Section 16 in The East Punjab Utilization of Lands Act, 1949
16. Power of Government to make rules.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may be notification make [rules for carrying out the provisions of this Act.] [For Rules see Punjab Government notification No. 1768-FP-50/786, dated 20th February, 1950.]
