Section 1 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
1. Short title, extent and commencement.
(1)This Act may be called the Pepsu Abolition of Ala Malikiyat Rights Act, 1954.(2)[ It extends to the territories of the State of Punjab which immediately before the 1st November, 1956 formed part of the State of Patiala and the East Punjab States Union.] [Substituted by Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.](3)It shall come into force at once.[* * *] [The words 'and it shall apply in the first instance to all land other than evacuee property as defined in the Administration of Evacuee Property Act, 1950 (XXXI of 1950), but the State may, by notification in the Official Gazette, apply the provisions of this Act to such class of evacuee property and with effect from such date as may be specified in the notification' omitted by Punjab Act No. 20 of 1961.]
