Section 31 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
31. Transfer not affected by Punjab Alienation of Land Act, 1900.
- Notwithstanding anything contained in section 3 of the [Punjab Alienation of Land Act, 1900 (Punjab Act XIII of 1900), no exchange of land by a member of an agricultural tribe in pursuance of a scheme of consolidation of holdings shall require the sanction of the Deputy Commissioner under the Act.] [Repealed by Adaptation of Laws (Third Amendment) order, 1951.]
