Section 1 in The East Punjab Damaged Areas Act, 1949
1. Short title, extent and commencement.
(1)This Act may be called that East Punjab Damaged Areas Act, 1949.(2)It extends to all urban area in [the principal territories.] [Vide Haryana Adaptation of Laws Order, 1968.].(3)This section and sections 2 and 3 shall come into force at one; and the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government may, by notification, direct that the other provisions of this Act or any provisions thereof specified in the notification shall come into force in any urban area on such date as it may be notification appoint, (vide Punjab Government Gazette Extraordinary, 1949, P. 54-G.)
