Section 10 in The Nazool Lands (Transfer) Rules, 1956
10. Application for transfer.
(1)A Co-operative Society/[individual member] [The words 'individual member' added by vide Notification No. 890-R-III 72/3621 dated 9.3.72 published in Punjab Gazetted Part I dated 17.3.72 pages 268.] eligible under these rules for obtaining nazool land shall apply, in form 'A' appended to these rules, to the Collector of the District in which the nazool land to be transferred is situate.(2)On receipt of an application under sub-rule (1), the Collector may make or cause to be made such enquiries as he may deem fit for the purpose of verifying the claim of the Co-operative Society/[individual member.] [The words 'individual member' added by vide Notification No. 890-R-III 72/3621 dated 9.3.72 published in Punjab Gazetted Part 1 dated 17.3.72 pages 268.](3)If the Collector is satisfied as to the genuineness of the claim of the Co-operative Society/[individual member] [The words 'individual member' added by vide Notification No. 890-R-III 72/3621 dated 9.3.72 published in Punjab Gazetted Part 1 dated 17.3.72 pages 268.] he shall record an order to that effect and thereafter he shall take further steps for transferring the land in favour of the society in accordance with these rules.(4)An order of transfer shall be issued by the Collector in favour of the Co-operative Society/[individual member.] [The words 'individual member' added by vide Notification No. 890-R-III 72/3621 dated 9.3.72 published in Punjab Gazetted Part 1 dated 17.3.72 pages 268.]
