PUNJAB OCCUPANCY TENANTS VESTING OF PROPRIETARY RIGHTS (AMENDMENT) ACT, 1955

Preamble - PUNJAB OCCUPANCY TENANTS VESTING OF PROPRIETARY RIGHTS (AMENDMENT) ACT, 1955

THE PUNJAB OCCUPANCY TENANTS VESTING OF PROPRIETARY RIGHTS (AMENDMENT) ACT, 1955

[Act No. 13 of 1955]

[08th November, 1955]

PREAMBLE

An Act to amend the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 (Punjab Act VIII of 1953).

Be it enacted by the Legislature of the State of Punjab in the Sixth Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called the Punjab Occupancy Tenants (Vesting of Proprietary Rights) (Amendment) Act, 1955.

Section 2 - Amendment of section 5 of Punjab Act VIII of 1953

In clause (b) of section 5 of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 (Punjab Act VIII of 1953)--

(i)       after the word 'land', where it occurs for the second time, the following words shall be inserted and shall be deemed always to have been so inserted, namely:--"and subject to the condition that it shall in no case exceed a quarter of the market value of the land," ; and

 

(ii)      the provisos appearing after sub-clause (ii) and sub-clause (iii) shall be omitted and shall be deemed always to have been so omitted.