Section 24(2) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(2)The sales of land made for establishing the new mandi township of Bhatinda in the month of June, 1956, and in the new mandi township of Shutrana in the months of July and August, 1956, shall be deemed to have been made under this Act and all the provisions of this Act and the rules or orders made thereunder shall apply accordingly to such sales :Provided that such rules or orders shall not be inconsistent with the terms and conditions on which such sales have already been made.
