The Electricity (Supply) (Punjab Amendment) Act, 1961
Act 2 of 1961
pu171
Received the assent of the President of India on the 10th January, 1961 and was first published in the Punjab Government Gazette Extraordinary, dated the 18th January, 1961.
An Act to amend the Electricity (Supply) Act, 1948, in its application to the State of Punjab.
Be it enacted by the Legislature of Punjab in the Eleventh Year of the Republic of India as follows:-
- Short title and Commencement.- (1) This Act may be called the Electricity (Supply) (Punjab Amendment) Act, 1961.
(2) It shall be deemed to have come into force on the 16th day of April, 1959.
| Object & Reasons6 |
- Amendment of section 27-A of Central Act LIV of 1941.- In the Explanation to section 27-A of the Electricity (Supply) Act, 1948, in its application to the State of Punjab, item (v) shall be deleted and items (vi), (vii) shall be renumbered as items (v), (vi) and (viii), respectively.
