Section 48(5) in The Punjab Reorganisation Act, 1966
(5)Notwithstanding anything contained in this Act, the lands specified in the Thirteenth Schedule which were acquired by the Government of the existing State of Punjab -(i)for the sewerage scheme of Chandigarh.(ii)for soil conservation measures in the catchment area of Sukhna lake, and(iii)for the setting up of brick kilns of the Chandigarh Capital Project, together with all connected works in or over such land (including any plant, machinery or implements) shall vest in the Union.
