Section 30 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
30. Acquisition of proprietary rights.
- Notwithstanding anything entered in any statement of conditions issued under the Government Tenants (Punjab) Act, 1893 (III of 1893), a tenant who either in pursuance of any such condition or otherwise by agreement with or under rules issued by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, has acquired proprietary right in any land included in his tenancy shall in respect of such land cease to be subject to any statement of conditions issued under the above mentioned Act; Provided always that he shall in respect of such land be bound by the conditions set out in Schedule II of this Act and be bound by the other provisions of this Act applicable to proprietors of land.[30A. Rights of alienation in respect of, and rule of succession to certain proprietary rights acquired by a female. - (1) Notwithstanding any custom and the provisions of any law to the contrary, when after the commencement of the Colonization of Government Lands (Punjab) (Amendment) Act, 1944, proprietary rights in any land are acquired by a female tenant, her rights of alienation of any such land shall be the same -(a)if she succeeded to the tenancy directly or indirectly from a male tenant, as if the proprietary rights had been acquired by the last male tenant, and she had succeeded to such right as his heir; and(b)if the tenancy was first allotted on account of some male person, either to her, or to another female to whom she succeeded either directly or in a continuous line of female succession, as if the proprietary rights had been acquired by such male person and she had succeeded to such rights as his heir,and in cases falling under clause (a) or clause (b) in the event of such female proprietor dying while in possession of the proprietary rights in question, the said right shall devolve upon the persons how would be entitled to succeed, if such rights had been acquired be the last male tenant, or the male person on whose account the tenancy was first allotted, as the case may be.(2)Nothing herein contained shall be construed to alter the law of succession applicable to any female tenant, in respect of proprietary rights in land acquired by her, if the tenancy in such land was acquired by or accused to her in circumstances other than those specified in sub- section (1).(3)For the purposes of this section the expression " any such land" shall be deemed to include any land obtained in exchange for part or all or the land in which proprietary right have been acquired.] [Added by Punjab Act 6 of 1944, section 3.]
