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.
