PUNJAB GOVT. GAZ. (EXTRA), APRIL 28, 2016 25
1 a
~~ PART I
GOVERNMENT OF PUNJAN
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The 28th April, 2016 No. 12-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of April, 2016, is hereby published for general information:-
THE PUNJAB PACKAGE DEAL PROPERTIES (DISPOSAL)
AMENDMENT ACT, 2016.
(Punjab Act No. 9 of 2016)
AN
ACT
further to amend the Punjab Package Deal Properties (Disposal) Act, 1976.
BE it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of Republic of India, as follows:-
1. (J) This Act may be called the Punjab Package Deal Properties Short title and (Disposal) Amendment Act, 2016. CORES
(2) It shall be deemed to have come into force on and with effect from the Ist day of September, 2007.
2. In the Punjab Package Deal Properties (Disposal) Act, 1976, in Amendment ia section 4, after sub-section (J), the following sub-section shall be inserted, — : ol ; unjab Agt ho namely:- 1976.
"(1-A) Notwithstanding anything contained in any judgement order or decree of any court or the provisions of any other law for the time being in force,-
() any transfer made or purported to be made under the provisions of clause (c) of sub-section (/) shall not be called in question, except in accordance with the procedure and remedies provided in this Act in so far as it violates the provisions of this Act or rules or a general or a special order, made under clause (c) of sub-section (1);
1
PUNJAB GOVT. GAZ, (EXTRA), APRIL 28, 2016 26
(VYSK 8, 1938 SAKA)
_—_ . .
(ii) any general or special order issued, or to be issued, under clause
(c) of sub-section (/) shall continue to be valid, and shall always be deemed to have been valid; and
(iii) any transfers of land made under the provisions of clause (c) of sub-section (J), having been declared invalid by any court, shall continue to be valid irrespective of the court order." .
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1001/04-2016/Pb. Govt. Press, S.A.S. Nagar
2