officer u nder his control.
lector has called for a record and he is of en r order made sho uld be modified or h him op nion thereon f or the orders of
(2) Ifany casein whic h a Col
the opinion that the procee dings tak
reversed, he shall report the case wit Short title
and
commencement.
Substitution
of section 16
of Punjab Act
XVIlof 1887.
1
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 28, 2013 (MAGHA 08, 1934 SAKA) the Commissioner whose decision shall be final.
3) The Financial Commissioner or Commissioner may, in any case called for by himself under sub-section (1) or under sub-section (2), as the case may be, pass such orders as he thinks fit:
Provided that he shall not under this section pass an order reversing
or modifying any proceeding or order ofa subordinate Revenue Officer and affecting any question of right between private persons without giving those persons an opportunity of being heard.
(4) Notwithstanding anything contained in this section, the cases called for by the Commissioner or Collector, as the case may be, under sub-section (1) and (2) as it existed prior to the commencement of the Punjab Land Revenue (Amendment) Act, 2012, shall be decided by them as heretofore.".
28
H.P.S.MAHAL, Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 0141/1-2013/Pb. Govt. Press, S.A.S. Nagar
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 28,2013 28
(MAGHA 08, 1934 SAKA)
the Commissioner whose dec ision shall be final.
(3) The Financial Commissioner or C mmissioner may, in any case called for by himself under sub-section (7) or under sub-section (2), as the case may be, pass such orders as he thinks fit:
Provided that he shall not under this section pass an order reversing or modifying any proceeding or order of a subordinate Revenue Officer and affecting any question of right between private persons without giving those persons an opportunity of being heard.
(4) Notwithstanding anything contained in this section, the cases called for by the Commiss oner or Collector, as the case may be, under sub-section
(1) and (2) as it existed prior to the commencement of the Punjab Land Revenue (Amendment) Act, 2012, shall be decided by them as heretofore."
H.P.S.MAHAL,
Secretary to Government of Punjab, Department o Legal and Legislative Affairs. 0141/1-2013/Pb. Govt. Press, S.A.S. Nagar
2