Section 3 in The Evacuee Interest (Separation) (Punjab Amendment) Act, 1960
3. Amendment of Section 2 of Parliament Act 64 of 1951.
- In section 2 of the Evacuee Interest (Separation) Act, 1951, in sub-clause (i) of clauses (b) and (d), after the word "property" the words "other than agricultural land" shall be inserted.
