LexThe PUNJAB LAND PRESERVATION ACT, 1900
Punjab · state statute
Open in Lexace · Ask the AI about this actTHE PUNJAB LAND PRESERVATION ACT, 1900
(Punjab Act II of 1900)
C O N T E N T S
PRELIMINARY
SECTIONS
1. Short title and commencement.
2. Definitions.
NOTIFICATION AND
REGULATION OF AREAS
3. Notification of areas.
4. Power to regulate, restrict or prohi bit, by general or special order, within notified areas,
certain matters.
5. Power, in certain cases to regulate, restrict or prohibit, by special order within notified
areas, certain further matters.
5-A. Power to require execution of works and taking of measures.
6. Necessity for regulation, restriction or prohibition to be recited in the order under
section 4 or 5.
7. Publication of order. Proclamation of regulations, restrictions, and prohibitions and
admission of claims for compensation for rights which are restricted or extinguished.
7-A. District Officer (Revenue)’s powers regarding execution of works or taking of
measures.
CONTROL OVER THE BEDS OF CHOS
8. Action when Provincial Government considers it desirable to take measures to regulate
the beds of Chos vesting of such beds in Provincial Government.
9. Effect of notification to suspend or extinguish private rights in the area notified under
section 8.
10. Power of District Officer (Revenue) to delimit the bed and to decide what constitutes such bed.
Power to take possession of bed when vested in the Provincial Government.
11. Bar of compensation for acts done under section 8, 9 or 10.
12. [Repealed]
POWER TO ENTER UPON AND
DELIMIT NOTIFIED AREAS AND BEDS.
13. Power to enter upon, survey and demarcate areas notified under section 3 or section 8.
INQUIRY INTO CLAIMS AND
AWARD OF COMPENSATION
14. Inquiries into claims and awards thereupon.
15. Method of awarding compensation and effect of such award.
PROCEDURE, RECORDS AND APPEAL
16. Record of rights in respect of notified area.
17. Mode of proclaiming notifications and of serving notices, orders and processes, issued
under the Act.
18. Appeal, review and revision.
PENALTIES, BAR OF SUITS AND RULES
19. Penalty for offences.
20. Application of provisions of Act XVI of 1927.
21. Bar of suits.
22. Power to make rules.
1[1]THE PUNJAB LAND PRESERVATION ACT, 1900
2[2](Punjab Act II of 1900)
[10 October 1900]
An Act to provide for the better preservation and protection of certain portions of the territories of
3[3][the Punjab] 4[4][* * *].
5[5][* * * * * * * * * * * * *]
PRELIMINARY
1. Short title and commencement. — (1) This Act may be called the Punjab Land Preservation
6[6][* * *] Act, 1900.
7[7](2) It shall extend to the whole of the Province of 8[8][the Punjab] except the Tribal Areas9[9].
10[10][(3)] It shall come into force at once.
2. Definitions.— In this Act unless a different intention appears from the subject or context,—
(a) the expression “land” means land within any 11[11][* * *] area preserved and protected or
otherwise dealt within manner in this Act provided, and includes benefits to arise out of
land, and things attached to the earth or permanently fastened to anything attached to the
earth;
1[1]For Statement of Objects and Reasons, see Punjab Gazette, 1899, Part V -A, page 13; for Report of the Select
Committee, see ibid., 1900, Part V page 1; for Pr oceedings in Council, see ibid., 1899, Part VI, page 14 and ibid., 1900,
Part VI, page 12.
2[2]This Act received the assent of Lieutenant -Governor of the Punjab on 28th August 1900; that of the Governor -General
on 10th October 1900; and was published in the Punjab Gazette on 10th October 1900.
3[3]Substituted by the Punjab Laws (Adaptation) Order, 1974 (Pb. A.O. 1 of 1974).
4[4]The words “situate within or adjacent to Siwalik mountain range” omitted by the Punjab Land Preservation (Chos)
(Amendment) Act, 1942 (XI of 1942), section 2.
5[5]The Preamble omitted, ibid., section 3.
6[6]The brackets and the word “(Chos)” omitted by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of
1944), section 2(a).
7[7]Substituted by the Punjab Land Preservation (West Pakistan Amendment) Ordinance, 1963 (VI of 1963), for sub-section
(2) which was originally inserted by the Punjab Land Preservation (Chos) (Amendment) Act, 1942 (XI of 1942) and
previously amended by the Punjab Land Preservation (Chos) (A mendment) Act, 1944 (IV of 1944) and the Punjab Laws
(Adaptation, Revision and Repeal) Act, 1954 (XV of 1955).
8[8]Substituted by the Punjab Laws (Adaptation) Order, 1974 (Pb. A.O. 1 of 1974).
9[9]This Act had also been extended to Dera Ghazi Khan Excl uded Area by the Punjab Land Preservation (West Pakistan
Extension to Dera Ghazi Khan Excluded Area) Regulation, 1959 (I of 1959), section 2.
10[10]The original sub -section (2) re -numbered as sub -section (3), by the Punjab Land Preservation (Chos) (Amendmen t)
Act, 1942 (XI of 1942), section 4(a).
11[11]The word “local” omitted by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944), section 3(a).
12[12][(b) The expression “nal ah” means a stream or torrent flowing through or from any mountain
range within the 13[13][Province].
(c) the expressions “tree”, “timber”, “forest-produce” and “cattle” respectively, shall have the
meanings severally assigned thereto in Section 2 of the 14[14][* * *] Forest Act 15[15][1927];
(d) the expression “person interested” includes all persons claiming any interest in
compensation to be made on account of any measures taken under this Act; 16[16][* * *]
(e) the expression “ 17[17][District Officer (Revenue)]” includes any officer or officers at any
time specially appointed by the 18[18][Provincial Government] to perform the functions of a
19[19][District Officer (Revenue)] under this Act;
20[20][(f) the expression “rightholder” includes—
(i) persons not being tenants or mortgagees having rights to or in land; and
(ii) persons having rights of collection of forest produce or of grazing or pasture; and
(g) the expression “erosion” includes the removal or displacement of earth, soil, stones or other
materials by the action of wind or water].
NOTIFICATION AND REGULATION OF AREAS
21[21][3. Notification of areas.— Whenever it appears to the Provincial Government that it is desirable
to provide for the conservation of sub -soil water or the prevention of erosion in any area subject to
erosion or likely to become liable to erosion, such Government may by notification make a direction
accordingly].
4. Power to regulate, restrict or prohibit, by general or special order, within notified areas,
certain matters.— In respect of areas notified under section 3 generally or the whole or any part of any
such area, the 22[22][Provincial Government] may, by general or special order temporarily 23[23][* * *]
regulate, restrict or prohibit—
(a) the clearing or breaking up or cult ivating of land not ordinarily under cultivation prior to the
publication of the notification under section 3;
12[12]Substituted for the original clause (b) by the Punjab Laws (Adaptation, Revision and Repeal ) Act, 1954 (XV of 1955),
section 2, Schedule I, Part II.
13[13]Substituted for the words “Punjab” by the Punjab Land Preservation (West Pakistan Amendment) Ordinance, 1963 (VI
of 1963), section 4.
14[14]The word “Indian” omitted by the Punjab Laws (Adaptati on, Revision and Repeal) Act, 1954 (XV of 1955), section 2,
Schedule I, Part II.
15[15]Substituted for the figures “1878” by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944),
section 3 (b).
16[16]The word “and” omitted ibid., section 3 (c).
17[17]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
18[18]Substituted for the words “Local Government” by the Government of India (Adaptation of Indian Laws) Order, 1937 as
amended by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
19[19]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provision al Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
20[20]Added by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944), section 3(d).
21[21]Substituted for the original section 3 by the Punjab Land Preservation (Chos) (Amendment) Act, 1942 (XI of 1942),
section 5.
22[22]Substituted, for the words “Local Government”, by the Government of India (Ada ptation of Indian Laws) Order, 1937
as amended by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
23[23]The words “or permanently” omitted by the Punjab Land Preservation (Chos) Amendment Act, 1926 (VII of 1926).
(b) the quarrying of stone or the burning of lime at places where such stone or lime had not
ordinarily been so quarried or burnt prior to the p ublication of the notification under section
3;
(c) the cutting of trees or timber, or the collection or removal or subjection to any manufacturing
process, otherwise than as described in clause (b) of this sub -section of any forest -produce
other than gra ss, save for bonafide domestic or agricultural purposes 24[24][of rightholder in
such area];
(d) the setting on fire of trees, timber or forest produce;
(e) the admission, herding, pasturing or retention of sheep, 25[25][goats or camels];
(f) the examination of forest-produce passing out of any such area; and
(g) the granting of permits to the inhabitants of towns and villages situate within the limits or in
the vicinity of any such area, to take any tree, timber or forest produce for their own use
therefrom, or to pasture sheep, 26[26][goats or camels] or to cultivate or erect buildings therein
and the production and return of such permits by such persons.
27[27]5.Power, in certain cases to regulate, restrict or prohibit, by special order within notified
areas, certain further matters. — In respect of any specified village or villages, or part or parts
thereof, comprised within the limits of any area notified under section 3, the 28[28][Provincial
Government] may, by special order, temporarily 29[29][* * *] regulate, restrict or prohibit—
(a) the cultivating of any land ordinarily under cultivation prior to the publication of the
notification under section 3.
(b) the quarrying of any stone or the burning of any lime at places where such stone or lime had
ordinarily been so quarried or burnt prior to the publication of the notification under section 3;
(c) the cutting of trees or timber or the collection or removal or subjection to any
manufacturing process, otherwise than as described in clause (b) of this su b-section of any
forest-produce 30[30][for any purposes]; and
(d) the admission, herding, pasturing or retention of cattle generally other than sheep,
31[31][goats and camels] or of any class or description of such cattle.
32[32][5-A. Power to require execution of works and taking of measures. — In respect of areas
notified under section 3 generally or the whole or any part of any such area, the Provincial
Government may, by general or special order, direct—
(a) the levelling, terracing, drainage and embanking of fields;
(b) the construction of earth-works in fields and ravines;
(c) the provision of drains for storm water;
(d) the protection of land against the action of wind or water;
(e) the training of streams; and
24[24]Added by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944), section 4.
25[25]Substituted ibid., for the words, “or goats”.
26[26]Ibid.
27[27]For notification see Punjab Local Rules and Orders.
28[28]Substituted for the words “Local Government”, by the Government of India (Adaptation of Indian Laws) Order, 1937
as amended by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
29[29]The words “or permanently” were omitted by the Punjab Land Preservation (Chos) Amendment Act, 1926 (VII of
1926), section 3.
30[30]Substituted for the words “for bona fide domestic or agricultural purposes”, by the Punjab Land Preservation (Chos)
(Amendment) Act, 1905 (IV of 1905).
31[31]Substituted for the words “and goats”, by the Punjab Land Pres ervation (Chos) (Amendment) Act, 1944 (IV of 1944),
section 5.
32[32]Inserted ibid., section 6.
(f) the execution of such other works and the carrying out of such other measures as may, in the opinion
of the Provincial Government, be necessary for carrying out the purposes of this Act].
6. Necessity for regulation, restriction or prohibition to be recited in the order under section 4 or
5.— Every order made under 33[33][section 4, 5 or 5-A] shall be published in the 34[34][Official Gazette] and
shall set forth that the 35[35][Provincial Government] is satisfied, after due inquiry, that regulations, restrictions,
36[36][prohibitions or directions] contained in the order are necessary for the purpose of giving effect to the
provisions of this Act.
7. Publication of order. Proclamation of regulations, restrictions, and prohibitions and
admission of claims for compensation for rights which are restricted or extinguished.— (1) When,
in respect of any 37[37][* * *] area, a notification has been published under section 3, and
(a) upon such publication any general order, made under section 4 38[38][or section 5-A] becomes
applicable to such area, or
(b) any special order under 39[39][sections 4, 5 or 5-A] is made in respect of such area,
the 40[40][District Officer (Revenue)] shall cause public notice of the provisions of such general or special
order to be given, and if the provisions of any such order restrict or 41[41][prohibit the exercise of] any
existing rights, shall also publish in the language of the country and in every town and village the
boundaries of which include any portion of the area within or over which the 42[42][exercise of any such
rights is so restricted or prohibited] a proclamation stating the regulations, restrictions and prohibitions
which have been imposed, by any such order, within the limits of such area or in any part or parts
thereof; fixing a period of not less than three months from the date of such proclamation, and requiring
every person claiming any compensation in respect of any right so restricted or prohibited, within such
period either to present to such officer a written notice specifying, or to appear before him and state, the
nature and extent of such right and the amount and particulars of the compensation (if any) claimed in
respect thereof.
(2) Any claim not preferred within the time fixed in the proclamation made under sub -
section (1), shall be rejected:
Provided that, with the previous sanction of the 43[43][Executive District Officer (Revenue)], the
44[44][District Officer (Revenue)] may admit any such claim as if it had been made within such period.
45[45][7-A. 46[46][47[47][District Officer (Revenue)]’s powers r egarding execution of works or
taking of measures].— (1) When an order has been issued under section 5 -A, the 48[48][District Officer
33[33]Substituted ibid., for the words and figures “section 4 or section 5”, section 7.
34[34]Substituted for the word “Gazette”, by the Government of India (Adapt ation of Indian Laws) Order, 1937 as amended
by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
35[35]Substituted ibid., for the words “Local Government”.
36[36]Substituted for the words “or prohibitions”, by the Punjab Land Pr eservation (Chos) (Amendment) Act, 1944 (IV of
1944), section7.
37[37]The word “local” omitted by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944), section 8.
38[38]Inserted ibid.
39[39]Substituted ibid., for the words and figures “section 4 or section 5”.
40[40]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
41[41]Substituted, for the word “extinguish”, by the Punjab Land Preservation (Chos) Amendment Act, 1926 (VII of 1926 ),
section 4.
42[42]Substituted ibid., for the words “any such rights are so restricted or extinguished”.
43[43]Substituted for the word “Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of 2001),
which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4, notwithstanding the
maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of Pakistan.
44[44]Substituted ibid., for the words “Deputy Commissioner”.
(Revenue)] may, by notice, require the owner or occupier of the land to execute such works or take
such measures as may be specified in the notice.
(2) Every such notice shall state the time within which the works are to be executed or
measures are to be taken.
(3) A person aggrieved by an order contained in such a notice as aforesaid may, within
thirty days from the service of such notice or within such longer period as the 49[49][District Officer
(Revenue)] may allow in this behalf, serve a notice of his objections on the 50[50][District Officer
(Revenue)] in such manner as may be provided by the rules made under this Act.
(4) If and in so far as an objection under this section is based on the ground of some
informality, defect or error in or in connection with the notice, the 51[51][District Officer (Revenue)] shall
dismiss the objection, if he is satisfied that the informality, defect or error was not a material one.
(5) If the objection is brought on all or any of the following grounds, that is to say:-
(a) that the notice might lawfully have been served on the occupier of the land in question
instead of on the owner, or o n the owner instead of on the occupier, and that it would
have been equitable for it to have been so served;
(b) that some other person, being the owner, occupancy tenant, mortgagee with possession or
lessee or farm holder or possessing some other right i n or over the land to be benefited,
ought to contribute towards the expenses of executing any works or taking any measures
required;
(c) where the work or measure is work or measure for the common benefit of the land in
question and other land, that some other person being the owner or occupier of land to be
benefited, ought to contribute towards the expenses of executing any works or taking any
measures required;
the objector shall serve a copy of his notice of objection on each other person referred to, and on the hearing
of the objection the 52[52][District Officer (Revenue)] may make such order as he thinks fit with respect to the
person by whom any work is to be executed or measure is to be taken and the contribution to be made by any
other person towards the cost of the work or measure, or as to the proportions in which any expenses which
may become recoverable by the 53[53][District Officer (Revenue)] under sub-section (6) are to be borne by the
objector and such other person:
Provided that no such order shall be made unless the person who is likely to be affected thereby has been
given a reasonable opportunity of being heard.
In exercising his power under this sub -section the 54[54][District Officer (Revenue)] shall have
regard—
(a) as between an owne r and an occupier, to the terms and conditions, whether contractual or
statutory, of the tenancy and to the nature of the works and measures require; and
(b) in any case to the degree of benefit to be derived by the different persons concerned.
45[45]Inserted by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944), section 9.
46[46]Added by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955), section 2, Schedule I, Part II.
47[47]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
48[48]Ibid.
49[49]Ibid.
50[50]Ibid.
51[51]Ibid.
52[52]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance , 2001 (XLVIII of 2001),
which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4, notwithstanding the
maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of Pakistan.
53[53]Ibid.
54[54]Ibid.
(6) Notwithstanding anything to the contrary in any law for the time being in force, no
person required by a notice or an order under this section to execute any work or to take any measure
shall be required to obtain the consent of any other person before complying with such notice or order.
(7) Subject to such right of objection as aforesaid and the right of appeal under section 18,
if the person required by the notice to execute works or to take measures fails to execute the works or
to take the measures indica ted within the time thereby limited, the 55[55][District Officer (Revenue)]
may himself or by an agent execute the works or take the measures and recover from that person the
expenses reasonably incurred by him in so doing:
(1) provided that it shall not b e necessary for the 56[56][District Officer (Revenue)] to wait for
the decision of any objection other than an objection under clause (a) of sub -section (5),
or an appeal against any decision on such objection, before taking action under this sub -
section:
(2) provided further that the maximum amount that shall be recoverable in respect of any land in
regard to which the work has been executed or the measure taken shall not exceed—
(a) where the work is required to be executed or the measure to be taken by the owner,
ten times the land revenue assessed on all the lands owned by him in the
57[57][Province]; and
(b) where the work is required to be executed by the occupier, ten times the land
revenue assessed on all the lands occupied by him in the state in wh ich such land is
situated.
(8) If the cost of any work executed or any measure taken by any person remains unpaid
by the person from whom it is due after the date specified in a notice issued in this behalf by the
58[58][District Officer (Revenue)] or such other date as is fixed by him, such cost shall be recoverable as
an arrear of land revenue and a certificate issued by the 59[59][District Officer (Revenue)] in this behalf
shall be final and conclusive evidence of the sum so recoverable and the person liable for the same.
(9) Every order issued under this section shall be published in such manner as may be
prescribed in the rules made under this Act, and upon such publication every person affected thereby
shall, unless the contrary be proved, be deemed to have had due notice thereof.
(10) The 60[60][District Officer (Revenue)] may by general or special order authorise any revenue
officer subordinate to him to enquire into any objection that may be brought under this section:
Provided that no final order o n any such objection shall be passed except by the 61[61][District
Officer (Revenue)] himself.
(11) In making an order on objections brought under this section, the 62[62][District Officer
(Revenue)] shall be guided by such rules, if any, as the Provincial Government may make in this
behalf.
(12) For the purposes of this section, the expression “estate” shall have the meaning assigned
thereto in the Punjab Land Revenue Act, 63[63][1967 (XVII of 1967)].]
55[55]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 o f 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
56[56]Ibid.
57[57]Substituted, for the word “Punjab”, by the Punjab Land Preservation (West Pakistan A mendment) Ordinance, 1963 (VI
of 1963), section 5.
58[58]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
59[59]Ibid.
60[60]Ibid.
61[61]Ibid.
62[62]Ibid.
63[63]Ibid., for the figures “1887”.
CONTROL OVER THE BEDS OF 64[64][CHOS]
8. Action when Pro vincial Government considers it desirable to take measures to regulate
the beds of 65[65][Nalah] vesting of such beds in 66[66][Provincial Government].— (1) Whenever it
appears to the 67[67][Provincial Government] that it is desirable that measures should be taken in the
bed of any 68[68][nalah] for the purpose of—
(a) regulating the flow of water within and preventing the widening or extension of such bed, or
of
(b) reclaiming or protecting any land situate within the limits of such bed;
such Government, may , either proceed at once in manner in sub -section (2) provided, or, in the first
instance, by notification specifying nature and extent of the measures to be taken and the locality in
and the time within which such measures are to be so taken, require all persons possessing proprietary
or occupancy rights in land situate in such locality to themselves carry out the measures specified in
such notification accordingly.
(2) If the whole or any part of the bed of any 69[69][nalah] be unclaimed, or, if, in the opinion
of the 70[70][Provincial Government], the measures deemed necessary under sub-section (1) are of such a
character, in regard to extent and cost, that the interference of the 71[71][Provincial Government] is
absolutely necessary, or in the event of the owner or occupier of any portion of the bed of any
72[72][nalah] failing, to comply with the requirements of any notification issued under sub -section (1),
such Government may, by notification declare that the whole or any part of the area comprised within
the limits of the bed of any 73[73][nalah] shall 74[74][vest in Provincial Government] 75[75][* * *] for such
period and subject to such conditions (if any) as may be specified in the notification:
Provided that no such declaration shall be made in respect of or shall affect any land included
within the limits of the bed of any such 76[76][nalah] which, at the date of the publication of the
notification making such declaration, is cultivated or culturable, or yield any produce of substantial
value.
(3) When the owners or occupiers of such locality are unable to agree among themselves
regarding the carrying out of such measures, the decision of those paying the larger amount of land -
revenue shall be held to be binding on all.
64[64]Substituted for the word “Chos” by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955),
section 2, Schedule I, Part II.
65[65]Ibid.
66[66]Substituted, for the words “His Majesty”, by the West Pakistan Laws (Adaptation) Order 1964, sectio n 2, (1) Schedule
Part II.
67[67]Substituted, for the words “Local Government”, by the Government of India (Adaptation of Indian Laws) Order, 1937
as amended by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
68[68]Substituted for the word “Chos” by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955),
section 2, Schedule I, Part II.
69[69]Ibid.
70[70]Substituted, for the words “Local Government”, by the Government of India (Adaptation of Indian Laws) Order, 19 37
as amended by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
71[71]Ibid.
72[72]Substituted by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955).
73[73]Ibid.
74[74]Substituted, for the words “Vest in His Majesty for the purposes of the Province”, by the West Pakistan Laws
Adaptation Order, 1964, section 2(1) Schedule, which were previously substituted, for the words “Vest in the Government”,
by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955), Schedule VI.
75[75]The words “either absolutely and in perpetuity or” omitted by the Punjab Land Preservation (Chos) Second
Amendment Act, 1926 (VIII of 1926), section 2.
76[76]Substituted by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955).
(4) The 77[77][Provincial Government] may, from time to time, by like notification, extend
the period during which any such area shall remain vested in 78[78][the Provincial Government].
9. Effect of notification to suspend or extinguish private rights in the area notified under section
8.— Upon the making of any declaration under sub-section (2) of section 8, all private rights of whatever kind
existing in or relating to any land comprised within the area specified in the notification containing such
declaration at the time of the publication thereof, shall 79[79][be suspended for the period specified in the
declaration and for such further period (if any) to which such period may at any time be extended]:
Provided that, as far as circumstances admit, such rights of way and water shall be re served, in
respect of every such area, as may be necessary to meet the reasonable requirements and convenience
of the person (if any) who, at the time of the making of such declaration, possessed any such rights
over such area.
10. Power of 80[80][District Officer (Revenue)] to delimit the bed and to decide what constitutes
such bed. Power to take possession of bed when vested in 81[81][the Provincial Government].— (1) The
82[82][District Officer (Revenue)] shall, for the purposes of every notification issued under sub-section (2) of
section 8, fix the limits of the area comprised within the bed of the 83[83][nalah] to which such notification is
to apply.
(2) Upon the publication of a notification containing any declaration under sub -section (2) of
section 8, it shall be lawful for the 84[84][District Officer (Revenue)] to—
(a) take possession of the area specified in such declaration;
(b eject all persons therefrom; and to
(c) deal with such area, while it remains vested in 85[85][Provincial Government], as if it were
the absolute property of 86[86][Provincial Government].
11. Bar of compensation for acts done under section 8, 9 or 10. — No person shall be entitled to
any compensation for anything at any time done, in good faith, in exercise of any power conferre d by
section 8, section 9 or section 10.
77[77]Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 as amended by the Government of
India (Adaptation of Indian Laws) Supplementary Order, 1937.
78[78]Substituted, for the words “His Majesty”, by the West Pakistan Laws (Adaptation) Order 1964, section 2, (1) Schedule
Part II.
79[79]Substituted by the Punjab Land Preservation (Chos) Second Amendment Act, 1926 (VIII of 1926), section 3, for the
following clauses:-
“(a) if no period is specified in such declaration—cease and determine absolutely;
(b) if any period is specified in such declaration —be suspended for such period and for such further period (if any) to
which such period may at any time be extended”.
80[80]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
81[81]Substituted, for the words “His Majesty”, by the West Pakistan Laws (Adaptation) Order 1964, section 2, (1) Schedule
Part II.
82[82]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
83[83]Substituted, for the word “ Chos”, by the Punjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955),
section 2, Sch I, Part II.
84[84]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
85[85]Substituted, for the words “His Majesty”, by the West Pakistan Laws (Adaptation) Order 1964, section 2, (1) Schedule
Part II.
86[86]Ibid.
12. [Condition as to sale of land acquired under the Act and obligation of Local Government to
keep account of moneys expended on such land]. — Repealed by the Punjab Land Preservation (Chos)
Second Amendment Act, 1926 (VIII of 1926)section 4.
POWER TO ENTER UPON AND
DELIMIT NOTIFIED AREAS AND BEDS
13. Power to enter upon, survey and demarcate 87[87][* * *] areas notified under section 3 or
section 8.— It shall be lawful for the 88[88][District Officer (Revenue)] and for his subordinate officers,
servants, care-takers and workmen, from time to time, as occasion may require,—
(a) to enter upon, and survey any land comprised within any
89[89][* * *] area in regard to which any notification, has been issued under section 3 or
section 8 90[90][or in regard to which a notification is proposed to be issued under section 5 -
A];
(b) to erect bench-marks on and to delimit and demarcate the boundaries of any such 91[91][* * *]
area; and
(c) to do all other acts and things which may be necessary in order adequately to preserve or
protect any land or to give effect to all or any of the provisions of this Act:
Provided that reasonable compensation, to be assessed and determined in the manner in this Act
provided, shall be made in respect of any damage or injury caused to the property or rights of any person in
carrying out any operations under the provisions of this section, but no such compensation shall be payable in
respect of anything done under the said provisions within the limits of any 92[92][* * *] area notified under
section 8.
INQUIRY INTO CLAIMS AND
AWARD OF COMPENSATION
14. Inquiries into claims and awards thereupon. — (1) The 93[93][District Officer (Revenue)]
shall—
(a) fix a date for inquiring into all claims made under sec tion 7
94[94][* * *] and may in his discretion, from time to time adjourn the inquiry to a date to be
fixed by him;
(b) record in writing all statements made under section 7;
(c) inquire into all claims duly preferred under section 7 95[95][* * *] and
(d) make and award upon each such claim, setting out therein the nature and extent of the rights
claimed, the person or persons making such claim, the extent (if any) to which, and the
person, or persons in whose favour, the right claimed is established, the extent to which it is
87[87]The word, “Local”, omitted by the P unjab Laws (Adaptation, Revision and Repeal) Act, 1954 (XV of 1955), section 2,
Schedule I, Part II.
88[88]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in for ce under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
89[89]The word “Local” omitted by the Punjab Land Preservation (Chos) (Amendment) Act, 1944 (IV of 1944), section 10.
90[90]Added ibid.
91[91]The word “Local” omitted ibid., section 10.
92[92]Ibid.
93[93]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
94[94]The words “or section 12” omitted by the Punjab Land Preservation (Chos) Second Amendment Act, 1926 (VIII of
1926), section 5.
95[95]Ibid.
to be restricted or 96[96][prohibited] and the nature and amount of the compensation (if any),
awarded.
(2) For the purposes of every such inquiry the 97[97][District Officer (Revenue)] may
exercise all or any of the powers of a Civil Court in the trial of suits under the 98[98]Code of Civil
Procedure.
(3) The 99[99][District Officer (Revenue)] shall announce his award to such persons
interested, or their representatives, as are present, and shall record the acceptance of those who accep t
it. To such as are not present, the 100[100][District Officer (Revenue)] shall cause immediate notice of his
award to be given.
15. Method of awarding compensation and effect of such award.— (1) In determining the amount
of compensation the 101[101][District Officer (Revenue)] shall be guided, so far as may be, by the
provisions of sections 23 and 24 of the Land Acquisition Act, 1894 102[102], and as to matters which
cannot be dealt with under those provisions, by what is just and reasonable in the circumstances of
each case.
(2) The 103[103][District Officer (Revenue)] may, with the sanction of the 104[104][Provincial
Government] and the consent of the person entitled, instead of money award compensation in land or
by reduction in revenue or in any other form.
(3) If, in any case, the exercise of any right is prohibited for a time only, compensation
shall be awarded only in respect of the period during which the exercise of such right is so prohibited.
(4) 105[105][* * * * * * * * * * * *]
PROCEDURE, RECORDS AND APPEAL
16. Record of rights in respect of notified area. — (1) For every area, notified under section 3 or
section 8, the 106[106][District Officer (Revenue)] shall prepare a record setting forth the nature, description,
local situation and extent of all rights mentioned in section 4 and section 5—
(a) existing within such area at the time of the publication of the notification relating thereto
under section 3 or section 8; and
96[96]Substituted by the Punjab Land Preservation (Chos) Second Amendment Act, 1926 (VIII o f 1926), for the word
“extinguished”.
97[97]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
98[98]XIV of 1882, subsequently replaced by the Code of Civil Procedure, 1908 (Act V of 1908).
99[99]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII of
2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
100[100]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII
of 2001), which wi ll remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
101[101]Ibid.
102[102]I of 1894.
103[103]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII
of 2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
104[104]Substituted, for the words “Local Government”, by the Government of India (Adaptation of Indian Laws) Order,
1937 as amended by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937.
105[105]Repealed by the Punjab Land Preservation (Chos) Second Amendment Act, 1926 (VIII of 1926), section 6.
106[106]Substituted for the words “Deputy Commissioner” by the Punjab Land Preservation (Amendment) Ordinance, 2001 (XLVIII
of 2001), which will remain in force under the Provisional Constitution (Amendment) Order 1999 (9 of 1999), Article 4,
notwithstanding the maximum limit of three months prescribed under Article 128 of the Constitution of the Islamic Republic of
Pakistan.
(b) regulated, restricted, or 107[107][* * *] 108[108][prohibited] by any order under section 4 or
section 5.
(2) When any award is made under section 14, its effect upon any right shall also be
recorded therein.
17. Mode of proclaiming notifications and of serving notices, orders and processes, issued under the
Act.— (1) Upon the publicat ion of a notification issued under any of the provisions of this Act, the
109[109][District Officer (Revenue)] shall cause public notice of the substance thereof to be given at convenient
places in the locality to which such notification relates.
110[110][(2) The procedure prescribed for the service of summons, notice, order or proclamation
under the law relating to land revenue for the time being in force, shall be followed, as far as may be,
in proceedings under this Act].
18. Appeal, review and revision.— Every order passed and every award made by a 111[111][District
Officer (Revenue)] under this Act, shall, for the purposes of appeal, review and revision, respectively, be
deemed to be the order of a Collector within the meaning of sections 112[112][161, 162, 163 and 164] of the
Punjab Land Revenue Act, 113[113][1967 (XVII of 1967] ;
114[114][115[115][* * *], or any other law relating to land revenue for the time being in force, as the case may
be]:
Provided that nothing in this Act contained shall be deemed to exclude the jurisdiction of any Civil
Court to decide any dispute arising between the persons interested in any compensation awarded as to the
apportionment or distribution thereof amongst such persons or any of them.
PENALTIES, BAR OF SUITS AND RULES
19. Penalty for offences.— Any person who, within the limits of any 116[116][* * *] area notified
under section 3, commits any breach of any regulation made, 117[117][restriction or prohibition imposed,
order passed or requisition made under sections 4, 5, 5 -A, or 7 -A] s hall be punished with
imprisonment for a term which may extend to one month, or with a fine which may extend to one
hundred rupees, or with both.
20. Application of provisions of 118[118][Act XVI of 1927].— 119[119][The provisions of sections 52, 54,
55, 56, 57, 58, 59, 60, 61, 62, 64 (excluding the last sentence), 66, 67, 68 and 73 of the 120[120][* * *] Forest
107[107]The word “suspended” omitted by the Punjab Land Preservation (Chos) Second AmendExcerpt shown. Open the full act in Lexace.