(1)This Act may be called the Punjab Land Revenue Act, 1887.(2)It [extends to the trritories] [Extended to the territories which immediately before the Ist November, 1956, were comprised in the State of Patiala and East Punjab States Union by the Punjab Act 23 of 1957.][-] [The words 'for the time being' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.]administered by the [State Government] [Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] of Punjab [-] [The Words 'including the paragana of Spiti' omitted Punjab Adaption of laws (state and Concurrent Subject) Order. 1968.], but not so to as affect otherwise than as expressly provided by this Act, any Regulation in force under the provisions of the Statute 33, Victoria Chapter 3, Section 1, in any portion of those territories, and(3)[It shall come into force on such day as the] [The Act came into force on Ist November, 1887, see Notification No. 727 'Punjab Gazette', 3rd November, 1887, Part I, page 578.] [State Government] [Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] with the previous sanction of the [Central Government] [Substituted for the words 'Governor-General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.](4)[Repealed by the Repealing and Amending Act, 1891 (XII of 1891), section 2 and Schedule.]
