Back
PUNJAB REGIONAL AND TOWN PLANNING AND DEVELOPMENT (AMENDMENT) ACT, 2013
THE PUNJAB REGIONAL AND TOWN PLANNING AND DEVELOPMENT (AMENDMENT) ACT, 2013
(Punjab Act No. 45 of 2013)
An Act further to amend the Punjab Regional and Town Planning and Development Act, 1995.
Be it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic of India as follows:
Short tile and commencement
1. (1) This Act may be called the Punjab Regional and Town Planning and Development (Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
Amendment in Section 45 of Punjab Act No.11 of 1995.
2. In the Punjab Regional and Town Planning and Development Act, 1995 (hereinafter referred to as the principal Act), in Section 45, in sub-section (3), for the words and signs “in no case shall exceed ten per cent of the total amount of the consideration money interest and other dues payable in respect of the transfer of the land or building or both should not be made”, the words and sings “shall be equivalent to ten per cent of the total amount of the consideration money, interest and other dues payable in respect of the transfer of the land or building or both should not be made” shall be substituted and thereafter, the following proviso shall be added, namely:-
“Provided that in genuine cases a hardship of a class of persons(s), the authority may, by general or specific order, reduce the amount of forfeiture for any person(s) for the reasons to be recorded in writing.”
3. In the principal Act, in section 66, in the proviso, for the words “five years, the words “three years” shall be substituted.
