52. Power of State Government to fix date for certain purposes.
(1)The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, for all or any of the territories under its administration, by notification, fix for the purposes of Sections 36, 45 and 47 or any of those sections, any other dates instead of those specified therein.(2)A notification under this section shall not take effect till after the expiration of six months from the date of the publication thereof.Chapter-V Alienation of and succession to right of occupancyAlienation
