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THE PUNJAB GRAM PANCHAYAT (COMMON PURPOSES LAND) EVICTION & RENT RECOVERY ACT, 1976
THE PUNJAB GRAM PANCHAYAT (COMMON PURPOSES LAND) EVICTION & RENT RECOVERY ACT, 1976
(PUNJAB ACT NO. 20 0F1976)
An Act to provide for the eviction of unauthorised occupants from land reserved for common purposes under East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948, the management and control whereof vests in the Gram Panchayat and for certain incidental matters.
CONTENTS
1. Short title and commencement
2. Definitions
3. Application of the - Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 to common purposes land.
4. Appeal.
Be it enacted by the Legislature of the State of Punjab in the Twenty seventh Year of the Republic of India as follows:
1 SHORT TITLE AND COMMENCEMENT - (1) This Act may be called the Punjab Gram Panchayat (Common Purposes Land) Eviction and Rent Recovery Act, 1976.
(2) It Shall come into force at once.
2. DEFINITIONS - In this Act, unless the context otherwise requires,-
(a) “common purposes land” means land reserved for the common purposes of a village under Section 18 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation)Act, 1948, the management and control whereof vests in the Gram Panchayat under Section 23-A of the aforesaid Act;
(b) "Government” means the Government of the State of Punjab
3. APPLICATION OF THE PUNJAB PUBLIC PREMISES AND LAND (EVICTION AND RENT RECOVERY) ACT, 1973 TO COMMON PURPOSES LAND - Not-withstanding anything contained in any law for the time being in force, the Punjab Public Premises land (Eviction and Rent Recovery) Act, 1973 (hereinafter referred to as the principal Act) shall apply to common purposes land which shall be deemed to be public premises for the purposes of the principal Act.
4. APPEAL - Notwithstanding anything in the principal Act, an appeal under Section 9 of that Act in relation to common purposes land shall lie to an officer not below the rank of a Joint Director of Panchayats appointed by the Government for the said purpose who shall be deemed to be the Commissioner under the principal Act.
