Section 2(46) in The Punjab General Clauses Act, 1898
(46)[ "Punjab Act" shall means an Act made by the Lieutenant Governor of the Punjab in Council under the Indian Councils Acts, 1861 to 1909, or any of by those Acts, or the Government of India Act, 1915, or by the Local Legislature or the Governor of the Punjab under the Government of India Act, or by the Provincial Legislature or the Governor of Punjab [or by the provincial Legislature or the Governor of East Punjab under the Government of India Act, 1935] [Substituted for the old definition by the Government of India Acts, 1935', by the Adaptation of Indian Laws Orders, 1937.], or by the Legislature of Punjab under the Constitution] [before 1st November 1966] [Words inserted by Haryana Adoption of Laws Order, 1968.];
