Section 4(3) in The Punjab Village Common Lands (Regulation) Amendment Act, 1964
(3)Where the terms of any lease, contract or agreement have been varied by the Collector under sub-section (2), the variation shall, notwithstanding anything contained in this Act or the shamlat law or in any law for the time being in force, be binding on the parties to the lease, contract or agreement, as the case may be.
