Section 9 in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
9. [ Act not to apply to evacuee property.] [Substituted by Punjab Act No. 31 of 1958.]
(1)Nothing in this Act shall apply to evacuee property as defined in the Administration of Evacuee Property Act, (1950 (XXI of 1950).(2)Notwithstanding anything contained in sub-section (1) the provisions of this Act shall subject to the provisions of sub-section (3) apply to -(a)a person who, after the commencement of this Act, obtains a right of occupancy from the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954); and(b)an occupancy tenant or a landlord who is an evacuee as defined in clause (d) of section 2 of the Administration of Evacuee Property Act, 1950 (XXI of 1950).(3)For the purposes of section 3 and sub-section (1) of section 4, the appointed date in relation to a person referred to in sub-section (2), shall notwithstanding anything to the contrary, contained in this Act or in any Judgment, decree or order of any court, be, -(a)in the case of a person who obtains a right of occupancy from the Central Government after the commencement of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) (Amendment) Ordinance, 1958, the date on which such right is obtained; and(ii)in any other case, the date of commencement of Punjab Occupancy Tenants (Vesting of Proprietary Rights) (Amendment) Ordinance, 1958.
