Section 9(2) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(2)Notwithstanding anything contained in sub-section (1), the provisions of this Act shall, subject to the provisions of sub-section (3) apply to -(a)a person on whom, after the 15th June, 1952, the rights of an adna malik are conferred by the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954); and(b)an adna malik of land held under an ala malik who is an evacuee as defined in clause (d) of section 2 of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).
