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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(2) in The Punjab Tenancy Act, 1887

(2)It extends to the whole of the territories [-] [The words 'including the pargana of Spiti for the time being' omitted vide Government of India (Adoption of Indian Laws) Order, 1937.] [-] [Words 'for the time being' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] administered by the [ State] [Substituted for the word 'Leiutenant Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, Section 4(1).] Government of] [Punjab] [Substituted for 'East Punjab' (which had been substituted for 'Punjab' by the Indian Independence (Adaptation of Central Acts and Ordinance) Order, 1948) by the Adaptation of Laws Order, 1950.] [---] [The words 'except the Hazara District' omitted by the Indian (Adaptation of Existing Laws) Order, 1947.] and