Section 30(1) in The Punjab Bhudan Yagna Act, 1955
(1)If the land gifted to the Board forms a part, of a holding, the Board or the Bhudan holder concerned may apply to a Revenue Officer for possession and the Revenue Officer may notwithstanding any provision in any law to the contrary, partition the holding and demarcate the land and apportion the rent or the land revenue, as the case may be.
