Section 13 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
13. State Government or local authority not to acquire land so as to leave fragment.
(1)Notwithstanding anything contained in any law for the time being in force no land shall be acquired by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any local authority or sold at any sale held under the orders of any Court so as to leave a fragment.(2)If any land acquired by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Government or any local authority is in excess of its requirements, it shall be offered for sale in the first instance to the owners of contiguous survey numbers or recognised sub-divisions of survey numbers at the price at which it was acquired under sub-section (1).
