[Act No. 13 of 1956] [9th May,1956] An
Act to provide for the disposal and restoration of certain revenue appeals and
revisions instituted before the partition of1947, relating to the districts of
Amritsar and Gurdaspur. Be it enacted by the
Legislature of the State of Punjab in the Seventh Year of the Republic of India
as follows :- (1)
This Act may be called the Punjab Revenue Appeals and Proceedings
(Disposal and Restoration) Act, 1956 (2)
It shall extend to the State of Punjab. (3)
It shall come into force at once. Where any appeals or
revision relating to Amritsar or Gurdaspur District instituted prior to the
15th day of August, 1947, before the Commissioner of the Lahore Division or the
Financial Commissioner of the undivided Punjab was transferred after the said date
for disposal to the Commissioner. Jullundur Division, or the Financial
Commissioner, Punjab (India), it shall be deemed to have been validly
transferred notwithstanding anything contained in any law to the contrary and
shall be disposed of by the Financial Commissioner. Punjab (India), or the
Commissioner, Jullundur Division, as the case may be in accordance with law. If any appeal or revision
transferred in the manner mentioned in section 2 was dismissed after the 15th
day of August,
1947, solely on the ground that it should have been heard and disposed of by
the appropriate authority in Punjab (Pakistan), the Commissioner, Jullundur
Division, or the Financial Commissioner, Punjab (India), as the case may be,
shall on application made by the aggrieved party or his legal representative
within thirty days from the commencement of this Act or such further time as
the appellate or revising authority may grant on sufficient cause, make an
order* notwithstanding any other law to the contrary, setting aside the
dismissal and shall thereafter proceed with the appeal or revision in
accordance with law. If any appeal or revision
transferred in the manner mentioned in section 2 was disposed of on merits by
the Commissioner, Jullundur Division, or the Financial Commissioner, Punjab
(India), as the case may be, it shall be deemed to have been validly decided
notwithstanding any other law for the time being in force.THE
PUNJAB REVENUE APPEALS AND PROCEEDINGS (DISPOSAL AND RESTORATION) ACT, 1956
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