Section 4 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
4. Power of State Government in respect of land.
- [1] [Section 4 renumbered as sub-section (1) and sub-section (2) added thereafter by Punjab Act, 16 of 1958, Section 3.] The [State] Government may sell, lease or otherwise dispose of the building sites, open spaces and the sites [-] [The words 'reserved for public purposes to refugees or to others for the benefit of refugees' omitted by Punjab Act 4 of 1951, section 4.] * * or build upon or otherwise manage such sites itself.(2)Any lease granted by the Rehabilitation Authority, or by any person duly authorized by the Rehabilitation Authority in this behalf, before the commencement of the East Punjab Refugees Rehabilitation (Buildings and Building Sites) (Amendment) Act, 1958, shall be deemed to have been granted by the State Government] [Section 4 renumbered as sub-section (1) and sub-section (2) added thereafter by Punjab Act, 16 of 1958, Section 3.[].
