Section 8 in The Punjab Security of Land Tenures Rules, 1953
8. Application for restoration of possession.
- An application for restoration of tenancy, under [***] [The word 'Section 5(1) or' omitted by Punjab Government Notification No. 8368-R-53/415, dated the 12th March, 1954.] section 10(1) of the Act shall be made to, and disposed of by, the Assistant Collector of the first grade concerned after notice to the land-owner and such enquiry as he may deemed necessary.
