Section 3 in The Punjab Village Common Lands (Regulation) Amendment Act, 1964
3. Amendment of Section 5 of Punjab Act 18 of 1961.
- After sub-section (3) of Section 5 of the Principal Act, the following new sub-section shall be added, namely :-"(4) Nothing contained in the third proviso to sub-section (1), and in sub-section (2) and sub-section (3), shall apply to the hilly area."
