Section 12A(3) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(3)For the purposes of section 3 and sub-section (1) of section 4 the appointed date, in relation to a person referred to in sub-section (2), shall notwithstanding anything to the contrary contained in this Act or in any judgment, decree or order of any court, be, -(i)in the case of a person, who obtains a right of occupancy from the Central Government after the commencement of the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) (Amendment) Ordinance, 1958, the date on which such right is obtained; and(ii)in any other case the date of commencement of the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) (Amendment) Ordinance, 1958.]
