Section 7 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
7. Applicability of the Punjab Land Revenue Act and Punjab Tenancy Act.
- Subject to the provisions of this Act, the Punjab Land Revenue Act, and Chapter VII of the Punjab Tenancy Act and the rules made thereunder shall in so far as they are applicable, apply to all proceedings under this Act. But nothing in the Punjab Land Revenue Act or the Punjab Tenancy Act, 1887 (XVII and XVI of 1887), shall be so construed as to vary or invalidate any condition entered in any statement of conditions issued by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and in particular shall not be so construed as to limit succession to tenancies otherwise than as provided in such statement of conditions.
