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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(5) in The Punjab Security of Land Tenures Rules, 1956

(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.