Section 3 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
3. Abolition of rights of ala maliks and vesting of full proprietary rights in adna maliks.
- Notwithstanding anything to the contrary contained in any law, custom or usage for the time being in force, except as otherwise provided in this Act -(a)all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force), of an ala malik in the land held under him by an adna malik shall be deemed to have been extinguished as from 15th June, 1952; and full proprietary rights shall be deemed to have vested in the adna malik free from all encumbrances.(b)the ala malik shall cease to have any right to collect or receive any rent or customary dues in respect of such land; provided that the extinguishment of the right of the ala malik as aforesaid shall not affect his rights to receive compensation in accordance with this Act.
