Section 11A in The Punjab Security of Land Tenures Rules, 1956
11A. [ Revision of classification of well-run farms. [Rule 11-A inserted by G.S.R. 38, dated 3rd June, 1964.]
(1)The classification of Class 'A' or Class 'B' Farms referred to in [sub-rule (2) of rule 10 shall be liable to be reviewed by the Committee.](2)The first review shall be made by the Committee in the months of January and February after the expiry of atleast three years from the date on which exemption to a farm is granted and thereafter periodical review shall be made by the Committee so that a period of not less than three years shall intervene between two consecutive reviews.(3)Every person to whom an exemption is granted under rule 10, shall furnish information to the Collector of the district in which the land is situate, in Form J-1 personally or through his recognised agent or by registered post (acknowledgement due).(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.(5)If, during the course of any review, the Committee finds that any area of land including in a farm exempted under rule 10, is inherited by an heir of the landowner and such area of land, with the other lands, if any, already owned by him, does not exceed in the aggregate his permissible area, the Committee shall if such heirs so desires exclude such area of land for the purpose of reviewing the exemption relating to the farm from the date of inheritance.(6)If, as a result of review, the whole or any part of the farm, because of having ceased to earn exemption in accordance with the classification given in sub-rule (2) of Rule 10, is declared available by the Committee for resettlement, it may be utilized by the Circle Revenue Officer in accordance with the procedure laid down in these rules :Provided that such declaration shall not be made without giving an opportunity of being heard to the landowner or the heir, as the case may be.].
