1948 : East Pb. Act XXIT] WAR AWARDS 209 THE EAST PUNJAB WAR AWARDS ACT, 194g.
TABLE OF CONTENTS.
Sections.
i. Short tithe and commencement. Definitions.
Creation of war jagirs. Tenure of war jagirs.
Power to attach conditions to enjoyment of war jagir. Assessment and collection of assigned land revenue. De
3,
A,
5.
6.
7, Exemption of war jagir from attachment. 8, Savings.
9 Certain question to be referred to Government for final decision.
1
1948 : East Pb. Act XXII] [ Received the assent of His the 10th April,
April 10, 1948.]
WAR AWARDS 211
iTHE EAST PUNJAB WAR AWARDS ACT. 194 East Punjab Act No. XXII of 1948 es. Excellency the Governor on 1948, and was first publi 7 , li East Punjab Government Gazette (Extraorainery) 1 2 3 Tt 4
Yra \ J i '1 year | No. Short title Whether repealed or otherwise Affected by legislation
XXII | East Punjab War
Awards Act, 1948
|
|
| |
\For Statement of Obj
(Extraordinary), dated the 1
Assembly, see East Punjab
843871.
2For Statement of Obj (Extraordinary), dated the 16th October,
_ In the Council,
" (2)23—(2)29. This April, 1948.
°For Statemen
(Extraordinary), 1954, 'For Statement
(Extraordinary), 1957, page 689 5For Statement of Object (Extraordinary), 1959, page < For Statement of Obj
(Extraordinary), 1960, page. 7For Statement of Obje page 838
/V.
(Ry ®For Statement of O xtraordinary), 1965, page
1115.
se a 5d, ee Sth March, , pag _ Legislative Assembly
Debates, Volume II,
1948, page
d Reasons, see Punj
ab
c C 1952,"
page 1154 (b) ;
for
' 'ab Legisl
ative Council
e
hi hee yenall SS
deemed to have c
ome into force
t of Objects and Re
asons,
of Objects and Reas
ons,
s and Reasons,
ects and Reasons,
See Punj
- cts and Reasons,
xtra, i : 890. ordinary), 1964, pe Objects and Reasons, See Amended in part by th i
of Laws Order, 1950 til
Amended in part by the Adaptation
is Laws (Third Amendment) Order,
Amended in part by Punjab Act
No. XXII of 19528 ) "
Amended by Punjab Act XXXV
of 19543 , ° m
Extended to the territories which
immediately before the lst Novem-
. ber, 1956, were comprised _ in the State of Patiala and East Punjab States Union, by Punjab Act No. 23 of 1957¢
Amended by Punjab Act No. 17 of 1959° Amended by Punjab Act XXXVI of 19605
Amended by Punjab Act . XXVI of 19647
Amended by. Punjab Act XXII of 1965°
Amended py the Punjab Reorg anisation
(Chandigar™) (Adaptation
of laws
on. State aod Concurrent
Subjects)
Order, 1968.
——e——
Government Gazette
i in the see Ea
st Punjab
266 ; for proceedings
Government Gazette
proceedings
Volume III. pages 2,
ead onthe 10th day of
Debates, —
Government Gaze
tte
see Punjab. :
Gazette
Punjab Government
Government Gazett
e
Gazette
see
see Punjab
ab Government
see Punjab G
overnment
Gazette
|
zette
Punjab Government
Ga
2
Commencement. Definitions.
212
An Act-to empower.the '[Punjab] ls to award,
5
= 2 . "7 7; 2 1 yore fo parents, three or more of whose ee ies er | or commissioned for service in F on la woe uring the recent Second World War, Forces during the rec It is hereby enacted as follows :—
1
Awards Act, 1948,
(2) It shall come into force at once, "[and in its a tion to the territories which, immediately befo . November, 1956, were comprised in the State of Pati and East Punjab States Unions, it shall be deemed Come Into force on 28th August, 1949,] have
2. In this Act, unless there be an
XT,
" ABirs €nrolleq x
1. (J) This Act may be called the East Punjap War TE Ig
ala
to
ything repugnant In the subject or context,—
"T@) "eligible person' means— —() a 'citizen'< of "India ordin the {Union Te ritor of Chan -s-the father; or, Where the father the. mother, of three ot more inarily residing in
digarh] who
is dead,
pérsons who ~ are "Seétving or have served in the armed forces of the emergency declared by the Presid under Article 352 of th Union during the
ent of India le 3; € Constitution of India on the 26th - October,
; or
"[(ia) a citizen of India the - Union . Terr tory Who' is *'the father, is dead, the Mother, of the se ving.or who. has Served j thr Union during the the President 6 1Sub)stituted for the words "fF. Amendment), Order, 1951
*Added at the end o
ast Punjab *
f sud-sec: 1959, ;
- "Substituted by Punjab Act No. 36 of 1969. 'Substituted for the words "(a) 'eligible Petson' citizen of India and who *by Punj 'Substituted for 964, the words «+s 1962, but does not n who has for such reason al-
Ordinarily residirig in
Of Chandigarh]
OT, where the father
only son
n the armed forces of
nergency declared by f India under Article 352 of the
i by the Adaptation of Laws (Third
» Fourteenth .Schedule,
7 of
ion (2) of Seti n | by Punjab Act No. |
i w 2a Means a: person who 1s no
ib Act No. 26 of 1
'of' : ' tate of Punjab" ' the Punjab Reorganis4:
tion (Chanugarh)(A dapatation of Lay Unjab"' by the J 1928. ;
®Inserted by Punjab Act No.
; . uel. VS On State and Concurrent Subjects) OF
Pplica.
WAR: AWARDS [1948 ; Fast Ph.
Act. x .
3
SF ee 19483 Fast Pb. Act XXII] W ar Awards 213
Constitution of India on the 26th :
1962, but does not include a person ate ne
for such reason already received a land grant
or other award from Governme nt; or] ~
(jj) a person who is now a cit izen of India and who.—
(a) immediately before the fift eenth day of
August, 1947, ordinarily resid ed in the
undivided Punjab, or
(b) immediately before the 20th August, 1948
ordinarily resided in the territories which
on that date formed the State of Patiala and
East Punjab States Union, and wha is the father, or where the father 1s
dead, the mother of three or more persons who
having been at any time enrolled or commis-
sioned in forces then referred to as His Majesty's
Naval, Military or Air Fo rces oF in the forces
maintained by any of the Indian States com-
prised in the 3foresaid territ ories and who were
liable to serve wherever required and have
actually served in any of the said forces during the Second World War,
but does not include
any person who has f
or such reason already received a land grant
or other award from
the Government of the
undivided Punjab or the Government of the terr itories formed as afore- said or.of any Indian 'St ate comprised in such
territories or the [Cen t 'al Government |-
]: °
(b) "Government" mea ns. the 2[Centval. G overn-
ment] ; :
(c) '"War Jagir'' mean s 4 jagir granted under this
Act ;
ier of (d) expressions used but not
defined in this Act 1941, - have the same meanings as in the Punja
Jagirs Act, 1941.
3. (1) Notwithsta nding anything co ntained 1m any other law for the time being in-force, the Government shall have power to g
rant to every eligi ble person a war jagit
of the value specified hereunder, namely:—
3
() for three childre n of the grantee so servins or
served or SO.
enrolled of
commus-
sioned, a: grant of o ne hundred rupees P et
annum ; and
_
.__, Substituted for the wor ds '«Punjab Gover nment"' by the Punjab Reorge-
Order iSee and
igarh) (Adaptat
ions of Laws
on State and C
oncurrent Subje
cts)
'Substitute l for the w ords ' 'State Governm ent of Punjab" by ip id.
'Substituted by Punjab Act No.
26 of 1964
7
214 War Awards [ (948 : East Pb. Act Xx
(6) for every additional child,—
i) so serving or served, of the eligible (/) referred to in sub-clause (7) of clang of section 2, an additional] grant of (;
rupees per annum : and Ort
(ii) so enrolled or commissioned, of person referred to in sub-clg clause (a) of section 2, an addition, grant of ten rupees per annum:
the eligi
use is
Mining th,
: _ JAgir Unde sub-clause (i) of clause (a) of section 2, no child
&rant of; war jagir under sub-clause (i) of that clause, shal] into account.] of such sum payable
le or part of the land revenue tea, and subject in either case to ccount of collection, Suspension or I¢ nue as the Government may direct. aaa Ye -[4) A war jagir sha , partially for br Y Condition imposed unde! for the life-time of the grantee, bul ubse ' wer to terminate or reduce uently rece; or 0
award on the a Y Teceives a land grant or. ;
Provided that a War ia ir a, ligible perso®: being the father, Shal] tre planted £0 anieligh > tenable for the life-time of the mothentt °F ae geen, ns
Inserted by Punjab Act No, 22 of 1965.
-
*Substituted by Punjab Act No, 26 of 1964
(1948 : East Pb, Act XXII. 215 yernment may attach such condition s as it Power to attach
, 7 he to the enjoyment of any or all war jagirs, and "ditions to, enjoy- ment of war jagirs. gee ons shall be communicated
to the gran
rm conden the grant 1s
made to him. gra
ntee at
or , time
.
land revenue assigned under the powers Ass t F Avert shall be assessed and
collected "a the 2 ollection of
i © ovided by the law for the time bein g in force —
nel | essment and collection of land -revenue as if it
r jagir shall be liable to seizure, attach- Exemption of wat tration by process of any Court at the j
:girs from attach-
ment.
No wa
"ar seques ol : i ptt of a creditor for any demand against the grantee, nil satisfaction of a de
cree or order of a
ny Court.
g Nothing in this Act shall be d
eemed to affect the savings
the Pensions Act, 187
1 (Act XXIII of 1871),
isjons O
| pr the Governme
nt] Grants Act, 1895 (Act XV of
i995), so far as they are ap
plicable to war jagirs.
9 If any question arises under this Act— Certain _ qu estion
\»
to be referred to
a
Government for
. final dec ision.
(a) whether or not a person is a n eligible person,
or
(}) whether or not a grantee has_ committed -
breach of any condition impo sed under sec-
tion 5,
ii Wuestion shall be referred to the Government whos
e
Bia n thereon shall be
final and conclusive
and shall not
iable to be called in question in any Court
.
Se
"stituted by Adaptation of Law s Order, 1950, Schedule I,
6