Section 16 in The Punjab Security of Land Tenures Rules, 1956
16. Suo motu proceeding for resettlement by Circle Revenue Officer.
- Notwithstanding anything contained in rules 13, 14 and 15, proceedings for resettlement on surplus area of any tenant who is liable to be ejected under sub-clause (i) of sub-section (1) of Section 9, may be initiated suo motu by the Circle Revenue Officer.
