Section 11(5) in The Punjab Land Reforms Act, 1972
(5)Notwithstanding anything contained in any other law for the time being in force and save in the case of land acquired by the State Government under any law for the time being in force or by an heir by inheritance, no transfer or other disposition of land which is comprised in the surplus area under the Punjab law, Pepsu law or this Act, shall affect the vesting thereof in the State Government or its utilization under this Act.
