Section 1 in The Punjab Resumption of Jagirs Act, 1957
1. Short title, extent and commencement.
(1)This Act may be called the 'Punjab Resumption of Jagirs Act, 1957.(2)It extends to the whole of the State of [Haryana] [Substituted by Adaptation of Laws Order, Haryana, 1968.].(3)It shall come into force at once.
