Section 36 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
36. [ Power to vary or revoke scheme. [Substituted by Punjab Act 20 of 1953.]
- A scheme for the consolidation of holdings confirmed under this Act may, at any time, be varied or revoked by the authority which confirms it subject to any order of the State Government that may be made in relation thereto and a subsequent scheme may be prepared, published and confirmed in accordance with the provision of this Act.]
