Section 9 in The Punjab Security of Land Tenures Rules, 1956
9. [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] to decide landowners applications for exemptions of orchards and well-run farms.
(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.(2)The [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] 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 [decision] [Substituted by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd March, 1958.] of the [Committee], giving reasons briefly for the [decision] taken [and announce it to the party concerned.] [Substituted by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd March, 1958.]In the event of a difference of opinion between the members of the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.], the majority view shall prevail, and where opinion is equally divided, the Chairman will decide which of the two views shall prevail.
