Section 3 in The Punjab Laws (Application) Act, 1957
3. Application of laws.
(1)The Acts specified in the Schedule together with all rules, orders and notifications made thereunder pertaining to the Punjab State shall apply and shall be deemed always to have applied in regard to similar institutions, authorities and dignitaries of the new State.(2)With effect from the commencement of this Act the Acts mentioned in the Schedule shall be amended as specified therein.
