Section 8(2) in The Punjab Security of Land Tenures Rules, 1956
(2)Cases relating to co-operating garden colonies and orchards received by the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] before the date of publication of the notification referred to in sub-rule (1) shall be disposed by the Collector or the Special Collector, as the case may be, in accordance with the provisions of the Act.].
