Section 24(4) in The Punjab Security of Land Tenures Rules, 1956
(4)On receipt of Forms R and S from the person concerned, the Collector shall get the particulars given therein verified by the Tehsildar/Tehsildars of the tehsil/tehsils in which the person owns or holds land in tenancy or in any other capacity :Provided that where any land is situated in other district, the verification shall be secured through the Collector of that district.
