Section 7 in The Punjab Merged States (Laws) Act, 1950
7. Powers of Courts and other authorities for purposes of facilitating application of laws.
- For the purposes of facilitating the application in any of the merged States of any Act specified in the Schedules any Court or other authority may construe any such Act with such alterations, not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
