(2)The provisions of sub-section (1) shall also apply to a claim to a right, title or interest made by any person deriving title subsequent to the first day of January, 1920 [or, in the case of the extended territories, subsequent to the first day of November, 1956 as the case may be,] [Inserted by Punjab Act No. 1 of 1959, Section 13(b).] from a past or present office-holder.
