The Punjab Village Common Lands (Regulation) Amendment Act, 1965
Punjab Act No. 13 of 1965
Pu894
An Act to amend the Punjab Village Common Lands (Regulation) Act, 1961.
The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 11th May, 1965 and was first published in the Punjab Gazette, (Extra), Legislative Supplement, Part I, dated May 20, 1965/Vaisakha 30, 1887 Saka.
An Act to amend the Punjab Village Common Lands (Regulation) Act, 1961.
Be it enacted by the Legislature of the State on Punjab in the Sixteen Year of the Republic of India as follows :-
- Short title.- This Act may be called the Punjab Village Common Lands (Regulation) Amendment Act, 1965.
| Object & Reasons6 |
| Statement of Objects and Reasons. - This Bill seeks to include the districts of Kuly and Lahaul and Spiti, the Bhunga and Mahilpur Blocks of Hoshiarpur district and the Majri and Bilaspur Blocks of Ambala district, in the definition of 'hilly area' as the same had been left out of the definition of that expression as given in clause (bb) of Section 2 of the parent Act.
Punjab Government Gazette (Extraordinary), February, 25, 1965. |
- Amendment of Section 2 of Punjab Act 18 of 1961.- In Section 2 of the Punjab Village Common Lands (Regulation) Act, 1961, for clause (bb), the following shall be substituted namely :-
"(bb) "hilly area" means -
(i) Kangra and Simla Districts and the district of Lahaul and Spiti;
(ii) Dhar Kalan Block in Gurdaspur District;
(iii) Hoshiapur I, Hishiarpur II, Bhunga, Hajjipur, Dasuya, Mahilpur, Balachaur, Saroya, Gagret, Nurpur Bedi, Amb, Una and Anandpur Sahib Blocks in Hoshiarpur District;
(iv) Rupar, Majri, Nalagarh, Manimajra, Raipur Rani, Naraingarh, Bilaspur and Chhachhrauli Blocks in Ambala District."
