Section 4 in The Punjab Merged States (Laws) Act, 1950
4. Interpretation of law as extended.
- In any Act specified in the Schedules notwithstanding anything contained in the General Clauses Act, 1897, and the Punjab General Clauses Act, 1898, -(a)any reference, by whatever form of words, to the Acceding States shall be construed as not including a reference to any of the merged States :(b)any reference, by whatever form of words, to the State of Punjab shall be construed as including a reference to the merged States which are now administered together with that State.
