The Punjab Disturbed Areas Act, 1983

7 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definition.
• Section 3 — Powers to declare areas to be disturbed areas.
• Section 4 — Power to fire upon persons contravening certain orders.
• Section 5 — Powers to destroy arms dump, fortified positions, etc.
• Section 6 — Protection of persons acting under sections 4 and 5.
• Section 7 — Repeal and saving.