Section 154(2) in The Punjab Land Revenue Act, 1887
(2)Nothing in sub-section (1) shall be deemed to preclude any person from becoming a member of a company incorporated under the Indian Companies Act, 1882, (VI of 1882), [the Indian Companies Act, 1913] [Inserted by Punjab Act 3 of 1928, section 16 see new Companies Act, 1956.], or other law.
