Section 9(1) in The Punjab Security of Land Tenures Rules, 1956
(1)On receipt the application in Form H, the Collector shall place it before a [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] 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 necesssary, also nominate an officer of the Revenue Department to represent it on the Board.
