Section 38 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
38. Legalization of order passed previous to the Act.
(1)Any act hitherto done or order passed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or by an officer holding the post of Colonization Officer, Assistant Colonization Officer or Settlement Commissioner, or exercising the powers of an Assistant Collector or of a Revenue Officer of higher class within any area to which the Government Tenants (Punjab) Act, 1898 (III of 1898), has been applied for to which this Act may hereafter be applied, which is not contrary to the provisions of this Act, shall be deemed to have been done or passed under this Act.(2)In particular and without prejudice to the generally of the foregoing sub-section, no right of occupancy or right of ownership and no condition applicable thereto shall be invalidated by reason of -(i)the right having been granted before the particulars regarding it have been entered in a prescribed register, or(ii)the prescribed statement of conditions having been affixed to the prescribed register instead of being prefixed thereto;Provided that if the register has not been signed by the tenant, the statement of conditions applicable to the tenancy shall be deemed to be that which was in force for tenancies of the same description at the time when the land was allotted.
