Section 3(a) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(a)all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force), of an ala malik in the land held under him by an adna malik shall be deemed to have been extinguished as from 15th June, 1952; and full proprietary rights shall be deemed to have vested in the adna malik free from all encumbrances.
