Section 38(2) in Punjab Colonisation of Government Lands (Punjab) Act, 1912
(2)In particular and without prejudice to the generally of the foregoing sub-section, no right of occupancy or right of ownership and no condition applicable thereto shall be invalidated by reason of -(i)the right having been granted before the particulars regarding it have been entered in a prescribed register, or(ii)the prescribed statement of conditions having been affixed to the prescribed register instead of being prefixed thereto;Provided that if the register has not been signed by the tenant, the statement of conditions applicable to the tenancy shall be deemed to be that which was in force for tenancies of the same description at the time when the land was allotted.
