Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950 by latest laws team on Scribd
The Punjab Abolition of Village Cess Kuri Kamini Act, 1950
Act No. 6 of 1950
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Received the assent of his Excellency the Governor on the 12th April, 1950, and first published in the Punjab Government Gazette (Extraordinary) of April 15, 1950
| LEGISLATIVE HISTORY 6 |
It is hereby enacted as follows :-
- Short title and extent.- (1) This Act may be called the Punjab Abolition of Village Cess (Kuri Kamini) Act, 1950.
(2) It extends to the whole of the State of Punjab.
- Cess declared illeviable.- Notwithstanding anything contained in any Record-of-Rights prepared or any notification issued or order made under the Punjab Land Revenue Act, 1887, or any agreement express or implied or any custom or usage to the contrary, the Cess known as Kuri Kamini or Khudi Kamini including its other local variations (hereinafter referred to as the "said cess") shall cease to be levied.
- Recovery of cess barred.- Notwithstanding anything contained in the Punjab Tenancy Act, 1887, or in any other law for the time being in force, no suit or other legal proceedings for or in relation to the recovery of the said cess shall lie, or if already instituted shall be proceeded with nor shall the said cess be recoverable by any other means whatsoever.
- Penalty for contravention.- Whoever with intent to evade the provisions of this Act accepts or obtains or agrees to accept or attempts to obtain from any person for himself or for any other person the village cess hereby abolished shall be punishable with fine which may extend to three hundred rupees and in default of the payment of the fine to simple imprisonment for a term which may extend to three months.
