Section 6(6) in The Punjab Security of Land Tenures Rules, 1956
(6)In the case of a landowner or tenant who has furnished his Forms of the Collector, under rules 3 and 4, the Collector shall [after giving the landlord or tenant an opportunity of being heard and] [Punjab Government Notification No. 690-A.R.I.(II)-59/642, dated the 11the February, 1959.] after such enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear any objections made by the landowner or tenant, and in a [ ] [Punjab Government Notification No. 690-A.R.I.(II)-59/642, dated the 11the February, 1959.] written order decide such objections. In case no objections are made or the person affected does not appear, the fact shall be stated in the order.
