Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

    • 1. Short title and Commencement.
    • 2. Amendment of section 27-A of Central Act LIV of 1941.

The Electricity (Supply) (Punjab Amendment) Act, 1961

Act 2 of 1961

hl142


Received the assent of the President of India on the 10th January, 1961 and was first published in the Punjab Government Gazette Extraordinary, dated the 18th January, 1961.

An Act to amend the Electricity (Supply) Act, 1948, in its application to the State of Punjab.

Be it enacted by the Legislature of Punjab in the Eleventh Year of the Republic of India as follows:-

1. Short title and Commencement. - (1) This Act may be called the Electricity (Supply) (Punjab Amendment) Act, 1961.

(2) It shall be deemed to have come into force on the 16th day of April, 1959.

Object & Reasons6

Statement of Objects and Reasons. - Explanation below section 27-A of Electricity Supply Act, 1948, inserted by Punjab Act No. 9 of 1959, defines 'Common Pool Works'. Since the works defined under Explanation No. (v) below section 27-A i.e. 'Single Circuit 132 K.V. Transmission Line between Ludhiana and Jullundur including the connected Grid sub-station at Jullundur' serve only the Punjab State and do not serve any common Pool consumer, their mention in Explanation No. (v) need deletion and hence this Bill."

vide Punjab Government Gazette Extraordinary, dated the 7th November, 1960, p. 2118.

2. Amendment of section 27-A of Central Act LIV of 1941. - In the Explanation to section 27-A of the Electricity (Supply) Act, 1948, in its application to the State of Punjab, item (v) shall be deleted and items (vi), (vii) shall be renumbered as items (v), (vi) and (viii), respectively.

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!