Section 11A(6) in The Punjab Security of Land Tenures Rules, 1956
(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.].
