Section 24 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
24. Certain Sales to be deemed to be sales under this Act.
(1)Every sale of land made to any person in a new mandi township in pursuance of the Punjab Government, Agriculture Department Notification No. 359-D(M)-57/884, dated the 5th March, 1957, shall be deemed to have been made to such person under the provisions of this Act, and as from the commencement of this Act in such new mandi township, the provisions of the Colonisation of Government Lands (Punjab) Act, 1912, shall cease to apply to such sale of land and all the provisions of this Act and the rules or orders made thereunder shall apply accordingly in respect thereof :Provided that such rules or orders shall not be inconsistent with the terms and conditions on which such sale has already been made.(2)The sales of land made for establishing the new mandi township of Bhatinda in the month of June, 1956, and in the new mandi township of Shutrana in the months of July and August, 1956, shall be deemed to have been made under this Act and all the provisions of this Act and the rules or orders made thereunder shall apply accordingly to such sales :Provided that such rules or orders shall not be inconsistent with the terms and conditions on which such sales have already been made.
