PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1980

Preamble - PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1980

THE PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1980

[Act No. 06 of 1980]

[24th July, 1980]

PREAMBLE

An Act to amend the Punjab Agricultural Produce Markets Act, 1961. Be It Enacted By The Legislature Of The State Of Punjab In The Thirty-First Year Of The Republic Of India As Follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Punjab Agricultural Produce Markets (Amendment) Act, 1980.

(2)     It shall be deemed to have come into force on the 12th November, 1979.

Section 2 - Amendment of section 12-C of Punjab Act 23 of 1961

In the Punjab Agricultural Produce Markets Act, 1961 (hereinafter referred to as the principal Act), in section 12-C, for the proviso, the following proviso shall be substituted, namely:--

"Provided that the committee shall be reconstituted in accordance with the provisions of section 12 within a period of three years and six months from the date of supersession.".

Section 3 - Repeal and saving

(1)     The Punjab Agricultural Produce Markets (Amendment) Ordinance, 1980 (Punjab Ordinance No. 5 of 1980), is hereby repealed.

(2)     Notwithstanding such repeal anything done or any action taken or deemed to have been done or taken under the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.