Section 1 in The Punjab Restitution of Mortgaged Lands Act, 1938
1. Short title, extent and commencement.
(1)This Act shall be called the Punjab Restitution of Mortgaged Lands Act, 1938.(2)It shall apply to [Haryana] [Adaptation of Laws Order, 1968.].(3)It shall come into force [in the principal territories] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.] on such date as the [State] Government may by notification direct [and in the transferred territories on the 15th May, 1958] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.].
