Section 1 in The Land Acquisition (East Punjab) Amendment Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the East Punjab Opium Smoking Act, 1948.(2)It extends to the whole of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of [Haryana] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.].(3)It shall with the exception of section 7, come into force at once; and section 7 shall come into force after four months from the coming into force of the remainder of the Act.
