Section 3 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
3. Power of Custodian to earmark land in Shamilat.
- When the evacuee property consists of a share of an evacuee in shamlat land the Custodian shall be empowered to appropriate land by order out of the shamilat according to the share of the evacuee and the land so appropriated shall vest in the Custodian.
