Section 5(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)The [State] [Adaptation of Laws Order, 1950.] Government shall, after considering the objections, if any received within three months of the date of publication of the notification under sub- section (2) of section 4 in the estate concerned and making such further inquiry as it may deem fit, determine the standard area for each class of land in such notified area.
