LexThe East Punjab War Awards Act 1948
Punjab · state statute
Open in Lexace · Ask the AI about this act
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE EAST PUNJAB WAR AWARDS ACT, 1948
(EAST PUNJAB ACT No. 22 OF 1948)
(As amended upto the 6th February, 2026)
2026
CONTENTS
Section
1 Short title and commencement
2 Definition
3 Creation of war jagirs
4 Tenure of war jagirs
5 Power to attach conditions to enjoyment
of war jagirs
6 Assessment and collection of assigned land revenue
7 Exemption of war jagir from attachment
8 Savings
9 Certain question to be referred to Government for final
decision
1THE EAST PUNJAB WAR AWARDS ACT, 1948
(EAST PUNJAB ACT NO.22 OF 1948)
[Received the assent of His Excellency the Governor on the 10th April 1948, and
was first published in the East Punjab Government Gazette, extraordinary, dated
the 10th April 1948]
1 2 3 4
Year No. Short title Whether repealed or otherwise
affected by Legislation
1948 22 The East Punjab
War Awards
Act,1948
Adapted by:-
(1) The Adaptation of Law Order,
1950
(2) The adaptation of Laws (Third
Amendment) Order, 1951.
Amended by:-
(1) Punjab Act 22 of 19522
(2) Punjab Act 38 of 19543
(3) Extended to the territories which
immediately before the 1st November
1956, were comprised in the state of
Patiala and East Punjab States Union
by Punjab Act 23 of 19574
(4) Punjab Act 17 of 19595
(5) Punjab Act 36 of 19606
1 For Statement of Object and Reasons, see East Punjab Government Gazette (Extraordinary), 1948. page 266.
2 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1952. page 1154(b). This Act Shall be
deemed to have come into force from the 10th day of April 1948.
3 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1954. page 838.
4 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1957. page 689.
5 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1959. page 284.
6 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1960. page 1960.
(6) Punjab Act 26 of 19647
(7) Punjab Act 22 of 19658
(8) Punjab Act 2 of 19689
(9)Punjab Act 7 of 1996
(10)Punjab Act 15 of 2006
(11)Punjab Act 52 of 2013
(12) Punjab Act 10 of 2024
7 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1964. page 890.
8 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1965. page 1116.
9 For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1967. page 909.
An Act to empower the 1[Punjab] Government to award jagirs to parents,
three or more of whose children were enrolled or commissioned for service in
his Majesty`s Forces during the recent Second World War.
It is hereby enacted as follows:-
1 (1) This Act may be called the East Punjab War Awards Act, 1948.
(2)It shall come into force at once, 2[and in its application to the
territories which, immediately before the 1st November, 1956, were
comprised in the State of Patiala and East Punjab States Union, it shall
be deemed to have come into force on 28th August, 1949]
2 In this Act, unless there be anything repugnant in the subject or
context –
3[(a) "eligible person" means—
(i) a citizen of India ordinarily residing in the State of Punjab who
is the father, or, where the father is dead, the mother, of 4[three or
more children] who are serving or have served in the armed forces of
the Union during the emergency declared by the President of India
under Article 352 of the Constitution of India on the 26th October,
1962, but does not include a person who has for such reason already
received a land grant or other award from Government; or
5[ia) a citizen of India ordinarily residing in the State of Punjab who
is the father, or, where the father is dead, the mother, of the 6[only son
or only child who is serving or who has served] in the armed forces of
the Union during the emergency declared by the President of India
under Article 352 of the Constitution of India on the 26 th October,
1962, but does not include a person who has for such reason already
received a land grant or other award from Government ; or ]
1.Substituted by the Adaptation of Laws (Third Amendment) Order, 1951
2. Added at the end of sub-section (2) of section 1 by Punjab Act No. 17 of 1959.
3 Substituted for the words "(a) 'eligible person' means a person who is now a citizen of India and who" by Punjab
Act, No. 26 of 1964, Section 2.
4 Substituted for the words "three or more persons" by Punjab Act No. 2 of 1968, Section 2.
5 Added by Punjab Act No. 22 of 1965, section 2.
6 Substituted for the words "only son serving or who has served" by Punjab Act No. 2 of 1968, section 2.
Short title and
commencement
Definitions
1[ib) a citizen of India ordinarily residing in the State of Punjab who
is the father or where the father is dead, the mother, of only two
children both of whom are serving or have served in the armed forces
of the Union during the emergency declared by the President of India
under Article 352 of the Constitution of India on the 26th October,
1962, but does not include a person who has for such reason already
received a land grant or other award from Government; or]
(ii) a person who is now a citizen of India and who,--
(a) immediately before the fifteenth day of August, 1947,
ordinarily resided in the undivided Punjab, or
(b) immediately before the 20th August 1948, ordinarily resided in
the territories this on that date formed the State of Patiala and
East Punjab States Unions,
and who is the father, or where the father is dead, the mother of
three or more 2[children] who having been at any time enrolled
or commissioned in forces then referred to as His Majesty's
Naval, Military or Air Forces or in the forces maintained by
any of the Indian States comprised in the aforesaid territories
and who were liable to serve wherever required and have
actually served in any of the said forces during the Second
World War, but does not include any person who has for such
reason already received a land grant or other award from the
Government of the undivided Punjab or the Government of the
territories formed as aforesaid or of any Indian State comprised
in such territories or the Punjab Government.
(b) "Government" means the State Government of Punjab;
(c) "War Jagir" means a Jagir granted under this Act;
(d) expressions used but not defined in this Act have the same
meanings as in the Punjab Jagirs Act, 1941.
3[3. (1) Notwithstanding anything in any other law for the time in force,
the Government shall have the power to grant to a person a War Jagir of the
value of--
1 Added by Punjab Act No. 2 of 1968, section 2.
2 Substituted for the word "persons" by Punjab Act no. 2 of 1968, section 2
3 Section 3 Substituted by Punjab Act no.2 of 1968, section 3
Punjab Act V
of 1941
Creation of
war jagir
(a) 1{twenty thousand rupees} per annum if he is an eligible person
within the meanings of sub-clauses (i), (ia), or (ib) of clause (a) of
section 2;
(b) One hundred rupees per annum, if he is an eligible person with
the meanings of sub-clauses (ii) of clauses (a) of section 2:
Provided that if the eligible person within the meaning of —
(i) sub-clause (i) of clause (a) of section 2 has more than three
children who have served or are serving in the manner referred to in
the said sub-clause, an additional amount of fifty rupees per annum
may be granted for every such child exceeding three ;
(ii) sub-clause (ii) of clause (a) of section 2 has more than three
children who were enrolled and commissioned and were liable to
serve and have actually served, in the manned referred to in the said
sub-clause, an additional amount of ten rupees per annum may be
granted for every such child exceeding three ;
Provided further that for the purpose of determining the eligibility of a
person to the grant of a War Jagir under sub -clause (i) of clause (a) of section 2, no
child of such person who has already made hi m eligible to the grant of a War Jagir
under sub-clause (ii) of that clause shall be taken into account.
(2) A War Jagir shall provide for assignment of the appropriate sum or for
the grant of such sum payable annually charged on the whole or part of the land
revenue arising from a specified area and the amount of War Jagir shall, subject t o
such deductions on account of collection of land revenue as the Government may
direct, be payable notwithstanding that the land revenue for the specified area may
have been suspended or remitted.]
2[4. A War Jagir shall, unless terminated wholly or partially for breach of
any condition imposed under section 5, be tenable for the lifetime of the grantee,
but Government shall have power to terminate or reduce it if the grantee
subsequently receives a land grant or other award on the same ground on which the
war jagir was granted to him:
Provided that a war jagir granted to an eligible p erson, being the father,
shall, on the death of the father, be tenable for the life time of the mother.]
1 Substituted for words " ten thousand rupees" by Punjab Act No.10 of 2024 ,section 2
2 Substituted by Punjab Act No.26 of 1964, Section 4.
Tenure
of War
Jagir
5. The Government may attach such condi tions as it may deem fit to the
enjoyment of any or all war jagirs, and such conditions shall be
communicated to the grantee at the time when the grant is made to him.
6 Any land-revenue assigned under the power herein conferred shall be
assessed and collected in the manner provided by the law for the time being
in force for the assessment and collection of land revenu e as if it has not
been so assigned.
7 No war jagir shall be liable to seizure, attachment or sequestration by
process of any Court at the instance of a creditor for any demand against the
grantee, or in satisfaction of a decree or order of any court.
8. Nothing in this Act shall be deemed to affect the provisions of the
Pensions Act, 1871 (Act 23 of 1871), o r of the 1[Government Grants Act],
1895 (Act 15 of 1895), so far as they are applicable to war jagirs.
9. If any question arises under this Act—
(a) whether or not a person is an eligible person; or
(b) whether or not a grantee has committed breach of any condition
imposed under section 5, such question shall be referred to the
Government whose decision thereon shall be final and conclusiv e and
shall not be liable to be called in question in any Court.
1 Substituted by Adaptation Laws Order,1950 ,First Schedule, for "Crown"
Power to attach
condition to
enjoyment of
war jagir
Assessment and
Collection of
assigned land
revenue
Exemption of
war jagir from
attachment
Savings
Certain questions
to be referred to
Government for
final decision