(1)This Act may be called the Punjab Bhudan Yagna Act, 1955.(2)[ It extends to the territories, which immediately before the 1st day of November, 1966 were comprised in the State of Punjab, excluding the Union Territory of Chandigarh formed under section 4 of the Punjab Reorganisation Act, 1966 (31 of 1966)] [Substituted by Government of India S.O. 1303, dated 31st March, 1969.].(3)It shall come into force at once.
