Section 1 in The Punjab Land Revenue (Surcharge) Act, 1954
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Land Revenue (Surcharge) Act, 1954.(2)[ It extends to the whole of the State of Punjab except that portion of the Amritsar District which does not fall within the assessment circles of -(i)Tarn Taran Urban, and(ii)Amritsar Urban and Suburban.](3)It shall come into force at once in the territories to which this Act extended immediately before the Ist November, 1956 and in any other area of the remaining territories on such date as may be notified by the State Government in this behalf, and different dates may be specified for different areas.]
