LexThe Punjab Municipal (Executive Officer) Act, 1931
Punjab · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Punjab Municipal (Executive Officer) Act, 1931 Act 2 of 1931 Keyword(s): Contract, The Committee, The Municipal Act 3. Appointment and pay of the Executive Officer. 4. Powers of the Executive Officer. 5. Executive Officer to have powers of Secretary. 6. Contracts. 7. Delegation of powers by the Executive Officer. 8. Preparation of Budget. 9. Attendance of meetings. 10. Control by Government. 11. Power of State Government to make rules. Schedule I. Schedule 11. THE PUNJAB MUNICIPAL (EXECUTIVE OFFICER) ACT, 1931 [Received the assent of His Excellency the Governor on the 2nd July, 1931, and that of His Excellency the Viceroy and Governor-General on the 2nd September, 1931, and was published in the Punjab Gazette, Extra, dated the 18th September, 19311. Amended, repealed or otherwise affected by ;- (i) Punjab Act No. I1 of 19342. (ii) Government of India (Adaptation of Indian Laws ) Order, 1937 (iii) East Punjab Act No. XVIII of 194S3. (iv) Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 (G.G.O. 40). (v) Punjab Act No. XI1 of 19504. (vi) Adaptation of Laws Order, 1950. (vii) Adaptation of Laws (Third Amendment) Order, 1951. (viii) A.O. 1968, published in R.H.P., dated the 1st February, 1969, Pages 158-161. (ix) A.8. 1973, published in R.H.P. Extra., dated the 20th January, 1973, Pages 91-1 12. 1. For statement of Objects an,j Ressolis, see Pu IJ .b G.lzeitz, Extr-,193l,~l?~ted 24th Feb. 193 1 and for report of the select Cxnnltlee, see ibid 193 1, qart v, g. 4-1 0. Thls i' ct is applicable only in melgsd ale-s by VI tue of se .A3 of the p,lrl):b ~eo~eanic~,tloll ct,l966. 2. For statemaizt of Objects ad I?.e.,?ois s e p,inj-b G~zctte~ 1934, Fxtra, P.8. It came into force on 4th May 1934, vldc PSiiij .b CI~ ern1ne)lt Not. No. 14097, cl<,ted 28th April 1934. 3. For st itement of Objects ,~ud Rz~sor?r 4ee I,+,( Punj ib G irel'e, 19 IS, Cutr:., 17 177. 4. Fo 5t lfelnelzi of objects uid Iteasoi~s, \ee Pi1111 it:, G.lzc(te, I9)O, tutrz P 166-R An Act to provide for the appointment and powers of Executive Officers in municipalities in I[Punjab] and for that purpose to amend the Punjab Municipal Act, 191 1. Preamble-WHEREAS it is expedient to provide for the appointment and powers of Executive Officers in lnunicipalities in l[Punjab] and to amend the Punjab Municipal Act, 1911, for that purpose ; 1T is hereby enacted as follows :- I. Short tit?e, extent and commencement.---(l) This Act may be called the Punjab Municipal (Executive Officer) Act, 193 1. (2) It may, by notification be extended by the 2[State Government] to any municipality in Punjab. (3) It shall come into force on such date3 as the "State Government] may, by notification, appoint in this behalf. 2. Definitions.-In this Act unless there is something repugnant in the subject or the context.- (a) "contract" includes a transfer of property ; (b) "the committee" meails the municipal committee to which the Act has been, by notification, extended ; (c) "the Municipal Act" means the Punjab Municipal Act, 19114. 3. Appointment and Bay of the Executive Officer.-(1) Notwithstanding anything to the contrary contained in sections 26 and 27 of the Municipal Act,4 the Committee shall, by resolution to be passed by not less than five-eighths of the total number of members constituting the Colmmittee for the time being, at the meeting convened for the purpose of appointing an Executive Officer at which no other business may be transacted, appoint, within three months from the date of the notification issued under sub-section (2) of section 1, a person, with the approval of the 2[State Government], as Executive Officer, for a renewable period of five years on such rate of pay not exceeding one thousand and five hundred rupees inclusive of all allowances, as it may deem fit : 1. Subs. for the words ''East Punjab" by Adaptation of Laws (Third Amendment) Order, r wn 2, Subs. for the expression "Central Government" which was subs. for 'State Gal ernment" by A.0: 1968) by A' 0.1973. The ward "Stateo0 was Subs. for the word .'Provincial" by Adaptatron of Laws Order, 1950. 3. It came into force on 16th October, 1931, vide Punjab Government Notification No. 30693, dated the 14th October, 1931, published in Punjab Government Gazette, 1931, Part I- A, p. 454. 4. All references to the Punjab Municipal Act. 191 1 and barioos references to sections of the said Act, shall be construed as references to the H. P. Municipal Act. 1968 and the corresponding sections thereof, vide A.8. 1973 Provided that if the appointment is renewed the maximum salary inclusive of all allowances shall not exceed Rs. 2,000. (2) If at the meeting convened for the purpose of appointing an Executive Officer a resolution of appointment cannot be passed through failure of ally candidate to secure the prescribed five-eighths majority, the chairman shaIi, on requisition made in writing by not less than one-third of the total number of members constituting the committee for the time being, convence another meeting to be held within fourteen days : Provided always that such meeting shall be held within three months from the date of the notification issued under sub-section (2) of section 1. (3) The resolution of appointment of an Executive Officer, whether considered at an adjourned meeting or at a meeting convened under sub-section (2), shall not be deemed to be passed unless by the majority prescribed in sub-section (I), (4) If the committee fails to arpoint an Executive Officer within three months from the date of notification issued under sub-section (2) of section 1, the %[State Government] may appoint any person as Executive Officer of the Committee for a renewable period not exceeding five years on such rate of monthly pay not exceeding Rs. 1,500 inclusive of all allowances as it may deem fit : Provided that if the appointment is renewed the maximum salary inclusive of all allowances shall not exceed Rs. 2,000. (5) When a member of the committee is appointed Executive Officer, he shall on his appointment cease to be a member of the committee. (6) The remv.neralion of such Executive Officer shall be pa;tabla by the committee from the municipal fund. (7) The Executive Officer may at any time be suspended or removed f om the office by the State Government and shall be so suspended or removed if at a meeting of the committee convened to consider the question of his suspension or removal not less than five-eighths of the total number of members constituting the committee for the time being vote in favour of his suspension or removal, and if the Executive Officer is suspended the Committee shall appoint some person with the approval of the 1[State Government] to officiate as Executive Officer. 1. Subs.for the expression "'Cent:al Government" (which Was subs. for "State Govern- ment" by A. 0.1968) by 4.0. 1973. The ~~3rd. "S'ate" wag subs. for the word ~Provinclal" by 4dap:atmr? of Laws Ode:. 1,050 238 H. P. CODE VOL. VII (8) Leave may be granted to the Executive Officer by the committee, and, whenever such leave is granted for a period exceeding one month, the committee shall appoint some person, with the approval of l[State Govern- ment], to officiate as Executive Officer : Provided that if the period of leave does not exceed one month the presi- dent or in his absence the Vice-President shall without remuneration exercise the powers of Executive Officer for the period of such leave. (9) Whenever an Executive Officer dies, resigns or is removed the committee shall, within three months of his death,resignation or removal, appoint another person to be Executive Officer in the manner provided in sub- sections (1) to (3), and if the committee fails to appoint such a person within such period the l[State Government] may appoint such a person in the manner provided in sub-section (4) : Provided that the President or in his absence the Vice-President shall, without remuneration, exercise the powers of Executive Officer until another Executive Officer is appointed. 4. Powers of the Executive Officer.-In a municipality in which an Executive Officer has been appointed.. - (a) the executive power for the purpose of carrying on the administ- ration of the municipality shall, subject to the provisions of this Act and of any rules made under this Act, or under the Municipal Act, vest in the Executive Officer : (b) the powers conferred and duties imposed upon, the functions vested in, and the ojections to be tendered and notice given to, the committee under the sections of the Municipal Act mentioned in Schedule I, shall not be exercised or performed by, vested in, or be tendered or given to, the committee, but may be exercised or shall be performed by, or shall vest in, or shall be tendered or given to, the Executive Officer, provided that- (i) the power conferred by section 39 of the Municipal Act shall not be exercised by the Executive Officer and may be exercised by the Committee in respect of the appointment of any Officer or servant of the co~llmittee to a post for which the monthly remuneration exceeds 2[Rs. 251, and in respect of the power of removal or dismissal of any officer or ----- - 1 . Subs. for the expression "Ceqtral G~vernn~ent" (which was subs. for "Skate Govern- ment" by A. 0.1958) by A. 0,1973. The word ''Staee" Was subs. for the word ‘Provincial' by Adaptation (;I" Laus Order, 1950. 2. Subs.for the wt.rrdqfiRs 45 iri the case of them inicrpality of Lahore and Rs.25 in the case dother ml~il~crpdlrlies" by the Ildiail I~lJepenc?ence (Adaptation crf Benpal and Punjab Acts) Order of 1948 (G. G .O. 40). servant whose monthly remuneration exceeds Rs. 45, provided that the Executive Officer shall dismiss an employee if required by the committee to do so ; (ii) the power to revise the valuation and assessment conferred by section 65 of the Municipal Act and the power to amend the assesment list conferred by sub-clause (1) of section 67 of the Municipal Act shall be exercised by a sub-committee consisting of the Executive Officer and two members of the committee appointed by the committee for the purpose ; iiii) the power of the Executive Officer to withhold the grant of a license for any of the trades or purposes specified in sections 121,122 of the Municipal Act or to withhold written permission under section 124 of the Municipal Act may by byelaw be made subject to revision by the Committee ; (iv) the exercise or discharge by the Executive Officer of any power, duty or function thus conferred, imposed or vested in him, shall be subject to such restrictions, limitations and conditions as may be imposed by any rules made by the l[State Government], under the Municipal Act upon the exercise or discharge of such power, duty or function by the committee ; (c) the Municipal Act shall be deemed to have been amended in the manner set forth in schedule I1 ; (d) no bye-laws inconsistent with this Act shall be made by the committee in exercise of the powers conferrred by section 31, of the Municipal Act and, if any such be-laws have been made, they shall be deemed to have been cancelled to the extent to which they are thus inconsistent ; (e) if any bye-law made by the committee in exercise of the powers conferred by sections 188, 189, 197 or 198 or in any rule made in exercise of the powers conferrred by section 3 of the Hackney Carriage Act, 1879, it is provided that notice shall be given to or licenses granted by the committee, such bye-law or rule shall be deemed to have been amemded so as to provide that subject to bye-laws made under the Municipal Act or rules made under this Act such notice shall be given to, or such license granted by, the Executive Officer. 1. Sl~bg. f ~r L',s cvpression "Contra1 G3vernmenl" (which Was subs. for "State Govern. mentoo by A. 0.1968) by A. 0,1973. The word "Stateo0 Was subs. for the worC (Provincial" by Adaptation of Laws Orde~, 1950. 5. The Executive Officer its have powers of Secretary.+-The Executive Officer may exercise all or ally of the powers conferred upon the Secretary of th: committee by the Municipal Act or by any rule or bye-Iaw made thereunder oir under any other Act. 6. @ontraets.-(I) Every contract to be entered into by the comn~ittee shall be made on behalf oif the committee by the Executive Officer : Provided that the Executive Officer shall be bound by any resolution of the Committee fixing terms, rates or maximum prices in the particular case or any class of cases. (2) No contract affecting immoveable property or involving a sum ex- ceeding such sum as the committee may fix shall be made by the Executive Officer unless it has been sanctioned by the commiltee. (3) Every contract macie by the Executive Officer shall be reported to the committee within fifteen days of its being made. (4) Every contract made by the Executive Officer on behalf of the committee shall be entered into in such manner and form as would bind him if it were made on his onn behalf and may in like manner and form be varied or discharged : Provided that every contract involving a sum exceeding one hundred rupees or affecting immoveable proper.ty shall be in vvriliz~g and shall be sealed with the common seal of the commiltee. (5) The common seal of the commit.tee shall remain in the custody of the Executive Officer and shall not be affixed to any contract or other instrument except ia the presence of the Executive Officer .who shall sign the contract in token that the same was sealed in his pr'esence. . ' (6) No contract exec-ated otherwise than as provided 411 this sectio~a shall be binding o:i the committee : Provided that, when work is given on cantract st unit ratqs .and the numb?& of units is Iiot pre:isely*cleterminable the contraat shall not be deemed to contravene the provisiunr of lhis section rnerzly by reason of the fact that the pecuniary limits prescribed in sub-section (2) or sub-section (4) are even- tually. e~;ceeded. +. 17. [Delegations of powers by the Executive Officers.--(1) The Comrnit- tee may delegate the powers conferred upon it by section 39 of the Punjab Municipal Act, 191 12, to the Civil Surgean of the district or to an officer of the Department of Public Instruction.] -- - a 1. Secr.7 re-numiered as sub-sectlou (2) and, sub-sectiop (I) added,by Panjab Act, II of 1934, Sec.Z(i)., 2. See Foot note u/s.2(c), 1 I (2) The Executive Officer may with the previous sanction ofthe committee and shall, if so required by the committee, delegate to any other officer or servant af the committee all or any of lhf: powcrs, cluljcs or ft~nclions conferred or imposed upon or vested in him by sections 4, 5 or 6. except the powers, duties or functions conferred oc imposcd upon oi t eszed in the cornmiltee by sections 63, 64, 65, 66, 67, 68, 72, 43, 44, 75, 76, 77, 80, 81, 82. 189, 193, 195, 195-A, or 229 of the Municipnl Act, ][or lo the Civil Surgeon of the district or to an officer of the SfEducation Departmcnl] lhe powers under sectioi, 39 of the Punjab Municipal Act. 1911. conferred upon him by section 4 : ] Pravided that.-- B (a) such delegation shrill be in writing and shall specify the name or official designatiort of tho person to whom the delegation is made ; (b) the Executive Officer shall not %xcept fo the Civil Surgeon of the district or to an officer of the Department of Public Instluclion delegate his powers to make appointments to offices carrying 3 remuneration of more than fifteen rupees per mensem or to remove or dismiss any e~s~ployee holding an office carrying such remuneration ; (c) the Executive Officer shall not delegate his power to make contracts involving an expenditure exceeding one hundred rupees or to acquire, sell or lease ilnmoveable property or to dispose of moveable properly of a value exceeding fifty rupees ; and (d) the exercise or discharge by an officer or servant of any power duty or function delegated to him shall be subject to such res- trictions. limitations and conditions, if any, as may be laid down by the Executive Officer, and shall also be subject to his control and revision, bu9 the delegation shall not divest the Executive Officer of such powers, duties or functions. $. Preparation of Budget.-Notwithsta~zding anything contained in the Municipal Account Code, the Executive Officer shall be responsible for the preparation and submission to the committee of the annual estimate sf income and expenditure, and, if it is in this opinion necessary or expedient to vary taxation or to raise loans, shall submit his prc~pccals in regard thereto. - - 1. Ins. by Punjab Act, 11 of 1934, Sec. 2(i1). 2. Subs. for the words'"~epartmeat of Publ~c Ifistruct~ons" by A. 0. 1968. 3. Ins. by Punjab Act, TI, of 1934, Sec. 2(ui). 9. Attendance at meetings.--(l) The Executive Officer shall have the right lo attend all meetings of the committee except a meeliiig convened for the purpose of consitlc-ring the ques.tion of his suspension or removal and of any sub-committee and to take part in discussions, but shall not have the right to move any resolulion or to vote. (2) Hc shall attend any meeting of the committee or of a sub-committee if required 10 do so by the President. 10. Control by Government.-The l[State Gavernment], the Commissianer and r he Depu1.y Commissioner shall have in rgpect of the Executive Officer all the powers of control, inspection, requisition, suspension and all other powers \vhnt%oever that a.rc co~lfer~ect upon them respectively in respect of the committee bq chapter XI1 of the Municipal Act. 11. Power of l[State Government] to make rules.-The l[State Govern- mentl may, after previous publication, make r~les consistent with this Act and with the Municipal Act to carry out the purposes of this Act : Provided that before making any rules under the provisions of this section, the l[State Government] shall, in addition to observing the procedure laid down in section 21 of the Punjab General Clauses Act, 1898, publish by notification a draft of the proposed rules for the information of persons likely to be affected thereby, at least thirty days before a meeting of the 2[Punjab] Legis- lative 3[Assembly]. 4[The l(State Government), in order to give members of the 3(Assembly) an opportunity for moving a motion for discussing the draft, shall defer final publication of the rules until after the expiry of the date fixed for consideration of a motion for such discussion, provided that notice of such motion has been given before the first meeting of the Assembly held after the expiry of thirty days from the publication of the draft]. 1 . S~bs.for theexpreaion"Central Government" (which was subs. for "State Govern- ment" by A.O. 1968) by A. 0.1973 . The word "State" . was subs. for the word "Provincial" by the Adaptation oC Laws Order, 1950. 2. Subs. for "Bast Punjab" by Adaptation of Laws (Third Amendment) Order, 1951. 3. Subs. for the word 'Council" by the Government of India (Adaptation of Indian ~a~s)Order, 1937. Now Himachal Pradesh. 4. Subs.for the words"The Local Government shalldefer consideration of .such rule Llnlil after the meeting of the Punjab Legislative Councilnext following the publication of the draft in order to give any member of the Council an opprotunity to introduce a motion for dis- cussing the draft ""by ~uauna!, Act of 1934, sec. 3 PUNJAB MUNICIPA L (EXEC UTIVE OFFICER I ACT, 1931 243 SCHEDULE-I Sections of the Punjab Municipal Act, 1911 Sections 39,63,64,65,66,67,73, 74,75, 76,77,80,81,82, sub-section (3) of section 96, sub-section (1) of section 97, sections 99, 100, 101, 102, 105, 109, 115, 115-A, 116, 117, 11 8, 119, sub-sections (1) and (2) of section 121, sections 122, 124, 125, 126, 127, 128, 129, 130, 131, 134, 135, sub-section (1) of section 140, sections 142, 143, clauses (b) and (c) of section 145, sections 149, 154, 156, 166, clause (c) of section 169, sections 170, 170-A, sub-section (2) of section 172, sections 173, 176 l[176-A], 177, 182, sub-sections (I), (2) and (4) of section 189, sections, 191, 195-A, 197-A, 220 and sub-section (3) of section 223. The Punjab Municipal Act, 1911" shall be deemed to be amended as follows, namely :- 1. Sections 33, 46 and 47 shall be deemed to be omitted. 2. In section 3 the following new clause shall be deemed to be inserted after clause (9, namely :- "(5a) 'Executive Officer' means an Executive Oflicer appointed under the provisions of the Punjab Municipal (Executive Officer) Act, 1931." "3. In section 35, in sub-section (I) the words "or the Executive Officer" shall be added after the words 'president' where it first occurs ; and in sub-section (2) the words "or the Executive Officer" shall be added after the words "Vice- president "; and in sub-section (3) between the words "the President or" and the words "or during" the words "in his absence" shall be omitted and the words "the Executive Officer or in the al)sence of the president" shall be added]. 5. In sub-section (1) of section 66, the words "Executive Officer" shall be deemed to be substituted for the words "signatures of not less than two mem- bers of the committee." I. Ins, by Punj~b ACL, Xli of 19.10, scc. 8. 2. Ye Foot Note u/s.~(c). 3. Subs.by Punjab kc1 11 cf lc34, sec.4. 4. Item No. 4 omllled Iy P~mjab Act, IT of 1934, sec. 5. 244 H. P. CODE VO L. VII 6. After sub-section (5) of section 72 the following new sub-section shall be deemed to be added :- "(6) The enquiry necessary for a decision whether any relief shall be granted under this section shall be held by the Executive Officer who shall make such recommendation to the committee as he may deem proper : Provided that the committee shall not grant any remission of tax unless such remission 4s recommended by the Executive Officer." 7, In sub-section (2) of section 77. the words "the Executive Officer9' shall be deemed to be substituted for the words "a member of the committee or the Secretary." 8. In sub-section (2) of section 81 the words "Executive Officer" shall be deemed to be substituted for the words '"resident and Vice-President or the Secretary." 9. ]in the proviscl to section 82 the words "Executive Officer" shall be deemed to be substituted for the words "President or Vice-President." 10. In Section 113 for the words '%y notice" the words "order the Exe- cutive Officer by notice to9' shall be deemed to be substit-crted and for the words '"it to be necessary rn order to prevent lmmlneiit danger, it shall forthwith take such steps to avert the danger as may be necessary" the foilowing words shall be deemed to be substituted, namely :- "the Executive Officer that the danger to such persons from any such budding, well, tank, reservoir, pool, depression or excavation is imminent, he shall forthwith take such steps to avert such danger as may appear to him to be necessary and as may be approved by the President : Provided that any action taken by the Executive Officer under this section shall be reported to the corrlrnittee at the next following meeting. 11. In section 114 for the words "bi: nctlce" the nords "ordel the Exe- cutive Officer by notice to" shall be deeired to be substituted and for the words "be necessary in order to prevent imminent danger, the committee shall forthwith take such steps, at the expense of the owner, to avert the danger as may be neces- sary", the follow~ng words shall be deemed to be substitulcd, namely :-- "the Executive Officer that the danger from any such building, wall, structure, thing, bank or tree is imminent he shall forthwith take slrch steps, at thc expense of the owner, to avert the danger as may appear to him to be necessary and as may be approved by the President : Provided that any action taken by the Executive Officer under this section shall be reported to the Committee at its next following meeting." 12. In sub-section (I), (2) and (4) of section 189 for the word "committee" the words "Executive Officer" shall be deemed to be substituted, and the fol- lowing words and figures shall be deemed to be added at the end of sub-section (I), namely :- "Provided that the Executive Officer shall not, without the approval of the committee, sanction the erection or re-erection of any building which involves any projection or encroachment over or upon any land vested i~n the committee of any land, the property of the l[Government], which has been transferred to the committee for management ; Provided further that if the Executive Officer refuses to sanction the erection or re-erection by any person of any building except on the ground that such erection or re-erection would be in contra- vention of any' bye-law or of any general scheme sanctioned by the Commissioner restricting the erection or re-erection of buildings or any class of buildings, such person may, within fifteen days from the date of the service of the Executive Officer's order refusing to sanction such erection or re-crection, appeal to the committee, and the committee's decision shall, subject to the provisions of sections 22, 232 and. 236, be final." 2[13. (a) In section 193 the words "or the Executive Officer as the case may be" shall be inserted in the following places, namely :- (i) in sub-section (I) between the words "the committee" and the word '6shall" ; ?[(I-a) in sub-section (1-a) as inserted by the Pulljab Municipal (East Punjab Amendment) Act, 1948, between the words 'the commi- ttee' and tlze words 'to interfere' the word 'committee' and the Fvords 'may reiuss' and the words ?he Committee' and the words 'within thc time' ;] (ii) in sub-section (2) between the v~ords "the committee" where they first occur and the words "may refuse" ; 1 . Subs. for the word "Crown" by the Adstplation of Laws Order, 1950. 2. Subs. by Punjab Act, 11 cf 1934,sec.6. 3. by East Punjab Act, XVII! of 1948, sec.2 246 M, P. CODE VDL. Vl.1 (iii) in sub-section (3) between the word "committee" and the word "may", where it first occurs ; (iv) in sub-section (4) between the words "the committee" where they first occur and the words "neglects or omits" ; (b) In the same section the words 'br he, as the case may be," shall be inserted in the following places, namely :- (i) in sub-section (2) between the word "it" where it first occurs and the word "deems". (ii) in sub-section (3), between the word, "it" and the word "may" where it last occurs.] l[14. In section 194 the words '<or the Executive Officer, as the case may be" shall be inserted after the word "con~mittee," wherever it occurs]. 15. In section 195 for the word "committee" wherever it occurs, except in the 2[firsr] proviso, the words "Executive Officer" shall be deemed to be sub- stituted, and the following proviso shall be deemed to be added at the end, namely :- "Provided further that if any notice is issued by the Executive Officer under thik section on the ground that a building has been begun or has been erected in contravention of the terms of any sanc- tion granted or in contraventioil of any bye-law made under section 190 the person to wholn the notice is issued may, within fifteen days from the date of ssrvice of such notice, appeal to the committee, and, subject to the provisions of sections 225, 232 and 236, the decision of the committee shall be final." 16. 111 the following sub-sections and sections the words "or Executive Officer" shall be deemed to be inserted after thc words "the committee" :- "(a) sub-section (1) or section 203, sub-section (1) of section 204, section 205, section 206, sub-sectioli (1) of section 207, section 208, sub-section (I) of sect~on 210, sub-section (1) of section 21 1, section 212." (b) In section 208 as amended between thc words "it" and "in" the words "or h~lli" shall bc deemed to be inserted." 1 . Subs. by Punjab Act, I1 of 1'134, sec. 7. 2. S~bs.for the word 661asl'"by Punjab Ac! ll u11934, sec. 8.