Section 1 in Punjab Relief of Indebtedness Act, 1934
1. Short title, extend and commencement.
(1)This Act may be called the Punjab Relief of Indebtedness Act, 1934.(2)This Part and Parts III, IV, V, VI, VII and VIII shall extend to the whole of the Union Territory of Delhi and Part II to such areas as the Chief Commissioner may from time to time, by notification, direct.(3)This Act shall come into force on such [date] [20-11-1937, vide Notification No. B76-37 LSG R & A.] as the Chief Commissioner may, by notification, appoint in this behalf.
