Section 4(2) in The Punjab State Tubewell Act, 1954
(2)In section 8 of the said Act clauses (a) and (c) and the reference thereto in clause (i) shall be deemed to be omitted in clause (g) for the words "through any natural channel which has been used for purposes of irrigation" the words "in any well which has been used" shall be deemed to be substituted and in the last paragraph for the words and brackets "clauses (a), (b) and (c)" the word and brackets "clause (b)" shall be deemed to be substituted.
