72A. [ Entry regarding the occupancy tenants. [Substituted vide Financial Commissioner's notification No. 2657-ARI (IV)59/2848, dated 6th July, 1959.]
- Where the proprietary rights in the land have accrued since 15th June, 1952, or the 18th August, 1963, to occupancy tenants and adna maliks, by virtue of section 3 (a) of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, or the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954, as the case may be, and section 3(a) of the Punjab Abolition of Ala Malkiyat and Talukdari Rights Act, 1952, or the Pepsu Abolition of Ala Malkiyat Rights Act, 1954, as the case may be, necessary variations in proprietary rights, title and interest shall be given effect to in the records of rights or annual records by making such entries straightway without resorting to mutation proceedings.Similar procedure shall be observed in case of proprietary rights accruing to occupancy tenants in Shamilat lands after the expiry of a period of six months from 15th April, 1953, or the date of publication of Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, or from the date of their obtaining the occupancy rights, whichever is later, except in cases where an occupancy tenant has exercised the option under the proviso to section 3(a) of the Punjab Occupancy Tenants (Vesting of Properietary Rights) Act, 1952, not to acquire a share in the Shamilat. However, in the case of proprietary rights accruing to occupancy tenants in Shamilat lands under the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954, necessary variation will be recorded with effect from 18th August, 1953, when the President's Act was enforced in that State or from the date of obtaining occupancy rights.A reference to the relevant section of the Act under which these rights have been acquired shall be recorded in the remarks column of the records of rights or the anuual rights.]
