Section 30A(4) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(4)If any building or other structure is erected in contravention of the provision of sub-section (1) and the landowner fails to remove it within one month of the date of publication of the shajra under sub-section (1) of section 21, it shall, without payment of any compensation vest in the new land-owner who enters into possession of that holding as a result of repartition.] [Substituted Section 30-A inserted by Punjab Act 12 of 1960.]
