Section 17 in The Punjab Security of Land Tenures Rules, 1956
17. Procedure to be observed by Circle Revenue Officer.
- When an application is made under rule 14 or rule 15 or when the Circle Revenue Officer suo motu starts proceedings under rule 16, he shall after hearing the parties concerned and after making such enquiries as he may think necessary, record a finding on the following points:-(a)whether the landowner is desirous of ejecting his tenant;(b)whether the tenancy is liable to be terminated under clause (i) of sub-section (1) of Section 9 of the Act;(c)the extent of area required for resettlement under rule 18; and(d)the estate or estates for which the tenant indicates his preference for resettlement in case no surplus area is available for resettlement in the estate from which the landowner seeks his ejectment.
