Section 21 in The Punjab Security of Land Tenures Act, 1953
21. Savings of tenants and lessees under Government.
- [(1) Nothing contained in this Act shall affect any land held by a tenant or lessee under Government, or local bodies in the State, or any unallotted evacuee land.(2)The provisions of sections 9, 9-A and 18 shall not apply to land leased out by the Punjab State Co-operative Land Mortgage Bank Limited established under the Punjab Co-operative Land Mortgage Banks Act, 1957.] [Section 21 renumbered as sub-section (1) of that section and after sub-section (1) so renumbered a new sub-section (2) added by Punjab by Punjab Act No. 14 of 1962, section 8.][21A. Power to remove difficulties by modification of provisions in certain cases. - (1) The State Government may, for the purpose of preventing or removing any hardship or difficulty, by a special or general order, to be notified in Official Gazette, direct that any of the provisions of this Act shall apply to any class of tenants or owners with such modifications as may be specified in that order.(2)Any order made under sub-section (1) shall be laid before [ - ] [Section 21-A, added by Punjab Act 11 of 1955.] Legislature during the session next following after the making of such order and unless the said order is approved by the [House] [The words 'both the Houses of' omitted by the Adaptation of Laws Order, Haryana, 1968.] of Legislature, with or without modification, it shall cease to have effect.] [Inserted by Punjab Act No. 14 of 1962, with effect from the 15th April, 1953 vide section 7 and 1(2).][22. Procedure for ejectment. - Any dispute relating to rent payable by a tenant or any objection relating to the permissible area not otherwise expressly provided for in this Act shall be determined in a summary manner as provided for in section 14-A provided that the order of the Commissioner in appeal or revision in the ordinary course, shall be final.] [Substituted by Punjab Act 11 of 1955.]
