1. Enforcement of Acts VIII of 1851 and XV of 1864 in the Punjab.
Act VIII of 1851 and XV of 1864 shall be deemed to be in force throughout the territories now administered by the Lieutenant- Governor of the Punjab, and from the twenty- first day of August, 1857 , and the twenty- fourth day of March, 1864 , respectively, to have been in force in the territories for the time being administered as part of the Punjab as it existed immediately before the 1st November, 1956 ].
