Section 6 in The East Punjab Damaged Areas Act, 1949
6. Power to make retrospective notification and orders.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government may direct that any notification issued under sub-section (1) of section 4 or order made under sub-section (1) of section 5 shall have effect from a date not earlier than the 3rd day of March 1947, and such notification or order shall take effect accordingly.
