Section 5B in The Punjab Security of Land Tenures Act, 1953
5B. Selection of permissible area and consequence of failure to select.
(1)A landowner who has not exercised his right of reservation under this Act, may select his permissible area and intimate the selection to the prescribed authority within the period specified in section 5-A and in such form and manner as may be prescribed:Provided that a landowner who is required to furnish a declaration under section 5-A shall intimate his selection along with that declaration.(2)If a landowner fails of select his permissible area in accordance with the provisions of sub-section (1), the prescribed authority may, subject to the provisions of section 5-C, select the parcel or parcels of land which such person is entitled to retain under the provisions of this Act:Provided that the prescribed authority shall not make the selection without giving the landowner concerned an opportunity of being heard.
