PRELIMINARY (1)
These rules may be called "The Punjab
Security of Land Tenures Rules, 1956' and are supplement to 'The Punjab
Security of Land Tenures Rules, 1953 [1][
]. (2)
They shall come into force at once. In these
rules unless the context otherwise requires, - (i)
"Act" means the Punjab Security of
Land Tenures Act, 1953; (ii)
"Circle Revenue Officer" includes
any Revenue Officer authorised by the Collector to function as such in any
tehsil or part thereof; (iii)
"Form" means a Form appended to
these rules;] [3][(iii-A) 'Collector' means the Collector of the district
or any other officer not below the rank of Assistant Collector, 1st Grade,
empowered in this behalf by Government; [**][4]. [5][(iv) "Special Collector" means an officer
appointed by the Government by notification to perform the functions assigned
to the Special Collector under these rules in respect of such area as may be
specified in the notification:] [6][Provided that for the purposes of section 19-B of the
Act, the Special Collector shall in the case of a landowner or tenant owing or
holding land in excess of the permissible area in more than one district, by
the Collector of the district in which the largest area of such landowner or
tenant is situate and such Collector shall perform the functions assigned to
the special Collector under these rules;] [and][7] [8][(v) "tea estate" will include :- (a)
area under tea plantation; (b)
areas on which there is programme for
expansion of tea plantation during the next ten years; (c)
five per cent of the area under tea, for
replanting; (d)
areas covered by forests and forest growth
and grazing rounds of which the fuel wood, timber and grass is required for the
manufacture of tea and maintenance of tea estate; (e)
low-lying lands which generally serve as
water reservoirs, for the use of tea plantation; and (f)
land on which tea factories, labour quarters,
play-grounds, hospitals, schools and other ancillary buildings are situated.]. Where two or
more Collectors or Special Collectors are appointed for any area, the Financial
Commissioner may by general or special order, regulate the distribution of
business among them.] ASSESSMENT
OF SURPLUS AREA] (1)
The declaration supported by an affidavit
required to be furnished under section 5-A of the Act shall be furnished by a
land-owner in Forms A and C and by a tenant in Forms B and C, either personally
or by registered post (acknowledgement due) to : (a)
the Collector of the district, if his land is
situated in such patwar circles as are comprised within one district; and (b)
the Special Collector, if his land is
situated in such patwar circles as are comprised in more than one district. (2)
In addition to the Forms referred to in
sub-rule (1), as many copies thereof as there are patwar circles in which the
land is situate shall also be furnished by the landowner or tenant. An
intimation under section 5-B(l) of the Act shall be furnished by a landowners
in Form E in the manner and to the officer specified in rule 3, along with one
additional copy thereof for the patwari of every patwar circle, in which the
land selected by such land-owner is situate. The
Collector or the Special Collector to whom the Form or Forms mentioned in rules
3 and 4 are furnished [12][
] shall, as soon as the Form or Forms in the required number of copies, are
received by him, issue the following receipt to the person furnishing the Form
or Forms :- "Received.............copies
each of Forms A/B/C together with..............copy or copies of Form E
prescribed in rules 3 and 4 or copy or copies of Form E prescribed in rule 4 of
the Punjab Security of Land Tenures Rules, 1956, from Shri-............, son
of....................., land-owner/tenant of village....................., tehsil..................,
and district. Collector/Special
Collector. Dated the..............196. Note :- Strike off, portion not required. For the
purposes of sub-section (2) of Section 5-B and Section 5-C of the Act, the
prescribed authority shall be :- (i)
the [13][Collector],
if the lands owned or held by a land-owner or tenant are situate in patwar
circles comprised in one district; and (ii)
the Special Collector, if the lands owned or
held by a landowner or tenant are situate in patwar circles comprised in more
than one district. Where Forms
under rules 3 and 4 have been furnished to the Special Collector by a landowner
or tenant, the Special Collector shall retain the original Forms with him and
send the requisite number of copies thereof to the Collectors of the district,
in which the land of the landowner or tenant, as the case may be, is situate. In addition
to his wife and children, a landowner may undertake the self- cultivation of
his land through the relatives mentioned below :- (i)
Brothers. (ii)
Collaterals in the first degree. (iii) Real
uncles and nephews, whether maternal or paternal : [14][Provided that if the land is held by an unmarried
female, her own relatives, and after marriage, her husband's relatives also
shall be considered eligible.] [15][**]. (1)
Every patwari shall prepare, in duplicate,
statements in Forms D and DD for every landowner and tenant, respectively, who
owns or holds land in excess of the permissible area in his circle, and shall
retain one copy of each such Form himself and forward the other to the circle
kanungo. (2)
The circle kanungo shall, after personal
examination, test all entries made by the patwari in Form D or Form DD and
forward it to the circle revenue officer. (3)
The circle revenue officer, shall, after
holding such enquiry as he thinks fit and after giving the persons concerned,
an opportunity of being heard, forward his report to the Collector. (4)
Where, in the case of a landowner, Forms A, C
and E, and in the case of a tenant, Forms B and C, have been received by the
Collector, from the Special Collector, under rule 4-C, the Collector shall,
after holding such enquiry, as he thinks fit, return them to the Special
Collector, along with Form D, in the case of a landowner and Form DD in the
case of a tenant. (5)
In the case of a landowner or tenant wh6 has
furnished his Form to the Special Collector, under rules 3 and 4, the Special
Collector shall [17][after
giving the landlord or tenant an opportunity of being heard and] after such
enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear
any objections made by the landowner or tenant, and in a [18][
] written order decide such objections. In case no objections are made or the
person affected does not appear, the fact shall be stated in the order. (6)
In the case of a landowner or tenant who has
furnished his Forms of the Collector, under rules 3 and 4, the Collector
shall [19][after
giving the landlord or tenant an opportunity of being heard and] after such
enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear
any objections made by the landowner or tenant, and in a [20][
] written order decide such objections. In case no objections are made or the
person affected does not appear, the fact shall be stated in the order. (7)
(i) The Collector or the Special Collector
shall prepare a statement in Form F and forward immediately a copy thereof to
the landowner or tenant concerned under cover of an endorsement prescribed in
the Form and it shall be served upon the landowner or tenant as if it were a
summons in the manner prescribed in section 90 of the Punjab Tenancy Act, 1887. (ii) The
Special Collector shall also forward a copy of Form F prepared by him to the
Collector of every district in which the surplus area of the landowner or
tenant is situate. [21][(8) Any person aggrieved by a decision of the Collector
or the Special Collector, may
within [22][60
days] from the date of communication of the decision to such person, to be
computed after excluding the time spent in obtaining a copy of such decision,
appeal to - (a)
the Commissioner of the Division where the
person resides, in case the person resides in Ambala or Jullundur Division; (b)
the Commissioner of the Division where the
largest portion of the holding of the person is situate, in case the person
resides outside Ambala and Jullundur Divisions; and the
decision of the Commissioner which shall be duly communicated by the
Commissioner to the Collector or Collectors concerned shall be final.]. (9) ? The Collector
or the Special Collector or the Commissioner shall not while deciding any case
under this rule, entertain any claim from a landowner for the exemption of any
area on any of the grounds set forth in sub-rule (1) of rule 10.]. EXCLUSION OF
CERTAIN AREAS FROM THE SURPLUS AREA (1)
If any landowner wishes to claim exemption on
the ground that his surplus area is under a tea estate, or forms part of a
well-run farm he may, within a period of thirty days from the date of
publication of Revenue Department, notification No. [25][632-A.R.I.(II)-61/492,
dated the 13th February, 1961], or from the date of the order, passed by the
Collector or the Special Collector, declaring the surplus areas, or where an
appeal against such order has been preferred to the Commissioner, within a
similar period, from the date of the order, passed by the Commissioner,
whichever is earlier , apply in Form H together with relevant information in
Form J, to the Collector of the district, in which the land for which exemption
is claimed is situate. (2)
Cases relating to co-operating garden
colonies and orchards received by the [26][Committee]
before the date of publication of the notification referred to in sub-rule (1)
shall be disposed by the Collector or the Special Collector, as the case may
be, in accordance with the provisions of the Act.]. (1)
On receipt the application in Form H, the
Collector shall place it before a [28][Committee]
consisting of himself, as Chairman, one non-official member and an official of
the Agriculture Department, both to be nominated by Government. Government may
if considered necessary, also nominate an officer of the Revenue Department to
represent it on the Board. (2)
The [29][Committee]
shall, before deciding the applications, give the landowner an opportunity of
presenting his case. Proceedings before the [Committee] will be of a summary character, and
the Chairman shall record the [30][decision]
of the [Committee], giving reasons briefly for the [decision] taken [31][and
announce it to the party concerned.] In the event
of a difference of opinion between the members of the [32][Committee],
the majority view shall prevail, and where opinion is equally divided, the
Chairman will decide which of the two views shall prevail. (1)
In deciding the landowner's application, the
[Committee] shall exclude from the surplus areas to be utilized for the
resettlement of ejected tenants :- (a)
[33][* *****"] (b)
Any area that is under [34][*****]
tea estate provided such [35][*****]
tea estate was in
existence at the commencement of the Act. (c)
Any area that is part of well-run farm. (2)
To decide if a farm is well-run, the [36][Committee]
shall assign it marks in the manner explained in Rule 11, and classify it as
follows :- Class A. -
If it is awarded 80 per cent or more marks. Class B. -
If it is awarded 60 to 80 per cent marks. Class C. -
If it is awarded less than 60 per cent marks. (3)
(a) A Class 'A' farm shall be deemed to be a
well-run farm. (b) Fifty
per cent of the area under a Farm of class 'B' shall be left with the owner,
according to his choice, and the rest declared as available for resettlement of
tenants, ejected or liable to ejectment. (c) The
entire area under a farm of Class 'C shall be declared as available for the
resettlement of such tenants. [37][(4) * * * *] (1)
The maximum marks to be awarded to a farm,
for the purposes of classification, shall be 1,000. (2)
The features for which marks are awardable
are those given in Schedule A, and marks shall be awarded for each feature,
subject to the maximum marks noted against each in this Schedule : Provided
that in allotting marks for 'Yields' the [38][Committee]
shall apply the standard yields given in Schedule [39][subject to such suitable adjustments as may be
considered necessary on account of natural calamities.]. (1)
The classification of Class 'A' or Class 'B'
Farms referred to in 4sub-rule (2) of rule 10 shall be liable to be
reviewed by the Committee. (2)
The first review shall be made by the
Committee in the months of January and February after the expiry of atleast
three years from the date on which exemption to a farm is granted and
thereafter periodical review shall be made by the Committee so that a period of
not less than three years shall intervene between two consecutive reviews. (3)
Every person to whom an exemption is granted
under rule 10, shall furnish information to the Collector of the district in
which the land is situate, in Form J-1 personally or through his recognised
agent or by registered post (acknowledgement due). (4)
In reviewing the exemptions of well-run
farms, the Committee shall take into account the information furnished in
respect of the farm in Form J-1 and shall, as far as may be, be guided by the
same rules as are applicable to the grant of exemptions in respect of areas
claimed to be under well-run farms and marks shall be awarded by the Committee
for the harvest immediately preceding the first or subsequent reviews, as the
case may be. (5)
If, during the course of any review, the
Committee finds that any area of land including in a farm exempted under rule
10, is inherited by an heir of the landowner and such area of land, with the
other lands, if any, already owned by him, does not exceed in the aggregate his
permissible area, the Committee shall if such heirs so desires exclude such
area of land for the purpose of reviewing the exemption relating to the farm
from the date of inheritance. (6)
If, as a result of review, the whole or any
part of the farm, because of having ceased to earn exemption in accordance with
the classification given in sub-rule (2) of Rule 10, is declared available by
the Committee for resettlement, it may be utilized by the Circle Revenue
Officer in accordance with the procedure laid down in these rules : Provided
that such declaration shall not be made without giving an opportunity of being
heard to the landowner or the heir, as the case may be.]. A landowner
aggrieved by a decision of the [42][Committee] may, within 30 days from the date of
announcement of its decision, appeal to the Government, whose decision shall be
final. RESETTLEMENT
OF TENANTS EJECTED OR LIABLE TO EJECTMENT (1)
An application, for the dispossession of a
tenant liable to ejectment, under clause (i) of sub-section (1) of Section 9,
of the Act shall be made to the Assistant Collector, I Grade, having
jurisdiction, by a small landowner in Form K-l, and by a landowner who is not a
small landowner, in Form K-2. (2)
On receipt of the application, the Assistant
Collector shall summon the tenant and after hearing the parties and making such
summary inquiry as he may deem necessary record a finding on the following
points :-. (a)
whether the tenant is liable to ejectment
under clause (i) of sub-section (1) of . Section 9 of the Act; (b)
the area from which he is to be ejected; and (c)
the amount of compensation, if any, due to
the tenant for standing crops; and shall,
where necessary, forward the case to the Circle Revenue Officer for
resettlement or where resettlement is not necessary, dispossess the tenant. Note:- Proceeding before the Assistant collector should be
conducted in the manner provided in section 14-A(i) read with sub-section (2)
of section 10 of the Act. (3)
The Circle Revenue Officer shall, on receipt
of the case, under sub- rule (2), proceed to record his finding with respect to
the matters specified in clauses (c) and (d) of rule 17. The
landowner of a tenant who is labile to ejectment under clause (i) of
sub-section (1) of Section 9 of the Act, may make an application to the Circle
Revenue Officer for resettlement of his tenant on the surplus area. Such an
application shall be made by a small landowner in Form K-3 and by a landowner,
who is not a small landowner in Form K-4, within two months of the date of
publication of the notification No. 4766-ARI(II)-60/2580, dated 19th August,
1960, in the Official Gazette, or within such extended period, as may, for
reasons to be recovered in writing, be allowed by the Circle Revenue Officer. A tenant who
is liable to ejectment under clause (i) of sub-section (1) of Section 9 of the
Act or against whom an order of ejectment has been passed but his dispossession
has been stayed till his resettlement, may make an application to the Circle
Revenue Officer in Form K-5, for his resettlement on the land out of the
surplus area. Such an application shall be made within two months of the date
of publication of the notification No. 4766-ARI(II)-60/25 80, dated 19th
August, 1960, or within such extended period as may, for reasons to be recorded
in writing, be allowed by the Circle Revenue Officer. Notwithstanding
anything contained in rules 13,14 and 15, proceedings for resettlement on
surplus area of any tenant who is liable to be ejected under sub-clause (i) of
subsection (1) of Section 9, may be initiated suo motu by the Circle Revenue
Officer. When an application
is made under rule 14 or rule 15 or when the Circle Revenue Officer suo motu
starts proceedings under rule 16, he shall after hearing the parties concerned
and after making such enquiries as he may think necessary, record a finding on
the following points:- (a)
whether the landowner is desirous of ejecting
his tenant; (b)
whether the tenancy is liable to be
terminated under clause (i) of sub-section (1) of Section 9 of the Act; (c)
the extent of area required for resettlement
under rule 18; and (d)
the estate or estates for which the tenant
indicates his preference for resettlement in case no surplus area is available
for resettlement in the estate from which the landowner seeks his ejectment. (1)
After the procedure prescribed in sub- rule
(3) of Rule 13 or Rule 17, as the case may be, has been followed, the Circle
Revenue officer, shall prepare a list of tenants in which the names of tenants
of an estate shall be arranged in the same order as the extent of area required
for their resettlement with the smallest claimant coming on the top. Where more
than one tenants have equal claim, their names shall be arranged in
alphabetical order in the English language. Illustration.
-A is to be allotted four standard acres, B three standard acres, C two
standard acres and H, G, F, E, and D each five standard acres. Their names
shall be arranged as under :- C B A D E F
G H (2)
The Circle Revenue Officer shall also prepare
a list of the surplus area available in an estate mentioning therein the field
numbers of the surplus area in numerical order, such as 1,5, 10, 30, 60. (3)
After the lists under the preceding sub-rule
have been prepared for an estate, the Circle Revenue Officer shall proceed to
allot the surplus area to the tenants in the order of priority shown in the
list prepared under sub-rule (1) and in accordance with the scale given in
Schedule 'C annexed to these rules. (1)
Where due to insufficiency of surplus area in
any estate, any tenant cannot be allotted land in the estate, from which he is
to be ejected, the Circle Revenue Officer may, having due regard to the
preferences of the tenant indicated under rule 17(d), allot him a land in any
estate in which surplus area is available. In making such allotment, the Circle
Revenue Officer shall endeavour to allot him land as near to his estate as may
be possible. Explanation
- Allotment of land to such tenants shall be made - (i)
in the patwar circle; (ii)
in the Quanungo circle, if no land is
available in the Patwar circle; (iii)
in the tehsil, if no land is available in the
Quanungo circle; (iv)
in the district, if no land is available in
the tehsil; (v)
in some other district, if no land is
available in the district, in which the estate from which the tenant is liable
to be ejected is situate. (2)
When more than one tenants are eligible for
resettlement in an estate, other than the estate from which they are to be
ejected, the principles mentioned in rule 18 shall, as far as may be, apply in
making allotments to them. Notwithstanding
anything contained in these rules, the tenants who are liable to be ejected
under clause (i) of sub-section (1) of Section 9 of the Act and who are retired
or discharged members of the Armed Forces of the Union shall be given priority
over every other class of tenants in the matter of resettlement on surplus
area. Every tenant
shall be given a certificate in Form K-6 describing clearly the land allotted
to him. A copy each of the certificate shall be sent to the Patwari concerned
as well as the landowner on whose land the tenant is to be resettled, and
another copy shall be retained on the file for record. [44][(1) After orders of allotment of any surplus area have
been passed the Circle Revenue Officer, shall move the Collector for passing
necessary orders directing the landowner or the tenant, as the case may be, to
deliver possession of the land in his surplus area to the Circle Revenue
Officer, who shall be deemed to be an officer empowered by the Government,
under section 19-C, for the purpose of delivery of possession.]. [45][(2) Every tenant resettled on the surplus area shall be
bound to take possession of the land allotted to him within a period of two
months of the date on which demarcation of the land is made at site in his
presence or within such extended period, as may, for reasons to be recorded in
writing, be allowed by the Circle Revenue Officer. The possession of the land
shall be delivered to the tenant by the Circle Revenue Officer himself. [46][(3) The possession of the land on which a tenant is
resettled shall ordinarily be given after the crops are cut. If, however, the
Circle Revenue Officer deems it necessary to deliver possession of the land to
any tenant before the crops are cut a statement showing the crop and the area
under the same shall be prepared by the Pat-war before the possession is taken
by the tenant. A copy of the statement shall be furnished to the landowner as
well as to the tenant. The tenant,
who is resettled under this Part - (a)
shall be the tenant of the landowner in whose
name the land in question stands in the revenue records; (b)
shall be liable to pay the same amount of
rent as is customary in that estate for such lands subject to the maximum fixed
under section 12 of the Act; and (c)
shall in respect of the land upon which he is
resettled execute a Qabuliyat or a Patta as given in Annexure 'C appended to
the Punjab Security of Land Tenures Rules, 1953, in favour of the landowner
before he is put in possession of the land. In case, a
tenant does not take possession of the surplus area allotted to him, for
resettlement within the period specified in sub-rule (1) of Rule 20-B, the
allotment shall be liable to be cancelled and the area allotted to such tenant
may be utilized for resettlement of another tenant. MISCELLANEOUS] The
following classes of relatives of a landlord shall not be entitled to the
benefit of section 9-A of the Act - (1)
Father; (2)
Sons; (3)
Brothers and their descendants; (4)
Cousins up to the 3rd degree; (5)
Maternal and paternal uncles and their
descendants; (6)
Nephews up to the 3rd degree. (1)
A landowner desiring to eject a tenant, under
clauses (ii) to (vii) of sub-section (1) of section 9, read with Section
14-A(i) of the Act shall, when applying to the Assistant Collector, I Grade,
having jurisdiction, do so in writing in Form L. (2)
A landowner desiring to recover the arrears
of rent from a tenant, under section 14-A(ii) of the Act, shall apply to the
Assistant Collector II Grade, having jurisdiction, in Form M, and the Assistant
Collector shall thereupon issue a notice to the tenant in Form N. (3)
The notice to be served on the landlord under
section 14-A(iii)(b) shall be in Form P. (1)
A tenant desiring to purchase land under
section 18 of the Act shall make an application in Form Q to the Assistant
Collector I Grade, having jurisdiction, personally or through his recognised
agent. (2)
The payment of compensation, under
sub-section (4)'or Section 18, shall be made either in a lump sum or in six
monthly-equated instalments, not exceeding ten, the balance being payable with
last instalment. (3)
The lump sum or the first instalment of
purchase price shall be deposited in Government treasury, or a sub-treasury or
paid to the Assistant Collector I Grade, having jurisdiction, within 15 days of
his determining the value of the land and every subsequent instalment within
fifteen days of the date on which it becomes due.]. (1)
Every landowner or tenant required to furnish
a return under sub-section (1) of Section 19-B of the Act shall, within a
period of three months from the date [50][of
publication of Revenue Department Notification No. 516-AR-I(II)- 59/572, dated
the 9th February, 1959, or within a period of three months, from the date on
which he acquires the land by inheritance, bequest or gift or by transfer,
exchange, lease, agreement or settlement, whichever is later] furnish it, in
duplicate, in Form R or Form S, as the case may be, to the Collector of the
district in which his land is situated personally or by registered post
(acknowledgement due) : Provided
that where the land of any such landowner or tenant is situated in more than
one district, the return shall be furnished to the Collector in whose district
the largest area of land mentioned therein is situated with additional copies
thereof for the Collector of every other district in which the land of such
landowner or tenant is situated. (2) The Collector to whom the return in Form R or Form S is
furnished shall issue a receipt in the Form prescribed in rule 4-A which shall
be adopted mutatis mutandis. (3) In every case falling under proviso to sub-rule (1), the
Collector receiving the return shall forward two copies thereof, to the
Collector of every other district in which the land is situated. (4)
On receipt of Forms R and S from the person
concerned, the Collector shall get the particulars given therein verified by
the Tehsildar/Tehsildars of the tehsil/tehsils in which the person owns or
holds land in tenancy or in any other capacity : Provided
that where any land is situated in other district, the verification shall be
secured through the Collector of that district. (5) If any landowner or tenant referred to in sub-rule (1)
fails to furnish the return and select his land within the prescribed period,
then the Collector may have the information collected, in Forms D and DD, as
the case may be, through the normal revenue agency. (6)
The provisions of rule 6 shall, as far as
possible, apply to assess the surplus are of such landowner or tenant as
referred to in sub-rule (1).] [1] Punjab
Government Notification No. 3223 l-R-II/58/6053. dated the 22nd March, 1958. [2] Republished
vide Punjab Government Notification No., 1082-R (C.H.)- 56/471. Dated the 27th
April, 1950. [3] Punjab
Government Notification No. 3744/A.R.I. - (II) ? 56/6381, dated the 4th
October, 1958. [4] Omitted
by Punjab Government Notification No. 3513-A.R.I. (10-60/2173. dated the 16th
June. 1960. [5] Punjab
Government Notification No. 32231-R-IIL57/1624, dated the 22nd March, 1958. [6] Punjab
Government Notification No. 157-LR-II-58/6053, dated the 2nd September, 1958. [7] Inserted
by Punjab Government Notification No, 2513/A.R.I.(II)-60/2173, dated the 16th
June, 1960. [8]
Substituted by Punjab Government Notification No. 5942-A.R.I.(II)- 60/3744, dated the 14th November,
1960. [9] Punjab
Government Notification No. 9312-A.R.I.(II)-58/627, dated the 10th February,
1959. [10] Punjab
Government notification No. 157/L.R.I1-58/6053, dated the 2nd September, 1958. [11] Substituted
by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd
March, 1958. [12] Substituted
by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd
March, 1958. [13] Substituted
for the words, "Collector of the district" by Punjab Government
notification No. 1723-A.R.I. (II)-62/673, dated the 13th February, 1962. [14] Substituted
by Punjab Government Notification No. 549- A.R.I.(II)-61/689, dated the 10th
March, 1961. [15] Omitted
- vide Punjab Government notification No. 157-R.L.11-58/6043, dated the 2nd
September, 1958. [16] Substituted
by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd
March, 1958. [17] Punjab
Government Notification No. 690-A.R.I.(II)-59/642, dated the 11 the February,
1959. [18] Punjab
Government Notification No. 690-A.R.I.(II)-59/642, dated the 11 the February,
1959. [19] Punjab
Government Notification No. 690-A.R.I.(II)-59/642, dated the 11 the February,
1959. [20] Punjab
Government Notification No. 690-A.R.I.(II)-59/642, dated the 11 the February,
1959. [21] Punjab
Government Notification No. 690-A.R.l.(II)-59/642, dated the 11 the February,
1959. 0. Punjab Government Notification No. 2015-A.R.I.(Il)-59/l841. dated the
30th April, 1959. [22] Substituted
by Punjab Government Notification No. G.S.R. 33, dated the 29th January, 1963. [23] Punjab
Government Notification No. 3223-L.R.-II-57/1624, dated the 22nd March, 1959. [24] Substituted
by Punjab Government Notification No. 584-A.R.(II)-60/l 557, dated the 4th May,
I960. [25] Substituted
by Punjab Government Notification No. 632-A.R.I.-(U)-61/492, dated the 13th
February, 1961. [26] Substituted
for words "Board" or "Special Board" by G.S.R. 29, dated
13th January, 1964. [27] Substituted
for words "Board" or "Special Board" by G.S.R. 29, dated
13th January, 1964. [28] Substituted
for words "Board" or "Special Board" by G.S.R. 29, dated
13th January, 1964. [29] Substituted
for words "Board" or "Special Board" by G.S.R. 29, dated
13th January, 1964. [30] Substituted
by Punjab Government Notification No. 3223-L.R.-II-5.7/1624 dated the 22nd
March, 1958. [31] Omitted
by Punjab Government Notification No. 3223- L.R.-II- 57/1624 dated the 22nd
March, 1958. [32] Substituted
for words "Board" or "Special Board" by G.S.R. 29, dated
13th January, 1964. [33] Omitted
by Punjab Government Notification No. 3223- L.R.-II- 57/1624 dated the 22nd
March, 1958. [34] Omitted
by Punjab Government Notification No. 584-A.R.(Il)-60/1557, dated the 4th May,
1960. [35] Omitted
by Punjab Government Notification No. 584-A.R.(Il)-60/1557, dated the 4th May,
1960. [36] Substituted
for words "Board" or "Special Board" by G.S.R. 29, dated
13th January, 1964. [37] Omitted
vide, Punjab Government Notification No. G.S.R. 138, dated 3rd June, 1964. [38] Substituted
for words "Board" by G.S.R. 29, dated 13th January, 1964. [39] Inserted
by Punjab Government Notification No. 632-ARI(II)-61/492, dated 1.3th February,
1962. [40] Rule
11-A inserted by G.S.R. 38, dated 3rd June, 1964. [41] Substituted
for words "Board's" decision" by G.S.R. 29, dated 13th January,
1964. [42] Substituted
for "Special Board" by ibid. [43] Substituted
by Punjab Government Notification No. 4766-ARI(II)- 60/2580, dated the 19th
August, I960. [44] Inserted
by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March,
1961. [45] Inserted
by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March,
1961. [46] Re-numbered
by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March,
1961. [47] Punjab
Government Notification No. 613-LR-II-57/2, dated the 14th January, 1958. [48] Punjab
Government Notification No. 703-R.A-I(II)-59/3347, dated the 30th June, 1959. [49] Punjab
Government (Revenue Department) Notification No. 157-LR-II- 58/6053, dated the
2nd September, 1958. [50] Punjab
Government Notification No. 518-A.R.[.(II)-59/572,dated the 9th February, 1959.THE PUNJAB
SECURITY OF LAND TENURES RULES, 1956