(2)Notwithstanding anything contained in this Act or any other enactment in force, any land obtained in exchange in pursuance of the provisions of sub- section (1) shall be deemed to be subject to the same right of occupancy as the land given for it in exchange.] [Added by Punjab Act II of 1927, section 2. (This amendment was made effective from the 1st day of April, 1920).]Succession
