Section 15 in The Punjab Security of Land Tenures Act, 1953
15.
(Omitted by Punjab Act 32 of 1958).[16. Saving of tenancies from effect of mala fide transfers. - Save in the case of land acquired by the State Government under any law for the time being in force, or by an heir by inheritance, no transfer or other disposition of land effected after the 1st February, 1955, shall affect the rights of the tenant thereon under this Act.] [Substituted by Punjab Act 11 of 1955.]
