The Punjab Land Revenue (Abolition) Act, 1997

PUNJAB GOVT GAZ. (EXTRA.), JULY 28, 1991 (SRVN. 6, 1919 SAKA) 
PART I 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
Notification 
The 28th July, 1997 
No. &-Leg/97.-The following Act of the Lcgislature of the State of Punjab received the assont of the Governor of Punjab on the 
23rd July, 1997, and is hereby published for general information 
THE PUNJAB LAND REVENUE (ABOLITION) ACT, 1997 
Punjab Act No. 8 of 1997) 
AN 
ACT 
51 
to provide for the abolition of land revenue and additional land 
revenue payable under the Punjab Land Revenue Act, 1887. 
BE it enacted by tho Legislature cf the State of Punjab in the Forty 
eighth Yoar cf the Republic of India as follo ws 
1, This Act may be called the Punjab Land Revenue (Abolition) 
Act, 1997. 
2. (1) with effect from the Rabi Harvest of agricultural year 
1996-97, the land revenue and additina] land re venue pa yable under the 
provisions of the Punjab Land Revenue Act, 1887 (Punjab Act 
(2) The provisions of this Act 
anything Contrary contained in the 
(Punja b Act No. XVII of 1887). 
shall havo cffect notwithstanding 
Punjab Land Revenue Act, 1887 
BAKHSHI^H KAUR, 
Bocretary to Government of Punjab, 
Department of Logal and Logislative Affairs. 
17560 LR(P) -Govt. Press, U.T., Chd. 
Short title. 
Abolition of land 
revenue and 
additional land 
revenue. 
No. XVII of 1887) shall be deemed to have been a bolished, 
PUNJAB GOVT GAZ. (EXTRA.), JULY 28, 1997 51 
(SRVN. 6, 1919 SAKA) 
PART I 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
P Notification 
LP The 28th July, 1997 
7 No. 8-Leg/97.—The following Act of the Legislature of the State 
of Punjab received the assent of the Governor of Punjab on the 
23rd July, 1997, and is hereby published for general information : — 
i THE PUNJAB LAND REVENUE (ABOLITION) ACT, 1997 
(Punjab Act No. 8 of 1997) 
AN 
ACT 
to provide for the abolition of land revenue and additional land 
revenue payable under the Punjab Land Revenuc Act, 1887. 
BE it enacted by the Legislature of the State of Punjab in the Forty- 
eighth Yoar cf the Republic of India as follows :— 
1. This Act may bo called the Punjab Land Revenue (Abolition) 
Act, 1997. 
2. (I) with effect fromthe Rabi Harvest of agricultural year 
1996-97, the land revenue and additional land revenue payable under the 
provisions of the Punjab Land Revenue Act, 1887 (Punjab Act 
No. XVII of 1887) shall be deemed to have been abolished. 
(2) The provisions of this Act shall have effect notwithstanding 
anything Contrary contained inthe Punjab Land Revenue Act, 1887 
(Punjab Act No. XVII of 1887). 
BAKHSHISH KAUR, 
Socretary to Government of Punjab, 
Department of Legal and Logislative Affairs. 
[3 
17 
360 LR (p) -Govt. Press, U.T., Chd. 
| 
Short title. 
Abolition of land 
revenue and 
additional land 
revenue,

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