Section 4 in The Land Acquisition (East Punjab) Amendment Act, 1948
4. Opening and maintenance of the register.
(1)The State Government shall cause to be opened a register to be called the Punjab Opium Smokers Register, which shall be prepared and maintained by such authority and in such manner and shall contain such particulars and shall be in such form as may be prescribed.(2)The register shall be a public document within the meaning of the Indian Evidence Act, 1872(I of 1872).(3)The register shall be closed one year after this Act comes into force and no entry shall be made therein after such period.
