Section 10A(3) in The Punjab Village Common Lands (Regulation) Act, 1961
(3)Where the terms of any lease, contract or agreement have been varied by the Collector under sub-section (2), the variation shall notwithstanding anything contained in this Act or the Shamilat Law or in any law for the time being in force, be binding on the parties to the lease, contract or agreement, as the case may be.
