Section 2(51) in The Punjab General Clauses Act, 1898
(51)"section" shall mean a section of the [Punjab or Haryana] [Substituted for the word 'Punjab' by Haryana Adoption of Laws Order, 1968.] Act [-] [The words 'or East Punjab Act' inserted by the Adaptation of Laws Order, 1948, were omitted by the Adaptation of Laws Order, 1951.] in which the word occurs;
