Section 1 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948.(2)It extends to the whole of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Orders, 1950.].(3)This section shall come into force at once and the remaining provisions of the Act shall come into force in such area and from such date as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may be notification appoint in this behalf, and different dates may be appointed for the coming into force of the different provisions of the Act.
