Section 7(1) in The East Punjab Utilization of Lands Act, 1949
(1)Where any land taken possession of by the Collector under Section 3 is on the expiry of the lease [* * * * * *] [The words 'or its earlier termination' omitted by Punjab Act 11 of 1951, Section 7.] to be returned to the owner, the Collector may after making such inquiry, if any, as he considers necessary; specify by order in writing the person to whom possession of the land shall be given.
