Section 5 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
5. Power to withdraw a colony from the operation of the Act.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, at any time by notification in the official Gazette, withdraw a colony or any part of a colony from the operation of all or any of the provisions of this Act.
