FAQIRIA Vs. RAJO

JUDGEMENT

(1.) In the Jamabandl of 1945-46, Wazira son of Bhupa was shown to be the occupancy tenant under Section 5 of the Punjab Tenancy Act 16 of 1887.

(2.) On 15-6-1953, the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 hereinafter called the Act, came into force in the Pun-Jab State.

(3.) Section 3 of the Act provided; "Notwithstanding anything) to the contrary contained in any law, custom or usage for the time being in force, on and from the appointed day: