Section 9(3) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(3)In relation to a person referred to in sub-section (2), the date of extinguishment of rights of an ala malik and vesting of full proprietary rights in an adna malik under section 3 and the period for applying to the Collector for the determination of the amount of compensation under sub-section (1) of section 4, shall notwithstanding anything to the contrary contained in this Act or in any judgment, decree or order of any court, be -(i)in the case of a person on whom the rights of an adna malik are conferred by the Central Government after the commencement of the Punjab Abolition of Ala Malikiyat and Talukdari Rights (Amendment) Act, 1961, the date on which such rights are conferred, and a period of twelve months from such date; and(ii)in any other case, the date of commencement of the Punjab Abolition of Ala Malikiyat and Talukdari Rights (Amendment) Act, 1961, and a period of twelve months from such commencement.
