Section 5(4) in The Punjab Security of Land Tenures Act, 1953
(4)and (5) Omitted by Punjab Act LVII of 1953.[5A. Declarations supported by affidavits to be furnished by certain landowners and tenants. - Every landowner or tenant, who owns or holds land in excess of the permissible area and where land is situated in more than one Patwar Circle, shall furnish, within a period of six months from the commencement of the Punjab Security of Land Tenures (Amendment) Act, 1957 a declaration supported by an affidavit in respect of the lands owned or held by him in such form and manner and to such authority as may be prescribed.
