(4)For the purpose of determining the surplus area of any person, -(i)any judgment, decree or order of a Court or other authority obtained [on or after the appointed day] [Substituted by Punjab Act 40 of 1973, section 5.] and having the effect of diminishing the surplus area of such a person;(ii)a tenancy created [on or after the appointed day] [Substituted by Punjab Act 40 of 1973, section 5.] in any land which has been or could have been declared as surplus area of such a person under the Punjab law, the Pepsu law or this Act;shall be ignored.
