rr
AL ASSESSMENT) 359 AND REVENUE (SPECI
ue PUNIAB EON "act, 195
5
LAND REVENUE (SPECIAL
:tHE PUN ASSESSMENT) ACT, 1955.
TABLE OF CONT
ENTS
gections 1, Short title, ex tent and commen cement.
2; Definitions. 3 'Levy of special asse ssment.
4, Duration of
special assessment
.
5. Collections o f special assess ment.
© Scanned with OKEN Scanner
1
LAND REVENUR (SPECIAT 6
1
956 : pb. act Vt
ASSESSMENT)
THE PUNT SESSME
NT) ACT, 1955.
wap ACT No. V1 or 1956.
Pu
assent of the Governor of Punjab on the
Receives hort '19 56, and was first published in the Punjab mavernment Gazette (Extraordinary)
of the 27th
"april, 1956. —] 3
4
oo — ——
—~ Short Ti tle Whether af fected by later legislation eee |
: : ° :
— i Land | Extended to the territories which —_imme- 7956, 6 oe = Special diatcly bef ore the Ist November, 1956, were Agsessment) Act, 1956 com prised in the State of Pati ala and East
| . Punjab S
tates Union and amended in part | by Punjab Act No.
18 of 1958.
Amended by Punjab Act No. 17 of 1963°.
Amended by the Punjab Reorganisati on
(Chandigarh) (Adaptation of Laws on St ate
and Concurrent Subjects) Order, 1968. Legislature of the State of Punjab Bei ted by the Be it ena ae e Republic of India as follows :— in the Seventh Yea
r of th
1. (J) This Act may be called the Punjab Land
Revenue (Special Assessmen
t) . Act, 1955.
(2) It extends to the whole of the '[Union territory
of Chandigarh].
(3) It shall come into force at on ce,
2, In this Act, unless there is some thing repugnant
in the subject or context,—
(1) "Land" means land which for reasons specified in
clause (f) of sub-section (1) of section 59 of the
For Statement of Objects and Reasons, s¢¢ Pun jab Government Gazette
(Extraordinary), 1955, pages 631-632. *For Statement of Objects and Reasons, sve P unjab Government Gazette
(Extraordinary), 1958, page 546K, *For Statem j j aes Btre re ent of Objects and R:asons, see Punjab Government Gaze (Extraordinary), 1963, dated the 19th February, 1963. 'Substituted :
' i
(Chandi uted for the words "State of Punjab" by the
Punjab Reorganisation
igath) (Adaptation of Laws on State and Concurrent Subject
s) Order, 1968. © Scanned with OKEN Scanner Short title, extent and commence-
ment.
Definitions.
2
; (1956: pp, ZVENUE (SPECIAL - Act 362 LAND eee ASSESSMENT)
VI
nue Act, 1887, as amended rei of 1952, requires revision in dab assessment of its land revenue, C
"Factory" means a factory as defined in sect; © 2m) of the Factories Act, 1948. tion
(3) Any expression used and not defined in this Ag shall have the same Meaning as is 4Ssigned toit in the Punjab Land Revenue Act, 1887. Levy of special 13. (WZ) With effect from the Khari — '[in the territories which immediately befor ontai in' the Punjab Land
Revenue Act (Act XVII of 1887), land under this Act shal]
_to | revenue by Assistant Collector, First
tade, having Jurisdiction, at th © rates specified in the
Schedule appended hereto -
me being in force urt or other authority, where, ¥ Of May, 1958, and before the commencement Revenue (Specia] Assessments) Amendment and Vali- » ANY special apsessment has been made IN respect of the
Side mits of municipal; ifi com-
Itfees, in the "ritories which ; ately pics aad no "November, le of Patiala and East Punjab States Union, valid and she nssment Shall be, and Shall be deemed alwacs to have been
the lands Situated ; © questioned On the ground that such lands were not ! a sttict Boards or that no District Boards Said territories
© Scanned with OKEN Scanner
3
act v1) LAND REVENUE (SPECIAL bp. .P ASSESSMENT)
363
1956 * e assessment, present a petition for re ¢ ' Considora- 0 assessmont so far as it affects him to the oo (Mollect or who shall pass an order settin 10" rant :
forth hi
ist@ iting or
refusing it.
g his
Assis for Brat
qsons An appeal
from an orc
. 3
Av 2 C lie within 1a nal. we Pall pe final s er of the Assistant Col] thirty days to the Collector whose deci. at the re i
The assessmont a | " te fixed In the Schedule Duration of special main in force till such time as special assessment sessment. de by the Revenue Officer in accordance
with the
ons el Punjab La
nd Revenue Act, 188
7, and the
les made the
reunder.
ru
nd Revenue assessed under the Act shall
be Collect
Sscable as land revenue
under the Punjab La
nd Re- olletions of
rec
ment.
venue Act, 1887.
SCHEDULE
Description Rate of Land Revenue Land when put to use fora 20 times the existing land revenue
" cinema or theatre bui lding rate
_ Land when put to u se as a house
: when situated in the limits of—
(i) the Municipal Committees, 4 times the existing land revenue Ist and 2nd Class, and rates
. Cantonments
(ii) Municipal Committees, III 3 times the existing land revenue Class rate
(iii) Notified Area Committees Double the existing land revenue rate
(iv) District Boards (or Zila, Double the existing land revenue Parishads) rate
3. Land when put to use for other Non-agricultural purposes, such asa factory not specified above, when situated in the limits of—
(i) The Municipal Committees, 15 times the existing land revenue Ist and 2nd Class and Can- rates
tonments
.
Pe © Scanned with OKEN Scanner
4
364 LAND REVENUE (SPECIAL [1956 Ph ASSESSMENT) * Act Vy Description
Rate of Lang Reveny
e (ti) Municipal Committees, I11 12 times the existin Class Tate
at ve (iti) Notified Area Committees 10 times the existing land rey nue
rate
(iv) District Boards (or Zila, 10 times the existin I Parishads) rate 8 land Tevenue _—
© Scanned with OKEN Scanner
5