Section 4 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
4. Application of the Act.
- This Act shall, unless [the State] [Substitued for the word 'Provincial' by the Adaptation of Laws Orders, 1950.] Government otherwise directs, apply to land to which the provisions of the Government Tenants (Punjab) Act, 1893 (III of 1893), have been applied and to any other land to which the [State][Government may by notification in the official Gazette apply it and which at the time of the notification was the property of the [State Government] [Substituted for the 'Crown' means by the Adaptation of Laws Order, 1950.]:Provided that [unless the [State] [The words 'unless the Local Government by general or special order otherwise directs' were inserted by Act XXXVIII of 1920 and in the same proviso the words 'without the previous sanction of the Governor General in Council' were omitted by the same Act.] Government by general or special order otherwise directs] nothing in sections 20, 21, 22 and 23 or in the proviso to section 14 of this Act, shall,[-] [ibid] apply [to any class of tenancies created hereafter which the [State] [The words 'to tenancies specified in Schedule 1 of this Act, or' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1918 (G.G.O. 40).] Government may declare to be scheduled tenancies under this section.
