Report No. 249

44. Punjab Tenancy Act, Act 16 of 1887

Category: Rent and Tenancy

Recommendation: The Central Government should write to the State of Punjab seeking clarification on whether this Act is still in use.

The Act was enacted to amend the law relating to tenancy in Punjab. It is still in use in Punjab but has been repealed in its application to Delhi by the Delhi Land Reforms Act, 1954. The Central Government should write to the Government of Punjab seeking clarification on whether this Act is still in use. The Central Government should also remove this law from its lists of central Acts in force.