Section 19 in The Punjab Land Revenue (Thur, Sem, Chos and Sand) Remission and Suspension Rules, 1960
19. Procedure for revival of assessment.
(1)After the parcha has been delivered in accordance with the provision of rule 18 the landowner may, within a period of fifteen days of the date of its delivery, file his objections with the Tahsildar or NaibTahsildar concerned who shall after making such inquiries as he may deem proper pass such orders as he may deem fit. As far as practicable such orders shall be passed every year before the tenth of May.(2)After the objections have been disposed of under sub-rule (1) the Tahsildar shall forward a consolidated statement in Form 'E' of all the statements forwarded to him in Form 'C' along with a copy each of the orders passed by him on the objections preferred under sub-rule (1), to the Collector of the district who may confirm the revival of assessment of land revenue with or without amendment.
