Section 1 in The Punjab New Capital (Periphery) Control Act, 1952
1. Short title, extent and commencement.
(1)This Act may be called the Punjab New Capital (Periphery) Control Act, 1952.(2)[ It extends to such part of the area in the State of Haryana as is adjacent to and within a distance of ten miles on all sides from the outer boundary of the land acquired for the Capital of the State at Chandigarh as it existed immediately before the 1st November, 1966.] [Substituted by Haryana Adaptation of Laws Order, 1968.](3)It shall come into force at once.
