(1)This Act may be called the Punjab Tenancy Act, 1887.(2)It extends to the whole of the territories [-] [The words 'including the pargana of Spiti for the time being' omitted vide Government of India (Adoption of Indian Laws) Order, 1937.] [-] [Words 'for the time being' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] administered by the [State] [Substituted for the word 'Lieutenant Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, Section 4(1)] Government of [Haryana] [Substituted for 'Punjab' Adaptation of Laws Order, 1968.] [---] [The words 'except the Hazara District' omitted by the Indian (Adaptation of Existing Laws) Order, 1947.] and(3)It shall come into force on such day as the [State] Government, with the previous sanction of the [Central Government] [Substitute for the words 'Governor-General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.], may by notification appoint in this behalf.
