Section 1 in The Punjab Security of Land Tenures Act, 1953
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Security of Land Tenures Act, 1953.(2)It shall come into force at once.(3)It shall extend to the whole of the [Principle Territories.] [Substituted for the words 'State of Punjab' by Haryana Adoption of Laws Order 1968.](4)[ Save as elsewhere expressly provided in this Act nothing contained therein shall apply to co-operative garden colonies which were registered before the coming into force of this Act.] [Sub-section (4) substituted vide Punjab Act 11 of 1955, Section 2.]
