Section 1 in The Punjab Restitution of Mortgaged Lands Act, 1938
1. Short title, extent and commencement.
(1)This Act shall be called the Punjab Restitution of Mortgaged Lands Act, 1938.(2)It shall apply to [Punjab.] [The words 'East Punjab' which replaced the words 'the Punjab' by the Indian Independence (Adaptation of Bengal and Punjab Acts), Order, 1948 were substituted by the word 'Punjab' by the Adaptation of Laws Order, 1950](3)It shall come into force on such date as the [State] [Substituted for the word 'Provincial' by the Adaptation on Laws Order, 1950] Government may by [notification direct.] [It came into force on the 15th May, 1939, - vide Punjab Government Notification No. 2653-R, dated 12th May, 1939]
