LexThe Punjab New Mandi Township (Dev. and Reg.) Act 1960
Punjab · state statute
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GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE PUNJAB NEW MANDI TOWNSHIPS (DEVELOPMENT AND
REGULATION) ACT, 1960.
(PUNJAB ACT 2 OF 1960)
(As amended upto the 6th May, 2026)
2026
THE PUNJAB NEW MANDI TOWNSHIPS (DEVELOPMENT AND
REGULATION) ACT, 1960.
Sections CONTENTS
1. Short title, extent and commencement.
2. Definitions.
3. Power of State Government to declare New Mandi Townships and to transfer
land and building therein.
4. Bar to erection or alteration of buildings in contravention of building rules.
5. Administrator's powers to sanction or refuse erection of buildings and
presumption of sanction.
6. Power of Administrator to stop unauthorised building operations and penalty
for breach and disobedience.
7. Power of Administrator to direct modification of sanctioned plan of a
building before its completion.
8. Lapse of sanction after one year from the date of such sanction.
9. Power to require proper maintenance of site or building.
10. Levy of fees for amenities.
11. Imposition of penalty and mode of recovery of arrears.
12.Omitted
13. Imposition of penalty for failure to pay consideration money and resumption
and forfeiture in certain cases.
14. Penalty for breach of the provisions of the Act or rules thereunder.
15. Appeal and revision.
16. Powers of entry on buildings or land.
17. Partial exclusion of jurisdiction of Municipal Committees, Panchayats and
Town Improvement Trusts in new mandi townships.
18. Procedure for prosecution.
19. Bar of jurisdiction
20. Protection of action taken in good faith.
21. Delegation.
22. Power to exclude application of Act to certain new mandi townships.
23. Power to include fully developed new mandi townships within limits of
local authorities.
24. Certain Sales to be deemed to be sales under this Act.
25. Power to make rules.
THE PUNJAB NEW MANDI TOWNSHIPS (DEVELOPMENT AND
REGULATION) ACT, 1960.
(Punjab Act No. 2 of 1960)
[Received the assent of the Governor of Punjab on the 5th January, 1960,
and was first published for general information in the Punjab Government
Gazette (Extraordinary), Legislative Supplement, dated the 7th January,
1960.]
1 2 3 4
Year No. Short title Whether repealed or otherwise
affected by the legislation
1960 2 The Punjab New
Mandi
Townships
(Development
and Regulation)
Act, 1960.
Amended by Punjab Act No. 16
of 1981.
Amended by Punjab Act No.11
of 2001.
An Act to provide for the development and regulation of new mandi townships
in Punjab.
Be it enacted by the Legislature of the State of Punjab in the Tenth year of the
Republic of India as follows:-
1. (1) This Act may be called the Punjab New Mandi Townships
(Development and Regulation) Act, 1960.
(2) It extends to the whole of the State of Punjab.
(3) It shall come into force at once.
2. In this Act, unless the context otherwise requires,-
(a) "Administrator" means any person designated by the State
Government by notification in the official gazette for
performing the functions of an Administrator under this Act;
(b) "amenity" includes roads, water -supply, street lighting,
drainage, sewerage, cattle -sheds, warehouses, public
Short title,
extent and
commence-
ment.
Definitions.
lavatories, bath rooms, p ublic buildings, horticulture,
landscaping and any other public utility as may be
prescribed;
(c) "building" means any construction or part of a construction
which is intended to be used for residential, commercial,
industrial or other purposes, whether in actual use or not and
includes any out-house, structure, stable, cattle- shed, garage,
hut, platform and plinth;
(d) "Commissioner" will have the meaning assigned to him in
the Colonization of Government Lands (Punjab) Act, 1912;
(e) "erect or re-erect any building" includes-
(i) any material alteration or enlargement of any building,
(ii) the conversion by structural alteration into a place for
human habitation of any building not originally
constructed for human habitation,
(iii) the conve rsion into more than one place for human
habitation of a building originally constructed as one
such place,
(iv) the conversion of two or more places of human
habitation into a greater number of such places,
(v) such alterations of a building as affect an alteration of
its drainage or sanitary arrangements, or materially
affect its security,
(vi) the addition of any rooms, buildings, out -houses or
other structures to any building,
(vii) the construction in a wall adjoining any street or land
not belonging to the owner of the wall, of a door
opening on to such street or land, and
(viii) the construction of any overhangin g structure over any
street or p ublic place or the enclosing of any space
intended to be kept open;
(f) "new mandi township" means any area declared to be new
mandi township by the State Government under sub -section
(1) of section 3;
(g) "occupier" means a person, including a firm or other body o f
individuals, whether incorporated or not, who occupies a site
or building transferred under this Act, and includes his
successors and assigns;
(h) "prescribed" means prescribed by rules made under this Act;
(i) "site" means any land which is transferred by the State
Government under section 3;
(j) "transferee" means a person (including a firm or other body
of individuals, whether incorporated or not) to whom a site
or building is sold, leased or transferred in any manner
whatsoever under this Act, and includes his successors and
assigns.
3. (1) The State Government may, from time to time, by
notification in the official gazette, declare any area to be a new mandi
township for the purposes of this Act to be known by such name as may be
specified in the notification.
Power of State
Government
to declare
New Mandi
Townships
and to transfer
land and
building
therein.
(2) 1[Subject to t he provisions of this section, the State
Government may] sell, lease or otherwise transfer, by auction, allotment or
otherwise, any land or building belonging to or 2[vested in the State
Government, Punjab State Agricultural Marketing Board or Market
Committee, as the case may be] in any new mandi township on such terms
and conditions as it may, subject to any rules that may be made under this
Act, deem fit to impose.
(3) 3[The consideration money for any transfer under sub -
section (2) shall be paid to the 4{State Government , Punjab State
Agricultural Marketing Board or Market Committee, as the case may be}
in such manner, in such instalments and at such rate of interest as may be
prescribed.
(4) Notwithstanding anything contained in any other law for the
time being in force, until the entire consideration money together with
1 Substituted words "The State Government may" by Punjab Act No.16 of 1981, section 2(i).
2 Substituted words "vested in the State Government" by Punjab Act No.11 of 2001, section 2(i).
3 Substituted for sub-section (3) by Punjab Act No.16 of 1981, section 2(ii), it shall deem to come into force on
the 1st day of November,1966 except sections 6,8 and 9 which shall come into force at once.
4 Substituted words "State Government" by Punjab Act No.11 of 2001, section 2(ii).
Validation.-Notwithstanding any judgment, decree or order of any court, anything done or any action
taken (including any notice issued, any order made for resumption of any site or building, or both, as
the case may be, or any such resumption effected, or any order made for the recovery of any arrears or
any arrears recovered, or any penalty imposed or recovered) or purported to have been done or taken
under the principal Act shall, in so far as it is consistent with the provisions of the principal Act, as
amended by this Act and accordingly no suit or other legal proceeding shall be maintained or
continued in any court-
(i) for the recovery of any site or building, or both, as the case may be, which has or have been
resumed; or
(ii) for the cancellation of any order made for the presumption of any site or building, or both, as
the case may be; or
(iii) for the recovery of any money forfeited; or
(iv) for the cancellation of any order made for the forfeiture of any money; or
(v) for the refund of any arrears recovered ; or
(vi) for the cancellation of any order made for the recovery of any arrears; or
(vii) for the refund of any penalty recovered; or
(viii) for the cancellation of any order imposing any penalty.
interest or any other amount, if any, due to the 1{State Government, Punjab
State Agricultural Marketing Board or Market Committee}, as the case
may be on account of the transfer of any site or building, or both under
sub-section (2) is paid, such site or building, or both, as the case may be,
shall continue to belong to the 2{State Gov ernment, Punjab State
Agricultural Marketing Board or Market Committee, as the case may be} .]
4. (1) No person shall erect or re -erect or occupy wholly or partly
any building or use or develop any site or building in contravention of any
rules made under sub -section (2) and without the previous perm ission in
writing of the Administrator.
(2) The State Government shall, by notification in the official
gazette, make rules to regulate the erection or re -erection of buildings and
use of sites, and s uch rules may provide for all or any of the following
matters:-
(a) notice to build and procedure for submission of
building applications with building and site plans;
(b) use of site and the type and character of building and
the number of self -contained units that may be erected
on any site;
(c) extent of site coverage and space about buildings and
the prescription of a building line;
(d) the minimum dimensions and superficial area required
for various parts of the building designed for different
purposes and the minimum provision of doors and
windows for securing ventilation and circulation of air;
1 Substituted words "State Government" by Punjab Act No.11 of 2001, section 2(iii).
2 Substituted words "State Government" by Punjab Act No.11 of 2001, section 2(iii).
Bar to erection
or alteration of
buildings in
contravention
of building
rules.
(e) the maximum height of any building and the total
number and height of storeys in a building;
(f) the means to be provided for ingress and egress to any
building for prevention of fire;
(g) the extent of architectural control on the various units
of the building and the portions of such architectural
units, including compulsory building line along which,
and compulsory height up to which, building shall be
completed within a specified and reasonable time;
(h) the specification of materials and dimensions for any
building to ensure structural stability;
(i) the materials and methods of construction for drains
and sewers and for the provision and use of connection
between private and public drains and sewers , and the
procedure for submission of plans;
(j) Supervisors and Architects for design and erection of
any buildings and the qualifications which such
persons shall possess;
(k) notice and certificate of completion of buildings or
parts thereof;
(l) any other matters for the proper use and development
of sites and the use, alteration and erection of buildings
thereon.
5. (1) The Administrator shall refuse to sanction the erection of
any building in contravention of any rules made under sub - section (2) of
section 4.
Administrator's
powers to
sanction or refuse
erection of
buildings and
presumption of
sanction.
(2) The Administrator shall , in every case, communicate the
sanction or rejection of a building application within sixty days of its
receipt.
(3) Where no communication is received by the applicant from
the Administrator withi n the period specified in sub -section (2), the
application shall be deemed to have been sanctioned and the applicant
may, after giving fifteen days' notice to the Administrator, erect or re -erect
the building in accordance with the building application sub mitted by him
to the Administrator for sanction notwithstanding that such erection or re -
erection contravenes the rules made under section 4:
Provided that when the Administrator modifies the building
application within such fifteen days and communicate s the modification to
the applicant , the applicant shall erect or re -erect the building in
accordance with such modification.
6. Where the erection or re -erection of a building has been
commenced without sanction or is being carried on as such or in
contravention of the terms of any sanction, the Administrator may, by a
notice to be served on the owner, or by affixing it at the site or on the
building, direct that the building operations be discontinued.
7. If at any time before the completion of a building of which
the erection or re -erection has been sanctioned under section 5, the
Administrator finds that any modification of the sanctioned plan is
necessary, he may direct that the building be modified accordingly, subject
to payment of compensation by the State Government for any loss incurr ed
by owner on account of such modification.
8. Every sanction for erection or re -erection of any building
given or deemed to have been given shall be valid for one year from the
Power of
Administrator
to stop
unauthorised
building
operations and
penalty for
breach and
disobedience.
Power of
Administrator
to direct
modification
of sanctioned
plan of a
building
before its
completion.
Lapse of
sanction
after one
year from the
date of such
sanction.
date of such sanction or for such longer period as the Administrator may
allow:
Provided that the erection or re -erection of the building not
commenced within one year, and completed within two years or such
longer period as may have been allowed, the sanction shall be deemed to
have lapsed, but such lapse shall not bar any subsequent application for
fresh sanction.
9. If it appears to the Administrator that the condition or use of
any site or building is prejudicially affecting the proper planning of any
part of the new mandi township, or its amenities, or the health or interests
of the general public, he may serve on the transferee or occu pier of the site
or building notice requiring him to take such steps and within such period
as may be specified in the notice and thereafter to maintain it in such a
manner as may be specified therein.
10. For the purpose of providing, maintaining or continuing any
amenity in the new mandi township, the State Government may levy such
fees as it may consider necessary in respect of any site or building on the
transferee or occupier thereof.
11. 1[ (1) Where any transferee makes any default in the payment of
any rent due in respect of any lease of any si te or building, or both, as the
case may be, under section 3, or where any transferee or occupier makes
any default in the payment of any fee levied under section 10, the
Administrator may direct that in addition to the amount of arrears, a sum
not exceedi ng that amount shall be recovered from the transferee or
occupier, as the case may be, by way of penalty:
1 Substituted by Punjab Act No. 16 of 1981, section 3, it shall deem to come into force on the 1st day of
November,1966 except sections 6,8 and 9 which shall come into force at once
Power to
require
proper
maintenance
of site or
building.
Levy of fees
for
amenities.
Imposition
of penalty
and mode
of recovery
of arrears.
Provided that no such direction shall be made unless the
person affected thereby has been given a reasonable opportunity of being
heard in the matter.
(2) Where any person makes any default in the payment of any
amount, being the arrears and penalty directed to be paid under sub -section
(1), such amount may be recovered from the transferee or occupier, as the
case may be, in the same manner as an arrear of land revenue.]
1[12. **************************************************]
13. 2[(1) If any transferee fails to pay the consideration money or any
instalment thereof on account of sale of any site or buil ding, or both, under
section 3, the Administrator may, by notice in writing, call upon the
transferee to show cause within a period of thirty days, why a penalty
(which shall not exceed ten per centum of the amount due from the
transferee) be not imposed upon him.
1 Omitted by Punjab Act No.16 of 1981, section 4. it shall deem to come into force on the 1st day of
November,1966 except sections 6,8 and 9 which shall come into force at once
2 Substituted by Punjab Act No.16 of 1981, section 5. it shall deem to come into force on the 1st day of
November,1966 except sections 6,8 and 9 which shall come into force at once
Validation.-Notwithstanding any judgment, decree or order of any court, anything done or any action
taken (including any notice issued, any order made for resumption of any site or building, or both, as
the case may be, or any such resumption effected, or any order made for the recovery of any arrears or
any arrears recovered, or any penalty imposed or recovered) or purported to have been done or taken
under the principal Act shall, in so far as it is consistent with the provisions of the principal Act, as
amended by this Act and accordingly no suit or other legal proceeding shall be maintained or
continued in any court-
(i) for the recovery of any site or building, or both, as the case may be, which has or have been
resumed; or
(ii) for the cancellation of any order made for the presumption of any site or building, or both, as
the case may be; or
(iii) for the recovery of any money forfeited; or
(iv) for the cancellation of any order made for the forfeiture of any money; or
(v) for the refund of any arrears recovered ; or
(vi) for the cancellation of any order made for the recovery of any arrears; or
(vii) for the refund of any penalty recovered; or
(viii) for the cancellation of any order imposing any penalty.
Imposition of
penalty for
failure to pay
consideration
money and
resumption
and forfeiture
in certain
cases.
(2) After considering the cause, if any, shown by the transferee
and after giving him a reasonable opportunity of being heard in the matter,
the Administrator may, for reasons to be recorded in writing, make an
order imposing the penalty and direct that the amount due along with the
penalty shall be paid by the transferee within such period as may be
specified in the order.
(3) If the transferee fails to pay the amount due along with the
penalty, in accordance with the order made under sub -section (2), or
commits a breach of any other condition of sale, the Administrator may, by
notice in writing, call upon the transferee to show cause within a period of
thirty days, why an order of resumption of the site or building, or both, as
the case may be, and forfeiture of the whole or any part of the money, if
any, paid in respect thereof (which in no case shall exceed ten per centum
of t he total amount of the consideration money, interest and other dues
payable in respect of the sale of the site or building, or both) should not be
made.
(4) After considering the cause, if any, shown by the transferee
in pursuance of a notice under sub -section (3) and any evidence that he
may produce in support of the same and after giving him a reasonable
opportunity of being heard in the matter, the Administrator may, for
reasons to be recorded in w riting, make an order resuming the site or
building or both, as the case may be, so sold and directing the forfeiture as
provided in sub - section (3) of the whole or any part of the money paid in
respect of such sale.]
14. (1) Except as otherwise provided in this Act, any contravention
of the provisions of this Act or the rules made thereunder shall be
punishable with fine which may extend to five hundred rupees and, in the
case of continuing contravention, with an additional fine which may extend
Penalty for
breach of
the
provisions
of the Act
or rules
thereunder.
to fifty rupees for each day during which such contravention continues
after the first conviction.
(2) If a building is begun, erected or re -erected in contravention
of any of the rules made under sub -section (2) of section 4, the
Administrator shall be competent to order the building to be altered or
demolished by a written notice served on the owner thereof within six
months of such commencement, erection or re -erection. Such notice shall
also specify the period not being less than fifteen days during which such
alteration or demolition must be made and, if the notice is not complied
with, the Administrator shall be competent to demolish the said build ing at
the expense of the owner:
Provided that the Administrator may, instead of requiring t he
alteration or demolition of any such building, accept by way of
composition such sum as he may deem reasonable.
15. (1) Any person aggrieved by an order of the Administrator
under 1[sections 5, 8, 9, 11, 13] or sub-section (2) of section 14 may, within
thirty days from the date of communication to him of such order, prefer an
1 Substituted words and figures "sections 5,8,9,13" by Punjab Act No.16 of 1981, section 6(i).
Validation.-Notwithstanding any judgment, decree or order of any court, anything done or any action
taken (including any notice issued, any order made for resumption of any site or building, or both, as
the case may be, or any such resumption effected, or any order made for the recovery of any arrears or
any arrears recovered, or any penalty imposed or recovered) or purported to have been done or taken
under the principal Act shall, in so far as it is consistent with the provisions of the principal Act, as
amended by this Act and accordingly no suit or other legal proceeding shall be maintained or
continued in any court-
(i) for the recovery of any site or building, or both, as the case may be, which has or have been
resumed; or
(ii) for the cancellation of any order made for the presumption of any site or building, or both, as
the case may be; or
(iii) for the recovery of any money forfeited; or
(iv) for the cancellation of any order made for the forfeiture of any money; or
(v) for the refund of any arrears recovered ; or
(vi) for the cancellation of any order made for the recovery of any arrears; or
(vii) for the refund of any penalty recovered; or
(viii) for the cancellation of any order imposing any penalty.
Appeal and
revision.
appeal to the Commissioner of the Division in which the new mandi
township is situated:
Provided that the Commissioner may entertain an appeal
after the expiry of the said period of thirty days if he is satisfied that the
appellant was prevented by sufficient cause from filing the appeal in time :
Provided further that the provisions relating to the deduction
of period spent in obtaining copies of orders contained in the Indian
Limitation Act, 1908, shall apply in computing the period of limitation.
(2) The Commissioner may, after hearing the appeal, confirm,
vary or reverse the order appealed against and may pass such orders, as he
may deem fit.
(3) The Financial Commissioner may, either on his own motion
or on an application received in this behalf at any time, w ithin a period of
1[six months ] from the date of the order, call for the records of any
proceedings in which the Administrator or Commissioner has passed an
order for the purpose of satisfying himself as to the legality or propriety of
such order and may pass such orders in relation thereto as he thinks fit:
Provided that the Financial Commissioner shall not pass an
order under this sub-section prejudicial to any person without giving him a
reasonable opportunity of being heard.
16. (1) The Administrator may, after giving four days' notice to the
occupier, or if there be no occupier, to the owner of the buildi ng or land
authorise any person-
1 Substituted for words "one year" by Punjab Act No.16 of 1981, section 6(ii).
Saving. The provisions of sub-section (3) of section 15 of the principal act as amended by section 6 of
the Punjab Act No.16 of 1981 shall not apply to any proceedings in which the Administrator or
Commissioner, as the case may be, has passes an order before the commencement of the said section
6 and any such proceedings shall be dealt with as if the said section 6 had not come into force.
Powers of
entry on
buildings or
land.
(a) to enter on and to survey and to take levels or
measurements of any building or land;
(b) to enter into any building or on any land to asc ertain
whether any building is being or has been erected
without sanction or in contravention of any sanction or
the rules made under this Act and to take such
measurements as may be necessary for this purpose.
(2) The entry contemplated in clauses (a) and (b) of sub -section
(1) shall be between sunrise and sunset.
17. (1) If any new mandi township or a part thereof lies within the
limits of a municipality, notified area, Gram Panchayat area or local area,
under the Punjab Town Improvement Act, 1922, the State Government
may, by notification in the official gazette, direct that any or all the powers
under the Punjab Municipal Act, 1911, the Punjab Gram Panchayat Act,
1952, or th e Punjab Town Improvement Act, 1922, as are relevant to the
purposes of this Act, shall, subject to such conditions and restrictions as
may be specified in the notification, cease to operate in such new mandi
township or a part thereof, and the Municipal C ommittee, the President or
any officer of the Committee, the Gram Panchayat or the Town
Improvement Trust, as the case may be, shall thereafter cease to have
jurisdiction over that new mandi township or a part thereof, as the case
may be, in respect of such powers.
(2) The provisions of the Punjab Municipal Act, 1911, the
Punjab Gram Panchayat Act, 1952, and the Punjab Town Improvement
Act, 1922, in so far as they are inconsistent with the provisions of this Act
shall not apply to a new mandi township or a part thereof.
Partial
exclusion of
jurisdiction of
Municipal
Committees,
Panchayats
and Town
Improvement
Trusts in new
mandi
townships.
18. No court shall take cognizance of any offence under section
14 except on the complaint of, or upon information received by the
Administrator or any other person authorised by him in this behalf.
1[19. No court shall have jurisdiction to entertain any suit or
proceeding in respect of the recovery of any arrears or penalty under
section 11 or in respect of the resumption of any site or building, or both,
as the case may be, under section 13, or the forfeiture of any money under
that section, or in respect of any order made by the State Government or
any other authority in the exercise of any power c onferred by or under this
Act.]
20. No suit, prosecution or other legal proceeding shall lie
against the Administrator or any oth er officer or authority for any thing
done or intended to be done in good faith in pursuance of this Act or rules
or orders made thereunder.
21. (1) The State Government may, by order , direct that any power
exercisable by it or by the Administrator under this Act shall also be
1 Substituted by Punjab Act No.16 of 1981, section 7. it shall deem to come into force on the 1st day of
November,1966 except sections 6,8 and 9 which shall come into force at once.
Validation.-Notwithstanding any judgment, decree or order of any court, anything done or any action
taken (including any notice issued, any order made for resumption of any site or building, or both, as
the case may be, or any such resumption effected, or any order made for the recovery of any arrears or
any arrears recovered, or any penalty imposed or recovered) or purported to have been done or taken
under the principal Act shall, in so far as it is consistent with the provisions of the principal Act, as
amended by this Act and accordingly no suit or other legal proceeding shall be maintained or
continued in any court-
(i) for the recovery of any site or building, or both, as the case may be, which has or have been
resumed; or
(ii) for the cancellation of any order made for the presumption of any site or building, or both, as
the case may be; or
(iii) for the recovery of any money forfeited; or
(iv) for the cancellation of any order made for the forfeiture of any money; or
(v) for the refund of any arrears recovered ; or
(vi) for the cancellation of any order made for the recovery of any arrears; or
(vii) for the refund of any penalty recovered; or
(viii) for the cancellation of any order imposing any penalty.
Procedure
for
prosecution.
Bar of
jurisdiction.
Protection
of action
taken in
good faith.
Delegation.
exercisable by such officer not below the rank of a Naib -Tehsildar and
subject to such conditions, if any, as may be specified in the order.
(2) The Administrator may delegate all or any of his powers
under this Act to any officer not below the rank of a Naib -Tehsildar of the
State Government or any other authority subject to such conditions as may
be specified by the Administrator.
22. If the State Government is of the opinion that it is not in
public interest to develop a new mandi township it may, by notification,
declare that the provisions of this Act shall cease to apply to such new
mandi township from such date as may be specified in such notification.
23. If the State Government is of the opinion that any new
mandi township has been fully developed in accordance with the
provisions of this Act and the rules made thereunder, it may, by
notification in the official gazette, include such new mandi township
within the local limits of any local authority from such date as may be
specified in the notification, and thereupon the provisions of this Act shall
cease to apply to such new mandi township, and the provisions of the law
for the time being in force relating to such local authority shall apply in
relation thereto.
24. (1) Every sale of land made to any person in a new mandi
township in pursuance of the Punjab Gove rnment, Agriculture Department
notification n o. 359 -D(M)-57/884, dated the 5th March, 1957, shall be
deemed to have been made to such person under the provisions of this Act,
and as from the commencement of this Act in such new mandi township,
the provisions of the Colonisation of Government Lands (P unjab) Act,
1912, shall cease to apply to such sale of land and all the provisions of this
Power to
exclude
application
of Act to
certain new
mandi
townships.
Power to
include fully
developed
new mandi
townships
within limits
of local
authorities.
Certain
Sales to be
deemed to
be sales
under this
Act.
Act and the rules or orders made thereunder shall apply accordingly in
respect thereof:
Provided that such rules or orders shall not be inconsistent
with the terms and conditions on which such sale has already been made.
(2) The sales of land made for establishing the new mandi
township of Bhatinda in the month of June, 1956, and in the new mandi
township of Shutrana in the months of July and August, 1956, shall be
deemed to have been made under this Act and all the provisions of this Act
and the rules or orders made thereunder shall apply accordingly to such
sales:
Provided that such rules or orders shall not be inconsistent
with the terms and conditions on which such sales have already been made.
25. The State Government may, by notification in the official
Gazette, make rules prescribing all matters which by this Act are required
or permitted to be prescribed, or which are necessary or convenient to be
prescribed for carrying out or giving effect to this Ac t and in particular
prescribing-
(a) the terms and conditions on which any land or building
may be transferred by the State Government under this
Act;
(b) the manner in which consideration money for transfer
may be paid;
(c) the rate of interest payable and the procedure for
payment of instalments, interest, fees, rents or others
dues payable under this Act;
Power to
make rules.
(d) the terms and conditions under which the t ransfer of
any right in any site or building may be permitted;
(e) the levy of fees under section 10;
(f) the terms and conditions for the breach of which any
site or building may be resumed;
(g) the form of notice and the manner in which notices
may be served;
(h) the form and manner in which appeals and applications
under this Act may be filed and the Court -fees leviable
on such appeals and applications;
(i) any other matter which has to be or may be prescribed.