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State of Punjab - Act

Punjab Land Revenue (First Amendment) Rules, 2022

PUNJAB
India
The Punjab Land Revenue Act, 1887

Punjab Land Revenue (First Amendment) Rules, 2022

  • Published on 11 January 2023
  • Not commenced
  • [This is the version of this document from 11 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
With reference to the Government of Punjab, Department of Revenue, Rehabilitation and Disaster Management, Notification No.G.S.R.70/P.A. XVII/1887/Ss.46 and 156/Amd./ 2022, dated the 3rd October, 2022, and in exercise of the powers conferred by section 46 of the Punjab Land Revenue Act, 1887 ( Punjab Act No.XVII of 1887), and all other powers enabling him in this behalf,I, KAP Sinha, Financial Commissioner, Revenue and Rehabilitation, hereby make the following rules further to amend the Punjab Land Revenue Rules, 1909, namely :RULES

1.

(1)These rules may be called the Punjab Land Revenue (First Amendment) Rules, 2022.
(2)They shall come into force on and with effect from the date of their publication in the Official Gazette.

2. In the Punjab Land Revenue Rules, 1909, in rule 72 , in Note (2), under the Format-II, the words and signs " The presumption of truth attaches to the entries so made only in respect of occupancy tenant and of lessee, for a period more than 20 years, in an estate outside a Municipality or Cantonment and it is only in regard to such person, that careful enquiry is necessary. " shall be omitted.