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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(3) in The Punjab Security of Land Tenures Rules, 1956

(3)After the lists under the preceding sub-rule have been prepared for an estate, the Circle Revenue Officer shall proceed to allot the surplus area to the tenants in the order of priority shown in the list prepared under sub-rule (1) and in accordance with the scale given in Schedule 'C' annexed to these rules.