Section 7 in The Punjab Laws (Extension No. 4) Act, 1958
7. Powers of courts and other authorities for purposes of facilitating application of the enactments specified in Schedule I or II or rules etc..
- For purposes of facilitating the application in the transferred territories of any enactment specified in Schedule I or Schedule II or of any rule, regulation, notification, order, bye-law, direction or instruction referred to in section 4, any court or other authority may construe the same with such alterations, not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.
