Section 27(1) in Punjab Colonisation of Government Lands (Punjab) Act, 1912
(1)Nothing in section 24, 25 or 26 shall apply -(a)[Omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948](b)any breach of a condition regarding arboriculture included in any statement of conditions other than a statement pertaining to tree planting tenants, [or] [The word 'or' inserted by Punjab Act 6 of 1944 section 2(a), (i).](c)[ any tenancy scheduled under the proviso to section 4 except to such extent as may be specified in the statement of conditions applicable to such tenancy.] [Added by Act 6 of 1944, Section 2(1)(ii).][-]Omitted by Punjab Act 6 of 1944, section 2 (b).
