Section 11 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
11. Legal effect of statements of conditions.
- Subject to the provisions of this Act, the grant of any tenancy in accordance with any statements of conditions which have been or may hereafter be issued by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under the Government Tenants (Punjab) Act, 1893 (III of 1893), or under this Act shall be deemed to be transfer of a land within the meaning of the Government Grants Act, 1895 (XV of 1895, and shall be governed by the provisions of the said Act.
