Section 3 in Punjab Gram Panchayat (Common Purposes Land) Eviction and Rent Recovery Act, 1976
3. Application of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973, to common purposes land.
- Notwithstanding anything contained in any law for the time being in force, the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973, (hereinafter referred, to as the principal Act) shall apply to common purposes land which shall be deemed to be public premises for the purposes of the Principal Act.
