Section 9A(2) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(2)Notwithstanding anything contained in sub-section (1), the provisions of this Act shall, subject to the provisions of sub-section (3), apply to -(a)a person on whom, after the commencement of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953 (President's Act 2 of 1953), the rights of an adna malik are conferred by the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954); and(b)an adna malik of land, held under an ala malik who is an evacuee as defined in clause (d) of Section 2 of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).
