Section 1 in The Punjab Relief of Indebtedness Act, 1934
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Relief of Indebtedness Act, 1934.(2)This Part and Parts III, IV, V, VI, VII and VIII shall extend to the whole of Punjab and Part II to such areas as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time, by notification, direct.(3)This Act shall come into force on such [date] [The Act came into force on 19th April, 1935, by Notification No. 15639 (Home-Judicial), dated 18.4.1935.] as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification, appoint in this behalf.
