Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Security Of Land Tenures (Amendment) Act, 1997 6 of 1998 [29 January 1998] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section-2 Of Punjab Act 10 Of 1953 3. Amendment Of Section-9 Of Punjab Act 10 Of 1953 4. Amendment Of Section 9-A Of Punjab Act 10 Of 1953 5. Insertion Of New Section 9-B In Punjab Act 10 Of 1953 Punjab Security Of Land Tenures (Amendment) Act, 1997 6 of 1998 [29 January 1998] AN Act Further to amend The Punjab Security of Land Tenures Act, 1953. BE it enacted by the Legislature of the State of Punjab in the Forty- eight Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Punjab Security of Land Tenures Act. 1997; (2) It shall come into force at once. 2. Amendment Of Section-2 Of Punjab Act 10 Of 1953 :- In the Punjab Security of Land Tenures Act, 1953 (hereinafter referred to as the Principal Act), in section 2, after clause (8), the following clause shall be inserted, namely:- "(8-A)"Non-Resident Indian" means a person of Indian origin who is either Permanently or temporarily settled outside India, in either case :- (a) for or on taking up employment outside India; or (b) for carrying on a business or vocation outside India; or (c) for any other purpose, in such circumstances as would indicate his intention to stay outside India for an uncertain period." 3. Amendment Of Section-9 Of Punjab Act 10 Of 1953 :- In the Principal Act, in section 9, in sub-section (1), for the words " n o land-owner", the words "no land-owner other than a land owner who is a member of the Armed Forces of the Union or a Non- Resident Indian" shall be substituted. 4. Amendment Of Section 9-A Of Punjab Act 10 Of 1953 :- I n the Principal Act, in section 9-A, in the third proviso, after the words "a member of the Armed Forces of the Union" the words "or a Non-Resident Indian" shall be inserted. 5. Insertion Of New Section 9-B In Punjab Act 10 Of 1953 :- In the Principal Act, after section 9-A, the following section shall be inserted, namely :- "9-B. One time concession.- The concession given under sections 9 and 9-A to the land owner who is a Non-Resident Indian shall be one time concession and shall be available only in respect of the land acquired, or held by h im before the commencement of the Punjab Security of Land Tenures (Amendment) Act,1997."