Section 1 in The Punjab Village Common Lands (Regulation) Act, 1953
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Village Common Lands (Regulation) Act, 1953.(2)It shall extend to the whole of the State of Punjab :Provided that nothing contained in this Act shall apply to any land which -(i)becomes shamlat due to river action;(ii)which has been allotted on quasi-permanent basis to a displaced person.(3)It shall come into force at once.
