Section 19 in The Punjab Security of Land Tenures Act, 1953
19. Sections 17 and 18 not to apply to certain property and tenants.
- Nothing contained in section 17 or section 18 shall affect any land which is evacuee property, as defined in the Administration of Evacuee Property Act, 1950 (XXXI of 1950), [ - ] [The words 'at the commencement of this Act' omitted by Punjab Act No. 32 of 1959, section 4.] or any other land which may at any time be acquired by the Central Government for the resettlement of displaced persons.
