Section 6 in The Punjab Land Preservation Act, 1900
6. Necessity for regulation, restriction or prohibition to tbe recited in the order under sections 4, 5 or 5A. Publication of order.
- Every order made under [Sections 4, 5 or 5-A] [Substituted for 'section 4 or section 5' by Punjab Act 4 of 1944, section 7(a).] shall be published in the [Official Gazette] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] and shall set forth that the State Government is satisfied, after due inquiry, that regulations, restrictions, [prohibitions or directions] [Substitued for the words 'or prohibitions' by Punjab Act 4 of 1944, section 7(b).] contained in the order are necessary for the purpose of giving effect to the provisions of this Act.
