Section 5 in The Land Acquisition (East Punjab) Amendment Act, 1948
5. Persons who may be registered.
- Any person who produces a certificate in the prescribed form from a registered medical practitioner to the effect that he is in the habit of opium smoking and that he cannot give up opium smoking without detriment to his health may apply in the prescribed form to have his name entered in the register, and if he satisfies the prescribed authority that he is not under the age of twenty five years, shall, subject to the provisions of sub-section (3) of section 4 be entitled to be registered, and the prescribed, authority shall thereupon enter his name in the register.
