Section 27 in The Punjab General Clauses Act, 1898
27. [ Application of Act to Ordinances and Regulations. [Substituted for the old section (which has been amended by the Adaptation of Laws Order, 1948, and by East Punjab Act 40 of 1948) by the Adaptation of Laws Order, 1951.]
(1)The provisions of this Act shall apply: -(a)in relation to any Ordinance promulgated by the Governor of the Punjab under section 88 or section 89 off the Government of India Act, 1935, or by the Governor of East Punjab under section 88 of the said Act, as they apply in relation to Punjab Acts made by the Provincial Legislature; and(b)in relation to any Ordinance promulgated by the Governor of Punjab under Article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Punjab Acts made by the State Legislature.(2)The Provisions of section 4 and section 4-A of this Act shall apply on the expiry, withdrawal or repeal of any Ordinance promulgated by the Governor of the Punjab under section 88 or section 89 of the Government of India Act, 1935, or by the Governor of East Punjab under section 88 of the said Act, or by the Governor of Punjab under Article 213 of the Constitution, as if such Ordinance had been an enactment repealed by a Punjab Act.]
