Local Authorities Loans (East Punjab Amendment) Act, 1949

The Local Authorities Loans (East Punjab Amendment) Act, 1949

Punjab Act No. 17 of 1949

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Received the assent of His Excellency the Governor on the 24th October, 1949, and was first published in the East Punjab Government Gazette (Extraordinary), dated the 29th October, 1948.

An Act to amend the Local Authorities Loans Act, 1914, in its application to East Punjab.

It is hereby enacted as follows :

1. Short title.- (1) This Act may be called the Local Authorities Loans (East Punjab Amendment) Act, 1949.

(2) It extends to the whole of the [Punjab].

2. Amendment of section 3 of Act IX of 1914.- To sub-section (1) of section 3 of the Local Authorities Loans Act, 1914, after clause (v) the following clause shall be inserted, namely :-

"(vi) any other purpose which the [State] Government may declare to be a suitable one for which loans may be taken by Local Authorities generally or by a particular Local Authority".

3. Repeal of East Punjab Ordinance No. XVI of 1949.- The Local Authorities Loans (East Punjab Amendment) Ordinance, 1949, is hereby repealed but notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act.