Section 1(3) in The Punjab Restitution of Mortgaged Lands Act, 1938
(3)It shall come into force [in the principal territories] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.] on such date as the [State] Government may by notification direct [and in the transferred territories on the 15th May, 1958] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.].
