Section 1 in The East Punjab Utilization of Lands Act, 1949
1. Short title, extent and duration.
(1)This Act may be called the East Punjab Utilization of Lands Act, 1949.(2)It extends to the whole of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of [Punjab] [Substituted for the word 'East Punjab' by the Adaptation of Laws Order, 1950].(3)[] [Sub-Section (3) which reads as follows:- 'It shall remain in force for two years from the date of its commencement' was omitted by Punjab Act 11 of 1951, section 2.]
