Section 13(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)Notwithstanding anything contained in any law for the time being in force no land shall be acquired by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any local authority or sold at any sale held under the orders of any Court so as to leave a fragment.
