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State of Punjab - Act

East Punjab Urban Rent Restriction (Amendment) Act, 1950

PUNJAB
India

East Punjab Urban Rent Restriction (Amendment) Act, 1950

Act 17 of 1950

  • Published on 31 October 1950
  • Commenced on 31 October 1950
  • [This is the version of this document from 31 October 1950.]
  • [Note: The original publication document is not available and this content could not be verified.]
East Punjab Urban Rent Restriction (Amendment) Act, 1950Act No. 17 of 1950Statement of Objects and Reasons of the East Punjab Urban Rent Restriction (Amendment) Act (17 of 1950). - The original intention of the provisions of Section 13 of East Punjab Urban Rent Restriction Act, 1949, was that an ejectment order passed under Section 13 of the Punjab Urban Rent Restriction Act, 1947, should be effective after the enforcement of the Act of 1949, so that a tenant's liability to be evicted in execution of such an order should be kept alive. Doubt was expressed as to this intention by one of the District and Sessions Judges who are the appellate authorities under the Act. To remove this doubt, the East Punjab Rent Restriction (Amendment) Ordinance, 1950, was passed. The object of the Bill is to replace the Ordinance by an Act of the Legislature.Punjab Government Gazette (Extraordinary), 1950, page 840.Received the assent of His Excellency the Governor of Punjab on the 31st October 1950 and is published in the Punjab Gazette, Extraordinary, dated the 1st November, 1950.An Act to amend the East Punjab Urban Rent Restriction Act, 1949.It is hereby enacted as follows :-

1. Short title.

- This Act may be called the East Punjab Urban Rent Restriction (Amendment) Act, 1950.

2. Amendment of Section 13 of East Punjab Act III of 1949.

- To sub-section (1) of Section 13 of the East Punjab Urban Rent Restriction Act, 1949, the following words shall be added and shall be deemed to have been added since the commencement of the Act, namely :-"On in pursuance of an order made under Section 13 of the Punjab Urban Rent Restriction Act, 1947, as subsequently amended."

3. Repeal of Punjab Ordinance No. VI of 1950.

- The East Punjab Urban Rent Restriction (Amendment) Ordinance, 1950, is hereby repealed but notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have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.