Section 11A(4) in The Punjab Security of Land Tenures Rules, 1956
(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.
