Section 3 in The Punjab Security of Land Tenures Rules, 1953
3. Intimation for reservation.
- A land-owner having land in excess of the permissible area and intending to make a reservation in pursuance of the provisions of sections 3, 4 or sub-section (1) of Section 5 of the Act shall notify, in duplicate, his reservation to the Patwari of the Estate in which the land is situated in the form in Annexure 'B' to these rules.
