The Northern India Canal and Drainage (Punjab Amendment) Act, 1973

pIUNJAB GOVT GAZ. (EXTRA.), OCTOnrR !3, 1973 
(ASVINA 26, 1895 SAKA) 
PART I 
LEGISLATIVE DEPARTMENT 
Notification 
The 18th October, 1973 
2 
42-Leg/73.---The following Act of the 
No. 
Beote of Punjab recelved the asS nt of th: Governor of Punjab on the 
eh october, 1973, and is hereby published for general informa 
tion Punjab Act No. 35 of 1973 
THE NOR THERN INDIA CANAL AND DRAINAGE (PUNJAB 
AMENDMENT) ACT, 1973 
AN 
ACT 
t emend the Gr thern India Canal and DrainCge Áct, 1873. in ts 
application to the State of Punjab. 
BE 0! enact: d by the Legisiatur: of ia 
Legisature of the 
131 
State of Punjab in the 
Taentv-fourti Ycar of the Republic of India as foliows -
1 This Act may te calied the Northern India Canal and Drainage short titie. 
(Puaiab Amenczient) Act. 1973. 
In the Nortiern India Cana! and Drainage Act, 1873 (hereinafter 
referred to as the principal Act) in its appiication to the State of Punjab, in 
section 30-B, for sub-sections 2) and (3), thc foiiowing sub-sections shali 
be substitute, namely :-
ublicaion of scheme. or 
(2) The Divisiona' Cana' oficor nay. after considering the objec 
tions and suggestions, if ary, approve, modify or reject the scheme. 
3. In the principal Act, for 
be substituted, namely 
(3) The Superintending Canal Officer may, suo mott!, within a period 
of thirty days from tihe date of publication under section 30-C, 
or on an application, by a person aggrieved by the approval, 
modification or rejection of the scheme. made within a like period, 
from the Divisiona! Canai 
action 
call for the record of the scheme 
Officer and mnay, after exaimining the same, confirm the 
taken by the Divisional Canal Officer or may, after afford ing to 
the person affccted an opportunity of being heard, approve or 
modify the scheme in such form as he may deem fit or may reject 
the same. 
Amendmen: 
of 
Central Ac 
of secion 
VI!I of 
30-B 
1873. 
of sectËon section 30-C. the follow ing section shall Substitution 
30-C of 
(cntral Aa 
be, viII 
1873. as may 
30-C. The Divisional Canal Officer shall, as soon 
publish the particulars of the sclheme, as approved 
under sub-section (2) of 
modified by him 
section 30-B or by the 
Superintending Canal Officer 
under Sub-scction (3) of that scction, as the case may be, in the 
prescribed manncr and call upon the sharcholders to implemnent 
It at the ir own cost ,within the pcriod to be specitied therein: 
of 
PUNJAB GOVT GAZ. (EXTRA), OCTORTR © 
. Pa 
PART I 
LEGISLATIVE DEPARTMENT 
Notification 
The 18th October, [972 
~o 42-Leg73.—The following Act of the Lee: _— 
state of Punjab received the assont of the Gorvgrame pr on on 
(6th October. 1973, and is hereby published for general informa- 
ton ‘— : Punjab Act No. 35 of 1973 
THE NORTHERN INDIA CANAL AND DRAIN 3 
AMENDMENT) ACT, 1973 AGE (PUNIAB 
AN 
ACT 
te omend the Northern India Canal and Drairicge Act, 1873 in its 
application to the State of Punjab. 
+d by the Legisiatur: of th State of Punjab the 
vear of the Republic of India asfoliows — Twenty-fourth 
1. This Act may be calied the Neribern India Canal a i i ny ) e <G ihe Neribern nd Drainage tid 
(Punjab Amendment) Act. 1973. 8 Short nae 
Act, 1873 (hereinafter Amendment Z the Northern India Capal and DO ; 
c to the State of Punjab, in of section referred © incipal Act) in its applica 
1 ( the following sub-scctions shall 30-B of section 3C-B. for -sections (2 and ( 
he substituted, namely (— Central Ac 
- , VIII of 
1873. 
tons and suggest 
(3) The Superintending Canal Officer may, suo mot, within a period 
of thirty days from the date of publication under section 30-C. 
or on an application. by a person aggrieved by the approval, 
modification or rejection of the scheme. made within a like period, 
call for the record of the scheme from the Divisional Canal 
Officer and may, after examining the same, confirm the action 
taken by the Divisional Canal Officer or may, after affording to 
the person affected an opportunity of being heard, approve or 
modify the scheme in such form as he may deem fit or may reject 
the same.” 
3. In the principal Act, for section 30-C, the following section shall Seyaiuien 
1 of section 
substituted, namely — Man 
Central AG 
Canal Officer shall, as soon as may be, Vii of 
irs of the scheme, as approved 1873. 
mublication of scheme. or modified by him under sub-section (2) of 
section 30-B or by the Superintending Canal Officer 
under sub-section (3) of that section, as the case may be, in the 
prescribed manner and call upon the sharcholders to implement 
it at the ir own cost , within the period to be specified therein: 
“30-C. The Divisional 
publish the particul:
132 PUNJAB GOVT GAZ. (EXTRA), OCTOBER 8. 1974 (ASVINA 26, 1895 SAKA) 
Provded that where the scheme has been rejected under sub scction (2) of section 30-B the tact that it has been rejected shall also be pub lished in the prcscribcd manner 
Desvided further that where the record of the case has been called by the Superintending Canal Officer, under sub-section (3) of section 30-B, the sharcholders shall not be called upon to imple ment the scheme tiil the Superintending Canal Oficer has finally disposed of the matter.". 
SUKHDEV SINGH SIDHU. 
Secretary to Government, Punjab, Legislative Deparment 
1834 LR (P) Covt Press, Chd 
. PUNJAB GOVT GAZ. (EXTRA) OCTOBER | 4 
13 (ASVINA 26, 1895 SAKA) PONE. 1t, #90 
provided that where the scheme has been rejected under sub-section (2) 
of section 30-B the tact that it has been rejected shall also be pub 
ished mn the prescribed manner 
provided further ‘that where the record of the case has been called 
by the Supenmtending Canal Officer under sub-section (3) of 
ection 30-B. the shareholders shall not be called upon to imple: 
ment the scheme till the Superintending Canal Officer has finally 
disposed of the matter”. 
) 
SUKHDEV SINGH SIDHU, 
Secretary fo Government. Punjab, 
Legislative Department 
1831 Lp (PY Co 

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