Section 155(3) in The Punjab Land Revenue Act, 1887
(3)Rules made by the Financial Commissioner under this or any other section of this Act, shall not take effect until they have been sanctioned by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] [-] [The words 'and rules under clause (c) of sub-section (1) shall not take effect until they have also been confirmed by the Governor-General in Council' were repealed by the Decentralization Act, 1914 (4 of 1914).].
