Section 9A(3) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(3)For the purposes of section 3 and sub-section (1) of section 4, the appointed day, in relation to a person referred to in sub-section (2); shall, notwithstanding anything to the contrary contained in this Act or in any judgment, decree or order of any court, be -(i)in the case of a person on whom the rights of adna malik are conferred by the Central Government after the commencement of the Pepsu Abolition of Ala Malikiyat Rights (Amendment) Act, 1961, the date on which such rights are conferred; and(ii)in any other case the date of commencement of the Pepsu Abolition of Ala Malikiyat Rights (Amendment) Act, 1961].
