The Punjab Gram Panchayat (Common Purposes Land) Eviction And Rent Recovery Act, 1976

THE PUNJAB GRAM PANCHAYAT (COMMON PURPOSES) 
LAND) EVICTION AND RENT RECOVERY  
ACT, 1976 
 
Punjab Act No. 20 of 1976 
 
                   [Received the assent of the Presid ent of India on the 22 nd April, 1976 
and was first published for general inform ation in the Punjab Government Gazette 
(Extra-ordinary) Legislative Supplement, dated the 28th April, 1976.] 
                   AN ACT to provide for the eviction of unauthorized occupants from 
land reserved for common purposes un der the East Punjab Holdings 
(Consolidation) and Prevention of Fragmentation) Act, 1948, the management and 
control whereof vests in the Gram Panchayat and for certain incidental matters.  
                   Be it enacted by the Legislature of the State of Punjab in the Twenty 
seventh year of the Republic of India as follows:- 
1.      (1)    This Act may be call ed the Punjab Gram Panchayat (Common Short 
title and commencement)  
          (2)       It shall come into force at once.  
2.       In this Act, unless the context otherwise required,- 
           (a)       "common purposes land" means land reserved for the common         
 purposes of a village under section 18 of the East Punjab Holdings 
(Consolidation and Prev ention of Fragmentation ) Act, 1948, the 
management and control whereof vests in the Gram Panchayat 
under section 23-A of the aforesaid Act;           
           (b)       "Government " means the Government of the State of Punjab. 
3.         Notwithstanding anything contained in any law for the time being in force, 
the Punjab premises and Land (Eviction and Rent Recovery) Act, 1973 
(hereinafter referred to as the principal Act) shall apply to common purposes land 
which shall be deemed to be public premises for the purposes of the principal Act.  
4.       Notwithstanding anything in the principal Act, an appeal under section 9 of 
that Act in relation to common purposes land shall lie to an officer not below the 
rank of a Joint Director of Panchayats appointed by the Government for the said 
purpose who shall be deemed to be the Commissioner under the Principal Act. 
 

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