58A. [ Transfer of right of occupancy under any section of the Act by exchange. [Added by Punjab Act II of 1927, section 2. (This amendment was made effective from the 1st day of April, 1920).]
(1)Any tenant with a right of occupancy may, with the consent of his landlord, transfer his land to all the members of a Co-operative Society for the Consolidation of Holdings of which both he and his landlord are members and obtain from them any other land in exchange.(2)Notwithstanding anything contained in this Act or any other enactment in force, any land obtained in exchange in pursuance of the provisions of sub- section (1) shall be deemed to be subject to the same right of occupancy as the land given for it in exchange.]Succession
