Section 33(a) in Punjab Colonisation of Government Lands (Punjab) Act, 1912
(a)clears or breaks up for cultivation, or cultivates any land which is owned by, or is in the possession of the [Government] [ Substituted for the words 'Crown' by the Adaptation of Laws Order, 1950.] and is not included in any tenancy or allotted residential enclosure or which has been set apart from the common purposes of a town or village community or section of the same or for a road, canal or water course; or
