Section 39 in The Punjab Resumption of Jagirs Act, 1957
39. of 1957
Statement of Objects and Reasons. - "It has been decided by the Punjab Government that all jagirs and maufis in the State, except military jagirs and muafis granted in favour of religious and charitable institutions be resumed. The Bill entitled "The Punjab Resumption of Jagirs Bill, 1957, is designed to give effect to this decision".Punjab Gazette Extraordinary, dated the 10th June, 1957.Received the assent of the President on the 7th November, 1957 and was first published in the Punjab Government Gazette, (Extraordinary), dated the 14th November, 1957.An Act to provide for the resumption of Jagirs and for payment of compensation therefor.Be it enacted by the Legislature of the State of Punjab in the English Year of the Republic of India as follows :-
