Section 16 in The Punjab Land Preservation Act, 1900
16. Record of rights in respect of notified area.
(1)For every area, notified under section 3 or section 8, the Deputy Commissioner shall prepare a record setting forth the nature, description, local situation and extent of all rights mentioned in section 4 and section 5 -(a)existing within such area at the time of the publication of the notification relating thereto under section 3 or section 8;(b)regulated, restricted, [-] [The word 'suspended' was omitted by Punjab Act, 8 of 1926, section 7.] or [prohibited] [Substituted for the word 'extinguished' by Act 8 of 1926, section 5.] by any order under section 4 or section 5.(2)When any award is made under section 14, its effect upon any right shall also be recorded therein.
