Section 9A in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
9A. [ Act not to apply to certain evacuee property. - (1) Nothing in this Act shall apply to evacuee property as defined in the Administration of Evacuee Property Act, 1950 (XXXI of 1950).
(2)Notwithstanding anything contained in sub-section (1), the provisions of this Act shall, subject to the provisions of sub-section (3), apply to -(a)a person on whom, after the commencement of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953 (President's Act 2 of 1953), the rights of an adna malik are conferred by the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954); and(b)an adna malik of land, held under an ala malik who is an evacuee as defined in clause (d) of Section 2 of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).(3)For the purposes of section 3 and sub-section (1) of section 4, the appointed day, in relation to a person referred to in sub-section (2); shall, notwithstanding anything to the contrary contained in this Act or in any judgment, decree or order of any court, be -(i)in the case of a person on whom the rights of adna malik are conferred by the Central Government after the commencement of the Pepsu Abolition of Ala Malikiyat Rights (Amendment) Act, 1961, the date on which such rights are conferred; and(ii)in any other case the date of commencement of the Pepsu Abolition of Ala Malikiyat Rights (Amendment) Act, 1961].
