Section 16A(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(2)When the scheme is [-] [New section 16-A inserted by Punjab Act 20 of 1959.] confirmed under section 20, the land so partitioned shall, notwithstanding anything to the contrary contained in any law for the time being in force, be held by each such owner or tenant in full right of ownership or tenancy, as the case may be, and the rights of other joint-owners or joint tenants, in the land shall be deemed to be extinguished].
