Section 14 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
14. Position of tenants holding hitherto under Act, III of 1893.
- Any person who at any time before the commencement of this Act was a tenant from [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] of land to which the Government Tenants (Punjab) Act, 1893 (III of 1893), applied and for which a statement of condition was issued under the Act, shall, notwithstanding any previous agreement or anything contained in the Punjab Tenancy Act, 1887 (XVI of 1887), or any other enactment now in force, be deemed to have accepted and to hold the lands of which he is a tenant in accordance with such statement of conditions:Provided that unless such tenant shall, by deed executed and registered within twelve months from the date on which this Act comes into force, declare that the succession to his tenancy shall be in accordance with the statement of conditions applicable thereto, the succession to his tenancy shall be regulated by the provision of sections 20, 21, 22 and 23 of this Act.
