Section 3 in The Punjab Merged States (Laws) Act, 1950
3. Extension of laws.
- All the Acts specified in Schedule I and so much of any of the Acts specified in Schedule II as extends to the State of Punjab and relates to matters with respect to which the State Legislative has power to make laws for a State are hereby extended to, and shall be in force in the merged States :[Validation of certain actions under Punjab Act V of 1939.] [Added by Punjab Act, No. IX of 1952, Section 2.] - Provided that the provisions of the Punjab Agricultural Produce Markets Act, 1939, shall be deemed to be extended to and in force in the merged State of Loharu as from the first day of April, 1948 and all notifications issued, orders made and action taken in relation thereto shall be deemed to be issued made or taken as if the Act was then in force.
