Section 4 in The Punjab Laws (Extension No. 11) Act, 1962
4. Extension of certain laws to transferred territories.
- All the enactments, as amended from time to time, specified in Schedule I and so much of the enactments, as amended from time to time, specified in Schedule II, as extend to the territories which, immediately before the 1st November, 1956 were comprised in the State of Punjab and relate to matters with respect to which the State Legislature has power to make laws for a State and all rules, regulations, notifications, orders and bye-laws made, and all directions or instructions issued, thereunder, which are in force immediately before the commencement of this Act in the said territories, are hereby extended to and shall be in force in, the transferred territories:Provided that the Usurious Loans Act, 1918, as amended by the Usurious Loans (East Punjab Amendment) Act, 1948, shall be deemed to have been extended to, and enforced in, the transferred territories from the 30th December, 1960.
