Section 18 in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
18. Repeal.
- The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1959 (31 of 1959), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) is hereby repealed.Notifications and Rules UnderThe Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971Local Self Government DepartmentNotificationsAppointment of CollectorShimla-2, the 30th June, 1972No. 1-21/72-LSG. - In exercise of the powers conferred by clause (a) of section 2 of the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (Act No. 22 of 1971), the Governor, Himachal Pradesh is pleased to appoint all the Sub-Divisional Officers (Civil) in Himachal Pradesh to perform the functions of the Collector under the above Act.(R.H.P., dated the 15th July, 1972, P. 713)Shimla-2, the 19th December, 1974No. 1-21/70-LSG. - In exercise of the powers conferred by clause (a) of section 2 of the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (Act No.22 of 1971), the Governor, Himachal Pradesh is pleased to appoint the General Assistant (II), Kangra District at Dharamsala, Himachal Pradesh to perform the functions of the Collector under the above Act, within the jurisdiction of Kangra District.(R.H.P. dated the 4th January, 975, p. 12)Shimla-2, the 17th January, 1976No. 1-21/70-LSG. - In exercise of powers conferred by clause (a) of section 2 of the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (Act No. 22 of 1971), the Governor, Himachal Pradesh is pleased to appoint the General Assistant, Solan District at Solan Himachal Pradesh to perform the function/duties of the Collector under the aforesaid Act within the said district.(R.H.P., dated the 31st January, 1976, p. 152)Authoritative English text of this Department Notification No 1-21/71-LSG dated 2.2.89 as required under clause (3) of Article 348 of the Constitution of India.Government of Himachal PradeshLocal Self Government DepartmentNotificationsNo. 1-21/71-LSG., Dated Shimla-2, the 2.2.89.-In exercise of the powers conferred by clause (a) of section 2 of the H.P. Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (Act No 22 of 1971), the Governor of Himachal Pradesh is pleased to appoint all the Executive Engineers (B&R) Divisions of the Public Works Department, Himachal Pradesh to perform the functions of the Collector within their respective jurisdiction under the aforesaid Act as for as road side encroachments are concerned, in respect of cases dealing with unauthorised occupation of the acquired width of land of the road with immediate effect.By OrderCommissioner-Cum-Secretary(LSG)to the Government of Himachal Pradesh
