Section 1 in The Punjab Livestock and Birds Diseases Act, 1948
1. [ Short title, extent and commencement. - (1) This Act may be called the Punjab Livestock and Birds Diseases Act, 1948.] [Sub-section (1) substituted by Punjab Act 33 of 1961, Section 3.]
(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 Order, 1950.].(3)This section shall come into force at once and the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification bring the rest of the Act, or any part of it, into force in the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] or in any area in the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] on such date and for such period as may be specified in the notification.
